DISCLAIMER: This document is being furnished to you for your information by PRS Legislative Research (PRS). The contents of this document have been obtained from sources PRS believes to be reliable. These contents have not been independently verified, and PRS makes no representation or warranty as to the accuracy, completeness or correctness. In some cases the Principal Act and/or Amendment Act may not be available. Principal Acts may or may not include subsequent amendments. For authoritative text, please contact the relevant state department concerned or refer to the latest government publication or the gazette notification. Any person using this material should take their own professional and legal advice before acting on any information contained in this document. PRS or any persons connected with it do not accept any liability arising from the use of this document. PRS or any persons connected with it shall not be in any way responsible for any loss, damage, or distress to any person on account of any action taken or not taken on the basis of this document. The Tamil Nadu District Limits Act, 1865
Act 1 of 1865
Keyword(s):
Alteration of Limits of Districts or Zilas
1
& 6 : ,1'.N. Aat Q . . . h t r h Limit8 . - 179,. . 4 - -
'(TAMIL NBDU) ACT No. I OF 1868':
l ( T m N ~ U ) DIBTBI& LTMITB Am, 1868.1 (Rdued tire assent of the B w e m on the 12th December '
1864, cMcd of the Governor-General on tlre 5th January 1866.)
An Act to provide for the alteration of the
8' * * limits 01 Districtsfior 2118s in the
'[ Stab of Tamil Nadu],
1. It shall be lawful for the "State Government] 5 ~ 2 ~ a[* * * * * * * * * * *I, fromtime toofdidjot
time, to alter the limits of existing distriots or or d'
* ? [ * * * * * * * * * * * * * * ] .
These words were eubstitutd for the word " Madras " by the T a i l Nadu Adeptation of Lawe Order , 1969, a s ame~ded by the Tamil Nadu Adaptation of Lawa (Seoond Amendment) Order, 1969, whioh m e into f o m on the 14th Januery 1969. Short tiif%, " The Medm District Limits Aot, 1865" wee given
by the Repding and Amending Act, 1901 (Central Act XI of
1901).
Tl e whole of the Aot, except so much a s espowered t.he State aov~nunent o alter the limite of exieting diatriots, woe repeeled by the Tamil Nadu Civil Courts Aot, 1878 (Central Act III of 1873). This Act was extended to the Kenyekumari district ecd the Shenoottab taluk of the Tirunelv.li district by section 3 of, end the First Schedule to, the Tamil Naau (Transferred Territory) Exteneion of Laws Aot, I960 (Temil Nedu Act 23 of 1960). which
oame into force on the let April 1961, repding the correepond~ng
lew in that territory.
8 The words " Statiolm of Zilleh Courts and" were rdpeeled by the Repealing and Amend~ng Act, 1901 (Central Act XI of 1901)-- Third Sobedule, Part 111.
4 This expression was subetituted for the expreesion "Madras Prssidency" by the Tam11 Nadu Adaptation of U w s Order, 1970, which waa deemed to have come into force on the 14th Jmuary 1909.
6 Tke words " Provinoial Government " were substitutd for the words '*Governor in Counoil" by the Adaptat.on Ordor of 1937 and the word "State" wee subetituted for "Provincial"
by the Adaptation Order of 1960.
. 0 The words ' I of Fort St. George " were omitted by tbe Adapts. lion Order of 1937.
1 The wordr "in any part of the Provinme subjeot to hir oontrol"
yere omitted by W.
126--19-124
2