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 (Added Territories) Extension of Laws Act, 1962
Act 14 of 1962
Keyword(s):
Added Territories, Existing Law
1
.--- - - . -.-. _L__---
(Added Territories) Extension of La M
MIL NADU] ACT NO, 14 OF 19622.
~ M ~ L NADU (ADDED TBRRI TORIES) EX TENSION
OF LAWS ACT, 1962,
vtt O ~ Z the 13th December he Fort S t . George Giizette r 1962 (Agrahayafia 28,1884).]
to extend certain laws to the added territories bj the
*[State of Tamil Nadz/j. egislature of t h "IStgte oT Tamil j in the Thirteenth Year of the Re~ublic of India as called 1110 1[Tamil Nadu] Short title nsion of Laws Act, 196? aild
commence Section 10 shall be deemed to have come into force n~m*
961 ; and the rest of this Aot ch date as the Slate Government by notification, appoint. context otherwise re quires,-- Definitions A
ans the tcrrir orics specified he Andhra Pradcsh and Madras Act, 1959 (Ccnfral Act 56 of any law, Oldinan=, regti-
lte passed or made before the
cf this Act by Parliament, or y or person l~aving power to
b such a law, Ordinance, rc ylation, order, by-law or
So much of the enzolments specified in the First Extension dule as is in force on the date of the commencement of ceaaia
[State of Tamil Nadu j except in the enaments* d relates to matters with respect to
slaturc: has power to make laws for
ionded to, and shall bc in force in,
--A -.- - stituted for the word " &:adrasb by the f Laws Order, 1969, as amended by the : Laws (Second Arnead~neat) Order, 1969.
ects and Reasons, see ivorf St. George dated the 30th October 1962, Part 1%- ecl for the expressior~ "State of
u Adaptation of Laws Ckder, 1969, as Adaptation of h w s (Second Amendment)
2
~ r n e n d G t 4: The enactments specificd in the Second Schedule in so
of certain far as they apply to, and are in force in,the added territories are hereby amended to the extent and in the manner
mentioned in the fourth column thereof.
konstruct ion 5. (1) Any reference in any enactment specified in
of references the First Schedule to a law which is not in form in the
td laws not in iorce in the added territories shall, in relation to those territories, be
added construed as a rzference to the corresponding law, if any,
ter ritoties. in force in those territories.
(2) Any reference in any existing law which continues to be in force, in the added territories after the date of the oomuhncement of this Act to any law repealed by section 7 shall, in relation to those territories, be constmd as a refe- rence to the enactment specified in the First Schedule
oonesponcling to the law so repealed.
donst ruction 6. Any reference, by whatever form of words, in any
of references existing law to any authority compctcnt at the date of the
to authorities passing of that law to exercise any powers or discharge
where new any functiocs in the added territories shnll, where a.corres- aathO*ities have ponding new authority has been consiiiuted by or under b a n consti- tuted. any enaamcnt now extended to the added territories, have
7 - -
effGct as if it were a reference to that new authority.
~ e p e n l of 7. Th Andhra Irrigation Works (Levy of Compulsory -spending Water- ss) Act, 1955 (hdhra Ac,t XXIV of 1955), the
laws. Andhr: Irrigation (Levy of Betterment Contribution) Act, 1955 (1 idhia Acr. XXV of 2955) and the Andhra Silk- worm b ;d (Qrurol) Act, 1956 (Andhra Act XV of 1956),
and ar:-. Act, Ordinance, regulation, order, by-law,
rule or other law correspnding to an enactment specified in the First Schedule in force in the added territories im- mediateljt bcfore the date of the commencement of this Act
by vir~w; of section 45 of the Andhra Pradesh and Madras (Alteration of Boundaries)Aot, 1959(Central Act 56 of 1959), or by virtue of any other legislative power shall,on the date of the commencement of this Act, stand repealed to the extent to which the wrresponding law relates to matters with respect to which the State Legislature has power to m k e laws for the State.
savino;ss 8. (1) The repeal by pction 7 of any corresponding existing law shall not affect-
(a) ths previous operation of any such law or an thing done or duly suffered thereunder, or
(b) any right, privilege, obligation or liability acq~dr aocrued or incurred under any such law, or
3
any p e l ~ l t y , forfeiture or punisk meat incurred a of any offence committed against any such law, lu] Essential Articles Contrb 1 Extension of mporary Powers) Act, 1949 ("Tami ) '[Tamil Nadu 1949) (hereinafter in this section Act1 XXIX of s the [Tamil %du Act]), is here by emended 1949. force in, the added territories ; and set.
apply in relation to that Act as if it had
in the First Schedule. i for the expression a Maarm
mil Nadu Adaptation of ~ a w s i,
for the word " M m a s " by the Order, 1969, as amended by the on of Laws (Second Amendmat) Order,
4
(Adkd Territories) & x t e e n L!;;L'~L ( i ) 5?&11 b; renum&red 2s clal!se ( l e a j,
c the clai:ze as so renumbered, the follohlnl:
shall be inserted, n a r - 1 ~ :--
"(I) " a d d ~ d terriiories " means the tcrriiories in ihl: Second Schedule to thC &1Qhra Pradesh s ) Act, 1959 (centIa]
ent of the Act "
Act ", in relation ad&d territories ~uoz-n the date of the con mencement provisiol~ iri which thc ex2ressicn CCCUTS'' ; and prolriso shall be
"Provided tkat ~lcthing contained in this section
shall apply to tile added tcri-itories".
rce in, the. rdded
led to the extent inentioned in
13. (1) If any difficulty arises in giving effect to the visions of this Act or of any enactment extended to
zd&d territories by or under this Ad, the State vernmk~t, as occasion may reqcire, m:iy, by order, anything which appears to them necessary for the pur-
se of removing the difficulty. Repeal of '
certzin enactments, Power to remove difficu)tieS, r '
5
16 - (~dded Territories) Ektension of Laws 11962 : T.N. Ait 14
THE. FIRST SCHEDULE.
I
(See section 3.)
Year, Number. Short title.
Gem Acr.
1873 I11 Tbe 1Famil Nadu] Civil Courts Act, 1873. 1922 n1 The Madras City Tenants' Protection Act, 1921, 1926 V The '[Tamil Nadu] Borstal Schools Act, 1925. 1934 X *The l[Tarnil Nadu] Co-operative Land Mortgage B'anks A.X,
I 1934.
1935 VI The Madras Maternity Benefit Act, 1934. 1954 I1 The '[Tamil Nadu] Contingency Fund Act, 1954. 1954 XXIX The [Tamil Nadu] Electricity Supply Undertakings (Acquisition) Act, 1954.
1954' XXXIII The l[Tamil Nadu] Dramatic Performan.ces Act, 1954. 1955 I11 The l[Tamil Nadu] Irrigation (Levy of Betterment Contribu- tion) Act, 1955.
L
1955 , IX
. a
The l[Tamil Nadu] Cinemas (Regulation) Act, 1955. 1956 XXIII The '[Tamil Nadu] Silkworm Seed (Production, Supply and
Distribution) Act, 1956.
1956 XXXM. The lwanzil Nadu] Official Language Ad, 1956, 1956 XLI The lnamil Nadu] District Collectors' Powers @dewtion) Gct,
1956.
1959 2 The '[Tamil Nadu] Open Places (Prevention of Disfigurement)
Act, 1959. These wordswere substituted for the word ' pad ra s " by the Tamil Nadv
Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969,
a This expression was substituted for the expression " Madras Acts " by paragraph 3(2) of the Tamil Nadu Adaptation of Laws Order, 1930. *Now the Tamil Nadu Cosperative Land Development Banks Act, 1934,
6
(AciVed Ter;*itoriesj ~ x f e ~ l s i m of t aws 24
SECOND SCHEDULE.
(See section 4.) Amendmeti rs .
(4)
CENTRAL ACTS.
I The '[Tamil Nadu] Corn- For section 6, the following section ~ u l s o r ~ Labour Act, r hall be substituted, namely:-
A 858.
" 6. Liability of persons refash to contribute labour ro rhe main- tenance of irrigation and drainage works.-(I) Every person owning lands served by any irrigation or drainage work or any work conhected therewith shall, when- ever required by public noticeby
the head of the village under the orders of the Tahsildar or other superior Revenue officer, con- tribute labour for repairing or properly maintaining such inipa- tion or drainage work or for repairing or properly maintaining any work connected with such irrigation or drainage work.
(2) Every public notice given under sub-secti on (1) shall be in writing over the signature of the head of the village, shall contain the names of the persons bound to contribute the labour together with such other particulan as
may be necessary to identif
the1 n, and the period or perio d
dur ng which the labour should be contributed, and shallbe
widely made known in the village
by aaffixjng copies thereof in
conspicuous public places within the village, or by publishing (ha same by beat of drum and by any
other ineans that the head of the village may think fit. Every such notice shall also be published by affkture in the notice board of the offices of the Tahsildar or other Revenue officer under whose orders the notice was given. ----
word " Mrdras " by the Tamil Nadu
ded by the Tamil Nadu Adaptation of
7
28 (Added Territories) Extension of Laws [I962 : T* Ne Act l4 Year. Num- Short title. Amendments.
Qer.
(1) (2) (3) (4)
1858-- I- The i[Tarnil Nadu) Corn- (3) Any person required to cun-
contd. conrd* f' ulsory Labour Act, tribute labour in pursuance of 858 --contd. a notice given under sub-section
I (1) may, in lieu of such laboilr, pay such sum and within such time as may be specified in that behalf by a general or special order of the Tahsildar or other Revenue officer referred to in sub-section (1). The amount so payable shall, in case of dispute, be determined summarily by the Collector.
(4) If any person who is bo contribute labour in pur of a notice given under su section (1) neglects or to contribute labour the period specified in notice or fails to pay the va of the labour under sub-se
(3) it shall be lawful for the
of the village under the of the Tahsildar or other Revc- nue officer referred to in sub- section (1) to proceed at once to txecute the work by emp ying some other person and the expenses incurred in resp thereof together with a su equal to the value of the labour not contributed shall be borne by the person so neglecting or refusing to contribute or failin to pay.
(5) Where there are a number o persons liable to pay under th preceding sub-section, th Tahsildar or other Revenu officer under whose orders t notice was given und
sub-section (1) shall, after suc enquiry as he may deem nec s W , apportion such expen
#d EPI(~G$ the persons who are,
- -- -- -.A- - - ' These ~ o r d s were substituted for the wold " Madras $' by the Tamil N~ ~daptation of Laws Order, 1969, as amended by the TaJlil Nadu Ad;loktion + Laws (Second Amendment) Order, 1969.
-- -." - -- - - -
8
-.- .*A- _ 4. . . " .., .. .
(Added Territories) Exterision of LQWS 29. Am md~nents.
Y
(4 1
I-conrd* The '[Tamil Nadul Compul- aforesaid, liable to bear the same SorY Labour Act, and also determine the value
1 858-contd. ' of the labour not contributed.
Such, liability shall, as far as
practicable, be apportioned
among such persons in propor-
. . tion to the extent of the lands actually served by the irrigation or drainage work or other work in connection with ahizh
the contribution of labour was
. . ' . , '. required.
(6) A11 sums due under this section shall be payable on demand; and, cn non-payment, the same
may be recovered by the same means by which arrears of land revenue are recoverable, ".
ct In sub-section ( 1 ) of section 5 4 4 ,
the words " and the rules, orders andby-li~w~ made 1 hereunder9* sl~all be omxtted,
The Police Act, 1861. 1. In section 1 relating to the inter- pretation clause, after the defi-
nition of the word "cattle ", the following definition shall be inser-
ted, namely:-
"The words 'public place' shall mean a place (including a road, street or way, whether a thoroughfare or,not, and a land- ing place) to which the public are granted access or have a dght to resort, or over which they have a sight to pass.".
2. In section 30-
(i) !n sub-section (I), for the words c b on the public roads, or in the public streets or thoroughfares", the words " in public places" shall be substi- - adras" hh.sr the Tamil Nadu
I hauu Adaptation of , , . !
9
Year.
(1)
Short title. Amendments. Num- ber.
(2) (3) (4)
V- ThePolice Act, 1861-contd. (ii) ill ~ub-section (21, for the
contd. words " in any such road, street or thoroughfare", the words " in any such public
place" shall be substituted;
. ., .
. . . (iii) in sub-section (4), for the words "in the streets", the words "in public places" shall be substituted.
3. In section 31, for the words "on the public roads and in the public streets, thoroughfares, ghats and landing-places, and at all other places of public resort ", the words "in public places", for the words '"on the public roads and in the public streets", the words
"in public places", and for the words "road, street, thorough- fare, ghat or landing-place*', the words "public place" shall be
. .
substituted.
4. In section 34, for the words
"on any road or in any open place or street or thoroughfarew, the words "in any public place"
shall be substituted,
V The Press and Registration After sub-section (2) of section 4, of Books Act, 1867. the following sub-section shall be added, namely :-
"(3) (a) Where any press in respect of which a declaration has beeo made under this section-
;
(i) does not commence the
. . . - . , *. -. . . . i printing of books or papers, ' . , . .. .within a period of three months of such 6wlaratioo,
such dedaration s b l ~
yoid; or
- . . . , . - -
10
11
32 ; ( ~ d d ~ d TerpitOrie,y) Extension cf Laws
: T*N* l4 Slzurt title. Anic./z&nents. Year. N-um- ber,
(1) (2) (3)
(4)
1936-- Iv-, The Fa j.mmt '31 q~~~cf., ~ct,(ii) aft :r item (sX the following 1936- ccxtlzr. item shail be added, namely :- contd. contd. b 6 ( h ) tablishrncnt or undertaking
which the State Government
nay, by mtification in the
official Gazeite, declare to be %D , r,jus.irial esta5lishment fcr
th3 PUL.~?OSCS of this Act.".
cp &a Afier saciion 11, the following sacticln shall be inserted, namely :-
bbl 1-A. Dcdtclio~rs iiz respect of
r
horrse accnmmo&tions.--The employsr shall make the dxduc- tiolls authal-iscd u d e r c! &us"-
(d ) of st* b-sccrion (2) of scciion 7
born th: w.rg:s of thc c!nployed
person rernjt th3 amount
so cicducfcd in such mannsr as
t l ~ c Si;ttc Govcr~l~ncnt may, by gcllcr,l l or special older,
specify.".
T TAMIL NADU ACTS.]
1889 I The 2[Tamil Nadu] Village 1. In sub-section (3-A) of seciino
Courts Act, 1888, 9, for t h ~ words " D::pressed or Backwzrd classed', the w ~ r d s
"member:; or' the Scheduled Castes
or Sci-ed (11 3 Tribes or Backward
classes" s;lall be substituted.
- 7 . * -. c~:: -1: :<:r -2e r+:;;:Ai
;he n~,:..s "fi 2 pl&tifi or
tuxd. ---------- -- - .- ---- - --L------- ----.-- " -----" ,* *-
I This expression was sub:-ituted for th^~it*expressb:~ "?,.ladr,ls A c t s ~ by par graph 3(2) of thz T~rnil N%*lu Mapiation of L ~ W S Order, 1970.
' Th- wards w:re sobst%ll;&d for the word " MaJms9* by the n m i l Nndu A ~ ~ ~ , , ~ ~ tation o f h w s Old:r9 1969% As amend~d by t h ~ T;~!~~il x , ~ !,I A 1,1!3ti,,iot, Q, l,t,bv $5crPrP ~ I o * . l%Q.
r JIL
- - *
12
33
Amendments.
(4)
The "Tamil Nadu] 3, Xn section 71,- ontd. Vili::ga Co~lrts Act, 1888.
(i) for the words ('If a decret..
holder die", the words "lf a decree-holder dies" shall be substituted ;
(ii) for the words "in the room of the deceased ", the words " in the place of the deceased '' shall be substituted.
4. In section 72, for the words ''If a judgmentsdebtor die",
the words "If a judgmmt- debtor dies" shall be substi- tuted.
5. Jn clause (d)of sub-section (1) of scction 76, before the wot6ds and figures "Towns Nuisances Act,
188g9', the word "l[Tamil NaduJ"
shall bc inserted.
6. In the marginal note to sectiott
77, for the word "section", the word "sections" shall be substi- tulecf .
11 Tile Zf'Tarnil Nadu] Canals Tn sub-section (4) of sectio~ 10,
and Public Ferries Act, for t hc last sentence, the fillowin g shall be substituted, namely :-
"The net revenues derived from
the management of the ferry shall be distributed between the
authorities (it~cluding the State
Government) maintaining
app1.0ach roads at either end of the ferry, in such proportion s
and subject to such conditions as thc State Government ma
from time to time, by notif!:
ca t i~n , direct':
_ .._- ... .-... . - . ----
the word "Madras" by the Tamil Nadu Ada p-
amended by t he Tamil Nadu Adaptation of Laws (Second
- ---
Year. ,'Lul;rber. SItort t i t l e .
(1) (2) (3)
1923 V J I ~ ~ h c 1 [ ~ ~ ~ i l ~ a d ~ l S W V ~ ~ 1, In section 3, after clause ( i s aild Boundaries Act, the following clause shdl be added,
1923, namely ;-
"(x) 'Village head man' and 'village accountant in relation to the Kanyakulnari district
and the Shencottah taluk of the Tirunelveli district respecti- vely incluc'e 'village officer' and 'village assistant',"
2, In sub-section (3) of section 15 :
for the word, brackets and figure "sub-clause (2)", the word, brackets and figure "su b-section
(2)" shall be substituted. 1938 TV The l W i I Nadu] Agri- Ir, clause (ii) of section 3,- a
culturists Relief Act, ( i ) in proviso (A), the words
1937. "or foreign Govei nment"
shall be omitted ;
(ii) in provisons (B) and (9, for
thc words "any other State
in India", the words "any;
other State or Union territoq
in India" shall be substituted, ~
7
A 943 XVIII The l[Tamil Nadul Irri-* In clause (a) of sub-section (1) oi
gation Works (Repairs. seclion 3, for the word"clause#!! Improvement and Cous- the word "clause" shall & truction) Act, 1943, substituted, 4
"4 2 T -*
1947 X:
dasis (Prevention of (i) the words "ol- in any mar
Dedication) Act, 1 947, prooession or other ssion taken out in
streets" shall be omit
rZ .,d cr (ii) the explanation shall omitted.'I,
, - . -- - -I
1 fller;s rvorcis were substituted for the word "Madras" by thp T-
ation o( Laws Order, 1969, as amended by the Tamil Nadu Adaptation of cmlld Aifi:ndmsilt! Orser, 1969. 1
14
( A ~Ide6-I Territories) E~ensiofi of 1 aws 3 5 Amendments,
(4)
XXX1l tT1lc '[Tamil Nad~ : Ani- For clause (c) of section 2, the follow.
and Bjrcis Sacri- ing clause shall be substituted, fiats Prohibition Act, namely :-
" (TI ' temple ' means, in any area in the State elsewhere than in the Kan yakumari district and the Shencottah taluk of the Tirunelveli district, a temple as dcfi red in section 6, clause@ 'l) of
the Madras Hindu Religious and Charitable Endowments Act, i951 (Madras Act XIX of 19511, 2nd in any area in the Kanyakumari district and the Sl~enkottah taluk ?f the Tir~l-
nelveli J;strict, a temple as defined in so+tion 2, clause (I) of the Travancore-Cochin Temple Entry (Removal of Disabilities) Act, 1950 (Tra-
vancore-Cochin Act XXVII
sf 1950).".
THE THIRD SCHEI)ULE,
(See section 12.) Ytnr. Number. Slzort title. Extent of '
repeal.
(3) (4)
~[TAMU NADU ACTS.]
I The Madras Ports Police Act, 188 1 . . . .. Thewhole.
XXIII The '[Tarnil Nadu] Pawnbrokers Act, 1943 . . Sub-section
(1) of s- tion 23.
III The Madras City Municipal and District Muni- The whole. cipalities (Amendment) Act, 1946.
" 4-.----- - A - - - stitutcd for the word " bAadras" by the Tamil Nadu dcd by the Tamil Nadu Adaptation of Laws
This expression was substiiutcd for the expression " Madras Acts " by paragraph !2) of the Tdnlil Nadu Adaptation of Laws Order, !9'70.
15
qfi f Added Tc-rritn,*ie.v'L Extencion o f Laws 11962 i T. N, Act 14 1
Year. Number.
1) (2)
Slzort title.
(3)
1945 U The Madras Estates J ~ n d (Amendment) Act,
1945.
' 1949 V The I[Ta.mil Naduj Agriculturists Relief {Ainciid- Scction 2. ment) Act, 1949,
ANDHRA ACT.
1956 XXXlI The Nagarjunasagar P~oject (A~uisiiion of The who!e, 1
Land) Act, 1956, 1958 XIii The Andhra Pradesh Urban Areas (Surcharge on The wh(-ie. Property Tax) Act, 1958.
*PI I---. - 1 -.-..-__
1 These words were substituted for the word .idaptation pf Laws Order, 1969, as amended by iP Laws'Sewnd Amendment) Order. 2 969.
" Madras "
the Tamil
-. .." .-
by the Nadu
16