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 Transferred Territory) Re-Enacting Act, 1957
Act 18 of 1957
Keyword(s):
Transferred Territory, Proclamation, Travancore, Cochin
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'['J'AMJ L NAUUj ACT No. XVili OF 1957.8 (Received the assent of the Governor on the 6th December 1957 ; Jirst published in tlze For. t St. Creor ge Gazette on the 9th December 1957.)
[An Act to reaac t certain enactmeats iu their npplicn- tion to the trsnsfemd territory in the 3[Statc of Tamil Nada .f
WHEREAS the lJccsS3ent of India, by a Proclamation'
made wdor h:lticlc 356 of tllc Cortstitulioa on the 23rd March 1956, declared ttzat thc powers of the Legislature of the State of Tsavaacorie-Cczchilr shall be exercisable by or utidez the: authority of Parliarne~t ;
AND WHEREAS those powers have been conferred 011 the President by the Travancore-Cochin State Legislature (Delegation of Powers) Act, 1956 (Central Act 29 of 1956); AND W H ~ A S in. pursualzcc , or thosc powers certain '
laws have been enacted by thc President ;
A ~ D WHEREAS the Proclai~xitiou had ceased to operate in the transferred territory on the 1st day of November 1956 ;
AND WHEKEA~ C ~ R U S C (2) of Arli~Ic 357 of tllc Constitu- tion provides that the Iaws.so at~actcd shall ccasc to have effect on the c:xpiration of a period of ono yoar aftm tho Proclqmation hss ceased to operate except as respects things done or omitted to be done before the expiration of the said period unless sooner rcpcaled cr re-enacted by Act of the appropriate Legislature ; -- --- ----l__n- -- - _1- -
lThese words wcre substituted for the word "Madras" by the . .
Tamil Nadu Adapta?ioa of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Sccond Anlcndment) Order,
1969.
2F0r Statc~ncnt of Objccls and Rcasons, scc fijrt S;. George Gazette, Part IV-A Extraordinary, dated thc l Glh October 1957, page 55.
"11is expression w a s suhstitutcd S ~ ) I - thc cupi*cssiorz "State oC Madras" by the Tan4 Nildu Adaptation of Laws Orcter, 1969, as amended by the Tamil Nadu Adnptntio:~ of Iiivls (Sccand Awe d- went) Ordcr, 19G9.
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1 9 9 : T.N. Act XVUL ] * TurtlU Nddu (Trmtsferred 693 I Territory) Jte-enacting
AND WHEREAS it is expedient to re-enact permanently some of the laws in their .application to the transfe~red
4 territory ;
2.
BE it onacted in the Eighth Year of the Republic tC
India as follows :-
1. This Act ~nay be called the l[Tam.il Nadu] (Trans- Short title.
ferred Territory) Re-enact ing Act, 1957.
2. In this Act, "transfezred territory" means theDefinition.
~anyakumari district and the Sheocottah ttaluk of thi Tirunelveli district.
3. The President's Acts specified in the Schedule, in permanent
atheir application to the transferred tewitory, are hereby re-enact-
reenacted permanently. ment certain of Acts.
4. The re-enactment of any President's Act by section 3 of this Act shill not be deemed to affect the omration
of any amendment or adaptation made in the ~ksident's Act so re-ellacted OF ill. any enactment unlmded by that Act, on or after the 1st day 'of November 1956 L:%re the commencement of this Act.
Re-enactment not to affect '
operation of amendment or
L Aptation made before this Act.
5. The Madras (Transferred Territory) Re-enacting Repeal OF
Ordinance, 1957 (Madras Ordinance IT1 of 1957), is Madras hereby rcpealeti.
Ord~nance
TI1 of 19578
SCHEDULE.
PRESID~NT'S ACTS, PERMANENTLY RB-ENACTED. (See section 3 .) '
Year. Ntrmfier. . Short litk.
(1) . (2) (3)
1956 I ~ i l e ?Yawncore-Cochin State Aid to Industries (Amendment) Act, 1956.
1956 11. . he ~ravancole-Cochin Agricultural Pests and- Diseases (Amendment) Act, 1956. - -- -- ---
lTheqe words were substituted for the word "Madras" by the Tamil Nadu Adapt21 iot, of Laws Order, 1969, as arxnded by the Tamil Nadu Adaptnt ioa of Laws ibecotld Amcndmen t) O r d ~ ,
1969.
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Year.
, cij 1956 111 1'hc 'ft.;iv~~neor.c-Cocl~i~l lndcbtcci Agricullurists Rcliel Act, 1956.
IV The Travancore-Cochin Idand Conservancy
(Amendment) Act, 1956.
V The Travanc0i.e-Cochin Police (Amendment) Act;
1956.
VIl The Travirncore-Cbchin Irrigation Act, 1956?
VIII 1 he Truvan~re-Cochin interpretation and ~ e n a a l
Clauses (Anlendn~cnt) Act, 1956, IX The Muliicipal (Amendment) Act, 1956, X The 'Traivancore-Cochin Compensz t ion for Tenants Zritprovements Act, 1956.
XI The ~ravan~ore -~och in L me-shells (Conf r 01) A r<
1956.
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