The Andhra Pradesh (Transferred Territories) Extension of Laws Act, 1961.

THE ANDHRA PRADESH (TRANSFERRED TERRITORIES) EXTENSION OF
LAWS ACT, 1961
ANDHRA PRADESH ACT No.VII OF 1961
ARRANGEMENT OF SECTIONS
SECTIONS
1. Short title, extent and commencement.
2. Definitions.
3. Extension of Andhra Pradesh Act XXXV of 1959 and Acts XIV of 1920
and X of 1950 to the transferred territories.
4. Repeals and saving.
5. Power to remove difficulties.
THE ANDHRA PRADESH (TRANSFERRED TERRITORIES) EXTENSION OF
LAWS ACT, 1961
ANDHRA PRADESH ACT No.VII OF 1961
(24th January, 1961)
AN ACT TO EXTEND THE ANDHRA PRADESH PANCHAYAT SAMITHIS
AND ZILLA PARISHADS ACT, 1959, THE ANDHRA PRADESH (ANDHRA
AREA) DISTRICT BOARDS ACT, 1920, AND THE ANDHRA PRADESH
(ANDHRA AREA) VILLAGE PANCHAYATS ACT, 1950, AS IN FORCE IN
ANDHRA AREA TO THE TERRITORIES IN THE STATE OF ANDHRA
PRADESH SPECIFIED IN THE FIRST SCHEDULE TO THE ANDHRA
PRADESH AND MADRAS (ALTERATION OF BOUNDARIES) ACT, 1959
(CENTRAL ACT 56 OF 1959).
BE it enacted by the Legislature of the State of Andhra Pradesh in the
Eleventh Year of the Republic of India as follows:-
1. Short title, extent and commencement-(1) This Act may be called the
Andhra Pradesh (Transferred Territories) Extension of Laws Act, 1961.
(2) It extends to the territories specified in the First Schedule
to the Andhra Pradesh and Madras (Alteration of Boundaries)
Act, 1959 (Central Act 56 of 1959).
(3) It shall come into force at once.
2. Definitions –  In this Act,-
(1)‘Andhra area’ means the territories specified in sub-section (1) of
section 3 of the Andhra State Act, 1953 (Central Act 30 of 1953);
(2)‘transferred territories’ means the territories specified in the First
Schedule to the Andhra Pradesh and Madras (Alteration of
Boundaries) Act, 1959 (Central Act 56 of 1959).
3. Extension of Andhra Pradesh Act XXXV of 1959 and Acts XIV of
1920 and X of 1950 to the transferred territories –The following Acts,
namely:-
(i) The Andhra Pradesh Panchayat Samithis and Zilla
Parishads Act, 1959 (Andhra Pradesh Act XXXV of 1959);
(ii) the Andhra Pradesh (Andhra Area) District Boards Act,
1920 (XIV of 1920);
(iii) the Andhra Pradesh (Andhra Area) Village Panchayats
Act, 1950 (Act X of 1950);
as in force in the Andhra area at the commencement of this Act and all the
rules, regulations, bye-laws, notifications and orders made or issued
thereunder are hereby extended to, and shall be in force in, the transferred
territories and the territorial extent of the Acts, rules, regulations, bye-laws,
notifications and orders so extended shall, as from such commencement, be
deemed to include the transferred territories.
4. Repeals and saving –The following  Acts, namely:-
(i) the Madras District Boards Act, 1920;
(ii) the Madras Village Panchayats Act, 1950;
(iii) the Madras District Development Councils Act, 1958;
(iv) the Madras Panchayats Act, 1958;
as in force in the transferred territories immediately before the
commencement of this Act are hereby repealed:
Provided that such repeal shall not affect the previous operation of the
said Acts and any panchayat constituted or deemed to have been constituted
under the repealed Madras Village Panchayats Act, 1950 and functioning at the
commencement of this Act, shall be deemed to have been constituted under
(the Andhra Pradesh (Andhra Area) Village Panchayats Act, 1950 as extended
by section 3.
5. Power to remove difficulties -If any difficulty arises in giving effect in
the transferred territories to the provisions of any Act extended by section
3 to those territories, the State Government may, by order notified in the
Andhra Pradesh Gazette, make such provisions or give such directions as
appear to them to be necessary for the removal of the difficulty.

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