The KARNATAKA REPEALING AND AMENDING (REGIONAL LAWS) ACT, 2009

KARNATAKA ACT NO. 26 OF 2011 
THE KARNATAKA REPEALING AND AMENDING (REGIONAL LAWS) ACT, 2009 
Arrangement of Sections 
 
STATEMENT OF OBJECTS AND REASONS 
Sections: 
1. Short title and commencement 
2. Definitions 
3. Repeal of certain laws 
4. Amendment of certain laws 
5. Savings 
FIRST SCHEDULE 
SECOND SCHEDULE 
 
STATEMENT OF OBJECTS AND REASONS 
Amending Act 26 of 2011.-   The Government has constituted a One Man Committee 
headed by Sri.K.R.Chamayya, Retd Law Secretary and Retd Vice Chairman of Karnataka 
Administrative Tribunal to suggest repeal of all absolute regional Acts inforce in the different Areas 
of the State i.e. Belgaum Area, Coorg District, Gulburga Area, Mangalore and Kollegal Area and 
Mysore Area and to prepare volumes of such of those Acts which are considered to be necessary. 
 The Committee has recommended,- 
1. to repeal 153 Acts of Belgaum Area Regional Laws, 23 Acts of Coorg District Area 
Regional Laws, 96 Acts of Gulbarga Area Regional Laws, 175 Acts of Mangalore and 
Kollegal Area, 92 Acts of Old Mysore Area. 
2. to amend 12 Acts of different Regions and extend the provisions to throughout  the 
State for the reasons specified below namely,- 
        
       1. The Bombay Hindu Heirs’ Relief Act 1866 Bombay Act VII of 1866. 
              This Act falling under Entry V of List III is in force in Belgaum Area of the State. The 
preamble to that Act reads thus: 
 “WHEREAS, according to the law in force, as applied to Hindus by the High Court of 
Judicature at Bombay in the exercise of its ordinary original civil jurisdiction, no son or grandson of 
a deceased Hindu is liable for the debts of his ancestor merely by reason of his being such son or 
grandson, and no son, grandson or other heir of a deceased Hindu, who has received assets of 
the deceased, is merely from that circumstance liable for the debts of his ancestor beyond the 
amount of the assets received, and no person marrying a Hindu widow is liable in consequence of 
such marriage for the debts of her former or any prior deceased husband; 
 and whereas a different law is applied to Hindus by the Civil Courts which exercise 
jurisdiction in places beyond the local limits of the ordinary original civil jurisdiction of the said High 
 2
Court, and it is expedient to amend the law as applied by such other Courts, and to make the law 
in that respect uniform throughout the Presidency of Bombay; 
 and whereas it is also expedient to limit the liability of a Hindu for a family-debt contracted 
when he was unborn or under twenty-one years of age”; 
 It limits the liability of a son, grandson or heir of a deceased Hindu for the debts of his 
ancestors, the liability of the second husband of a Hindu widow for the debts of her earlier 
husband, etc. As suggested by the One-Man Committee it is considered desirable to extend it to 
the whole State.  
 
      2. The Bombay Prevention of Excommunication Act 1949 (Bombay Act XLII of 1949).   
       This Act falling under entries 3 and 23 of List III which is in force in Belgaum area of the State 
prohibits the practice prevailing in certain co mmunities of excommunication of its members for 
some reason or other. News papers report about powerful people of a village boycotting people of 
lower status in that village and preventing them from using village well or preventing them from 
purchasing their daily needs from the shops in t he village etc. when disputes arise between those 
groups. One-Man Committee has suggested that it is desirable to make it applicable to such cases 
and to extend it to the whole State to prevent such practices in a village. 
 
      3. The Bombay Judicial Proceedings (Regulation of Reports) Act 1955. (Bombay Act 
XVIII of 1955).  
          This Act falling under entries 1 and 2 of List III which is in force in Belgaum Area of the State 
regulates the publication of reports of judicial proceedings, so as to prevent the publication of 
obscene or indecent matter and other related matters, as such publication is not in public interest. 
It restricts publication of judicial proceedings relating to offences under sections 354, 366, 366A, 
366B, 376, 377, 497 and 498 of Indian Penal Code. One-Man Committee has suggested that it is 
desirable to extend this Act to the whole State and make it applicable to proceedings relating to 
offences punishable under sections 376A, 376B, 376C, 376D and 498A of Indian Penal Code 
also. Some consequential amendments are also suggested. 
     
4. The Hyderabad Prevention of Theft from Gold Mines Regulation 1359F  
(Hyderabad Regulation  XXIII of 1359F)  
        This Act falling under entries 1 and 2 of List III was enacted for prevention of theft of gold  
from gold mines. It is now in force only in the Gulburga Area of the State. As suggested the One-
Man Committee it is considered desirable to extend it to the whole State so that it would apply to 
all gold mines in the State.   
 
5. The Karnataka Ayurvedic, Naturopathy, Siddha, Unani and Yoga Practitioners 
Registration and Medical Practitioners Miscellaneous Provisions Act 1961 (Karnataka Act 9 
of 1962).  
 3
        The expression “couching” used in section 36 A of this Act is not defined. That expression 
has been defined in Madras Act XII of 1945. It is proposed to repeal that Madras Act and define 
the expression “couching” in section 36A of this Act.  
 
         6.  The Karnataka Police Act 1964 (Karnataka Act 4 of 1964). In Gulburga Area of the 
State a Hyderabad Act called the Hyderabad Eunuchs Act XVI 1329F is in force. It provides for 
registration and control of eunuchs. One-Man Committee has suggested that instead of having a 
separate law on the subject it is better to repeal that Hyderabad Act and to amend the Police Act 
empowering the Police Commissioners to make orders for registration and control of eunuchs etc., 
within their jurisdiction, if it is considered necessary.   
 
     7.  The Karnataka Land Revenue Act 1964 (Karnataka Act 12 of   1964)  
         There is an Act of former State of Madras (Madras Act X of 1831) which is in force in 
Mangalore and Kollegal Area which prohibits sale of estates, belonging to minors not taken under 
the management of Court of Wards, for arrears of land revenue and thereby protects the 
properties of minors. One-Man Committee has suggested that it is a desirable piece of legislation. 
It is proposed to insert a similar provision in section 165 of the Land Revenue Act 1964 and repeal 
the said Madras Act of 1831. 
 
     8.  The Madras Rivers Conservancy Act 1884 (Madras Act VI of 1884)  
             This law falling under Entry 18 of List II which is in force in the Mangalore and Kollegal 
Area of the State provides for conservancy of rivers in the State. It empowers the Government to 
make survey of any river or part of a river for the purpose of determining its bed i.e. the limits and 
boundaries of the river bed. It prohibits constructions, plantations etc. within the river bed without 
necessary permission. It provides for issuing directions to remove constructions, plantations etc. in 
the river bed. One-Man Committee has suggested that it is desirable to have such a law and 
extend it to tanks, lakes and other water bodies. Such a law may help to clear encroachments of 
rivers, tanks, lakes and other water bodies. Necessary provision is made in the enclosed Bill.   
 
      9. The Mysore Tramways Act 1906 (Mysore Act II of 1906). 
           This Act falling under Entry 13 of List II is now in force only in Mysore Area of the State. As 
suggested by the One-Man Committee it is proposed to extend it to the whole State. 
 
       10. The Mysore Restriction of Meetings near Legislative Assembly Act 1951 (Mysore 
Act XV of 1951). 
          For the undisturbed conduct of business of the State Legislative Assembly this Act restricts 
meetings, assemblies etc. within a distance of half a mile from the place of meetings of the 
Legislative Assembly of the then State of Mysore. The State Legislature now consists of two 
Houses. The Government has now decided to hold meetings of the Houses of the State 
 4
Legislature outside Bangalore also. As suggested by the One-man Committee it is proposed to 
extend this Act through out the State with suitable amendments.  
       
11. The Mysore Transfer of Property (Extension to Agricultural lands) Act 1951  (My 
sore Act XXXII  of 1951).  
          This Act which is in force in Mysore Area of the State provides for application of the Transfer 
of Property Act 1882 (Central Act IV of 1882) to transfer of agricultural lands in the Mysore Area of 
the State. Transfer of Property Act was made applicable to transfer of agricultural lands in 
Gulburga Area of the State by section 3 of Land Reforms Act 1961. Transfer of Property Act is in 
force in the whole State. As suggested by the One-Man Committee it is proposed to extend this 
Act to the whole State so that Transfer of Property Act is applicable to transfer of agricultural lands 
through out the State. The words  “except Bellary district” occurring in section 1(2) of the Act have 
been deleted by sub-section (3) of section 4 of Mysore  Act 14 of 1955. 
 
12.  The My sore Contract (Extension to Agricultural lands) Act 1954 (My sore Act 29 
of 1954).  
        This Act which is in force in Mysore area of the State provides for application of the Indian 
Contract Act 1872 (Central Act IX of 1872) to contracts relating to agricultural lands as they apply 
to other lands in Mysore Area of the State. Indian Contract Act is in force in the whole State. As 
suggested by the One-man Committee it is proposed to extend this Act to the whole State. The 
words  “except Bellary district” occurring in section 1(2) of the Act have been deleted by sub-
section (3) of section 4 of Mysore  Act 14 of 1955. 
Hence, the Bill. 
  [L.C. Bill No. 1 of 2009, File No. Samvyashae 19 Shasana 2009] 
--- 
 
 
 
 
 
 
 
 
 
 
 
 
 
 5
KARNATAKA ACT NO. 26 OF 2011 
(First published in the Karnataka Gazette Extra-ordinary on the  
twenty sixth day  of April, 2011) 
THE KARNATAKA REPEALING AND AMENDING (REGIONAL LAWS) ACT, 2009 
(Received the assent of the Governor on the fifteenth day of April, 2011) 
        An Act to repeal certain regional laws and to amend certain other laws in force in the State. 
  Whereas it is expedient to repeal  certain regional laws in force in one or other Areas of the 
State and to amend certain such  and other laws in force in the State. 
                   Be it enacted by the Karnataka State Legislature in the Sixtieth year of the Republic of 
India as follows:- 
    1.  Short title and commencement .- (1) This Act may be called the Karnataka Repealing 
and Amending (Regional Laws) Act, 2009. 
   (2)  It shall come into force at once. 
    2. Definitions .- In this Act, unless  the context otherwise requires,-   
        (a)  “regional laws” mean laws in force in the former States of Bombay, Coorg, Hyderabad, 
Madras and Mysore immediately before 1 st November 1956, and continued in force under section 
119 of the States Reorganization Act 1956 (Central Act 37 of 1956) in the respective Areas of 
those States which are now part of Karnataka State; and 
        (b)  “Schedule” means a Schedule annexed to this Act. 
     3. Repeal of certain laws .- The regional laws specified in Parts A to E of the First 
Schedule as in force in the respective Areas of the State are hereby repealed. 
      4. Amendment of certain laws  .- The laws specified in the Second Schedule are hereby 
amended to the extent and in the manner mentioned therein.   
      5. Savings.-  (1) The repeal by this Act of any regional law shall not affect any other law in 
which the repealed law has been applied, incorporated or referred to; 
     and this Act shall not affect the validity, invalidity, effect or consequences of anything 
already done or suffered, or any right, title, obligation or liability already acquired, accrued or 
incurred, or any remedy or proceeding in respect thereof, or any release or discharge of or from 
any debt, penalty, obligation, liability, claim or dem and, or any indemnity already granted, or the 
proof of any past act or thing;  
      nor shall this Act affect any principle or rule of law, or established  jurisdiction, form or 
course of pleading, practice or procedure, or existing usage, custom, privilege, restriction, 
exemption, office or appointment, notwithstanding that the same respectively may have been in 
any manner affirmed or recognized or derived by, in or from any law hereby repealed; 
    nor shall the repeal by this Act of any regional law revive or restore any office, custom, 
liability, right, title, privilege, restriction, exemption, usage, practice, procedure, merger  or other 
matter or thing not now existing or in force; 
     nor shall the repeal of the Appropriation Acts by this Act affect the audit, examination, 
accounting, investigation, inquiry or any other action taken or to be taken in relation thereto by any 
 6
authority and such audit,  accounting, investigation, inquiry or action could be taken and or 
continued as if the said Acts are not repealed by this Act; 
      nor shall the repeal of any regional law shall affect any proceedings initiated or to be 
initiated under that law before any court or other authority to challenge, or to enforce, the rights 
conferred by that law and those proceedings shall be continued and disposed off in accordance 
with that law as if the said law is not repealed by this Act. 
    (2) For the removal of doubts it is hereby declared that where this Act repeals any regional 
law by which,- 
      (i) the text of any other law, was am ended by the express addition, omission, insertion or 
substitution of any matter, or extended to any area of the State, the repeal shall not affect the 
continuance of any such amendment or extensi on made by the law so repealed and in operation 
at the commencement of this Act; 
 (ii) any action taken (including any rule or or der or bye-law or regulation made or any tax or 
cess or fee assessed or collected) by the Government or any other authority has been validated or 
saved or proceedings before one authority has been transferred to another authority or any 
declaration has been made or any merger, or extension or restoration or restoration has taken 
place or any direction has been given, the repeal shall not affect the operation of such validation 
or saving or transfer or declaration or direction or merger, or extension and in operation at the 
commencement of this Act; and 
 (iii) any other law has been amended or repealed or extended to the State of Karnataka or 
any part thereof with or without some consequential or transitory or saving provisions the repeal 
shall not affect the operation of such amendment, repeal, extension or provision and in operation 
at the time of commencement of this Act. 
 (3) The provisions of sections 6, 8 and 24 of the Karnataka General Clauses Act, 1899 
(Karnataka Act III of 1899) shall be applicable in respect of repeal and amendment of a law by this 
Act. 
FIRST SCHEDULE 
(See section 3) 
REPEALED REGIONAL LAWS 
PART ‘A’ 
BELGAUM AREA  REGIONAL LAWS 
 
Sl. 
No. 
Year Act No. Short Title 
1. 1827 IV Civil Courts (Law to be observed). (Regulation IV of 1827) 
2. 1827 XII Police (Duties and Powers of Magistrates) (Regulation XII of 
1827) 
 7
Sl. 
No. 
Year Act No. Short Title 
3. 1827 XXII Military Authority (Assistance to Marching Troops) (Regulation 
XXII of 1827) 
4. 1830 VII Southern Maratha County (Dharwar District) (Regulation VII of 
1830) 
5. 1891 VIII Easements (Extending Act, 5 of 1882). (Act VIII of 1891) 
6. 1894 XV The Engineers’ Certificates Validation Act, 1894 (Act XV of 1894)  
7. 1862 IV The Markets and Fairs Act, 1862 (Act IV of 1862) 
8. 1863 II The Exemptions from Land-revenue (No.1) Act, 1863 (Act II of 
1863) 
9. 1863 III The Satara, Sholapur and Southern Maratha Country Laws Act, 
1863 (Act III of 1863) 
10. 1864 II The Bombay Steam Vessels Act, 1864 (Act II of 1864) 
11. 1865 III The Act for Avoiding Wagers (Amendment) Act, 1865 (Act III of 
1865) 
12. 1867 VII The Bombay District Police Act, 1867 (Act VII of 1867) 
13. 1868 II The Bombay Ferries Act, 1868 (Act II of 1868) 
14. 1874 II The Civil Jails Act, 1874 (Act II of 1874) 
15. 1879 VI The Bombay Port Trust Act 1879 (Act VI of 1879) 
16. 1883 I The Bombay High-way Act, 1883 (Act I of 1883) 
17. 1883 V The Bombay Public Authorities Seals Act, 1883 (Act V of 1883) 
18. 1901 VI The Bombay Land Revenue Code (Amendment) Act, 1901  
(Act VI of 1901) 
19. 1904 I The Bombay General Clauses Act, 1904 (Act I of 1904) 
20. 1912 II The Societies Registration (Amendment) Act, 1912 (Act II of 
1912) 
21. 1912 VII The Bombay Smoke Nuisances Act, 1912 (Act VII of 1912) 
22. 1912 XII The Bombay Abkari (Amendment)Act, 1912 (Act XII of 1912) 
23. 1912 XIII The Indian Limitation (Amendment) Act, 1912 (Act XIII of 1912) 
24. 1913 IV The Bombay Land Revenue (Amendment) Act, 1913  
(Act IV of 1913) 
25. 1915 III The Bombay Decentralization Act, 1915 (Act III of 1915) 
26. 1918 VI The Bombay disqualification of Aliens Act 1918 (Act VI of 1918) 
27. 1922 III The Bombay Cotton Contracts Control (War Provisions) Repeal 
Act, 1922 (Act III of 1922) 
 8
Sl. 
No. 
Year Act No. Short Title 
28. 1925 VIII The Bombay Securities Contracts Control Act, 1925  
(Act VIII of 1925) 
29. 1930 VI The Provinicial Small Cause Courts (Bombay Amendment) Act, 
1930 (Act VI of 1930) 
30. 1931 V The Cattle-trespass (Bombay Amendment) Act, 1931  
(Act V of 1931) 
31. 1932 II The Bombay Finance Act, 1932 (Act II of 1932) 
32. 1932 IX The Provincial Small Cause Courts (Bombay Amendment) Act, 
1932 (Act IX of 1932) 
33. 1933 II The Bombay (District) Tobacco Act, 1933 (Act II of 1933) 
34. 1933 VI The Bombay Village Panchayats Act, 1933 (Act VI of 1933) 
35. 1934 IX The Bombay Trade Disputes Conciliation Act, 1934  
(Act IX of 1934) 
36. 1935 XXIX The Bombay Criminal Procedure (Elections Offences) 
Amendment Act, 1935 (Act XXIX of 1935) 
37. 1936 XV The Indian Lunacy Bombay District Municipal and Bombay 
Municipal Boroughs (Amendment) Act, 1936 (Act XV of 1936) 
38. 1936 XX The Bombay Opium Smoking Act, 1936 (Act XX of 1936) 
39. 1937 VI The Indian Limitation (Bombay Amendment) Act, 1937  
(Act VI of 1937) 
40. 1938 XV The Indian Lunacy (Bombay Audit Act 1938 (Act XV of 1938) 
41. 1938 XIX The Bombay Probation of Offenders Act, 1938 (Act XIX of 1938) 
42. 1938 XXII The Bombay Forfeited Lands Restoration Act, 1938  
(Act XXII of 1938) 
43. 1938 XXVI The Bombay Medical Practitioners’ Act, 1938 (Act XXVI of 1938) 
44. 1939 IX The Bombay Gas Supply Act, 1939 (Act IX of 1939) 
45. 1939 XXVI The Bombay Fodder and Grain Control Act, 1939  
(Act XXVI of 1939) 
46. 1943 XIV The Bombay Increase of Stamp Duties Act, 1943  
(Act XIV of 1943) 
47. 1945 XI The Tobacco Duty (Town of Bombay) Act, 1857, and the Bombay 
(District) Tobacco Act, 1933 (Suspension) Act, 1945 (XI of 1945) 
48. 1946 XVIII The Indian Electricity (Bombay Amendment) Act, 1946  
(Act XVIII of 1946) 
 9
Sl. 
No. 
Year Act No. Short Title 
49. 1946 XX The Bombay Electricity (Special Powers) Act, 1946  
(Act XX of 1946) 
50. 1946 XXVII The Bombay Cotton (Statistics) Act, 1946 (Act XXVII of 1946) 
51. 1946 XXVIII The Prevention of Cruelty to Animals, the Bombay District Police 
and the City of Bombay Police (Amendment) Act, 1946  
(Act XXVIII of 1946) 
52. 1946 XXX The Code of Criminal Procedure (Bombay Amendment) Act, 1946 
(Act XXX of 1946) 
53. 1947 VII The Motor Vehicles (Bombay Amendment) Act, 1947  
(Act VII of 1947) 
54. 1947 XVII The Prisoners (Bombay Amendment) Act, 1947 (Act XVII of 1947) 
55. 1947 XXIV The Court-fees (Bombay Amendment) Act, 1946  
(Act XXIV of 1947) 
56. 1947 XXVII The Bombay (Emergency Powers) Whipping Act, 1947  
(Act XXVII of 1947) 
57. 1947 XXXIV The Bombay Adjudication Proceedings (Transfer and 
Continuance) Act, 1947 (XXXIV of 1947) 
58. 1947 XXXVI The Bombay Essential Supplies (Temporary Powers) and the 
Essential Commodities and Cattle (Control) (Enhancement of 
Penalties) Act, 1947 (XXXVI of 1947) 
59. 1947 XLIV The Board of Indian Systems of Medicine (Extension of Term) 
Act, 1947 (XLIV of 1947) 
60. 1947 XLVII The Waste Lands (Claims) (Bombay Repeal) Act, 1947  
(XLVII of 1947) 
61. 1947 LVIII The Bombay Rationing (Preparatory and Continuance) Measures 
Act, 1947 (LVIII of 1947) 
62. 1948 XXXII The Code of Criminal Procedure (Bombay Amendment) Act, 1948 
(XXXII of 1948) 
63. 1948 XXXIII The Bombay Land Requisition Act, 1948 (XXXIII of 1948) 
64. 1948 XLII The Court-fees (Bombay Amendment) Act, 1948 (XLII of 1948) 
65. 1948 XLVI The Code of Criminal Procedure (Bombay Second Amendment) 
Act, 1948 (XLVI of 1948) 
66. 1948 L The Indian Tramways (Bombay Amendment) Act 1948 (Act L of 
1948) 
67. 1948 LIII The Societies Registration (Bombay Amendment) Act, 1948  
 10
Sl. 
No. 
Year Act No. Short Title 
(LIII of 1948) 
68. 1948 LXII The Indian Forest (Bombay Amendment) Act, 1948 (LXII of 1948) 
69. 1948 LXXVIII The Code of Criminal Procedure (Bombay Third Amendment) Act, 
1948 (LXXVIII of 1948) 
70. 1949 VI The Agriculturists’ Loans and the Bombay Non-Agriculturists’ 
Loans (Amendment) Act, 1949 (VI of 1949) 
71. 1949 VII The Prisoners (Bombay Amendment) Act, 1949 (VII of 1949) 
72. 1949 XV The Bombay Nursing Homes Registration Act 1949 (Act XV of 
1949). 
73. 1949 XXII The Bombay Seals Act, 1949 (XXII of 1949) 
74. 1949 XXXIV The Court-fees (Bombay Amendment) Act, 1949 (XXXIV of 1949) 
75. 1949 XXXV The Bombay Land Acquisition Officers Proceeding Validation Act, 
1949 (XXXV of 1949) 
76. 1949 LVI The Indian Stamp (Bombay Amendment) Act, 1949 (LVI of 1949) 
77. 1950 III The Bombay Appropriation Act, 1950 (III of 1950) 
78. 1950 IV The Bombay Merged States (Laws) Act, 1950 (IV of 1950) 
79. 1950 V The Bombay Medical Practioners’ (Amendment) Act, 1950  
(V of 1950) 
80. 1950 XVII The Bombay Local Authorities Adult Franchise and Removal of 
Reservation of Seats Act, 1950 (XVII of 1950) 
81. 1950 XXII The Bombay Merged Areas Enclaves and Specified Areas 
(Amendment of Laws) Act, 1950 (XXII of 1950) 
82. 1950 XXIV The Bombay Local Authorities Census Expenses Contribution Act 
1950 (Act XXIV of 1950) 
83. 1950 XXVIII The Land Acquisition (Bombay Commissioners (Abolition of 
Office) Act, 1950  (XXVIII of 1950) 
84. 1950 XXXIV The Cattle-trespass and Bombay District Police (Amendment) Act, 
1950 (XXXIV of 1950) 
85. 1950 LI The Bombay (Supplementary) Appropriation Act, 1950  
(LI of 1950) 
86. 1950 LVII The Provincial Small Cause Courts (Bombay Amendment) Act, 
1950 (LVII of 1950) 
87. 1951 IV The Bombay Appropriation Act, 1951 (IV of 1951) 
88. 1951 V The  Bombay  (Supplementary) Appropriation  Act,  1951   
 11
Sl. 
No. 
Year Act No. Short Title 
(V of 1951) 
89. 1951 XV The Bombay Special Suits and Proceedings Validating Act, 1951 
(XV of 1951) 
90. 1951 XX The Code of Criminal Procedure (Bombay Amendment) Act, 1951 
(XX of 1951) 
91. 1951 XXXV The Bombay (Second Supplementary) Appropriation Act, 1951 
(XXXV of 1951) 
92. 1951 XXXIX The Bombay (Second) Repealing and Amending Act, 1951  
(XXXIX of 1951) 
93. 1951 XLIV The Bombay District Municipal and Municipal Boroughs 
(Amendment) Act, 1951 (XLIV of 1951) 
94. 1952 I The Bombay (First Supplementary) Appropriation Act, 1952  
(I of 1952) 
95. 1952 IV The Bombay Appropriation (Vote on Account) Act, 1952  
(IV of 1952) 
96. 1952 VI The Code of Criminal Procedure (Bombay Amendment) Act, 1952 
(VI of 1952) 
97. 1952 X The Bombay Appropriation Act, 1952 (X of 1952) 
98. 1952 XVIII The Bombay (Second Supplementary) Appropriation Act, 1952 
(XVIII of 1952) 
99. 1952 XXXI The Bombay Displaced Persons Premises Control and Regulation 
Act, 1952 (XXXI of 1952) 
100. 1953 I The Bombay (Supplementary) Appropriation Act, 1953 (I of 1953)  
101. 1953 VI The Bombay Appropriation Act, 1953 (VI of 1953) 
102. 1953 XVI The Industrial Disputes (Appellate Tribunal) (Bombay 
Amendment) Act, 1953 (XVI of 1953) 
103. 1953 XVII The Gandhi National Memorial Fund (Local Authorities’ 
Donations) Act, 1953 (XVII of 1953) 
104. 1953 XXV The Indian Forest (Bombay Amendment) Act, 1953 (XXV of 1953) 
105. 1953 XXVII The Prisons (Bombay Amendment) Act 1953 (XXVII of 1953) 
106. 1953 XXXII The Prevention of Cruelty to Animals (Bombay Amendment) Act, 
1953 (XXXII of 1953) 
107. 1953 L The Bombay Land Tenures Abolition (Recovery of Records) Act, 
1953 (L of 1953) 
 12
Sl. 
No. 
Year Act No. Short Title 
108. 1953 LI The Bombay (Second Supplementary) Appropriation Act, 1953  
(LI of 1953) 
109. 1953 LIV The Bombay Khar Lands (Amendment) Act, 1953 (LIV of 1953) 
110. 1954 VIII The Bombay Separation of Judicial and Executive Functions 
(Supplementary) Act, 1954 (VIII of 1954) 
111. 1954 X The Bombay Sales Tax (Amendment) Act, 1953 (X of 1954) 
112. 1954 XI The Bombay Local Boards (Amendment) Act, 1954 (XI of 1954) 
113. 1954 XII The Court Fees (Bombay Amendment) Act, 1954 (XII of 1954) 
114. 1954 XIII The Bombay (Supplementary) Appropriation Act, 1954  
(XIII of 1954) 
115. 1954 XVII The Bombay Appropriation Act, 1954 (XVII of 1954) 
116. 1954 XIX The Bombay Provincial Municipal Corporations (Amendment) Act, 
1954 (XIX of 1954) 
117. 1954 XXI The Bombay Repealing and Amending Act, 1954 (XXI of 1954) 
118. 1954 XXII The Bombay State Guarantees Act 1954 (Act XXII of 1954) 
119. 1954 XXIII The Bombay Agricultural Produce Markets (Amendment) Act, 
1954 (XXIII of 1954) 
120. 1954 XXVII The Bombay City Land Revenue and Revenue Tribunal 
(Amendment) Act, 1954 (XXVII of 1954) 
121. 1954 XXX The Bombay State Universities (Amendment) Act 1954  
(XXX of 1954) 
122. 1954 XXXI The Motor Vehicles (Bombay Amendment) Act, 1954  
(XXXI of 1954) 
123. 1954 XXXVIII The Dekkhan Agriculturists’ Relief (suits and Applications) 
Validation Act, 1954 (XXXVIII of 1954) 
124. 1954 XLVI The Bombay Rents, Hotel and Lodging House Rates Control 
(Amendment) Act, 1954 (XLVI of 1954) 
125. 1954 XLIX The Bombay (Second Supplementary) Appropriation Act, 1954 
(XLIX of 1954) 
126. 1954 LIV The Bombay Municipal Boroughs (Amendment) Act, 1954  
(LIV of 1954) 
127. 1954 LVIII The Bombay Amending Act, 1954 (LVIII of 1954) 
128. 1954 LXI The Bombay Medical Practioners’ (Amendment) Act, 1954  
(LXI of 1954) 
 13
Sl. 
No. 
Year Act No. Short Title 
129. 1954 LXV The Industrial Disputes (Appellate Tribunal) (Bombay 
Amendment) Act, 1954 (LXV of 1954) 
130. 1954 LXXIII The Bombay Co-operative Societies (Amendment) Act, 1954 
(LXXIII of 1954) 
131. 1954 I The Essential supplies (Temporary Powers Scheduled Areas) 
Amendment Regulation 1954 (Regulation I of 1954) 
132. 1955 II The Bombay Repealing and Amending Act, 1955 (II of 1955) 
133. 1955 III The Bombay (Supplementary) Appropriation Act, 1955  
(III of 1955) 
134. 1955 IV The Bombay Appropriation Act, 1955 (IV of 1955) 
135. 1955 XI The Bombay Appropriation (Excess Expenditure) Act, 1955  
(XI of 1955) 
136. 1955 XVI The Provincial Small Cause Courts (Suits Validation Act, 1955 
(XVI of 1955) 
137. 1955 XXIV The Indian Forest (Bombay Amendment) Act, 1955 (XXIV of 
1955) 
138. 1955 XXIX The Bombay (Second) Repealing and Amending Act, 1955 (XXIX 
of 1955) 
139. 1955 XXXIII The Bombay (Second Supplementary) Appropriation Act, 1955 
(XXXIII of 1955) 
140. 1955 XXXV The Bombay District Municipal and Municipal Boroughs 
(Amendment) Act, 1955 (XXXV of 1955) 
141. 1955 XXXIX The Code of Criminal Procedure (Bombay Amendment) Act, 1955 
(XXXIX of 1955) 
142. 1955 XLI The Bombay Appropriation (Second Excess Expenditure) Act, 
1955 (XLI of 1955) 
143. 1955 XLIII The Bombay Local Boards and Village Panchayats (Amendment) 
Act, 1955 (XLIII of 1955) 
144. 1955 XLIX The Bombay Industrial Relations (Amendment) Act, 1955  
(XLIX of 1955) 
145. 1956 IV The Bombay Supplementary Appropriation Act, 1956 (IV of 1956) 
146. 1956 X The Indian Forest (Bombay Amendment) Act, 1956 (X of 1956) 
147. 1956 XI The Societies Registration (Bombay Amendment) Act, 1956  
(XI of 1956) 
 14
Sl. 
No. 
Year Act No. Short Title 
148. 1956 XIV The Bombay Appropriation Act, 1956 (XIV of 1956) 
149. 1956 XV The Bombay Motor Vehicles Tax and the Motor Vehicles 
(Amendment) Act, 1956 (XV of 1956)  
150. 1956 XVII The Indian Forest (Bombay Second (Amendment) Act, 1956  
(XVII of 1956) 
151. 1956 XXV The Bombay Appropriation (Excess Expenditure) Act, 1956  
(XXV of 1956) 
152. 1956 XXXVIII The Bombay Molasses (Control) Act 1956 (Act XXXVIII of 1956 
153. 1956 XLIV The Bombay (Second Supplementary) Appropriation Act, 1956 
(XLIV of 1956) 
 
PART ‘B’ 
COORG DISTRICT AREA REGIONAL LAWS 
 
Sl. No. Year Act No. Short Title 
1. 1915 I The Excise Regulation, 1915  (Regulation I of 1915)                     
2. 1935 II The Coorg Stamp (Amendment) Act, 1935  
(Coorg Act No. II of 1935).  
3. 1936 III The Coorg Agriculturists’ Loans (Amendment) Act, 1936  
(Coorg Act   No. III of 1936). 
4. 1940 VI The Coorg Transfer of Functions Act, 1940   
(Coorg Act No. VI of 1940) 
5. 1945 I Coorg Stamp  (Amendment) Act, 1945  
(Coorg  Act No. I of 1945). 
6. 1949 IV The Coorg Medical Degrees  (Coorg  Amendment) Act, 1949 
(Coorg Act   No. IV of  1949). 
7. 1952 I The Coorg Ministers (Salaries and Allowances) Act,  1952 
(Coorg Act No. I of 1952).    
8. 1952 II The Coorg Legislative Assembly (Speaker’s and Deputy 
Speaker’s Emoluments) Act, 1952  (Coorg Act No. II of 1952).   
9. 1952 III The Coorg Legislative Assembly (Members’                                  
Emoluments) Act, 1952 (Coorg Act No. III of 1952).   
10. 1952 IV The Coorg Appropriation Act, 1952.  (Coorg Act No. IV of 1952) 
11. 1953 I The Coorg Courts (Amendment) Act, 1953   
(Coorg Act No. I of 1953) 
 15
Sl. No. Year Act No. Short Title 
12. 1953 VIII The Coorg Courts (Second Amendment) Act, 1953   
(Coorg Act No. VIII of 1953) 
13. 1955 II The Coorg Agricultural Income Tax (Amendment) Act, 1955 
(Coorg Act No. II of 1955) 
14. 1955 III The Coorg State Contingency Fund Act, 1955   
(Coorg Act No. III of 1955) 
15. 1955 IV The Coorg Appropriation  Act, 1955 (Coorg Act  No. IV of 1955) 
16. 1955 V The Coorg Appropriation (No 2) Act, 1955  
(Coorg Act No. V of 1955) 
17. 1955 VI The Coorg Building (Lease and Rent Control  (Amendment) 
Act, 1955 (Coorg Act No. VI of 1955) 
18. 1955 VII The Coorg Municipal Regulation (Amendment) Act, 1955  
(Coorg Act No. VII of 1955) 
19. 1955 IX The Coorg Legislative Assembly (Speaker’s and Deputy   
Speaker’s Emoluments) (Amendment) Act, 1955   
(Coorg Act No. IX of 1955) 
20. 1955 X The Coorg Ministers (Salaries and Allowances)  (Amendment) 
Act, 1955 (Coorg Act No. X of 1955) 
21. 1955 XI The Coorg Repealing and Amending Act 1955  
(Coorg Act XI of 1955) 
22. 1956 VI The Coorg Co-operative Societies (Amendment) Act, 1956 
(Coorg Act No.VI of 1956) 
23. 1956 IX The Coorg Municipal Regulation (Amendment)  Act, 1956 
(Coorg Act No. IX of 1956) 
 
PART ‘C’ 
GULBARGA AREA REGIONAL LAWS 
Sl. No. Year Act No. Short Title 
1. 1308 III The General Clauses Act (1308 F. III) 
2. 1308 IV The Government Demands Act (1308 F. IV) 
3. 1309 VII The Impressions Evidence Act (1309) F. VII) 
4. 1313 I Prevention of Cruelty to Animals Act (1313 F. I) 
5. 1314 I The Conferring of Powers for Summoning Witnesses Act  
(1314 F.I) 
6. 1314 II The Hyderabad Ferries Act (1314 F.II) 
 16
Sl. No. Year Act No. Short Title 
7. 1314 IV The Protection of Nazims and Servants Act. (1314 F. IV) 
8. 1321 I The Railways, Government Irrigation Sources and other Public 
Buildings Protection Act 1321 F.I) 
9. 1329 XVI The Hyderabad Eunuchs Act (1329 F. XVI) 
10. 1330 II The Government Securities Act (1330 F.II) 
11. 1333 I The Unclaimed Property Act (1333 F. I)  
12. 1337 III The High Court Act (1337 F.III) 
13. 1338 I The Hyderabad Surrah, Glanders, Farcy and Epizootic 
Lyphangitis Prevention Act. (1338 F.I) 
14. 1347 I The Hindu Widows’ Marriage Act. (1347 F.I) 
15. 1348 XII The Hyderabad Public Security Act. (1348 F. XII) 
16. 1350 XI The Hyderabad Power Alcohol Act (1350 F. XI)  
17. 1350 XXI The Non-Mulki Prostitutes and Dancing Girls Act. (1350 F.XXI) 
18. 1353 VII The Securities Contracts Regulation Act (1353 F. VII) 
19. 1353 IX The Bhagelas Contracts Act. (1353 F. IX) 
20. 1356 II The Customs Act. (1356 F. II) 
21. 1358 III The Foreign Exchange Regulation Ordinance (Repealing) 
Regulation, (1358 F.III) 
22. 1358 VI The Hyderabad Currency (Repeal of Ordinances) Regulation, 
(1358 F.VI) 
23. 1358 IX The Foreigners’ Registration (Amendment) (Repealing) 
Regulation, (1358 F. IX) 
24. 1358 X The Hyderabad Constituent Assembly (Preparation of Electoral 
Rolls) Regulation, (1358 F.X) 
25. 1358 XVII The Authoritative Text Regulation, (1358 F. XVII) 
26. 1358 XXV The Indian Union Police Force Regulation, (1358 F. XXV) 
27. 1358 XLI The Sarf-e-Khas  (Merger) Regulation, (1358 F.XLI) 
28. 1358 XLIII The Vetti and Begar (Prohibition) Regulation  (1358 F. XLIII) 
29. 1358 XLIX The Hyderabad Horse Racing and Betting Tax Regulation  
(1358 F. XLIX) 
30. 1358 LXV The Hyderabad Constituent Assembly (Revision and Publication 
of Electoral Rolls) Regulation, (1358 F. LXV) 
31. 1358 I The Hyderabad Legislative Assembly (Repeal) A’in, (1358 F.I) 
32. 1359 III The Tribal Areas Regulation Act (1359 F. III ) 
33. 1359 VI The Hyderabad Constituent Assembly (Election and Election 
 17
Sl. No. Year Act No. Short Title 
Petitions) Regulation, (1359 F. VI) 
34. 1359 VII The Government of Hyderabad (Construction of References) 
Regulation, (1359 F. VII) 
35. 1359 XV The Hyderabad Elections Inquiries Extension of Application) 
Regulation, (1359 F. XV) 
36. 1359 XIX The Hyderabad Constituent Assembly (Transferred Villages) 
Regulation, (1359 F. XIX) 
37. 1359 XXIV The Hyderabad Indian Currency (Legal Tender) Regulation, (1359 
F. XXIV) 
38. 1359 XXVII The Music in the Neighbourhood of Mosques (Repeal of 
Restriction) Regulation, (1359 F. XXVII) 
39. 1950 III The Hyderabad Land Improvement Loans Act, (1950. III.) 
40. 1950 V The Notice of Religious Ceremonies (Repeal of Requirements) 
Act, (1950  V) 
41. 1950 VII The Hyderabad Slaughter of Animals Act, (1950  VII.) 
42. 1950 VIII The Hyderabad Weekly Holiday (Substitution of Sunday for 
Friday) Act, (1950  VIII.) 
43. 1950 IX The Hyderabad State Appropriation Act, (1950  IX.) 
44. 1950 XVIII The Hyderabad General Clauses (Amendment and 
Supplementary Act, (1950 XVIII.) 
45. 1950 XXIX The Hyderabad (Language of Judgments and Orders) Act,  
(1950 XXIX.) 
46. 1950 XXXV The Hyderabad District Officers (Change of Designation and 
Construction of References) Act, (1950 XXXV.) 
47. 1951 XII The Hyderabad High Court (Abolition of Original Jurisdiction) Act, 
(1951 XII.)  
48. 1951 XV The Hyderabad State Appropriation Act, (1951 XV.) 
49. 1951 XVI The Hyderabad State Appropriation (No. 2) Act, (1951 XVI.) 
50. 1951 XVIII The Hyderabad Absorbed Enclaves Act, (1951  XVIII) 
51. 1951 XXI The Hyderabad Payment of Taxes (Transfer of Property) Act, 
(1951 XXI.) 
52. 1951 XXVIII The Hyderabad Improved Seeds and Seedlings Act, (1951 
XXVIII.) 
53. 1952 VII The Hyderabad General Sales Tax (Second Amendment) Act, 
(1952 VII) 
 18
Sl. No. Year Act No. Short Title 
54. 1952 XI The Hyderabad State Appropriation Act, (1952 XI) 
55. 1952 XIV The Hyderabad State Appropriation (Vote on Account) Act, (1952 
XIV) 
56. 1952 XVII The Hyderabad Salaries of Ministers Act, (1952 XVII) 
57. 1952 XV III The Hyderabad Legislative Assembly (Speaker and Deputy 
Speaker’s Salaries and Allowances) Act, (1952 XVIII) 
58. 1952 XIX The Hyderabad Legislative Assembly (Member’s Salaries and 
Allowances) Act, (1952 XIX) 
59. 1952 XX The Hyderabad Public Service Commission Regulation 
(Repealing) Act, (1952 XX) 
60. 1952 XXII The Security Regulation (Repealing) Act, (1952 XXII) 
61. 1952 XXIII The Hyderabad State Appropriation Act, (1952 XXIII) 
62. 1952 XXIX The Hyderabad Allowances of Ministers Act, (1952 XXIX) 
63. 1952 XXXIV The Hyderabad State Supplementary Appropriation Act, (1952 
XXXIV) 
64. 1952 XXXVI The Hyderabad Labour Housing Act (1952 XXXVI) 
65. 1952 XXXVIII The Committees of Inquiry (Evidence) (Repealing) Act, (1952 
XXXVIII) 
66. 1952 XLIII The Hyderabad Contingency Fund Act, (1952 XLIII) 
67. 1952 XLV The Hyderabad Agriculture Improvement Fund Act, (1952 XLV) 
68. 1952 XLVIII  The Hyderabad (Application of Central Acts) Act, (1952 XLVIII) 
69. 1953 I The Hyderabad Currency Demonetization (Consequential and 
Miscellaneous Provisions) Act, (1953 I) 
70. 1953 II The Hyderabad State Appropriation Act, (1953 II) 
71. 1953 III The Hyderabad State Supplementary Appropriation Act, (1953 III) 
72. 1953 V The Nullification of Transfers Regulation (Repealing) Act, (1953 
V) 
73. 1953 X The Hyderabad General Sales Tax (Amendment) Act, (1953 X) 
74. 1953 XII The Hyderabad Probation of Offenders Act, (1953 XII) 
75. 1953 XIII The Wali-ud-dowla Succession (Decision of Disputes) (Repealing) 
Act, (1953 XIII) 
76. 1953 XIV The Restriction of Cash Crops Cultivation Regulation (Repealing) 
Act, (1953 XIV) 
77. 1954 I The Hyderabad Agricultural Income-tax (Amendment) Act,  
(1954 I) 
 19
Sl. No. Year Act No. Short Title 
78. 1954 II The Hyderabad Agricultural Income-tax (Validity of Notices) Act, 
(1954 II) 
79. 1954 VII The Hyderabad State Supplementary Appropriation Act,   
(1954 VII) 
80. 1954 VIII The Hyderabad State Supplementary Appropriation Act, (No 2)  
(1954 VIII) 
81. 1954 IX The Hyderabad State Appropriation Act, (1954 IX) 
82. 1954 XXI The Hyderabad Land Acquisition (Amendment) Act, (1954 XXI) 
83. 1954 XXXI The Hyderabad State Supplementary Appropriation Act,  
(1954 XXXI) 
84. 1955 I The Hyderabad State Supplementary Appropriation Act, (1955 I) 
85. 1955 II The Hyderabad State Appropriation Act, (1955 II) 
86. 1955 V The Hyderabad Suits Against the Government (Repealing) Act, 
(1955 V) 
87. 1955 XVI The Hyderabad Public Service Commission (Extension of 
Functions) Act, (1955 XVI) 
88. 1955 XVIII The Hyderabad Legislative Assembly (Prevention of 
Disqualification) Act, (1955 XVIII) 
89. 1956 IV The Hyderabad State Supplementary Appropriation Act, (1956 IV) 
90. 1956 V The Hyderabad State Appropriation Act, (1956 V) 
91. 1956 XI The Hyderabad Prize Competitions Control and Tax (Repealing) 
Act, (1956 XI) 
92. 1956 XX The Hyderabad Local Government Service (Declaration as State 
Civil Service) Act, (1956 XX) 
93. 1956 XXV Enquiry into Misconduct of Government Officers (Repealing) 1956 
(Hyderabad Act XXV of 1956) 
94. 1956 XXXVI Abolition of Whipping Act 1956 (XXXVI of 1956) 
95. 1956 XLIV The Hyderabad Mining Settlement Act 1956 (XLIV of 1956) 
96. 1956 XLV The Motor Vehicles (Hyderabad Amendment) Act 1956 
(Hyderabad Act XLV of 1956) 
 
 
 
 
 
 
 20
PART ‘D’ 
MANGALORE AND KOLLEGAL AREA REGIONAL LAWS 
                               
Sl. No. Year Act No. Short Title 
1. 1802 III The Madras Administration of Estates Regulation 1802 (III of 1802) 
2. 1802 XIX The Indian Civil Service (Madras) Loans Prohibition Regulation, 
1802 ( XIX of    1802) 
3. 1802 XXV The Madras Permanent Settlement Regulation, 1802 ( XXV of 
1802) 
4. 1816 XII The Madras Village-lands Disputes Regulation, 1816 (XII of 1816 )  
5. 1819 II The Madras State Prisoners Regulation, 1819 ( II of 1819)  
6. 1822 IV The Madras  Permanent Settlement (Interpretation) Regulation 
1822 (IV of 1822) 
7. 1829 V The Madras  Hindu Wills Regulation, 1829 (V of 1829) 
8. 1831 V The Madras Stamp Penalties Regulation, 1831 (V of 1831) 
9. 1831 X The Madras Sale of Minors’ Estates Regulation, 1831 (X of 1831) 
10. 1881 XVIII The Central Provinces Land-revenue Act, 1881 (XVIII of 1881) 
11. 1925 XXXV The Madras, Bengal and Bombay Children (Supplementary) Act, 
1925 (XXXV of 1925 ) 
12. 1940 VIII The Madras (Excluded Areas) Coinage Regulation, 1940  
(VIII of 1940)   
13. 1867 I The Madras General Clauses Act, 1867 (I of 1867 
14. 1878 VII The Madras Municipal Police Act, 1878 (VII of 1878) 
15. 1878 VIII The Madras Coffee – stealing Prevention Act 1878 (VIII of 1878) 
16. 1879 I The Madras Cattle-Disease (Amendment) Act, 1879 (I of 1879) 
17. 1881 I The Madras Ports Police Act, 1881  (I of 1881) 
18. 1888 I The Madras  Local Authorities’ Loans Act, 1888 (I of 1888) 
19. 1889 I The Madras Village Courts Act, 1888 (I of 1889) 
20. 1890 II The Madras Canals and Public Feries Act 1890 (II of 1890) 
21. 1891 I The Madras General Clauses Act, 1891 (I of 1891) 
22. 1897 II The Madras Hereditary Village Offices (Amendment) Act, 1897 (II of 
1897) 
23. 1900 V The Madras Irrigation Cess (Amendment) Act, 1900 (V of 1900) 
24. 1909 IV The Madras  Estates Land (Amendment) Act, 1909 (IV of 1909) 
25. 1911 IV The Limited Proprietors Act, 1911 (IV of 1911) 
26. 1913 II  The Madras  Irrigation Cess (Amendment) Act, 1913 (II of 1913) 
 21
Sl. No. Year Act No. Short Title 
27. 1914 III The Madras Proprietary Estates, Village Service (Amendment) Act, 
1914 (III of 1914) 
28. 1914 VIII The Madras  Decentralization Act, 1914 (VIII of 1914) 
29. 1915 I The Madras Outports Landing and Shipping Fees (Amendment) 
Act, 1915  (I of 1915) 
30. 1919 V The Madras Outports Landing and  Shipping Fees (Amendment) 
Act, 1919  (V of 1919) 
31. 1919 VII The Madras  Forest (Amendment) Act, 1919  (VII of 1919 ) 
32. 1920 II The Madras Village Courts Amendment) Act, 1919 (II of 1920) 
33. 1920 XI An Act to amend the Madras General Clauses Act, 1891 (XI of 
1920) 
34. 1922 II The Madras District Municipalities and Local Boards (Amendment) 
Act, 1921 ( II of 1922) 
35. 1922 VI The Madras  Stamp (Amendment)  Act, 1922 (VI of 1922)  
36. 1923 VI The Madras Stamp (Further Amendment) Act,  1923 (VI of 1923) 
37. 1926 I The Madras Indian Ports (Amendment) Act 1925 (I of 1926) 
38. 1926 IV The Madras Village-officers Restoration Act, 1926 (IV of 1926) 
39. 1928 IV The Madras Christain Marriages (Validation) Act 1928 (IV of 1928) 
40. 1929 II The Indian Fisheries (Madras Amendment)  Act, 1927 (II of 1929) 
41. 1930 VII The Madras Village Offices (Amendment) Act, 1930 (VII of 1930) 
42. 1930 X The Madras District Municipalities (Amendment) Act, 1930  
(X of 1930) 
43. 1930 XI The Madras Local Boards (Amendment) Act, 1930 (XI of 1930) 
44. 1931 X The Madras  Motor Vehicles Taxation (Amendment) Act 1931  
(X of 1931) 
45. 1934 II The Madras  Local Boards and Elementary Education (Amendment)  
Act, 1934  (II of 1934) 
46. 1935 XI The Madras  Elementary Education (Amendment) Act, 1935  
(XI of 1935) 
47. 1935 XVI The Agriculturists’ Loans (Madras Amendment)  Act, 1935  
(XVI of 1935) 
48. 1936 XVI The Madras Famine Relief Fund  Act, 1936 (XVI of 1936) 
49. 1936 XXII The Madras District Municipalities (Amendment)  Act, 1936  
(XXII of 1936) 
50. 1937 III The Madras Probation of Offenders  Act, 1936 (III of 1937) 
 22
Sl. No. Year Act No. Short Title 
51. 1938 XIV The Prisons and Indian Lunacy (Madras Amendment) Act, 1938 
(XIV of 1938) 
52. 1938 XV The Indian Lunacy (Madras Amendment) Act, 1938 (XV of 1938) 
53. 1939 II The Madras  Elementary Education (Amendment) Act, 1939  
(II of 1939) 
54. 1939 VII The Canals and Public Ferries (Amendment)  Act, 1939  
(VII of 1939)  
55. 1939 XVIII The Madras Restoration of Village-Officers (Validation) Act, 1939  
(XVIII of 1939) 
56. 1940 V The Prisons (Madras Amendment)  Act, 1940 (V of 1940) 
57. 1940 XX The Indian Medical Degrees (Madras Amendment) Act, 1940  
(XX of 1940) 
58. 1941 V The Madras Christian Marriages Validation Act 1941 (V of 1941) 
59. 1941 XI The Madras Prohibition (Supplementary)  Act, 1941 (XI of 1941) 
60. 1941 XVIII The Madras Proprietary Estates Village – Service and Hereditary 
Village offices (Amendment)  Act, 1941 (XVIII of 1941) 
61. 1941 XXIV The Madras  Christian Marriage (Second Validation) Act, 1941 
(XXIV of 1941) 
62. 1942 XIII The Madras  Irrigation (Voluntary Cess)  Act, 1942 (XIII of 1942) 
63. 1942 XIV The Indian Tolls (Madras Amendment) Act, 1942 (XIV of 1942)           
64. 1942 XX The Madras  City Police, Towns Nuisances and Prevention of 
Cruelty to Animals (Amendment)  Act, 1942 (XX of 1942) 
65. 1942 XXIV The Madras City Municipal, District Municipalities and Local Boards 
(Second Amendment)  Act, 1942 (XXIV of 1942) 
66. 1942 XXVIII The Madras Hereditary Village-offices (Amendment)  Act, 1942 
(XXVIII of 1942) 
67. 1943 I The Madras Sales of Motor Spirit Taxation (Amendment) Act, 1943 
(I of 1943) 
68. 1943 IX The Madras Debt Conciliation  (Amendment) Act, 1943 (IX of 1943) 
69. 1943 XII  The Indian Lunacy (Madras Amendment) Act, 1943 (XII of 1943) 
70. 1943 XV The Madras Agriculturists Relief (Amendment) Act, 1943  
(XV of 1943) 
71. 1943 XVI The Madras Stamp (Increase of Duties) Act, 1943 (XVI of 1943) 
72. 1943 XXI The Madras Proprietary Estates Village Service and Hereditary 
Village-offices (Amendment)  Act, 1943 (XXI of 1943) 
 23
Sl. No. Year Act No. Short Title 
73. 1945 III  The Madras Irrigation Cess 

Excerpt shown. Open the full act in Lexace.

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