LexThe GURUVAYUR TOWNSHIP ACT, 1961
Kerala · state statute
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THE GURUV AYUR TOWNSHIP ACT, 1961
(ACT 43 OF 1961)
CONTENTS
Preamble.
Sections:
1. Short title and commencement.
2. Guruvayur to be a township.
3. Constitution and composition of committee for administration of Guruvayur
Township.
4. Application of Kerala Act 14 of 1961 and other enactments to Guruvayur Township
subject to specified modifications, additions and restrictions.
5. Transfer of property rights and liabilities of Chowghat and Kottapadi Panchayats
and of Malabar District Board.
6. Power to remove difficulties.
SCHEDULE.
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ACT 43 OF 1961
THE GURUV AYUR TOWNSHIP ACT, 1961 *
An Act to constitute a Township for Guruvayur in the Trichur District and to provide for its
administration.
WHEREAS it is expedient to constitute a township for Guruvayur in the Trichur District
and to provide for its administration and governance;
BE it enacted in the Twelfth Year of the Republic of India as follows:—
1. Short title and commencement.—(1) This Act may be called the Guruvayur
Township Act, 1961.
(2) This section shall come into force at once, and the rest of this Act shall come into
force on 1such date as the Government may, by notification in the Gazette, appoint
(hereinafter referred to as the appointed date).
2. Guruvayur to be a township. —(1) With effect on and from the appointed date, the
area specified in the Schedule shall be a township called the Guruvayur Township, and the
Government may, from time to time, by notification in the Gazette, alter the limits of the area
specified in the Schedule and any such alteration shall have effect as if it had been made by
this Act.
(2) Where the limits of the area specified in the Schedule are altered by notification
under sub-section (1), the notification may also contain such provisions regarding the
application or cesser of application of any enactment and the local authority which is to
exercise, or cease to exercise jurisdiction, in relation to the area included in or excluded from
the Guruvayur Township, the apportionment and adjustment of asssets and liabilities as
between the local authorities concerned and other incidental or consequential matters, as the
Government may deem necessary or proper.
(3) The Madras Village Panchayats Act, 1950 (Madras Act X of 1950), the Kerala
Panchayats Act, 1960 (Act 32 of 1960) and the Madras District Boards Act, 1920 (Madras
Act XIV of 1920) shall, with effect on and from the appointed date, cease to apply to the
Guruvayur Township.
3. Constitution and composition of committee for administration of Guruvayur
Township.—(1) For the purpose of administering the municipal affairs of the Guruvayur
Township, the Government shall, by a notification in the Gazette, constitute a committee to
be called the Guruvayur Township Committee (hereinafter referred to as the Township
* Received the assent of the Governor on the 22nd day of December, 1961 and published in the Kerala Gazette
Extraordinary No. 149 dated 26th December, 1961.
1. Vide S.R.O. No.28/62 dated 23.01.1962 appoint the 26th January, 1962 to be the date on which the Act,
except section 1, came into force.
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Committee) consisting of seven members who shall be appointed by the Government. Of the
seven members aforesaid, four shall be non-officials.
(2) The Government shall appoint—
(a) one of the members of the Township Committee to be its Chairman; and
(b) another person(not being a member of the Township Committee) to be its
Executive Officer.
(3) The Township Committee shall be a body corporate, having perpetual succession
and a common seal, and subject to any restrictions or qualifications imposed by or under this
or any other enactment, shall be vested with the capacity of suing and being sued in its
corporate name, of acquiring, holding and transferring property, movable or immovable, of
entering into contracts, and of doing all things necessary, proper or expedient for the purposes
for which it is constituted.
4. Application of Kerala Act 14 of 1961 and other enactments to Guruvayur Township
subject to specified modifications, additions and restrictions .—(1) The Government may, by
notification in the Gazette, direct that any of the provisions of the Kerala Municipalities Act,
1960 (Act 14 of 1961), or of any rules made thereunder or of any other enactment for the
time being in force elsewhere in the State of Kerala, but not in the Guruvayur Township, shall
apply to the township to such extent and subject to such modifications, additions and
restrictions as may be specified in the notification.
(2) In particular and without prejudice to the generality of the foregoing provision,
such notification may authorise—
(a) the township committee to levy all or any of the taxes and fees which may be
levied by virtue of the provisions applicable to the township under this section and
(b) the Executive Officer of the Township Committee to exercise and perform in
regard to the township, the powers and duties assigned to the Commissioner of a municipality
under the provisions applied as aforesaid, subject to such restrictions, limitations and
conditions and to such control, if any, as may be specified in the notification.
5. Transfer of property rights and liabilities of Chowghat and Kottapadi Panchayats
and of Malabar District Board .— (1) All property, all rights of whatever kind used, enjoyed
or possessed by, and all interests of whatever kind owned by or vested in or held in trust by or
for the Chowghat or Kottapadi Panchayat or the Malabar District Board as well as all
liabilities legally subsisting against any of these Panchayats and the Malabar District Board,
shall, in so far as such property, rights, interests or liabilities relate to the whole or any part of
the Guruvayur Township, stand transferred, on and from the appointed date to the Township
Committee.
(2) If any dispute arises whether any property, right, interest or liability referred to in
sub-section (1) relate to the Guruvayur Township or not under the said sub-section, the matter
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shall be referred to the Government, and the decision of the Government thereon shall be
final.
(3) All arrears of taxes or other payments by way of composition for a tax or due for
expenses or compensation or otherwise, due to either of the aforesaid Panchayats or the
Malabar District Board, immediately before the appointed date may, in so far as such arrears
or other payments relate to the whole or any part of the Guruvayur Township, be recovered
by the Township Committee.
(4) All proceedings taken by or against either of the aforesaid Panchayats or the
Malabar District Board may, in so far as they relate to any of the matters provided for in sub-
sections (1) and (3), be continued by or against the Township Committee.
6. Power to remove difficulties .—(1) If any difficulty arises in giving effect to the
provisions of this Act, the Government may, as occasion may require, by order do anything
which appears to them necessary for the purpose of removing the difficulty.
(2) All notifications and orders made under this Act shall as soon as possible after
they are made, be placed on the table of the Legislative Assembly for fourteen days, and shall
be subject to such modification, whether by way of repeal or amendment, as the Legislative
Assembly may make during the session in which it is so laid.
SCHEDULE
[See Section 2 (1)]
The limits of the area of the Guruvayur Township shall be the area comprised in the,
(1) Portion of the Guruvayur Amsom comprising Survey Numbers, 33, 34, 35, 36, 37,
39, 40, 80, 81, 82, 83, 84, 85, 86, 87, 88, 89, 90, 91 to 154, 155, 156, 157, 169, 170, 171, 172,
223, 224, 225 and 226.
(2) Portion of Iringaprom Amsom comprising Survey Numbers, 57 to 61, 76/1, 2, 3, 4,
109/1, 110/1, 113/1, 114 to 116, 117/1, 118/1, 119/1, 120 to 133, 144, 146, 149 to 181, 184 to
191.
(3) Portion of Thaikkad Amsom comprising Survey Numbers, 1 to 32, 33pt, 34, 35, 36,
37pt, 38pt, 39pt, 77pt, 81pt, 83pt, 84pt, 85 to 88, 89pt, 90, 91pt, 93pt, 94 to 96, 102pt, and
123pt.
(4) Portion of Chowghat Amsom comprisig Survey Numbers, 1 to 29, 38 to 42.
Bounded on the North by Chowghat-Kunnamkulam Road;
East by Survey numbers, 76/5, 6, 78/1, 109/2, 110/3, 2, 6, 113/2 to 4, 6, 7, 8, 117/2, 3,
4, 8, 118/2 to 5, 119/2 to 5, 192/1, 2, 193/1 to 6, 194/1, 6, 7, 8, 183/1, 5, 182, 249, 250, 251,
252, 253, 254, 258, 259, 260, 261, 262 of Iringaprom amsom and Nos. 40 and 41 of
Thaikkad amsom and Chowallurpadi-Chittattukara road;
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South by Nemmini Mana Road (included in Township) comprised in R.S. Numbers 77,
89, 123, 91, 93, 102, 96, 95, 98, 99. R.S. Nos. 99, 100, 101, 104, 105 of Thaikkad amsom on
the eastern side of the Channel. R. S. Nos. 98, 97, 96, 92, 30, 37, 43, 44, 47, 48, 49, 50, 51-52
of Chowghat amsom on the southern side of the Channel and portions of Kootungal Enamavu
road in Guruvayur amsom;
West by Survey Numbers, R.S. Nos. 38/7, 8,10, 17, 18, 19A, 20, 41, 43/12, 31/9, 32/14,
15, 16, 17, 173/15, 8, 7, 174/7, 8, 167/2, 8, 9, 168/15, 16, 17, 158/5, 6, 7A, 7B, 13A, 13B,
159/7, 221/8A1, 8B and 10/C.
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