LexThe Tamil Nadu (Added Territories) Extension of Laws Act, 1962
Tamil Nadu · state statute
Open in Lexace · Ask the AI about this act
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
..--- - - . -.-. _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 St. George Giizette
r 1962 (Agrahayafia 28,1884).]
to extend certain laws to the added territories bj the
*[State of Tamil Nadz/j.
egislature of th "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 hws (Second Amendment)
~rnendGt 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 ban consti- tuted. any enaamcnt now extended to the added territories, have
7 - -
effGct as if it were a reference to that new authority.
~epenl 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 mke 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
any pel~lty, 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 ~aws i,
for the word " Mmas " by the
Order, 1969, as amended by the
on of Laws (Second Amendmat) Order,
e
(Adkd Territories) &xteen
L!;;L'~L (i) 5?&11 b; renum&red 2s clal!se (lea j,
c the clai:ze as so renumbered, the follohlnl: shall be inserted, nar-1~ :--
"(I) " add~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 '
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 'padras " 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,
(AciVed Ter;*itoriesj ~xfe~lsim of taws 24
SECOND SCHEDULE.
(See section 4.)
Amendmeti rs .
(4)
CENTRAL ACTS.
I The '[Tamil Nadu] Corn- For section 6, the following section
~ulsor~ 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 notice by
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 shall be
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
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
sW, apportion such expen
#d EPI(~G$ the persons who are,
- -- -- -.-A-
- --
' These ~ords 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.
-- -." - -- - --
-.- .*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 544, the words " and the rules, orders
and by-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 cb 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
, ,. !
Year.
(1)
Short title. Amendments. Num-
ber.
(2) (3) (4)
V- The Police 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 sbl~
yoid; or
- . . . , . - -
32 ; (~dd~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.
b6(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 uder 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
tl~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 th~ words " D::pressed or Backwzrd classed', the w~rds
"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 Acts~ by par
graph 3(2) of thz T~rnil N%*lu Mapiation of L~WS Order, 1970.
' Th- wards w:re sobst%ll;&d for the word " MaJms9* by the nmil Nndu A~~~,,~~
tation ofhws Old:r9 1969% As amend~d by th~ T;~!~~il x,~ !,I A 1,1!3ti,,iot, Q, l,t,bv
$5crPrP ~Io*. l%Q.
r JIL
-
- *
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!:
cati~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 title.
(1) (2) (3)
1923 VJI~ ~hc 1 [~~~il ~ad~l SWV~~ 1, In section 3, after clause (is
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 lWiI 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:<r;l The l[Tamil Nadul Deva- In sub-section (3) of section 3,+
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
(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.
qfi f Added Tc-rritn,*ie.v'L Extencion of Laws 11962 i T. N, Act 14 1
Year. Number.
1) (2)
Slzort title.
(3)
1945 U The Madras Estates J~nd (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