The Tamil Nadu (Added Territories) Extension of Laws Act, 1964

 
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The Tamil Nadu (Added Territories) Extension of Laws Act, 1964 
 
Act 8 of 1964 
 
 
 
 
 
 
 
 
Keyword(s): 
Added Territories, Existing Law 
 
(Added 7 i:rrito~i~.s) Extension af' Ls WJ ig3 
ADU] ACT No. 8 OF 19642. 
](TAMIL NADL!] (A DUEU 'JEJ<~<I I ORIFS) EX'IENSLON 
OF LAWS ACT, 1964. 
ent of the Prcsirlott $11 the 10th April 
pitI*lislie ! irt tlzr! Fort St,; George Gazette 
OM the 21st April 1964 (Vaisalca 1, 1886).] 
to extend ccrtairz laws to the added territories 
in the 3[State of %mil N'lclu]. 
e Legislature of the 3[State of 
ourtcentl~ Year of the Republic of 
ay be called !he l[Tamil ~ndul Short title and 
Territories) Extension of Lnws Act, 1964. corn mencement. 
11 bc ctecrnl-cl to II~VC COIIIC into 
Dccl mbcs 1960 ; :~i~d. t 11s rcst (4 this 
COI~C ill10 f~rr~c ~111 SLIC~~ ii as illc Stlttc 
eilt may, by not i licnt icn, a yj~oint. 
E4l#b -7 
3 2. In this Act, unless the con text o tllerwise requires,- D~fi~itiotu, 
XI . . 
'(a) "added territorics" Imntis ~hc territorics spccificd 
h& Second Schedule to r hc Antlhra Pradesh and Madras 
)&eration of Boundaries) Aci, 1959 (Centre1 Act 56 cf 
W) ; 
e words were subsf itutcd for 111~ \vo~*ai " hdadras " f'ry the 
du lidaptation of Lrzws OI~~~L'I., ICW, :is a~ne~lcjcd hy 111e 
mi Nadu Adaptation of Laws (Second Amelldment) Ordcr, 1969. 
$jg$ 
2 I For Statemeat of Objects and Reasons, see Fort St. George 
ire Extraordinary, dated the 2 di ,, r~ovclnbcr 1963, Part I V-- 
k n 3, pages 347 to 350. 
Zi 
n was subsiitutcd for the cxpsession "State of 
mil Naclu Adzptatir~n of Laws Order, :969, as 
il Nadu Adaptation of Laws (Second Amend. 
."" 8 * 
( Added i">r.r.r'tori~~s) E.?ilcizsion 11964 : T.N Act 8 
qf Laws 
(b) 6bcri.;lilig law'' 1nCi.ns any law, circ?.innncc,regulationt 
brder, by-I:.\\., or r-!le pn:,s~tl 01. m:1& infore ilk: ciate of the 
colazl1lc;lzc~ni~ne of ihis Act by Pt,rlialncnt, cr by any 
LC gislcturc, rtuthoriiy cr ptrson having powcr lo makc 
such a law, crdinancc., ri gulxticn, crdt r, by-1%~ cr rul~ . 
Extensior~ of 3. So ml;cll &>f the enrctmcnis spccifitd in the First 
certain enact- 
ments. Schr,dulc as is in farc13 on the dl: rt. c~f the ccmmcncemcn~ of 
ihis Aci in tkic l[State of Tcmil lVr.Cu] cxcept in the added 
terri:orics and relates 10 mhitcrs with i.cspcct to which the 
State Legislature has pc~wtr to make Icws fcr tl~c State 
is hereby ex?ended to, and sl;zll bc in force in, tllc addcd 
territories. 
~mendment of 4. The enactments spccifiid in tllc Second ~cilcdule certain ent:ct- 
m-ntS. so fa as they apply to, 2nd zrc in fcrcc in, tlm zdd 
terrilc .its arc here by arncndt.,d to ilic extent znd in t 
manner mentioned in the fcurth column thereof. 
Construction of 5. (I) Any reference in any enactment specified 
referencest* in the First Schedule to a law which is not in force laws *'* in in the added territorics shall, in relation to thcsc icrritorits, force in th2 
added t erri- be construed as a refercl~cc: to tllc corresp~nding law, if 
wries. tiny, in force in those territories. 
(2: Any reference in any existing law which 
continues to be in force in the added territories 
aftzr thc date of the commenccmcnt of this Act to any law 
repealed by section 7 shall, in relation to those territories, 
be conslrucd as a reference to the enactment specified 
in the First Schedule ccrresp<mdiwg to the law so 
r,.:yeal:,d. 
C~nstrl~iion of 6. Any rcftrencc, by ~hatuvi r form ~f words, in an) rcfercnc*:~ t a 
aut hori, ia cxisti1.g le.c?l to any autl-LC ri? y co tlil?\;:t.nt a: the date of i~it; 
where new passiilg of illat law to ix~~cisc z qy po wr rs or discbrge any 
authorities have funciir 11s in i h.2 added :f;rritcI:.if:.; slinll, whcre a cGr;cspond- 
been constituted. ing nc w authority li~s bcen cons~iiuied by or under any 
cnactrnc ;!t nc w cxk nd~c! ; c; lhc ::dd~d tcrrit~.rii S, have 
effect 2s if it were ii iii~rbitcc, j a new authority. 
O 
---.--- -.--- -- 3 ---.. .---.-- .--- ---- - .- 
1 This erpsession was substituted for the expression " State of Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as 
amended by the Tamil Nadu Adaprallon of Laws (Second Amendment) 
Order, 1969, 
(Added Territories) Extension of Laws 
Repr the date of the commencemen: corre 
n the zdded territories any Act2 laws. 
regvleticr, ordcr, by-lew, rule or other law 
cnt spccificd in the First 
h Act, crdinance,~eplaticn, crder, 
f ircc by htue of section 4:) 
11 'nti MzCras (Alicrztiot~ c; 
(Ccntral Act 56 of 1959), or by 
any other legislat ivc powcr, such corresponding 
n the date of the commencement of this Act. 
led to the extent to which the corre;pondina 
to matters with respect to which the State 
has power to make laws fcr the State. 
The repeal by section 7 of any corraspondi~?g S 
law sl~all not affect- 
the previous operation of any such law or 
done or duly suffered thereunder, or 
ally right, privilcgc, obligation or liability 
accrued or incurrod under any such lalv, cr 
ally ponslty, fo~.Toituic or punisllmcnt illclrrr~cf 
ct of at7.y offenco commi!tctl against a17j wch 
legal prr cccc'ing 01- rcmel y 
ch silt privilege, oblig~ticn, lir - 
r punishment as afcresaii. ; 
any such in~r~stigatiol?, Icgal pwceeding ci. rcmecly 
be instituted, continlied C~S e;~fcrced ~IICI any srcl! 
lty, forfeitu.e or punish~nci~t may be impcsed as 
is Act had not bee11 passod. 
2) Suhje;t t~ the ~ro~isiol-1s of sub-sectic.11 (I), 
act i nn talcen irzclucli~?g any ~.ppu in:- 
ade, not ificetion, order, ii-!sti.t:ction 
rule, re,"u!ction, form, by-lsw cj- 
ifici.te, per rnii or licence granteci 
, undcr such. ccrrospondi~:g cnisii~y 
- I;lvc . . l?ecil (aoro c.r t2kt.n u:.t4tsr 
,yji,l~1l1 $31' tf~c i?illl(;tl~~~~i)t 'a ~c!ak 
4 
' "'i 
i 
2 
i 
! 
IT 
286 ( ~d(f~~l T.f-r.iroi.ic)s; ,..::~~*.r'!'r !1964: T.N. Act .Y of Lai~i 
extelldzLl to, in ii,rcc in, tl~o ;idclod tcrrito~.ies a11d 
shP~~ c,,ni.illue in force accordingly, u~lless and until supcr- 
seJad by any ~hing dollo or ally action taken under the 
said enactl~lent. 
Powers of 9, For t:lc purpose of bci1it;rtirig the application in 
courts ~II:! the added ttirirories of aily cnactii~ent specified in the other autho-i'ies First Schedule, ally court or other authoriry may construe for pilrpos-s of 
facilitclti,~g such ~i~~t:~mt.rli wi ii~ s~lcl~ alterat ions n~t affecting the 
applicJcio-l of substance, as may be ncccssaiy or piopei to adapt it to 
laws. the matter before the court or other authority. 
? 
Exlension of 10. (1) Tjic "ITamil Ni~dul &volllrc Sulnlllonses Act, 
'Irfdmil N*: u 1869 (2[Tij,~lli! Nadl,j Act 1I1 iif 1869), as ameadod by 
~~''1 'I1 Of 18h9. sub-sccti~~l! (2) js horchy cxtended to, am! shall bo in farce 
in, tho ;k~!dcc] ~crrit( Irios ; and SGC~ ic*.ns 5 to 9 shall apply 
in rclatjon tc; that Act i:s if it h>id been included in the 
Fil st Schc.4 l:!c. 
'4 
cl) [The nmondmonts mi.dc by this sub-section have -1 .$ been i:iccrp~rate(l i !I the principal Act, namely. .. 
the T::n~ll N;v.lu l<cve:iuc Sull~monses Act, 1869 .! 
('runil Nadu ACL llBi uf 1869).] b 
'?u: cnsion of 11. (1 ) The 21T;~l;li l i\i:idu] F :unli ne Kclief Fund Act, 
';ramil Nadu 1936 Cll'ij.mil Na.duJ ,\(;I XVI of ! 936), ns amended by 
~z~tl XVI of sub-se;ctiolz (2) is I:el-cby cx~enc'tt;! tv, 2nd shall be in 
1 615. force in. the aitc?e!l ir;~ il::,riers ; and scctinns 5 to 9 shall 
apply i,: ~-eli::iun I , i A;: irs if it i1::d been included 
in the First Sched~llr;. 
(2) [The ainendmc:~ts mscic by this sub-section have 
hen incorporated ill tho Tamil Nadu Famine Relief , 
Fund Act, 1936 (Tamil Nadu Act XVI of 1936).] 
1. This cxpressioa wlS sub;ti:u*e ! for the exprt.ssio:l "hladrr; 8 
kt" by paragraph 3 (3) of the TAm;'l N~du AJaptatio.; of Laws d 
Order, 1970, 1 
3 T'lese words were substilured for {he word "Mddras" by the 
Tamil Nadu Adaptation of Laws Orl'es, 1969, as amenc'e I F 
I be Tamil Nadu Adapt ation of Laws (Second Amendpent) Ordc 
/969, 
T.N. Act 8 J ( Adcied Territories) Extension cf Laws 
(2) Anything done or ary :~ction take13 ii~(:I~~~li~jg 
rule or orde'. made, notijication issucci, ciccjsio~~, 
rd or direction given, procecdi!lg taken, lial~ility or 
aIty incurred 2nd pi~nisl-~r~~ent awarded ur~der tllc 
/rj~;ai~s of thi: A~ldh~l~t Prese~~vatioi~ of Priv~itc Forest.. 
, 1954 (President's Act XPI cf 1954) (hereinafter in 
section referred to :zs the Ai?d hra Act).- 
(a) as in force immediately before its expiry ; or 
(h) on or aflcr li;c 3rd Jay of Dcccnlbcr 1960, 
before tilt ci:tic oI' l-t!hiication of this Act in tl~c 
was in force at thc: reis-.);ii11 lime. 
O, Thrlse won!s were subs~iti,tt:d for .lie word " Mad. .*s " by 111~ 
mil Nadu Ad:ipli tion of 1Ji.w~ Orc!l:r, 1969, : S :imcrlct., ~5. by the 
Nxdu Adagtatiot~ of LCsws (Secon~!.~ixnt:~ldqet~t) Order, J96OO 
Repeal sf 
certain' 
epac:$q~~+ 
i ,,. , 
Declaration 
respec tiog 
~ certain 
en act ment s. 
I 
re move 
difficulties. 
(Added Territoricts) Extension 11964 : T.N. Ad 8 
15. Tho cnactrneilt:: specified, in tho Third, Sc edule, ! see: i; r. 2 'of t,he I[Tqrnil N~u] Estates Land AC , I$O& 
(I[rimmii Nai.u] Act I o'f' 1908) and section 9,0f the '~[~ahj!' 
Ng~,du] Estates Lad (Amend mnent) Act, 1909.' (4 [Taih'll. 
Nadu J- Act IV cf 1909), in so'far as they apply' to, an$' 
are in force in, the added territories are hertiby re''aI%d; .. 
14. Tho ei~actn~ents,specified in the Fourth, SWU~ 
asre heroby firmally d~c[ared. to be no part of the la*. 
in force. in t lq added territories. 
15 (1) 'If any difficulty+ arises in giving: effect to the 
provisicns of this Act or of any enactment extended to 
tvet added, territories by, this Act, the State Government, 
as oo~ca'ii0a nlaSy reqhife, ' may, by' wd-dr', do 'anything 
which ' zppbars' t b. tfibd "&ceisary for tlie purpcise! of re! 
moviiig'thc difficulty:' 
>-. - .. 
(2) Every order issued under sub-section (1) shall, 
as soon as possible after it is issued, be plagd .on the 
table ~f both Houses of'the: Eegislatare, andiif; before 
the 'expiry of the sessio~~ in which it is so pladd'or thC 
next session, both Houses agree in making any modi+ 
fication in any si~ch order or both Hcuses,agree' that the 
cjrder should not be issued, the ordkr shall thoreafte'9. 
have effect orJy in such modified fclrm or be of no effect; 
as the case may be, sc ho\~evcr, thzt any such modifica- 
t ion or ann~ilment shall be wi: hcct prejudice to the vati- 
(iitv of anythillg prcvioilsly dc 1-o uuder that order. 
1 These words were substituted for the word "Mad~as" bp the 
T;)mi[ Nadu Adaptation of Laws Order, 1969, as smkndkd b$ the' 
ramil Nodq , . Adaptat iun'of Laws (Secopd Ap~end~ent) O~de+, 1 969.. 
E (Sce section 3,) 
r' 4 r 
' YW. iltlnzber. Short title. 
: (1) (2) (3) 
t l[TAMIL NADU ACTS] 
X The 2[T~.mil Nadu] Prohibition 
rary Pi : mission) Act, 1954.- 
1955 XVIl The "Tamil Nadu] Hill Stations ke' z CPscsei.vat ion of Trees) Act. 
- 
," " , - ,.llr- dry 
- - -.*'Z - - : -" 
- .* - - - - * *- 
& 
-*?"... * r "- -. ------ 
--+ - 4 
. . - -- . , - .. . ..zJ---zd -A. 
Act. 1937. 
XXIII The 2[Tunil Nadu] InstaIIa- 
tion ( f Oil Engines {~emp~- 
1955. 
, x 
substituted for the word )"Madrasw by the 
pf barn (yder,,,1969,1as amended by, the 
n of La-(Second Amendmenf) Order 
XXI The [Tamil Nadu] Registra- 
i 
tion'clf Veterinary Practitioaers 
Act, 3957. 
18 Th- t[Tarnil Nadu] Klladi and 
Village , lnuustries Bcxrd Act, 
1959. 
25 The 2[Tamil Nadu] 1l:rigation 
'Works :(Construct ion of Field 
'Bo.thies) Act, 1959. 
;9 26 'The *[Tamil Nadu] Parks, Play- -fields add--0pon Spaces (Pre- E: servat ion and Regulation) Act, 
1959. _J ... . . , 
1. * - 
.I*c 
r &is expfe$sioe was substituted for tbe 6npression "Madras 
81 LV narntvtaah 3(2) of the ~amil Nadu Adaptatioa of Laws 
( Added Territories) Extension 
of 4ws 
[I964 : T.N. Act 8 
THE SECOND SCHEDULE. 
(See section 4.) 
Year, Number. Short title. Amendments. 
(1 1 (2) (3) (4) 
VI The Indian 
Treasure- 
trove Act, 
1878. 
XXII: Tho Police 
(lncit ement 
to DiMec- 
tion) 
Act, 1922. 
In clause (b) of sub- 
section (1) of 
section 4, for the 
words "the place in 
which and the 
circumstances under 
which it was found", 
the words "the 
place in which it 
was found" shall 
be substituted . 
l[TAMIL NADU ACT] 
Ir section 5, for the 
words "District 
Collfictor ", the 
words "District 
Magistrate" shall 
be substituted. 
1948 I1 The 2[Tamil In sub-section(1) 
' Nadu] Silk- of section 4, for the 
worm word "thereof", the 
Diseases word "whereof" 
(Prevention shall be substituted, 
@nd ~radi- 
cation) Act, 
1948. 
a--U* ;$ 
a ms expression was substituted for the expression " Madras ,'+ % 
Act* by llaragraph . . 3(2) of the Yamil Nadu Adaptation. of Laws 9 
Order; 1%'0. - z 
C a Thesi: words were subst~tuted for the word "Madras" by the, 
Tamil Nadu Adaptation of Laws Order, 1969, as amended by 
the Tamil Nadu Adaptation of Laws (Second Amerrdment)- 
Order, 1969. . . , ri * 
. .. 
.N. Act 81 (Added Territories) 
Extension of Lacvs 
THE THIRD SCHEDULB. 
XI The hndhra Requisitioning of 
Buildir igs Act, 1954. 
ANDHRA PRADBSH ACTS. 
sion was substituted for the expression "Madras 
raph 3(2) of the Tamil Nadu Adaptation ofLaws 
(See section 13.) 
4 .* 
Ntlinber. Short title. 
(2) (3) 
 T TAMIL NADU ACTS] 
VI The Arni Jagir Act, 1909. 
VI The Madras Stamp (Amendment). 
Act, 1922. 
/!I9 xm The Indizn Registration (Madr:ts 
i4 
Amendment) iict, 1952. 
C 
ANDHRL, ACT. 
957 The Andhra Pradesh Commercial 
b Crops (Assessment) Act, 1957. 
1 
&r;n rr The Andha Pradeslz Civil Servir?PQ 
11 The Andhra Payment of Salarics 
and Removal of Di~qualificatious 
Act, 1953, 
1959 ?(II , The Andhra . Pradesh $%@te Legis- lature (,Yacation of Seat on % 
Simult an~ou s Membership) Act, 
1959 );XXIV The ~ncihra Pradesh Societies 
Registration (Validation) -. c 

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