The Tamil Nadu Districts Limits Act, 1865

 
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The Tamil Nadu District Limits Act, 1865 
 
Act 1 of 1865 
 
 
 
 
 
 
 
 
Keyword(s): 
Alteration of Limits of Districts or Zilas 
 
& 6 : ,1'.N. Aat Q .. . htrh Limit8 . - 179,. . 
4- - 
'(TAMIL NBDU) ACT No. I OF 1868': 
l(Tm N~U) DIBTBI& LTMITB Am, 1868.1 
(Rdued tire assent of the Bwem on the 12th December ' 
1864, cMcd of the Governor-General on tlre 5th 
January 1866.) 
An Act to provide for the alteration of the 
8' * * limits 01 Districtsfior 2118s in the 
'[ Stab of Tamil Nadu], 
1. It shall be lawful for the "State Government] 5~2~ 
a[* * * * * * * * * * *I, fromtime toofdidjot 
time, to alter the limits of existing distriots or or d' 
*?[**************]. 
These words were eubstitutd for the word " Madras " by the 
Tail Nadu Adeptation of Lawe Order , 1969, as ame~ded by 
the Tamil Nadu Adaptation of Lawa (Seoond Amendment) Order, 
1969, whioh me into fom on the 14th Januery 1969. 
Short tiif%, " The Medm District Limits Aot, 1865" wee given 
by the Repding and Amending Act, 1901 (Central Act XI of 
1901). 
Tl e whole of the Aot, except so much as espowered t.he State 
aov~nunent to alter the limite of exieting diatriots, woe repeeled 
by the Tamil Nadu Civil Courts Aot, 1878 (Central Act III of 1873). 
This Act was extended to the Kenyekumari district ecd the 
Shenoottab taluk of the Tirunelv.li district by section 3 of, 
end the First Schedule to, the Tamil Naau (Transferred Territory) 
Exteneion of Laws Aot, I960 (Temil Nedu Act 23 of 1960). which 
oame into force on the let April 1961, repding the correepond~ng 
lew in that territory. 
8 The words " Statiolm of Zilleh Courts and" were rdpeeled by 
the Repealing and Amend~ng Act, 1901 (Central Act XI of 1901)-- 
Third Sobedule, Part 111. 
4 This expression was subetituted for the expreesion "Madras 
Prssidency" by the Tam11 Nadu Adaptation of Uws Order, 1970, 
which waa deemed to have come into force on the 14th 
Jmuary 1909. 
6 Tke words " Provinoial Government " were substitutd 
for the words '*Governor in Counoil" by the Adaptat.on Ordor 
of 1937 and the word "State" wee subetituted for "Provincial" 
by the Adaptation Order of 1960. 
. 0 The words 'I of Fort St. George " were omitted by tbe Adapts. 
lion Order of 1937. 
1 The wordr "in any part of the Provinme subjeot to hir oontrol" 
yere omitted by W. 
126--19-124 

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