LexThe Tamil Nadu Repealing and Amending Act, 1952
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The Tamil Nadu Repealing and Amending Act, 1952
Act 11 of 1952
Keyword(s):
Repealing of Certaing Laws
Repealing and Amending [I952 t T. N. Aet
'[TA'MIb NADW ACE No. W OF t952L
(Received the assent of the Governor on the 12th December
1952 ; first publtrhed in the Fort. St. George Gazette
on the 17th December 1952.)
An Act to repeal certain enactments and to amend certain
I other enactments
WEIBRBAS it is expedient that the enactments specified
a in the First Schedule which are spent or have othtrwise
become unnecessary, or have ccasctl to be in force otber-
wise than by expressed specific repeal, should be expressly
and specifically repealed 1
AND WHIRBAS it is also expedient that rzcrtain amend-
ments should be made in the enactments specified in
the second Schedule : It is heriby ~i~a~tec" :.s follows:--
Sbort titlw 1. This Act may bc called the l[Taiil Nndu] Repeal-
ing and Amending Act, 1952.
~~~~l of 2. The enactmei~ts specified in the First Schcdule
mtain enact- are hereby repsa1:d to the extent rni;ntioned in the fourth
mm@- column thereof.
Amc~ nt 3. (1) The enactment s specified in the Second Schedule of ere hereby amer~dcd to the extent and in the manner
mentiohed in the fourth column thereof.
(2) The amendment to the '[Tarnil Nadu] Shops
and Establishme~lts Act, 1947 (l[Tamil Nadu] Act XXXVI
I
of 1947), specified iri the: Second ScheduIa shall be deemed
to have come into force on the 1st day of April 1951.
Savings. 4. The repeal by illis Act of any enactment shall not
affect any other enwtment in which the repealed enact-
ment has hen applict., i:~arporhii.;i or rcfcn:d to I
--I
1 These words were subsfit~lted for the word "hlodras" by the
Tamil Nadu Adaptation of LRWS Order, 1969, as amended by the
Tamil Nadu Adadtation of Laws (Second Amendment) Order,
1969,
!For Stu. *ent of Objects and Reasons, gee Fort St. Georpe Gaze:'; dated the 16th July 1952. Part 1V-A, hlges 51-52.
Year.
(1)
1940
Reperking and Ameilding [I952 : T. N. Act XJ
THE FIRST SCHEDULE.
REPEALS.
( See section 2).
A
Number. Short titb, Extent of repeate
I The Madras Lucal Boards The whole,
Amendment) Act, 1940.
111 The Madras Commercial The whole4
Crops Markets (Amend-
ment) Act, 1940.
VI The Madras Irrigation Sections 2 and 3
Cess (Amendment)
Act, 1940.
VI! The Madras City Police The whole.
(Amendment) Act,
1940.
'VLiI The Madras Suppressiorl The whole.
of Immoral Traffic
(Amendment) Act,
1940,
1,Y The Madras Motor The whole.
Vehicles Taxat ion
(Amendment) Act,
1940,
The Madras District
Municiprttitics and
Lncal Boards {Amerlcl-
!nent) Act, 1940.
The Madras Village
Courts (Amendment)
Act, 1940.
The Madrirs 11;tcktkcy
Carriage {Amendmcnt)l
Act, 1941.
The Madras State Aici
to Industries (~rntil~d-
ment) Act, 1931.
The Madras Electricity
Duty (Amenc~mcni)
Act, 1941,
The whole.
The whole.
The wholc.
The:tvhole,
The whole,
-,
-
Aft xa *e*g and &ang ,. - - - ;.?33
Short title. Extent of repeal.
(3) (4)
lv '1'11~' Mlilkls Cily Muni- The whole.
ci~al (Amendment) Act, 1941.
VII The Ma 4ras*city Munici- The whole. pal (Second Amend- ment) Act, 1941.
The Madras City Munici- The whole.
pal, District Munici- - palities and ~ocal
Boards (Amendment) Act, 1941.
X The Madras 3istrict The whole. Municipalities (bend-
ment) Act, 1941.
The Madras District The who]&
Municipalities and
Local Boards (Amend-
ment) Act, 1941.
XIlI The Madras City Police me whole. (Amendment) Act,
1941.
XVI The Madras Nurses and The whole. Midwives (Amendment) Act 1941.
XmII The j[Tamil Nadu] Pro- Sections p and 3. prietory Estates' Vil-
lage Service and Here-
ditary Village-offices
(Amendment) AC t,
1941.
XIX The Madras Public Health The whole.
(Amendment) Act,
1941.
XX The Canals and Public The whol*
Rorrba (Amendment)
Act, 1941.
XXI The Madras Medical me whole. Registration (Amend-
ment) Act, ,. 1941.
XXfI The Madras City Police ~hr. who~c.
(Se~nd Amenbent) Act, 1941.
I
&peaifng and Ammdirrg [I952 : T.N. Act XI
.1Vuanb4re Short 1JtI@, Ext Snt of repeal.
XXltiI The Madras City Police; The whole.
and Towns Nusiances
(Amendment) Act,
3941,
II The Madras Registration The whole.
of Births and Deaths
(Amendment) Act,
1 942.
TIil The Madras University Section 2.
'{IT The .Madras District The whole,
Municipalities (Second
Amendment) Act, 1942'
Xn The Madras Distrfct The whole,
Municipalities and Local
Boards (Amendment)
Act, 1942,
XV The Madras City Munici- The whcle.
pal (Amendment) Act,
1942.
XYI The Pdyar Irrigation The whole.
Tanks (Preservation)
Amendment Act, 1942.
XVII The Madras Debt Conci- The whole,
liation (Amendment)
Act, 1942.
The ~adras District The whole,
Municipalities and Zx>l
cal Boards (Semnd-
Aaendment) Act,
1942.
XIX The Andhra University The whole.
(First Amendment)
Act 1942.
XX The Madras City Police, Sections2 and 3. Towns Nuisances and
Prevention of Cruc?lty
to Animals (Amend- ment) Act, 1942.
XXf The Mabas Rivers Con- ne ale,
" scrvanc~ (Amendment) Act, 1942,
my The Mabas Nurses and ~b whole.
Mlddve~ (Awnhat) Act, 1942.
Number. Short title. ~xtenr 6 f re"pr~11.
(2) (3) (41
The Madras probation The whole.
of OiPenders (Amend.
_ meat) Act, 1942.
---- -.. J AU-~~IUI-, I ne whole, - pal and District ;juni- ca~ilidcn~' '
The i[Tamil NadbJ Here- Sections 2
dltary Village-oEces I
(Amendment) ~ct, 1942.
XXX The Madras Prohi bit ion The whole.
(henmat) Act. 1942. - -
The Andhra Univer .ity he sole.
(Second Amendment) .
Act, 1942.
The Madras University The whole.
(Fifth ken6ment)
Act, 1942. \
XmV The Mddras Motor The whole.
Vehicles Taxation
(Amendment) ~ct, 1942. -.
XXXVI The Madras City Munici- The whole.
Pal and District Muni-
clpalltles (Second
Amendment) Act 1942.
Xm The Madras Cotton Con. The whole,
''01 (Amendment) Act, 1942.
XXX'VUI The Madras District The
Municipalities (Third
Amendment) Act, 1942.
I The lDamil Nadul Sales Sections 2 apd 3 qf Motor Spirit Tax+
tlon (Amendment) Act. 1943.
II The Madras Electricity The whole.
Duty Wmendment) Act, 1943.
Iv Th~Madras Medical Re- he
glstration (Amend-
ment) Act, 1943.
3rd~ Were substituted for the ward "Madras'. by th;,
Ada~tatiqn of Laws Order, 1969, as mended by the
Adaptation of Laws COB^ Amendment) older,
236 Repealing cmd Amendi:tg [I952 : T.N. Act XI
Year. Nder. ,Y/tort title. Extent of repeal*
(1) (2) (3) (4)
1943 IX The i[Tan~il Nadu] Debt Sections 2,3 and
Conci liation(Amcnd- 4,
ment) Act, 1943.
1943 kY* The Annamald Univer- The whole.
sity (A:nendment) Act,
1943.
1943 XI The Madras City Munici- The whole.
pal (Amendment)
Act, 1943.
1943 XI11 ?he Madras Local Boards The whole,
(Amendment) Act, 1943.
1943 XV The iparnil PJadu] Agri- Sections 2, 3
culturists Relief (Amend- and 5.
ment) Act, 1943.
1943 XI% The Madras Lsal Boards Sections 2 to 25.
(Second Amend-
ent) Act, 1943.
1943 XXVI The Andhra University The whole.
(Second Ari~encment)
Act, 1943.
1943 XXVII The Madras University Tbe whole.
(Amendmeat) Act, 1943.
1943 XXW The Madras Elemer.tary Section 2.
Education (Amend-,
ment) Act, 1 943.
1943 XXIX The Criminal Tribes The whole.
(Madras Amendmenit)
Act, 1943.
1943 XXXI The Madras Debt Con- The whole.
ciliation (Second Arne-
ndment) Act, 1943.
1944 "11 Tkq Madras City Muai- Sections 2 and
cipal and District lvlunim 3.
cipalities(Amendment)
Act, 1944,
1944 VI The Madras Local Boards The whole.
(Amendment) Act 1944.
1944 WfI The Madras District Th:: whole,
Municipalities (Amend-
writ) Act, 1944.
1944 IX Tffhe ]Madras Regulation The whole,
,- of the Sale of Cloth
(RepeaI) Act, 1944.
IThese words were substituted for the word by the Tamil Nadu Adaptation of laws Order, 1969, as amended by the
Tam1 Nadu ~daptation of Laws (Second Amendment) Order, 196%
.-
3 47
Year. N~mber. Short title. Extent of repeal.
0) (2) (3)
h. (4) -
The Andhra uni;ersity The whole.
(Amendment) Act, 1944.
1944 XV The Andhza University The whole.
(Second Amendment;
Act, 1944.
Local kkxards (Second
Amendment)~ct,i944.
1944 XIX The Madras District The whole.
Municipalities (Second
Amendment) Acts 1944.
1945 I The Madras City Civil Section 2,
Court and Presidcucy
Small Cause Courrs
(Amendment) AC~, 1945.
- The Madras Estates Land Sectinnn 9 and 2.
The l[Tamil Nadu] Irri- sections 2 and 3.
gation Cess (Amend-
ment) Acts 1945,
The Mdabar ~enancy ' Tbe whole.
(Amendment) Act, 1945. $.%*
The Madras2 Electricit The whole.
Duty (kpnendmentjl
, Act, 1945,.
' ' The Mab Local The whole; .
. Boards (Amendment) Act, 1945;q,'
me Madras Estates The whola, '- 4
Land (S-d Amend-
mat) A* 1945.
me Madras Estates The whola, '- 4
Land (S-d Amend-
me Wab City r* wbok.
bfanicipal (Amend-
ment) Act, 1945.
iThese wcrds were stibstituted for the word ''Madras'' by the
hmil Nadu Adaptation of Laws Order, 1969, as ame~ded by the
Tamil Nadu Adaptation of Laws (Second Amendment) Order; 1969,
,td Amending. [IS;:$ : T.N. & xi
Short title, &dent ofrepeal,
rl3b (4)
The Madras Registration The whole, of Births and Deaths
(Amendment) Act, 1945.
The Madras District The whole,
Municipalities and
-1 Boards (Amend-
ment) Act, 1945.
The Madras Commercial
Crops Markets The whole.
(Amendment) ~ct,
1945.
The Madras Civil Courts
(Amendment) Act, 1945.
The whole,
The Madras District
Municipalitiw (Amend-
ment) Act, 1945.
Thol whole.
The Malabar Tenancy'
(Second ' Amenbent)
Act, 1945.
Sections 2 and 3,
The whole.
The whole,
The Criminal Tribes
(Madras Amendment) Act, 1945.
Thc Madras Motor
Vehicles Taxat ion
(Amendmeilt) Act,
1946,
The Madras Legislative
Assembly (Railway
Emplayecs Removal of Disqualifications)
Act, 1946.
The Madras Gaming
(Amendment) Act,
1946,
The whole.
The Madras Debt
Condktion (he&
mnt) Act, 1946,
The Mcrdras Distdct
j?\ll&j nicipali ties [SWJ~B
$he MMp p;h.tra"c;t,
Municipalitlcb an?
brds (Amend-
ment) Act* 19M.
The ilTamil Nadu] Dis- Saions 2, 3
ttlct Municipalities and 4.
and Local Boards
(Amendment) AC~, 1947.
The Madras.City Police The whole. and District PoIic~:
(Amendment) ~ct, 1947.
The Criminal Tribes The wholee.
(Madras Repeal) Act, 1947.
The ~[TUJ:: :LJu] &ta- mbn 8.
tes Communal, Forests and Private &,antis (Prohibition of die-
nation) Act, 194V.
The ifTamil Nadu ]Tuber- Sodion 14,
culosis . Sanatoria
(12egulation of Build.
111gs) Act, 1947.
Year, Ntinibc v. Shurt f Etb. Extent of repd.
1947 XVH The Madras Hac- The whole, kncy Carriage (I'.~mend
ment) Act, 1947.
1947 XX The Madras .L:tting The whole. Tax (Amendmeil; ! Act,
1947.
1947 XXI The Madras Prohi- The whole, bition (Amendment)
Act, 1347.
1947 XXII The Madras Abkari The whole, (Amendment) AC t ,
1947.
1947 MI1 The Madras Places The whole, of Public Resort
(Amendment) Act,
1947.
1947 X?ClY The l[Tamil Nadu] Muni- Sections 2 and cipal and Local Boards 3.
(Amendment) Act,
1947.
1947 XXV The Madras General The whole. Sales Tax (Amend-
ment) Act, 1947.
1947 =QNPI The Madras Entertain- The whole. ments Tax (Amend-
ment) Act, 1947,
1947 XXVlII The Madras City Police The whole, (Amendmr:nt) At t,
1947.
1947 ?cXIX Tke i[Tarni 1 XL3 du3 Prom Section 2. batinn PP Offenders
(Amcnctmen tj A cf ,
1947.
1947 U Tho 1 Tamil Nadu 'BMaru- Sections 2 to* 5.
ma k ttxyamQAmend *
ment) Act, 1947, '
1947 XXXIlT The Madras Prohibitioo The whole,
(Tenspora.afy Amcrxd-
ment) Act, 13137.
1949 XXXV Fhc Madras Supressivrn The whole,
of Imnoral TrafEc
Ql?nzf:pxdracr~ t) Act,
1947. *- - .- a ---- -1_3--
9
1Thesc words vic.rL siibstituted f<>i the word "Madras" b the Tbil Nadu Adaptatioi~ of Laws Ordcr, 1369. as amended $ tho
Tamil Nadu Ada y tat io~~ af Laws CSec;ormd Amcndmcat) Order, .19(i9, .
24L Kegenlrng and Anrendi fig L1952: T.Nat Act XI
TIfe SECOND SCHEDULE.
AMEMDMENTS.
(See section 3)
Year. Number. Short title. Amenhen fs.
(1) (2) (3)
1918 In The Madras Pre- In section 2, in vention of Adul- tl~c definition of "local
terationAct,1915. cxecutive ~fficer~',for clause (iii) (a), the
following shall be sub-
stituted, namely :-
(ii) in or for other
local areasu
the powers and
discharging the
duties of the
panchayat under
sltb-section (5) of
section 48 of the
Village Panchayats
Act aforesaid,"
1920 XIV The i[Tamil Nadu] In Schedule IV, in rule
District Boards f 0,for the words,"non-
Act, 1920. t3anchayat areas" in
the two places where
they occur, the wards
"non-panehayat area"
shall be substituted.
1923 VIZ The Madras Univcx- In
sity Act, 1923.
-- "------ - --.-..---_^ -, ..-. .
$These words treere substituted for the word "Madras" by the Tai..:' %du Ahrtation of Laws Order, 1969, as amended by t& Tamil Nadu Ad~~tation dLaws (Second Arnel~dmeut) Order, 1%g.
za Repealing and Amend' [1951: T;N* Ad%$!
Ydur. Number. Short title. Amerirlmenls. . ! '
1947- XXXVI- The '[Tamil Xadu] bcfnre the cb&'
coat. writ, Shops aud astab- xnencomsnt af that
lishments, Act, Act, were classi-
1947-cont, tied by the State
Government as
major panchayats
and all areas
within the jurisdic-
tion of panchayats
constituted or re-
%? wti 1 uted under
that Act which for
t lm t i~ne being, are
classified by the
State Government
as Gloss I panchayats
utlder section S (1)
(04 of that Act."
1950 X The 1 Tamil Nadu] In section 42, subsection
Vil f age Pancha- (S), in tho opering ydts Act, "? 950.'' paragrapah, for the ox-
pression 66subsection
(I)", the expression
'cstlb-section (2)"
sflati bo substituted.
I11 section 132, in clause
(4) fa), for the expres-
sion -'sections 6 ta 8,
3 1, 5 (a) and (7)", the
sxixcssion 66sections 6
to 8, 9(2), (3), (3-A),
(4h (3 (a) and (7)" shall bc substituted.
-IF- 1- P __U_-*--1- Y ..-....-"---~
IThese words were substituted for the word "Madras" by the .
Tamil.Nadu Adaptation of Laws Order, 1969, as amended by
Tamil Nadu Adaptation of Laws (Second Amendiment) Ordor, 1969.