LexThe Tamil Nadu Repealing and Amending Act, 1957
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The Tamil Nadu Repealing and Amending Act, 1957
Act 25 of 1957
Keyword(s):
Repealing and Amending Act
VAML NADUI ACT No. A3T OF 1957.8 I.
h '
[THB I[TA.?wL NADO] R~~CEAUP;;CI A3D ~\MEND~KG ACT,
195q.
C
4,
(Received the assent of the preside& on the 14th becen:! :d a
1957; first published in the Fort St. Georab Gzzette
on the 25th December 1957.)
, . . , ?. '.
AnAct to repeal certaia, enactments and to amend certain
other enactments.
W~REAS it is expedient that the enactments specified in
the~irst Schedule which have in consequence of the formation
of tbe State of Andhra and tlie recrganisat ion of Stiltes,
ceaied to be i n force inthe 3[St at e of Tamil Nadu],..should be
form;?lly declared to be no part of,the laws in force inthe
3[State of Trmil Nadu];
AND V~IEREAS it is further exped.ien t t liat i he enactments
spegified in t he Second Schedule which are spent 01 ,'hay&'
otherwise becomepnnecessary, di have ceased to be in fdice
qther~ise thgn by expressed's ecific %peal, should*'"?e P expressly . t. and sperific%lly repea . ed . ;
AND WHEREAS it is also expedient that cetl ain amend-
ments should be made in the enactmeots specified in the
Third'Schedule ;
BB it enacted in the &gnu Year of the Republic of India
as follows :- 6;,
1. This Act nlify ber called tvh~be.lpa @1 Nadu] Re peeling Short tit
and Amending Act, 1957. *
Year. Number.
11957: T:N. Act XXV
1943 I The Madras (Partially Excluded Areas) (Estates
Laad Repealing) Regulation, 1943.
1943 I1 The Golgonda and Polavaram Taluks (Local Taxation and Fees) Regulation, 1943.
1944 I The Madras Agriculturists Relief (Partially
I. .3 Excluded Areas Amendment) Regulation, 1944.
1945 11 The Madras (Partially Excluded Areas) Compulsc!ry V accinat ion Reg uiation, 1945.
1946 1 The Medras Agency Rules (Amendment) Regufaticn, 1946.
1946 : 11 The Madras Agency ~bles (Second Amendmat) Regulation, 1946;
4 ?
1947 I The Madras Agency Rules (Amendment) Regu- lation, $947.
1947 I1 The Madras Agency Rules (Second Amendmeat) Reg~Jation, 1947.
1948 I The Madras Agency Rules (Ainendment) Rep-
"I . lation, 1948.
11 The Madras ~genc~ Rules (An~endn~ent) Regu-
lation, 1949,
1951 I The Mndrns Scheduled Areas (Validation of Succession Certificates) Reg~1atic~l.t~ 195 1.
11 The Ma.dras Agency Rules (Amcndr~~ent) Regu-
lation, 1950.
1951 ' 111 The ScEheduted Areas Estates Land (Reduction of Re ~t k:n~endment) Regulation, 195 1.
1951 IV The Madras Scheduled Areas Estates (Abolition and Conversion into Ryotw~ri) Regulation,
19fi1. ir
i~his expression was substituted for the expression "~adrm
Replaions ? by ~8gr;xph 3 (2) of the Tanzil Nadu Adaptation of
Laws Order, 1970.
f[Tnmi4 Nadcr Acts,]
rl
1927 1 The Agency Tracts IntZrest and L and Transfer Act,
1917.
1920 ' XTII Th: Mulgeni Rent Enhancemznt Act, 1920:
1926 ' Ili The Andl~ra University Act, 1925.
1926 - VEI The Kirlampudi B and C Estates, Dontamuru and
Rayavaram Impartible Estates Act, 1926.
1928 V The Jaggampeta A and D Estates Impartible
Estates Act, 1928.
1929 VIIl The: Mirzapuram ' and Pedagonnur Impartible
Estates Act, 1929.
I929 IX The Ellamarru and Penjendra Impartible Estates
Act, 1929.
1 The Kapileswarapumn Impartible Estate Act,
1932.
193 3 11, The Anakapalle and 'other Impartible. Estates-
Act, 1932.
1947 * M The Malabar ~rri~atibn Works (Construction and
Levy of Cess) Act, 1947.
1947 . ' XIlL The Tungabhadra Project (Prevention of Specula- .. , tion in Land) Act, 1947.
1949 XIV ' The West Godavari District (Assimilation of Laws ~n Provincial and Co~lcurrent Subjects)
Act, 1949.-
1950 XI1 The Andhra University (Ame~dment) Act, 1950.
1951 XXIX The Andhra ~niversit; (~mendment) Act, 195 1.
1953 XV The Tuticorin Port Trust (Application to
Mangalore) Act, 1953.
1955 I1 The South Kanara Cultivating Tenants Protection (Amendment) Act, 1955.
I I
1956 I1 South Kanara Cultivating Tenants Protection
(Amendment) Act, 1956.
a. .
. a his expression was substituted f~i the expression " Madras
Acts " by the Tamil Nadu Adaptation of L;.ws Order, 1970. .
125-3-46
722 fig u ti 119 37 : 'l'. N. Act XXV
'lmL.iki SECOND SC:LIEUULE,
Repeals,
(See section 3.)
Year. Nrrrnber. Short tit le. Zxfent of repeal.
1802 XXIX The Madras Karnams Regu- Sections 3 and 10
iation, 180'2.
1864 11 1 he a[~arnil Nadu] Revenue Section 61. Recovery Act, 1864.
1878 VIII The 3[Tamil Nadu] Coffee- Section 13. stealing Prevention Act,
1878.
1879 I The Madras Cattle Disease Tlze whole. (Amendment) Act, 1879,
1881 I The kliidras Ports i3tslicc The whole, ~ci, li:8l.
111 Tnc Mi:drqs City Pl,licu Scction 4.
Acl, 1 F88.
1895 111 ThC Madras iie~.cctiti~y Sub-sections (2)
'4 llage-ot3ces Act, i 895. and (3) ot section
2.
I 1908 1 Thc 3iTarnil Nadu] Estates Sectinn 2.
i iind Act, 1 908.
1909 IV The 3[TBmil Nadu] Estates Section 9, ~ Idand (Amendment) Act,
1 909.
1 909 VI The Arni J agir act, f 909 . . Ttle whale.
I 191 1 IV The 3{Tatnil Naclu] Limited Section 2. TJ%.oprierors Act, 15 1 1 ,
- --I-.- - .-
iThis expression was substituted for the expression "Regillation
of the Governor 4 fi~r t St, George in Coimsil" by paragraph 3 (2)
of the Tamil Nadu Adaptation of Laws Ordcr, 1979,
8This expression was substituted for the expression ''Madras
Acts" by the Tamil Niidtt Adaptation of 1,;iws Ordcr., 1970,
SThese words wc:~ substituted for the word "hfadras"by the
~amil Nadu Adaptaticd of Laws Order*, 1969, as amended by the Tarnil Nadu Adaptatier of Laws (Second Lkncndment) Order, f 96%
t -- - ..."TJ
957 : T . N. Act XXV ] Repding and Au~~ndirtg 723 -
Year. umber. Short title, EXt em of repeal.
(1) (2) (3) (4)
'[Tamil Nadu Acts!- COYI~.
11 The '[Tamil Nadul irrigation Seciions. 1 to 4.
Cess (Amendment) AC~,
1913.
111 The 2[Tamil.Nadul Proprietary Sectio~ 2.
Estates Vlllane-service
1914 The 2iTamilNadul Decentrali- he Schebb.
atlon Act, 1914.
1918 XI The Doddappanayakkanur The whole.
and Vuyyuru Lmpattiblc:
Estates Act, 191 8.
1933 TV The Madras District Munici- The whole.
palities (Second Amend-
ment) Act, 1933.
1
I
1.933 V The Madras hciil Boards The whole.
(Second Arnendmen t) Act,
1933.
1 333 XX 7 !d.ztdras &-cia1 Sub~ion (3)
Crops Markets Act, 1923. of mion 11.
1935 XZI: The -3-Lidras Local Boards The whole. (Amendment) Act, 1935.
.. 1938 I1 The Madras City Municipal, The whole. District Munici~lities an d
Local Boards (Amendment)
~ct, 13;;.
1938 XXI The Madras Removal of Civil The whole. Disabilities Act, 1938.
VI The Madras Irrigation Cess The whole. 1940 (Amendment) Act, 1940.
1 943 XIX The Madras Local Boards The whole. (Second Amendmcn:) Act, . .
1943.
1943 XXlII The %[Tamil Nadu] Pawn- Sub-section (I) brokers Act, 1943. of sect ion 23.
il
iThis expression was * substi t'uiedfor the exprcssidn .'Madras
by the Tamil Nadu Adaptationt Laws Order, 1970.
r ~hese words were substituted fir the word "Madras" by'
the Tamil Nadu Adaptation of Laws Order, 1969, as amended'b~ the .
Tamil ~ Nadu Adaptation of La W? (Second Amendment). , *r ll.
1969.., , '
, . -2 4;.
Year. . Nuntber. Short title. Exteizt of repen l.
XXVlll The Madras Elc~nentary Tllc whole.
Educiir ion (Amc~~dmcnt) Act,
1 0+3,
i
T The Madras Estates Land The whole.
(Temporary Amcndment)
Act, 1044,
111 7 ho Madnrs City Mtlnicil~al Tlx whole.
;LIIC~ JSistrict Mi~~~i~il~;ilitics
(Am r~dnll*u tj A rv. 1044.
1 I ?'nc Madras Estatcs I The whole,
(~incndmen,) Act, 1 945,
1946 V11 'T'hc Madras District Munici- Thc whole. 1,alitics qnci L,ocu l Boit~ds
(All~cndmen t) Act, 1 946,
1946 VIII Tiic Madras Elerncntnt y Edu- Tllr: W~O!C.
C;L~ ion (A~~CIIL~J~~LIII~~ h~t,
1946.
1 947 V1 TIic hhdrns City Municipr~i Thc wh.,le,
(Szcond Amen<~n~ent) Act,
1947.
1947 XI1 Thc Mnqras High Court The whale
(Jurisd~ctional Limits)
Amendment Act, 1947.
1947 XWI The Madras Hindu Women's Thc whole,.
Kighrs to Property (Extcn-
tioil to Agric~111 LII.HI Land)
Act, 1947,
1948 XVT Thc: Madras Gene~.nl Sales Thc whole.
fix (Arnenc1 ISIC'IIT) Ad,
r 948.
r 949 XI1 The T~ldustt ial Dispitt~s The whcsle.
f hlndras Amcndmci~t) Act,
1 949,
1950 1 I'hc Madras Estates (Aholia 7'11c whi~fe.
- ion and Convcr,sion illto
itycriwari) Amcndment
Act, 195C.
' This expressit-n was ytrbs:iiuted h~r the ex!,. c,&$ion as Madras
~cts" by th; Taniil Nsdu Adaptation c-f Laws Olc!er,lY70.
- - ..-".- - - 4'-
1957 ; ,T .N. Act X XV] ~epealing and .Amending 725.
I \
L
Year. Nuhcr. Short tide. E'X~ errd 'of repeal,
-I
(1). (2) (3)' (4) -3
i [~a~zii Narlu Acts]-con t 3
., 1950 , II The Madras ~~~ropriation The whole.
' Act, 19%. XI
4 . . . -.
i
2 '
8 Ir
1950 Vlll The Madras Tenants and The whok.
Ryots Prottction (Amend- a '4 .
ment) Act, 1950. '
I
1950 XXVII The Madras Appropriation The whole. . I
(No. 2) Act, 1950.
1951 111 The Madras Appropriation The whole.
Act, 1951.
' IV The Madras Appropriation The whole.. 1951 (No, 2) Act, 1951.
1951 XI1 The Mndras Village Panchz- The whole. yats (Amendment) Act,
.1951.
1951 XXI The Madras Distric~ Boards The whole. (Amcndrnent) Act, 19:' 1 .
1951 XXXVll The Madras Appropriation The whole. (No. 3) Act, 1951.
.I952 1 The Madras propri ria ti on Thc whole. .
Aet, 1952.
1952 11 The Madras Consolidated , The whole. Fund (Withdrawal of
Mo~leys) Act, 1952.
1952 VII , The Madras District Boards The whole.
(Amendment) Act, 1 952.
1952 XVII The Indian- Registration The whole.
1
(Madras Amendmelt) -
Act, 1952.
...----- -.^ -dm .
I This was substituted for the enpression " Madras
~~t~ " by the Tamil Nadu Adaptation of Laws Ctder, 1970. - . . .
(\ref e
726 Repeoiing @:?ti Amendilzg. [ Ir.9 i . T .N . Act X XV
(See sect ion 4).
Year. Nxnzber Sharf lifb. Ante~tdntettts,
(1) (2) (3) (4)
lrfarnil Nadu R.egutation.]
180$ nt Tlhc 2rl'rtmil NaduJ Xn scctioll 2, t Jlc words
Coil~:cttrrs Rcgi~lal icw, " wlro sha f 1 !x cuvenantcct
1803. cilvil scl-vants of lhc Govcn~n~cnt" shall be
ornitted and i~r . the
marginal note to that
sect ion, for t he words
" covenanted civil ser-
vants ", the word
" Collectors " shall be
substit utcd,
Central Act of locu2 Application,
1851 Thc Madras City Land 1. 111 bed ion 1, for the
Revenue Act, 1851. words a wails of George
TOW~I, the words
" Presiciency-t own of
Madras" shall be subst i-
tuted.
2. In seclio~l 3, fur the
word " laid "', the word " levied " ssi~all be subst i*
tt1tcd.
BLTnirril Nadrr Acts.
1864 II Thc 3ll';nmil Nadu] 5 . 111 scct ion 62, tbc words
Rev.:riuc Recovery anrt figures " Regillat ion
ActJ f 864. XXVIiI of 1802 and "
shall bc urnit ted, and
in the marginal note to
that section, the figures
and words " XXWlt of
1802 and " shall be
omitted. - --
1This expression was subftituted for the expre;sion " Regulation
of the Governor of Fort St. George in Cowzcil " by paragraph 3(2)
of the Tamil Nadu Adapfgtion of Laws Order, 1370,
%These words were substituted for the word "Madras" by
the ~arnil Nadu Adaptation of Laws Order, 1969, as amellded by
the Tamil Nadu Adaptation of Laws (Second Amendment) Order,
1969,
a This expression !+as substituted for the expression 4t Madrpp A~~~* by the Tami I lladu Adaptation of Laxs Order, 1970,
1957 : T .N.. Ac l XXV ] Repealing and Antendifig 727 -
Year. Number. Short title. Amerzdrnents,
(1) (3) (4)
i[Tamil Nadu Acts]--con! .
1864- 11-cortt. The 2[Tamil Nadu] 2. In section 63, the words
cont Revenue Recovery and figures " Regulation
Act, 1864-corrt. V of 1804 and of"
shall be omitted, and,in
t hharginal note to
t that sectim, for the words and figures .
" Reguiations V of 1804
aild ", the word <' Regu-
la t ion " sl~all be su bst i-
tuted.
.
1886 nI The Madras City Police In section 71, clause (xvi)---
Act, 1888. (i) for the words '4 upon
the public place,"
the words " upon my
public place ". shall
be substituted ;
(ii) for the words " the
, . public place or any such building ", the
words "any such
public place or an .
T such building" sha 1
be scbstituted.
1889 ' I The %[Tamil Nadu] Village, 1. In section 9, sub-section
- Courts Act, 1888. (3-A), for the words
ce Depressed or Back-
ward classes " the ,
words 66memkrs of
the Scheduled Castes or
Schedulecl Tribes or
Backwardl Classes " shall
be substituted.
2. In the m trginal note to
section Ti', for the word
46 section ", the' wgrd
C6 sect ions " shall be
substituted.
1891 1 The 2[Tamil Nadu]' In section 3, clause (28), General Clauses Act, for the words and letters
1891, Part A State of a
Part C State", the
word "India " shall
be substituted. .
-.--_- --
1 This expression was substituted for the expression a Madras
~cts by the Tamil Nadu Adaptat ion of Laws Order, 1970. .
2 These words were subst it tit ed for the word "Madras '' by
the Tamil Nadu Adaptatioi~ of Laws Order, 1969, as amended
the Tamil Nadu Adaptat ion of Laws (Second .\mmendment) Order,
Year. ~clnzber, Short title Arnenclnzc~its,
(1) (2) (3) (4)
1896 IJf The Malabar Land In seclJo11 18, the words Regtstratian Act, of the Madras Code "'
1895. shall bt: omitted,
1898 V Tllr Malabar Wills In scclion I, sub-section (3,
Act, 1898. the proviso shall be
omitted.
1902 I Thc a[Tamil Nadu] l'n sectioil33-
Court of Wards Act, (i) in clause (d), for the
1902, words and letters "any
Act of the LegtslaSure
of a Part A State or
a Part C Statc ", the
words "any State
Act " shall be substi-
tuted ;
(ii) in clause (f), for the
words and Ictters 'c a
Part A State or a
Part C State", the
wori! " India " shall
be substituted.
1919 IV The Madras Cil y 1 . In the proviso to scctc~rr
M~tnicipai Act, 191 9,* 1 1t3, s thc words
"inclian Companies
Act ", the words and
figurcas "Compa~ies Act,
1956" shall be substi-
tuted.
2. In section 129 A, Expla-
nation 2, in the broviso
to clause (b), for the
words '' do not extend ",
the words "docs not
extend " shall be substi-
tuted,
1920 IV The 3lTarnil Nadu] In section 35-A, in the
Children Act, 1920. provisos to sub-see
tior.. CI) and IZ), the . * - r *A .l:.*>*& $7 ">. "
--1 ,,,., ~&2ke
-CI -**- .j4 " .. *..db,
*--- - - - -
'This expression whs z~bstituicd for the fsxpr~:,*,:iir~ $* Mad~as
Acts " by the Tarn11 Nadu Adaptation of' I.,aws Order, 1970.
a These words were substit otcd for the word MacI.r;!s " by tllc: Tamil Nadu Adaptation of Laws Ordcr, 1969, as on-tcndcd by the
Tamil Nadu Adaptatlun cf Laws (Sccund Arnandrn~nt) Order,
1 969.
*Now the Mndr:ts City ivlunicipl 1 Corl7uration Act, 1919,
d - .L- -. - &'w-
1957 : T.N. Act XXV] l?ePeakng ard ~meIzdi'n~ 725'
-
Year, Number. Short title. Amendment#. '
(1) (2)
I
(3) (4)
i[TamiZ Nadu A ctsl--corzt .
1920 V The 2[~&1 Nadu], 1. In section 3, clause (8-B)
District Municipalities for the words State
Act, 1920. of India ", the words
" part of India ", oilall
be substitu~d
2 In section 331, sub-
section (I), clause (d),
for .the words '' fixing
the same in some conspx-
C~IOUS part ", the words "affixing the same on
some conspicuous part "
shall be substituted.
1920 VII The 2[Tamil Nadu] 1. In section 38, sub-
Town-Planning Act, section (I), for . the
1920. ' u~ords "on this behalf ",
the words "in this I
behalf" shall be -
substituted.
2 In section 48, sub- * section (I), clause (e), '
aft el* the words " Code
of Criminal Procedure",
the figures " 1898 "
' shall be inserted.
1920 XIV The . z[Tamil Nadu] In sectioi~ 3, clause (7-B),
District Boards Act, for the-words '' State of
i92!?. India ", the words
'' part of India " shall
be substituted.
1922 VI Thc Madras Stanip In ncw section 19-A of the
(Amendment) Act, Indian Stamp Act, 1899,
1922. inserted by section 7-
(i) for the words and
letters " any Part A
State or PartC State ", . .
the words '' any
part of India" shall
be substituted ; a-S
--
fI"I'i$ expression was substituted . for the expression "Madras
Acts " by theTainil Nadu Adaptation of Laws Order, 1970.
C
~hes6 words kre substituted for the word " Madras " by the * -.
Tamil:. Nadu Adaptation of I;awp' Order, 1969, as .amended by :the
*" ' ,'*,
Ta&l Nadd;Ada@tatiod of Lawsp (Second Amendment) Ordci, 1969.
"?','
' *4;, ...
* .,:
730 Repealir~g atd Amending [ 1957: T.N. Act XXV
Year. ~urnber. Short title. At~tendmertts.
(1) (2) (3) (4)
l[Tcrwnil Nqriu Acis] --cont.
1922- VI-cont. The Madras Slamp (ii) for the words " the
con t . (Amendment) Act, State concerned ", in
T Q22- cont. the two places where
. they occur, the words
b' that part" shall be
substituted ; ,
(iii) for the words and
lettcr '' tiny State
other than a Part 33
State ", the word
a India" shall be
substituted.
1923 VIJI The 2[Tamil Nadu] In section 15, sub-section
Survey and Bounda- (3), for the word,
ries Act, 1923, brackets and figure
"su b..cfaitse (2) ", the
word, brackets and
figure '' su b-section (2)"
shall be substituted.
1926 V The a[Tamil Nadu] Id section 13 A-+
brstal Schools Act, (i) in sub-sections (I)
923. and (Z), for the words
"any other State in
India ", the .words
'<any other part of
India " shall be
substituted ;
(ii) in the proviscs to
subsections (1) and
(2), for the words
"other State con-
cerned ", the words
a other State con-
cerned or the Central
Goverjrme~t, as the
case may be " shall
be substituted ;
(iii) in sub-section (3),
for the words any
other State in India ",
the words any
ot1r:r part of Indla "
shall be substituted.
-. --- -...-I^----
-- IThis expression was subqtituted for rbc expssion '' Madras Acts" by the Tali1 Noihl Adaptation of Order, 1970.
aThese words were ~abrtit~iqed for the word G'hlodlas" by the
Tamil Nadu Adaptation ctf Law.. f. ' ' "69, re :,mended by the Tamil Nadu Adapt tht io UI Laws (SCC~II~.~ :\~ncnamcnt)Order 1969.
1957 ; T.N. Acl XXV] Repealing and Amending. 731
\
Year,' ~uttzbor. Short Title. Amendments.
(1 )' (2) ' (3) (4) . .
.1 *
- l[Tatuii Nadu Acts+cont.
2 : VI The Madras Co-opera2 In section 43, sub-section tive Societie Act, . (s), for the word '.'Pro-
1932. . - vincial ", the word
E ".State " shall be
, ' substituted. ,
1933 --XX The Madras Commer- In section r20, sub-section
A cia1 Crops Markets (3), for the words
Act, 1933. , '' provincial revenues "9
the words "the revenues
of the State " shall be
I substituted.
1935 VIT The a[Tamil ~adu] In section 2, in subslause
Debtors' Protectiori (a) of clause (1) and
Act, 1934. sub-clause (a) of clause
(2), for the words "any
. State ". the word
"India" shall be
substituted.
1938 IV The z[Tamil Nadu] In section 3, clause (ii-)--
Agriculturists Relief (i) in proviso (A), for
Act, 1938. the yords and letter
"Parf B State ", the
words, figures and
letters " territory
which immediately
before the 1st Novem-
ber 1956 was corn*
prised in a Part' B
State" shall be
substituted-
(ii) in provisos (b) crab
(C), for .be words
"any other State in
India ", the words
" any other State or
Union territory in
India " shall be
substituted.
1939 IX The Madras General In section 2-A,in sub-section Sales Tax Act, 1939. (3, for the word, ?rackets and figure
" sub-section (3) ", 'the
word, brackets and
figure ' ' sub-section (4) "
shall be substituted.
IThis expression was substituted for the expression " Madkas
Acts " by the Tamil Nadu Adaptation of Laws Order, 1970.
2These words were substituted for the word " MadraS." by the
Tamil Nadu Adaptation of Laws Order, 1969, as amended by the
Tamil Nadu Adapation of Laws (Second Amendment)' order,
1969.
.. .
Year. ~rtr)lber. Siiort title. A~teraO~~ten~s.
(1) (2) (3) (4)
11 Ttdrilif Nuda Aclsf -.cotlt.
1960 XX The indian Medical fn section 6-A of the
Degrees (z[Tamil Indian Medical Degrees
Nadul Amendment) Act, 1916, inserted by
Act, 1940, section 3, in sub-section
(I), clause (b), sub-clause
ti), for the words and
letters '' any Part A
State or Part C State",'
the word " Xndia '"
shall be substituted.
1943 XVIII '1T.he 2iTamil Nadu] In section 3, sub-section
Irrigation Works (I), cluase (a), for the
(R :pairs, Improve- word '' clauses ", the
me:nt and Coastntc- word a clause " shall
tion) Act, 1943. be substituted.
,1943 XXIII The 2CTarnil Nadu] In section 2, clause (2),
Pawn-brokers Act, sub-clause (a), for the
1943, words " in any State
or the words " in
India or" shall be
substituted
1947 IX The Bar Councils and To new sections 13-A and
Legal Practitioners 22-A of the Legal Practi-
@[Tamil NaduJ1Ame.l tioners Act, 1879, inser- ndment) Act, 1947, ted by section 3, the
following marginal not%
shall respectively be
inserted, namely :-
" Pleaders and Mukhl ars
not to be punislled
for holding political
opinioas, etc.",
"licvenui: agcnts not lo
I:te punished for hold-
ing political opinions,
ctc."
1947 XXXI The "Yl iilflil Niiduj 111 section 3, sub-section (11,
Dewid :isis (f3rcven- for the words, figures
tion ol' JJcdii:ntiom\ r 4 letter 6isi=ction 44-A
Act, 194.7. uC the Idadras Hindu
Rcfigious Endowments
Act, 1926 ", the words
and figures " seetion 34
of the Madras Hindu
Religio~ls and Chari-
table Endowments Act,
1351 " sl~ail be substi-
lutcd. - ---I- .---------I-- .-- ---_-__ _ _ - ._ _
1This expreqsion was sub;titutcd for [he csprAcscion " Madras Acts " by the rT~~nii Natl~i Acfaptatian of I..:lw\: (-lrdcio, 1970.
?These words were whclitilted for the n~onl " Al:rtl~-as " by (he Tamil Nado Adap~i~tion of l.airls Order. IlJb'l, aq amended by tllo
Tamil Nadu Ad:lpti~ti~~ ~t I .:tiis (Second Arn:.nrlment') Order, 1969.
1957 : T . N. Act XXV] Xepeaiing rrnd ~nendiru 733
Year. Nrmibcr* Slzort title.
(1) (2) (3)
'[Tamil Nadu Acts]--cont.
1948 I1 The 2Darnil Nadu] 111 cection 4, sub-section
Silkworm Diseases (I), for the word
(Prevent ion and " thereof ", the word
Eradication) Acl, "whereof" . shall be
1948, substituted.
' 1948 XIV The 2[Tamil Nadu] Tn section 2, clause (2),
Aided Institutions sub-clause (c), for the
(Prohibition of words '( class of insti-
Transrers of Pro- tution ", the words
perty) Act, 1948. " class of institutions "
shall be substituted.
1948 XXIV The 2[Tamil Nadu] In section 1 for the
Public Libraries Act, words a the Act ", in
1948. the two places where
they occur, the words
" this Act " shall. be
substituted.
1948 XXVI The 2[Tamil 'Nadu] In section 3, clause (a)-
Estates (Abolition (i) for the words 66 The
and Conversion into Madras Estates", the
Ryotwmi) Act, 1948. words "the Madras
Estates" shall be
substituted ;
(ii) for the words . " in ,
, , < f.tt SO far it relates",
i the words "in so
far as it relates ".
shall be substituted. *
, 1949 XVIll The Muslim Personal In section 2, after the
Law (Shariat) Appli- brackets and word
i cation (2Wrnil Nadu] ' "shariat) ", the word Amendment) Act, '' Application " shall be
I ' t' I , , ,1949. inserted.
2. 1 I section 3-
, . the following margi -
nal note shall be inser-
ted, namely :-
" Substitution of new
section for section 2
Central. Act XXVI
I. I
of 1937 " ;
(ii) before the word
8 . . " Notwithstandin: ;::
*. the figure
shall be inserted.
iTl~is expression was substituted for the expression 66 ~a&~~
Acts" by the Tpmil Nadu Adaptation of Laws Ordzr, 1970.
BThese words were substituted for the word " Madras " by the
. Tamil, Nadu Adaptation of Lav~s Order, 1969, as amended by ,the
Tamit Nadu Adaptation of Laws (Second Amendment) Ofder,
1969,
Year. Number. Slrnri title.
(1) (2) (3)
[I957 : T. N. Act XXV
I[ Tumil Nadic Acts]--cont.
1949 XXV 'The iqadras Buildings 1. For section 9, the follow-
(Lease and Rent ing section shall be,
Control) Act, 1949. and shall be deemed
always to have been,
substituted, namely :-
c6 9. Execrition of orders.-
Every order made
under section 7 or
section 8 and every
order passed on appeal
under section 12 or on
revision under section
12-B shall be executed-
(i) in the City of Madras,
bytheprincipal Judge
of the Madras City
Civil Court and
during the vacation
of that Court, by
the Vacation Judge
of the . Court of
Small Causes,
Madras ;
(ii) elsewhere-
(a) by the District
Munsif or if the~e
art: more than one
Disctrick Munsif,
by the Principal
District Munsil
having original
jtlrisdictio~l over the
area in which the
building is situated;or
(h) if there is no such
Di:,srict Munsg,
by the Subordinate
Judge, or if there
or. niore thnri one
Subordinate Judge,
by the Principal
Subordinate Judge,
having original
jurisdrction over the
area aforesaid ; or
. -- -- ---- ---- -- -------
IThis expressiijn wits hubjilruted for rhc. sxprhsion " Madras
Acts " by the Tamil Nadi~ Adaptation of Laws Qrdcr, 1970.
%These words were substituted for the vlord " Madras " by the Tamil Nadu Adaptation of Laws Order, 1969, as rt~net~dcd by ifle Tamil Nadu Adaptatiosl of Laws (Secontl Aemtltlmerri) QIFdOC,
1969.
Year. / Number.. Slzort title. Amendment .
1949,- ' XXV- The M~JJ as Buildings (c) if there is no such' cont. cont. (Lease and Rent Diduicl Munsif or
Control) Act, 1949- Sbhrdlnate Judge,
cont. by the District Jud, :
ha13ng jb.: -diction :
as if it were 2 decree
passed by him :
. Provided that an order
passed in execution
under this section shall
nut be subject to an
appeal, but shall be
s??b.ject to revision -
under section 12-B ".
2 In sections 10, 18(1) .
(iii) and 22, for the
words " Extra-Provincial .- I
% Jurisdiction Act ", the
<a words " Foreign Juris-
diction Azt " shall be
substituted.
1949 XXXX The z[Tarnil Nadu] 1. In sections 9 (1) (6);
Essential Articles 20 ('1) (c) and 22, for
Control and Requisi- the wrlrd~ " Extra-.
tioning (Temporary Provincial Jurisdiction -
Powers) Act, 1949. Act ", the words . I " Foreii !n Jurisdiction
Act" shall be substi-
o tuted.
2 Tn section 21, sub-section(l),
clause (a$ after the
words " Pudukkottai
State ", the 'words and
figures " under the
Foreign Jurisdiction
I .Act, 1947 " shall be
. t insertqd. I
* ., , I
Z --
. .I. This expression was substituted for. the expression Y~adras '.
~bt~': , by , the % Tamil &. - Nadu Adaptatioq s.,.C of . Laws Order; 1970. 8, -- *. ., '..e :$+,.
*+
, 3 These words were substituted for the word fi~idr~l'. by the
' 1
+ tt.
*Tamil NMu Adaptation of Laws Order, 1969, as amendedr: by
'the. Tamil' Nadu ' , 'Adaptation' of - Laws' (Secoid -Amendent) . I
Order, 1969. t .cibx
1'
#
736 Repetrlil g crtttl .~it~letrding 11957 : T. .. N. . Act X XV
Yeur. Number. short* tit le, Amendment#. '
I[Tnrnib Nadir Acts] --cant.
1950 X The 2[Tamil Nadu] I11 section 94 ~r~d iu thc
Village Paachayats heading and marginal
Act, 1950. note to that section,
before the word
" Places ", the word.
" Madras" shall be
inserted.
1954 XIX he Madras Land in the second provisio to
Revenue (Surcharge) section 5-A, after the:
. ~ct, 1954. words " further that "
t hc: word " at shail
be Inserted,
X The 2[Tamil Nadu] In scxtion 2, clause (4,
Itdebted A itern (iv), for tha words
turists (Repayment '* under the law of any
of Debts) Act, 1955, otlter State relating to
sales tax" , the words
"urider the law of any
otbcr part of India
relillting to sales tax '"
shalt be substituted.
1955 XXXIV The Code of Criniinnl In paragraph (2) under the
Procedure (2[Tamil heading " (I) CHA'ROW
Nadu] Amendment) WITH ONE HEAD "
A.ct, 1955. in Form No. XXVlCTI in Schedule V to the Code
of Criminal Procedure,
1898 amended by ;ec-
tion 48, clause (b), for
Ihe words " Governor
or Rajpramukh" in the
three places where
they occur, the words
"or Clovernor" shall
be substituted.
1956 XLIV The %[Tamil Nadu] In section 1, sub-section (2)
Estates (Abolition before the word and
and Conversion into figurf1.9 " section 23 "
R.yotwa.ri) Amend- the word " and * shali mtnt) Act, 1956. : $ be inserted.
-
lThis expression was substituted for the expressian " Madras Acts" by the Tamil Nadu Adaptation of Laws Order, 1970.
2These words were substituted for the word " Madras " by the
Tamil Nadu Adaptadon of Laws Ordcr, 1969, as amended by the
. Tamil- Nadu Adaptation of Laws (Sccontl Ai~lendment) Order,
1969.