The Tamil Nadu Transferred Territory) Re-Enacting Act, 1957

 
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The Tamil Nadu Transferred Territory) Re-Enacting Act, 1957 
 
Act 18 of 1957 
 
 
 
 
 
 
 
 
Keyword(s): 
Transferred Territory, Proclamation, Travancore, Cochin 
 
'['J'AMJ L NAUUj ACT No. XVili OF 1957.8 
(Received the assent of the Governor on the 6th December 
1957 ; Jirst published in tlze For. t St. Creor ge Gazette 
on the 9th December 1957.) 
[An Act to reaact certain enactmeats iu their npplicn- 
tion to the trsnsfemd territory in the 3[Statc of 
Tamil Nada .f 
WHEREAS the lJccsS3ent of India, by a Proclamation' 
made wdor h:lticlc 356 of tllc Cortstitulioa on the 23rd 
March 1956, declared ttzat thc powers of the Legislature 
of the State of Tsavaacorie-Cczchilr shall be exercisable 
by or utidez the: authority of Parliarne~t ; 
AND WHEREAS those powers have been conferred 011 
the President by the Travancore-Cochin State Legislature 
(Delegation of Powers) Act, 1956 (Central Act 29 of 1956); 
AND WH~AS in. pursualzcc , or thosc powers certain ' 
laws have been enacted by thc President ; 
A~D WHEREAS the Proclai~xitiou had ceased to operate 
in the transferred territory on the 1st day of November 
1956 ; 
AND WHEKEA~ C~RUSC (2) of Arli~Ic 357 of tllc Constitu- 
tion provides that the Iaws.so at~actcd shall ccasc to have 
effect on the c:xpiration of a period of ono yoar aftm tho 
Proclqmation hss ceased to operate except as respects 
things done or omitted to be done before the expiration 
of the said period unless sooner rcpcaled cr re-enacted 
by Act of the appropriate Legislature ; 
-- ----- ----l__n- -- - _1- - 
lThese words wcre substituted for the word "Madras" by the . . 
Tamil Nadu Adapta?ioa of Laws Order, 1969, as amended by the 
Tamil Nadu Adaptation of Laws (Sccond Anlcndment) Order, 
1969. 
2F0r Statc~ncnt of Objccls and Rcasons, scc fijrt S;. George 
Gazette, Part IV-A Extraordinary, dated thc l Glh October 1957, 
page 55. 
"11is expression was suhstitutcd S~)I- thc cupi*cssiorz "State oC 
Madras" by the Tan4 Nildu Adaptation of Laws Orcter, 1969, as 
amended by the Tamil Nadu Adnptntio:~ of Iiivls (Sccand Awe d- 
went) Ordcr, 19G9. 
199 : T.N. Act XVUL ] * TurtlU Nddu (Trmtsferred 693 
I Territory) Jte-enacting 
AND WHEREAS it is expedient to re-enact permanently 
some of the laws in their .application to the transfe~red 
4 
territory ; 
2. 
BE it onacted in the Eighth Year of the Republic tC 
India as follows :- 
1. This Act ~nay be called the l[Tam.il Nadu] (Trans- Short title. 
ferred Territory) Re-enact ing Act, 1957. 
2. In this Act, "transfezred territory" means theDefinition. 
~anyakumari district and the Sheocottah ttaluk of thi 
Tirunelveli district. 
3. The President's Acts specified in the Schedule, in permanent 
atheir application to the transferred tewitory, are hereby re-enact- 
reenacted permanently. ment certain of 
Acts. 
4. The re-enactment of any President's Act by section 
3 of this Act shill not be deemed to affect the omration 
of any amendment or adaptation made in the ~ksident's 
Act so re-ellacted OF ill. any enactment unlmded by that 
Act, on or after the 1st day 'of November 1956 L:%re 
the commencement of this Act. 
Re-enactment 
not to affect ' 
operation of 
amendment or 
L Aptation 
made before 
this Act. 
5. The Madras (Transferred Territory) Re-enacting Repeal OF 
Ordinance, 1957 (Madras Ordinance IT1 of 1957), is Madras 
hereby rcpealeti. Ord~nance 
TI1 of 19578 
SCHEDULE. 
PRESID~NT'S ACTS, PERMANENTLY RB-ENACTED. 
(See section 3 .) ' 
Year. Ntrmfier. . Short litk. 
(1) . (2) (3) 
1956 I ~ile ?Yawncore-Cochin State Aid to Industries (Amendment) Act, 1956. 
1956 11. .  he ~ravancole-Cochin Agricultural Pests and- 
Diseases (Amendment) Act, 1956. - -- -- --- 
lTheqe words were substituted for the word "Madras" by the 
Tamil Nadu Adapt21 iot, of Laws Order, 1969, as arxnded by the 
Tamil Nadu Adaptnt ioa of Laws ibecotld Amcndmen t) Ord~, 
1969. 
Year. 
, cij 
1956 111 1'hc 'ft.;iv~~neor.c-Cocl~i~l lndcbtcci Agricullurists 
Rcliel Act, 1956. 
IV The Travancore-Cochin Idand Conservancy 
(Amendment) Act, 1956. 
V The Travanc0i.e-Cochin Police (Amendment) Act; 
1956. 
VIl The Travirncore-Cbchin Irrigation Act, 1956? 
VIII 1 he Truvan~re-Cochin interpretation and ~enaal 
Clauses (Anlendn~cnt) Act, 1956, 
IX The Muliicipal (Amendment) Act, 1956, 
X The 'Traivancore-Cochin Compensz t ion for Tenants 
Zritprovements Act, 1956. 
XI The ~ravan~ore-~ochin Lime-shells (Conf r 01) A r< 
1956. 

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