(1) The territories which immediately before the appointed day were comprised in Sathyavedu firka of Ponneri taluk and Uttukkottai firka of Tiruvallur taluk but are not transferred by virtue of section 3 to the State of Andhra Pradesh shall be included in, and form part of, Gummidipundi firka of Ponneri taluk. (2) The territories specified in Parts I and II of the Second Schedule shall be included in and form a separate taluk to be known as Tiruttani taluk of Chingleput district; and in that taluk, the territories specified in Part II of that Schedule shall form a separate firka to be known as Kanakammachatram firka. (3) The territories specified in Parts III, IV, V, VI, VII and VIII of the Second Schedule shall respectively be included in, and form part of,— (a) Mappedu firka of Tiruvallur taluk of Chingleput district, (b) Paranji firka of Arkonam taluk of North Arcot district, (c) Arkonam firka of Arkonam taluk of North Arcot district, (d) Ranipet firka of Walajapet taluk of North Arcot district, (e) Gudiyattam East Firka of Gudiyattam taluk of North Arcot district, and (f) Vaniyambadi firka of Tiruppattur taluk of North Arcot district.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.