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State of Tamilnadu- Act

The Tamil Nadu (Added Territories) Extension of Laws (No. 2) Act, 1961

TAMILNADU
India

The Tamil Nadu (Added Territories) Extension of Laws (No. 2) Act, 1961

Act 39 of 1961

  • Published on 24 November 1962
  • Commenced on 24 November 1962
  • [This is the version of this document from 24 November 1962.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Tamil Nadu (Added Territories) Extension of Laws (No. 2) Act, 1961Tamil Nadu Act 39 of 1961Statement of Objects and Reasons. - Consequent on the alteration of boundaries of the States of Madras and Andhra Pradesh under the Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959 (Central Act56 of 1959), the territories specified in the Second Schedule to the said Act, have been added on to this State from the State of Andhra Pradesh. By virtue of section 45 of the said Act, the laws in force in the said territories immediately before the 1st day of April 1960 will continue in force therein until otherwise provided by a competent legislature or other competent authority. By the Madras (Added Territory) Extension of Laws Act, 1961 (Madras Act 9 of 1961), certain taxation measures relating to commercial taxes were extended to the said territories. Again, the Madras Agricultural Income-tax Act, 1955 (Madras Act V of 1955) has been extended to the said territories by the Madras Agricultural Income-tax (Extension to Added Territory) Act, 1961 (Madras Act 11 of 1961). For the sake of securing uniformity in the laws in force in the added territories and the rest of the State of Madras, it is now proposed to extend to those territories certain other enactments in force in the State of Madras and to repeal the corresponding laws in force in the said territories.2. The enactments specified in the First Schedule are proposed to be extended without any modification. It will be seen from that Schedule that it is proposed to extend to the said territories the Madras State Aid to Industries Act, 1922 (Madras Act V of 1923), although that Act was in force in those territories on the 1st October 1953, the date on which the State of Andhra was formed and continues to be in force there. The extension of that Act is intended to apply to those territories the amendments made by Madras Act X of 1956 and to repeal the amendments made by Andhra Act XXXIII of 1956. Similarly, the extension of the Madras Children Act, 1935 (Madras Act XX of 1935), and the Madras Public Health Act, 1939 (Madras Act III of 1939), is intended to apply to the added territories, the amendments made to those Acts after the 1st October 1953. The enactments specified in the Second Schedule are proposed to be amended in their application to those territories so as to being the provisions of those Acts into conformity with the provision of the respective Acts as in force in the rest of the State. The enactments specified in the Third Schedule are proposed to be repealed as they are considered no longer necessary. The enactments specified in the Fourth Schedule are proposed to be declared to be no part of the laws in force in the said territories.The repeal and the declaration aforesaid are based on similar provisions contained in the Madras Repealing and Amending Act, 1957 (Madras Act XXV of 1957), according to which almost all the enactments referred to in the Third and the Fourth Schedules have already been repealed or declared to be no longer in force in the rest of the State.Published in Part-IV-Section 3 of the Fort St. George Gazette Extraordinary, dated the 26th August 1961.Received the assent of the President on the 24th November 1962 and first published in the Fort St. George Gazette, dated on the 6th December 1969.An Act to extend certain laws to the added territories in the [State of Tamil Nadu] [Substituted for the expression 'State of Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.].Whereas it is expedient to provide that certain laws should be extended to, and by virtue of such extension should be in force in the added territories in the [State of Tamil Nadu] [Substituted for the expression 'State of Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.];Be it enacted in the Twelfth Year of the Republic of India as follows:-

1. Short title.

- This Act may be called the [Tamil Nadu] [Substituted for the expression 'State of Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] (Added Territories) Extension of Laws (No. 2) Act, 1961.

2. Definitions.

- In this Act, unless the context otherwise requires,-
(a)"added territories" means the territories specified in the Second Schedule to the Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959 (Central Act 56 of 1959);
(b)"existing law" means any law, Ordinance, regulation, order, by-law, or rule passed or made before the date of the commencement of this Act by Parliament, or by any Legislature, authority or person having power to make such a law, Ordinance, regulation, order, by-law or rule.

3. Extension of certain enactments.

- So much of the enactments specified in the First Schedule as is in force on the date of the commencement of this Act in the [State of Tamil Nadu] [Substituted for the expression 'State of Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] except in the added territories and relates to matters with respect to which the State Legislature has power to make laws for the State is hereby extended to, and shall be in force in, the added territories.

4. Amendment of certain enactments.

- The enactments specified in the Second Schedule in so far as they apply to, and are in force in, the added territories are hereby amended to the extent and in the manner mentioned in the fourth column thereof.

5. Construction of references to laws not in force in the added territories.

(1)Any reference in any enactment specified in the First Schedule to a law which is not in force in the added territories shall, in relation to those territories, be construed as a reference to the corresponding law, if any, in force in those territories.
(2)Any reference in any existing law which continues to be in force in the added territories after the date of the commencement of this Act to any law repealed by section 7 shall, in relation to those territories, be construed as a reference to the enactment specified in the First Schedule corresponding to the law so repealed.

6. Construction of reference to authorities where new authorities have been constituted.

- Any reference, by whatever form of words, in any existing law to any authority competent at the date of the passing of that law to exercise any powers or discharge any functions in the added territories shall, where a corresponding new authority has been constituted by or under any enactment now extended to the added territories, have effect as if it were a reference to that new authority.

7. Repeal of corresponding laws.

- If immediately before the date of the commencement of this Act, there is in force in the added territories any Act, Ordinance, regulation, order, by-law, rule or other law corresponding to an enactment specified in the First Schedule, whether such Act, Ordinance, regulation, order, by-law, rule or other law is in force by virtue of section 45 of the Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959 (Central Act 56 of 1959), or by virtue of any other legislative power, such corresponding law shall, on the date of the commencement of this Act, stand repealed to the extent to which the corresponding law relates to matter with respect to which the Stale Legislature has power to make laws for the State.

8. Savings.

(1)The repeal by section 7 of any corresponding existing law shall not affect-
(a)the previous operation of any such law or any thing done or duly suffered thereunder, or
(b)any right, privilege, obligation or liability acquired, accrued or incurred under any such law, or
(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against any such law, or
(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid, and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed.
(2)Subject to the provisions of sub-section (1), anything done or any action taken including any appointment or delegation made, notification, order, instruction or direction issued, rule, regulation, form, by-law or scheme framed, certificate, permit or licence granted or registration effected, under such corresponding existing law shall be deemed to have been done or taken under the corresponding provision of the enactment as now extended to, and in force in, the added territories and shall continue in force accordingly, unless and until superseded by anything done or any action taken under the said enactment.

9. Powers of Courts and other authorities for purposes of facilitating application of laws.

- For the purpose of facilitating the application in the added territories of any enactment specified in the First Schedule, any Court or other authority may construe such enactment with such alterations not affecting the substance as may be necessary or proper to adapt it to the matter before the Court or other authority.

10. Extension of section 3 of [Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act XVI of 1955.

- Section 3 of the [Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] City Police and Gaming (Amendment) Act, 1955 ([Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act XVI of 1955) is hereby extended to, and shall be in force in, the added territories.

11. Power of State Government to extent to the added territories by notification.

(1)The State Government may, by notification, extend to the added territories or any part thereof, with such restrictions and modifications as they think fit, any enactment which-
(i)is in force in the rest of the [State of Tamil Nadu] [Substituted for the expression 'State of Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] at the date of the notification, and
(ii)relates to matters with respect to which the State Legislature has power to make laws for the State.
(2)Where any enactment is extended to the added territories by a notification under sub-section (1), the enactment so extended shall be deemed to have been included in the First Schedule and sections 5 to 9 shall apply accordingly.
(3)Every notification issued under sub-section (1) shall be laid before the Legislature if it is sitting, as soon as may be after the issue of the notification, and if it is not sitting, within seven days of its re-assembly, and the State Government shall seek the approval of the Legislature to the notification by resolution moved within a period of fifteen days beginning with the day on which the notification is so laid before it; and if the Legislature makes any modification in the notification or directs that the notification shall cease to have effect, the notification shall, thereafter, have effect only in such modified form or be of no effect, as the case may be, but without prejudice to the validity of anything previously done thereunder.
(4)Where in respect of any notification issued under sub-section (1), the Legislature directs under sub-section (3) that the said notification shall cease to have effect, the corresponding law, if any, repealed under sub-section (2) of this section read with section 7 shall revive and come into force in the added territories with effect on and from the date on which the Legislature so directs.

12. Repeal of certain enactments.

- The enactments specified in the Third Schedule, section 13 of the [Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amend.) Order, 1969.] Coffee-stealing Prevention Act, 1878) ([Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amend.) Order, 1969.] VIII of 1878), section 3-A of the [Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amend.) Order, 1969.] General Clauses Act, 1891) [Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amend.) Order, 1969.] Act I of 1891) and section 2 of the [Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amend.) Order, 1969.] Limited Proprietors Act, 1911) [Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amend.) Order, 1969.] Act IV of 1911), in so far as they apply to, and are in force in, the added territories are hereby repealed.

13. Declaration respecting certain enactments.

- The enactments specified in the Fourth Schedule are hereby formally declared to be no part of the laws in force in the added territories.

14. Power to remove difficulties.

(1)If any difficulty arises in giving effect to the provisions of this Act or of any enactment extended to the added territories by, or under this Act, the State Government, as occasion may require, may, by order, do anything which appears to them necessary for the purpose of removing the difficulty.
(2)Every order issued under sub-section (1) shall, as soon as possible after it is issued, be placed on the table of [the Legislative Assembly] [Substituted for 'both Houses of Legislature' by the Tamil Nadu Adaptation of Laws Order, 1987.], and if, before the expiry of the session in which it is so placed or the next session, [the Legislative Assembly agrees] [Substituted for the expression 'both Houses agree' by the Tamil Nadu Adaptation of Laws Order, 1987.] in making any modification in any such order or [the Legislative Assembly agrees] [Substituted for the expression 'both Houses agree' by the Tamil Nadu Adaptation, of Laws Order, 1987.] that the order should not be issued, the order shall, thereafter, have effect only in such modified form or be of no effect, as the case may be, so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that order.The First Schedule[See Section 3]
Year Number Short title
(1) (2) (3)
1920 IV The[Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.]Children Act, 1920.
1923 V The[Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.]State Aid to Industries Act, 1922.
1935 XX The[Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.]Betting Tax Act, 1935.
1939 III The[Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.]Public Health Act, 1939.
1955 XIV The[Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.]Court-fees and Suits Valuation Act, 1955.
1956 XXXI The Code of Criminal Procedure[Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.](Amendment) Act,
1956 XLII The[Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.]Requisitioning and Acquisition of ImmovableProperty Act, 1956.
1957 XIV The Prevention of Insults to National Honour Act, 1957.
1957 XXVI The[Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.]Money-Lenders Act, 1957.
1958 XIII The[Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.]Catering Establishments Act, 1958.
1958 XV The[Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.]Bhoodan Yagna Act, 1958.
1958 XX [The[Tamil Nadu] [These Acts were already been repealed.]Weights and Measures (Enforcement) Act.1958.]
1958 XXXII The[Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.]Beedi Industrial Premises (Regulation ofConditions of Work) Act, 1958.
1953 XXXIII The[Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.]Industrial Establishments (National andFestival Holidays) Act, 1958.
1959 XXIII The[Tamil Nadu] [This Act has already been repealed and re-enacted as the Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987 (Tamil Nadu Act 27 of 1989).]Agricultural Produce Markets Act, 1959.]
The Second Schedule(See Section 4)
Year No. Short title Amendments
(1) (2) (3) (4)
1891 (1) The[Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.]General Clauses Act, 1891 (1) In section 3, ---(i) alter clause (19), the following clause shall be inserted,namely: ---(19-a) "notification" shall mean a notificationpublished in the Official Gazette;(ii) after clause (23), the following clause shall be inserted,namely: ---(24) "prescribed" shall mean prescribed by rules,regulations ' or by-laws made under the Act, in which the wordoccurs".(2) In sections 10and 15, for the words "to issue orders", the words "toissue notifications or orders", and for the words "by-lawsor orders", the words "by-laws, notifications ororders" shall be substituted.(3) In section 12,for the words "all[Tamil Nadu Acts] [Substituted for the expression 'Madras Acts' by paragraph 3(2) of the Tamil Nadu Adaptation of Laws Order, 1970.], Andhra Act, andAndhra Pradesh Acts made", the words "all[Tamil Nadu Acts] [Substituted for the expression 'Madras Acts' by paragraph 3(2) of the Tamil Nadu Adaptation of Laws Order, 1970.], Andhra Acts and Andhra Pradesh Acts" shall besubstituted.(4) In section 23, clause (a) shall be omitted.
1898 V The Malabar Wills Act, 1898 In section 1, sub-section (3), the proviso shallbe omitted.
1902 I The[Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.]Court of Wards Act, 1902 In clause (f) of section 33, for the words,figures and letters "any part of India which, immediatelybefore the 1st day of November 1956, was comprised in a Part AState or a Part C State", the word 'India' shall besubstituted.
1919 III The[Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.]Agricultural Pests andDiseases Act, 1919. (1) In section 2, inthe definition of the expression '"occupier", the words"railway or other" shall be omitted.(2) In sub-section (2) of section 9, for thewords, figures, brackets and letters "sub-section (l)(a)","sub-section (l)(b)", and "sub-section (l)(c)",the words, brackets, figures and letters "sub-section(l)(a)", "sub-section (l)(b)", and "sub-section(l)(c)" shall, respectively, be substituted.
1920 VII The[Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.][Town-Planning Act, 1920.] [This Act has now been repealed by the Tamil Nadu Town and Country Planning Act, 1971 (Tamil Nadu Act 35 of 1972), section 125.] (1) In section 38,sub-section (1), for the words "on this behalf", thewords "in this behalf" shall be substituted.(2) In section 39-(i) in sub-section (1), for the words and figures "union orother local area in which the Madras Local Boards Act, 1920, isin force", the words and figures "panchayat ornon-panchayat area in which[Tamil Nadu] [These Acts were repealed and re-enacted as the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994).]Village Panchayats Act,1950], or the[Tamil Nadu] [This Act was repealed.]District Boards Act, 1920], is inforce" shall be substituted.(ii) in sub-section (3), for the words "union or other localarea", the words "panchayat or non-panchayat area"shall be substituted.(3) In section 40 -(i) for the words and figures "union or other local area inwhich the[Madras Local Boards Act, 1920] [This Act has now been repealed by the Tamil Nadu Town and Country Planning Act, 1971 (Tamil Nadu Act 35 of 1972), section 125.], is in force", thewords and figures "panchayat or non-panchayat area in whichthe[Tamil Nadu] [These Acts were repealed and re-enacted as the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994).]Village Panchayats Act, 1950], or the[Tamil Nadu] [This Act has now been repealed by the Tamil Nadu Town and Country Planning Act, 1971 (Tamil Nadu Act 35 of 1972), section 125.]District Boards Act, 1920] is in force" shall besubstituted,(ii) for the words "authorities of the union or localboard", the words "authorities of the panchayat ordistrict board" shall be substituted.(4) In section 48, sub-section (1), clause (c),after the words "Code of Criminal Procedure", the[figures] [Substituted for the expression 'Madras Acts' by paragraph 3(2) of the Tamil Nadu Adaptation of Laws Order, 1970.]"1898" shall be inserted.
1920 VII The[Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.]Elementary Education Act, 1920. In clause (c) of section 44, the word "or"shall be added at the end.
1940 XX The Indian Medical Degrees ([Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.]Amendment) Act, 1940. In section 6-A of the Indian Medical DegreesAct, 1916, inserted by section 3, in sub-section (1), clause (b),sub-clause (i), for the words, figures and letters any part ofIndia which, immediately before the 1st day of November 1956, |was comprised in a Part A State or Part C State", the words"India or in any Part thereof" shall be substituted.
1948 XIV The[Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.]Aided Institutions (Prohibitionof Transfers of Property) Act, 1948. In section 2, clause (2), sub-clause (c), forthe words "class of institution", the words "classof institutions" shall be substituted.
1949 XVIII The Muslim Personal Law (Shariat) Application.(Madras) Amendment) Act, 1949. (1) In section 2,after the brackets and word "(Shariat)", the word"Application" shall be inserted.(2) In section 3, ---(i) the following marginal note shall be inserted, namely: ---"Substitution of new section for section 2, Central Act XXVIof 1937";(ii) before the word "Notwithstanding", the figure "2"shall be inserted.
The Third Schedule[See Section 12]
Year Number Short title
(1) (2) (3)
[Tamil Nadu Acts] [Substituted for 'Madras Acts' by the Tamil Nadu Adaptation of Laws Order, 1970.]
1920 XI The Madras General Clauses (Amendment) Act, 1920.
1922 V The Madras Court-fees (Amendment) Act, 1922.
1938 XXI The Madras Removal of Civil Disabilities Act, 1938.
1943 XXVIII The Madras Elementary Education (Amendment) Act, 1943.
1944 I The Madras Estates Land (Temporary Amendment) Act, 1944.
1945 XVII The Court-fees (Madras Amendment) Act, 1945.
1946 VII The Madras Elementary Education (Amendment) Act, 1946.
1949 XII The Industrial Disputes (Madras Amendment) Act, 1949.
Andhra Pradesh Acts
1957 XI The Andhra Pradesh Agricultural Holdings (Census) Act, 1957.
1960 VIII The Andhra Pradesh Public Libraries Act, 1960.
Central Regulation of Local Application
1909 I The Nugur, Albaka and Cherla Laws and Cesses Regulation, 1909.
1912 I The Laccadive Islands and Minicoy Regulation, 1912.
Central Acts of Local Application
1881 XVIII The Central Provinces Land-Revenue Act, 1881.
1883 I The Central Provinces Local Self-Government Act, 1883.
1898 XI The Central Provinces Tenancy Act, 1898.
Madras Regulations
1937 I The Madras Agency Rules (Amendment) Regulation, 1937.
1939 II The Madras Agency Rules (Amendment) Regulation, 1939.
1940 I The Madras (Partially Excluded Areas) Village CourtsRegulation, 1940.
1940 III The Madras Agency Debt Bondage Abolition Regulation, 1940.
1940 IV The Madras Agency Rules (Amendment) Regulation, 1940.
1940 V The Madras (Partially Excluded Areas) Court of WardsRegulation, 1940.
1940 VI The Madras (Partially Excluded Areas) Guardians and WardsRegulation, 1940.
1940 VII The Madras Agency Rules (Second Amendment) Regulation, 1940.
1942 III The Amindivi Islands Court Fees Regulation, 1942.
1942 IV The Madras Agency Rules (Amendment) Regulation, 1942.
1942 V The West Godavari (Ganjam and Vizagapattam and Extension)Regulation, 1942.
1943 I The Madras (Partially Excluded Areas) (Estates Land Repealing)Regulation, 1943.
1943 II The Golgonda and Polavaram Taluks (Local Taxation and Fees)Regulation, 1943.
1944 I The Madras Agriculturists Relief (Partially Excluded AreasAmendment) Regulation, 1944.
1945 II The Madras (Partially Excluded Areas) Compulsory VaccinationRegulation, 1945.
1946 I The Madras Agency Rules (Amendment) Regulation, 1946.
1946 II The Madras Agency Rules (Second Amendment) Regulation, 1909.
1947 I The Madras Agency Rules (Amendment) Regulation, 1947.
1947 II The Madras Agency Rules (Second Amendment) Regulation, 1947.
1948 I The Madras Agency Rules (Amendment) Regulation, 1948.
1949 II The Madras Agency Rules (Amendment) Regulation, 1949.
1951 I The Madras Scheduled Arens (Validation of SuccessionCertificates) Regulation, 1951.
1951 II The Madras Agency Rules (Amendment) Regulation, 1950
1951 III The Scheduled Areas Estates Land Rent (Amendment) Regulation,1951.
1951 IV The Madras Scheduled Areas Estates (Abolition and Conversioninto Roytwari) Regulation, 1951.
Madras Acts
1917 I The Agency Tracts Interest and Land Transfer Act, 1917.
1920 XIII The Mulgeni Rent Enhancement Act, 1920.
1926 VII The Kirlampudi B and C Estates, Dontamuru and RayavaramImpartible Estates Act, 1926.
1928 V The Jaggampeta A and D Estates Impartible Estates Act, 1948.
1929 VIII The Mirzapuram and Pedagonnur Impartible Estates Act, 1929.
1929 IX The Ellamarru and Penjendra Impartible Estates Act, 1929.
1933 I The Kapileswarapuram Impartible Estate Act, 1933
1933 II The Anakapallee and other Impartible Estates Act, 1932
1947 VII The Malabar Irrigation Works (Construction and Levy of Cess)Act, 1947.
1947 XIII The Tungabhadra Project (Prevention of Speculation in Land)Act, 1947.
1949 XIV The West Godavari District (Assimilation of Laws on Provincialand Concurrent Subjects) Act, 1949.
1955 XV The Tuticorin Port Trusts (Application to Mangalore) Act,1953.