Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 3 in The Tamil Nadu Adaptation of Laws Order, 1970

3.

(1)As from the appointed day, the existing laws mentioned in the Schedule to this Order shall, until altered, repealed or amended by a competent authority or competent legislature, have effect subject to the adaptations and modifications directed by this Order.
(2)Whenever an expression mentioned in column (1) of the Table hereunder printed occurs in an existing law (whether an Act, Ordinance or Regulation mentioned in the Schedule to this Order or not), then, unless that expression is by this Order expressly directed to be otherwise adapted or modified, or to stand unmodified, or to be omitted, there shall be substituted therefore, the expression set opposite to it in column (2) of the said Table and there shall also be made in any sentence in which the expression occurs such consequential amendments as the rules of grammar may require.
(i) Governor of Madras. Governor of Tamil Nadu.
(ii) State Government of Madras.Government of St. George.Government of Madras.Governor in Council.Provincial Government. State Government.
(iii) Territories subject to thePresidency of Fort St. George.Territories immediately subject tothe Presidency of Fort St. George.Several territories dependent onthe Presidency of Fort St. George.Territories immediately dependenton thePresidency of Fort St. George.Territories for the time beingsubject to theGovernment of the Presidency ofFort St. George.Territories subordinate to thePresidency of Fort St. George.Territories subject to theGovernment of Fort. St. George.Presidency of Fort St. George.Presidency of Madras.Madras Presidency.Province of Madras. State of Tamil Nadu.
(iv) Madras Fire Services. Tamil Nadu Fire Services.
(v) Madras Legislative Assembly. Tamil Nadu Legislative Assembly.
(vi) Madras Legislative Council. Tamil Nadu Legislative Council.
(vii) Madras Legislature. Provincial Legislature Tamil Nadu Legislature
(viii) Accountant-General, Madras.Accountant-General of Madras. Accountant General,Tamil Nadu.
(ix) Madras Regulation.Regulation of the Governor of Fort St. George in Council Tamil Nadu Regulation.
(x) Madras Regulations.Regulations of the Governor of Fort. St. George in Council. Tamil Nadu Regulations.
(xi) Madras Act. Act of the Governor of Fort St. George in Council. Tamil Nadu Act.
(xii) Madras Acts.Acts of the Governor of Fort St.George in Council.Acts of the Madras Legislature. Tamil Nadu Acts