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State of Tamilnadu- Act

TWO-MEMBER CONSTITUENCIES (ABOLITION) AND OTHER LAWS REPEAL ACT, 2001

TAMILNADU
India

TWO-MEMBER CONSTITUENCIES (ABOLITION) AND OTHER LAWS REPEAL ACT, 2001

Act 47 of 2001

  • Published in Gazette of India on 14 September 2001
  • Not commenced
  • [This is the version of this document from 14 September 2001.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act to repeal the Two-Member Constituencies (Abolition) Act, 1961 and certain other enactments.Be it enacted by Parliament in the Fifty-second Year of the Republic of India as follows: --

1. Short title

This Act may be called the Two-Member Constituencies (Abolition) and other Laws Repeal Act, 2001.

2. Repeal of enactments

The enactments specified in the Schedule are hereby repealed.THE SCHEDULE(See section 2)Repeal of Enactments
Sl. No. **Nameof the Act** Year **ActNo.**
1. The Two-Member Constituencies(Abolition) Act 1961 1
2. The Madras State (Alteration of Name)Act 1968 53
3. The West Bengal Legislative Council(Abolition) Act 1969 20
4. The Mysore State (Alteration of Name)Act 1973 31
5. The Laccadive, Minicoy and AmindiviIslands (Alteration of Name) Act 1973 34
6. The Andhra Pradesh LegislativeCouncil (Abolition) Act 1985 34
7. The Tamil Nadu Legislative Council(Abolition) Act 1986 40
Statement of Objects and Reasons - MADRAS STATE (ALTERATION OF NAME) ACT, 1968STATEMENT OF OBJECTS AND REASONS

1. The Government of Madras forwarded to the Central Government in September, 1967, the resolution passed unanimously by the Legislative Assembly and the Legislative Council of Madras in July, 1967, recommending that the name of the State of Madras be changed into "Tamil Nadu" and requested the Central Government to bring forward the necessary legislation in Parliament to give effect to the resolution. The Bill provides for such alteration of the name of the State of Madras and contains the necessary amendments to the provisions of the Constitution and also consequential provisions.

2. As required by the proviso to article 3 of the Constitution, the President referred the Bill to the Legislature of the State of Madras for expressing its views thereon and that Legislature has approved the enactment of the Bill by Parliament.