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State of Tamilnadu- Act

The Tamil Nadu Adaptation of Laws Order, 1970

TAMILNADU
India

The Tamil Nadu Adaptation of Laws Order, 1970

Rule THE-TAMIL-NADU-ADAPTATION-OF-LAWS-ORDER-1970 of 1970

  • Published on 10 January 1970
  • Commenced on 10 January 1970
  • [This is the version of this document from 10 January 1970.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Tamil Nadu Adaptation of Laws Order, 1970Published vide Notification No. Part 4-Section 4 of the Fort St, George Gazette Extraordinary, dated the 10th January 1970Whereas, in pursuance of section 6 of the Madras State (Alteration of Name) Act, 1968 (Central Act 53 of 1968), the State Government may, for the purpose of giving effect to the alteration of the name of the State of Madras by section 3 of the. said Act as the State of Tamil Nadu, by order, make such adaptations and modifications of any law, relating to a matter enumerated in List II or List III in the Seventh Schedule to the Constitution, whether by way of repeal or amendment, as may be necessary or expedient;Now, Therefore, in exercise of the powers conferred by the said section 6, the State Government hereby make the following Order, namely:-

1.

(1)This Order may be called the Tamil Nadu Adaptation of Laws Order, 1970.
(2)It shall be deemed to have come into force on the 14tfi day of January 1969.

2.

(1)In this Order,-
(a)"appointed day" means the 14th day of January 1969.
(b)"existing law" includes any enactment, Ordinance, regulation, order, bye-law, rule, scheme, notification or other instrument having the force of law in the whole or any part of the State of Tamil Nadu immediately before the appointed day and in respect of which the. State Government have power to make adaptations under section 6 of the Madras State (Alteration of Name) Act, 1968 (Central Act 53 of 1968).
(2)The General Clauses Act, 1897 (Central Act X of 1897) applies for the interpretation of this Order as it applies for the interpretation of a Central Act.

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(1)As from the appointed day, the existing laws mentioned in the Schedule to this Order shall, until altered, repealed or amended by a competent authority or competent legislature, have effect subject to the adaptations and modifications directed by this Order.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

4.

Whenever an expression which occurs in any Act or Regulation mentioned in the Schedule to this Order has been directed to be adapted or modified in any specified manner in the Schedule, then, in any rule, regulation, by-law, notification, order or other instrument made under any such Act or Regulation in which the expression occurs, unless the subject or context otherwise requires, such expression shall, in the application of the said rule, regulation, bye-law, notification, order or other instrument, be deemed to have been adapted or modified in the same manner as in the relevant Act or Regulation.

5.

Nothing in this Order shall affect the previous operation of, or anything duly done or suffered under, any existing law, or any right, privilege, obligation or liability already acquired, accrued or incurred under any such law, or any penalty, forfeiture or punishment incurred, in respect of any offence already committed against any such law.The ScheduleTamil Nadu RegulationsThe Tamil Nadu Administration of Estates Regulation, 1802[Tamil Nadu Regulation III of 1802]Long title. - Omit "of Adalat established in the several Zilas immediately subject to the Presidency of Fort St. George".The Tamil Nadu Revenue Recovery (Military Proprietors.Regulation, 1817(Tamil Nadu Regulation VIII of 1817)Long title and section 9. - For "Madras Command", substitute "Military Command having jurisdiction over the State of Tamil Nadu".The Tamil Nadu Revenue Malversation (Amendment) Regulation, 1823(Tamil Nadu Regulation III of 1823)Preamble. - For "the Honourable the Governor in Council has been pleased to enact the following rules", substitute "the State Government have enacted the following rules".The Tamil Nadu Hindu Wills Regulation, 1829(Tamil Nadu Regulation V of 1829)Long title. - For "respective territories under this Government", substitute "State".Preamble. - For "these territories", substitute "the State".Section 4. - For "territories subject to this Government" and "respective territories under this Presidency", substitute "State".Central Acts of Local ApplicationThe Tamil Nadu Public Property Malversation Act, 1837(Central Act XXXVI of 1837)Section 1. - Omit "of the Madras Code".The Tamil Nadu Revenue Commissioner Act, 1849(Central Act X of 1949)Long title. - Omit "at Madras".Preamble. - For "Governor of Fort St. George in Council", substitute "State Government".Preamble and Section 1. - For "that Presidency" and "the Presidency", substitute "the State".The Tamil Nadu Civil Courts Act, 1873(Central Act III of 1873)Section 1. - For the second paragraph, substitute "It extends to the whole of the State of Tamil Nadu".Tamil Nadu ActsThe Tamil Nadu Inams Act, 1869(Tamil Nadu Act VIII of 1869)Preamble. - For "said Presidency", substitute "said State".The Tamil Nadu Rivers Conservancy Act, 1884(Tamil Nadu Act VI of 1884)Section 22. - For "Presidency", substitute "State".The Tamil Nadu Abkari Act, 1886(Tamil Nadu Act I of 1886)Section 1. - For "said Presidency", substitute "said State".Section 5-A. - For "Presidency", substitute "State.Section 7. - For "said Presidency", substitute "said State".Section 17. - in clause (g), for "said Presidency", substitute "sa id State".Section 29. - In sub-clause (1) of clause (m) of sub-section (2), for "Presidency" substitute "State".The Tamil Nadu Village Courts Act, 1888(Tamil Nadu Act I of 1889)Section 1. - In sub-section (2), for "territories subject to the Governor in Council of the Presidency of Fort St. George except the town of Madras", substitute "whole of the State of Tamil Nadu except the town of Madras".The Tamil Nadu Town Nuisances Act, 1889(Tamil Nadu Act III of 1889)Section 1. - In sub-section (2), for "said Presidency", substitute "said State".The Malabar Wills Act, 1898(Tamil Nadu Act V of 1898)Section 9. - For "said Presidency" in both the places, substitute "said State".The Mappilla Succession Act, 1918(Tamil Nadu Act I of 1918)Section 1. - In sub-section (3), for "said Presidency", substitute "said State".The Madras City Municipal Corporation Act, 1919(Tamil Nadu Act IV of 1919)Section 148. - In sub-section (2), for "Examiner of Local Funds Accounts, Madras", substitute "Examiner of Local Fund Accounts, Tamil Nadu".The Tamil Nadu District Municipalities Act, 1920(Tamil Nadu Act V of 1920)Section 3. - In clause (8), for "said Presidency", substitute "said State".Section 370. - In sub-section (1), for "said Presidency", substitute "said State".

IV. - In rule 18, in sub-rule (3), in the Explanations (b) and (c), for "said Presidency", substitute "said State".

The Tamil Nadu State Aid to Industries Act, 1922(Tamil Nadu Act V of 1923)Section 3. - In clause (c) of sub-section (1), for "Director of Industries and Commerce, Madras", substitute "Director of Industries and Commerce, Tamil Nadu".The Madras University Act, 1923(Tamil Nadu Act VII of 1923)Sections 14, 18 and 23. - For "Director of Higher Education, Madras", "Director of Secondary Education, Madras" and "Director of Technical Education, Madras", wherever they occur, substitute "Director of Collegiate Education, Tamil Nadu", "Director of School Education, Tamil Nadu" and "Director of Technical Education, Tamil Nadu", respectively.The Tamil Nadu Nurses and Midwives Act, 1926(Tamil Nadu Act III of 1926)Section 2(a) and 3(1). - For "Madras Nurses and Midwives Council", substitute "Tamil Nadu Nurses and Midwives Council".The Annamalai University Act, 1928(Tamil Nadu Act I of 1929)Section 15. - For "Director of Public Instruction, Madras" and "Advocate-General, Madras", substitute "Director of Collegiate Education, Tamil Nadu" and "Advocate-General, Tamil Nadu", respectively.Sections 17 and 21. - For "Director of Public Instruction, Madras", substitute "Director of Collegiate Education, Tamil Nadu".The Faina Succession Act, 1928(Tamil Nadu Act III of 1929)Section 3. - For "said Presidency", substitute "said State".The Tamil Nadu Motor Vehicles Taxation Act, 1931(Tamil Nadu Act III of 1931)Preamble. - For "said Presidency" in both the places, substitute "said State".The East and West Tanjore Sessions Divisions (Validation) Act, 1931(Tamil Nadu Act VI of 1931)Preamble. - For "the Province", substitute "the State".The Tamil Nadu Nambudri Act, 1932(Tamil Nadu Act XXI of 1933)Section 1. - In clause (b) of sub-section (2), for "said Presidency", substitute "said State".The Tamil Nadu Marumakkattayam Act, 1932(Tamil Nadu Act XXII of 1933)Section 1. - In clause (b) of sub-section (2), for "said Presidency", substitute "said State".The Tamil Nadu Local Boards and Elementary Education (Amendment) Act, 1934(Tamil Nadu Act II of 1934)Section 61. - In sub-section (2), for "said Presidency", substitute "said State".The Tamil Nadu Famine Relief Fund Act, 1936(Tamil Nadu Act XVI of 1936)Long title, section 2 and section 3. - For "Madras Famine Relief Fund", substitute "Tamil Nadu Famine Relief Fund".The Tamil Nadu Prohibition Act, 1937(Tamil Nadu Act X of 1937)Preamble. - For "said Province", substitute "said State".The Tamil Nadu Temple Entry Authorisation Act, 1947(Tamil Nadu Act V of 1947)Preamble. - For "Province" in both the places, substitute "State".The Tamil Nadu Silk Worm Diseases (Prevention and Eradication) Act, 1948(Tamil Nadu Act II of 1948)Section 9. - (i) In clause (b), for "Director of Industries and Commerce, Madras", substitute "Director of Industries and Commerce, Tamil Nadu".
(ii)In clause (k), for "Department of Industries and Commerce, Madras", substitute "Department of Industries and Commerce, Tamil Nadu".
The Tamil Nadu Lapsed Acts (Removal of Doubts) Act, 1948(Tamil Nadu Act V of 1946)Preamble. - This shall stand unmodified.The Tamil Nadu Re-enacting and Repealing (No.l) Act, 1948(Tamil Nadu Act VII of 1948)Preamble. - This shall stand unmodified.The Tamil Nadu Re-enacting (No.II) Aft, 1948(Tamil Nadu Act IX of 1948)Preamble. - This shall stand unmodified.The Tamil Nadu Re-enacting (No. III) Act, 1948(Tamil Nadu Act IX of 1948)Preamble. - This shall stand unmodified.The Tamil Nadu Drugs (Control) Act, 1949(Tamil Nadu Act XXX of 1949)Section 2. - In clause (a) of sub-section (1), for "Commissioner of Civil Supplies, Madras", substitute "Commissioner of Civil Supplies, Tamil Nadu".The Tamil Nadu Merged States (Laws) Act, 1949(Tamil Nadu Act XXXV of 1949)Preamble. - This shall stand unmodified.The Tamil Nadu Cotton (Trade Stocks) Census Act, 1949(Tamil Nadu Act XL VII of 1949)Section 2. - In clause (e), for "Director of Agriculture, Madras", substitute "Director of Agriculture, Tamil Nadu".The Tamil Nadu Cotton Control Act, 1952(Tamil Nadu Act XV of 1952)Section 2. - In clause (c), for "Director of Agriculture, Madras", substitute "Director of Agriculture, Tamil Nadu".The Pudukkottai (Settlement of Inams) Act, 1955(Tamil Nadu Act XXIII of 1955)Section 3. - In sub-section (1), for "Madras State", substitute "State of Tamil Nadu".The Tamil Nadu Silkworm Seed (Production, Supply and Distribution Act, 1956(Tamil Nadu Act XXIII of 1956)Section 2. - (i) In clause (b) of sub-section (1), for "Director of Industries and Commerce, Madras", substitute "Director of Industries and Commerce, Tamil Nadu".
(ii)In clause (c) of sub-section (2), for "Department of Industries and Commerce, Madras", substitute "Department of Industries and Commerce, Tamil Nadu".
The Tamil Nadu Registration of Practitioners of Integrated Medicine Act, 1956(Tamil Nadu Act XXVII of 1956)Section 2(a) and 3(1). - For "Board of Integrated Medicine, Madras", substitute "Board of Integrated Medicine, Tamil Nadu".Section 4. - In clause (b) of sub-section (1), for "all Acts of the Legislature of the State of Tamil Nadu", substitute "all Tamil Nadu Acts".The Tamil Nadu General Sales Tax, Sales of Motor Spirit Taxation and Entertainments Tax (Amendment) Act, 1957(Tamil Nadu Act I of 1957)Section 12. - For "Madras law" wherever it occurs, substitute "Tamil Nadu law".The Tamil Nadu Registration of Veterinary Practitioners Act, 1957(Tamil Nadu Act XXI of 1957)Section 2(a) and 3(1). - For "Madras Veterinary Council", substitute "Tamil Nadu Veterinary Council".The Tamil Nadu Bhoodan Yagna Act, 1958(Tamil Nadu Act XV of 1958)Sections 2(i) and 3(1). - For "Madras State Bhoodan Yagna Board", substitute "Tamil Nadu State Bhoodan Yagna Board".The Tamil Nadu Khadi and Village Industries Board Act, 1959(Tamil Nadu Act 18 of 1959).Sections 2(a) and 3(1). - For "Madras State Khadi and Village Industries Board", substitute "Tamil Nadu State Khadi and Village Industries Board".The Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959(Tamil Nadu Act 22 of 1959)Throughout the Act, for "Madras Hindu Religious and Charitable Endowments Administration Fund", substitute "Tamil Nadu Hindu Religious and Charitable Endowments Administration Fund".[The Tamil Nadu Agricultural Produce Markets Act, 1959] [This Act was repealed and re-enacted as the Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987 (Tamil Nadu Act 27 of 1989).](Tamil Nadu Act 23 of 1959)Section 2. - (i) In clause (v), for "Director of Agriculture, Madras", substitute "Director of Agriculture, Tamil Nadu".
(ii)In clause (xiv), for "Registrar of Co-operative Societies, Madras", substitute "Registrar of Co-operative Societies, Tamil Nadu".
[The Tamil Nadu (Transferred Territory Incorporated and Unincorporated Devaswoms Act, 1959] [This Act was repealed by section 16 of the Tamil Nadu Hindu Religious and Charitable Endowment (Third Amendment) Act, 1974 (Tamii Nadu Act 50 of 1974).](Tamil Nadu Act 30 of 1959)Section 28. - In clause (a), for "Registrar of Co-operative Societies, Madras", substitute "Registrar of Co-operative Societies, Tamil Nadu".The Tamil Nadu Land Improvement Schemes Act, 1959(Tamil Nadu Act 31 of 1959)Sections 2(h) and 8(1). - For "Madras Land Improvement Board", substitute "Tamil Nadu Land Improvement Board".The Tamil Nadu (Added Territory) Extension of Laws Act, 1961(Tamil Nadu Act 9 of 1961)Throughout the Act, for "Madras law", substitute "Tamil Nadu law".The Tamil Nadu State Housing Board Act, 1961(Tamil Nadu Act 17 of 1961)Sections 2(2) and 3. - For "Madras State Housing Board", substitute "Tamil Nadu State Housing Board".Section 100. - In sub-section (1), for "Examiner of Local Fund Accounts, Madras", substitute "Examiner of Local Fund Accounts, Tamil Nadu".The Tamil Nadu Aided Institutions (Prohibition of Transfers of Property) (Extension To Pudukkottai) Act, 1961(Tamil Nadu Act 54 of 1961)Throughout the Act, for "Madras law", substitute "Tamil Nadu law".The Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961(Tamil Nadu Act 58 of 1961)Section 3. - (i) In clause (23), for "Madras Land Board", substitute "Tamil Nadu Land Board".
(ii)In clause (44), for "Madras Sugar Factory Board", substitute "Tamil Nadu Sugar Factory Board".
Section 24. - For "Madras Land Board", substitute "Tamil Nadu Land Board".Section 38. - For "Madras Sugar Factory Board", substitute "Tamil Nadu Sugar Factory Board".The Tamil Nadu Home Guard Act, 1963(Tamil Nadu Act 3 of 1963)Section 14. - In sub-section (1), for "Inspector-General of Police, Madras", substitute "Inspector-General of Police, Tamil Nadu".The Tamil Nadu Bhoodan Yagna (Amendment) Act, 1964(Tamil Nadu Act 36 of 1964)Section 11. - In clause (a), for "Madras State Bhoodan Yagna Board", substitute "Tamil Nadu State Bhoodan Yagna Board".[The Madurai University Act, 1965] [Now, short title has been changed as the Madurai-Kamaraj University Act, 1965 (Tamil Nadu Act 33 of 1965).](Tamil Nadu Act 33 of 1965)Sections 15, 19 and 24. - For "Director of Fligher Education, Madras", "Director of Secondary Education, Madras" and "Director of Technical Education, Madras", wherever they occur, substitute "Director of Collegiate Education, Tamil Nadu", "Director of School Education, Tamil Nadu" and "Director of Technical Education, Tamil Nadu", respectively.The Tamil Nadu General Sales Tax, Sales of Motor Spirit Taxation and Entertainments Tax (Amendment) Act, 1957(Tamil Nadu Act I of 1957)Section 12. - For "Madras law", wherever it occurs, substitute "Tamil Nadu law".The Tamil Nadu General Sales Tax, Sales of Motor Spirit Taxation and Entertainments Tax (Amendment) Act, 1957(Tamil Nadu Act I of 1957)Section 12. - For "Madras law", wherever it occurs, substitute "Tamil Nadu Law".The Tamil Nadu Registration of Veterinary Practitioners Act, 1957(Tamil Nadu Act XXI of 1957)Section 2(a) and 3(1). - For "Madras Veterinary Council", substitute "Tamil Nadu Veterinary Council".The Tamil Nadu Bhoodan Yagna Act, 1958(Tamil Nadu Act XV of 1958)Sections 2(i) and 3(1). - For "Madras State Bhoodan Yagna Board", substitute "Tamil Nadu State Bhoodan Yagna Board".The Tamil Nadu Khadi and Village Industries Board Act, 1959(Tamil Nadu Act 18 of 1959).Sections 2(a) and 3(1). - For "Madras State Khadi and Village Industries Board", substitute "Tamil Nadu State Khadi and Village Industries Board".The Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959(Tamil Nadu Act 22 of 1959)Throughout the Act, for "Madras Hindu Religious and Charitable Endowments Administration Fund", substitute "Tamil Nadu Hindu Religious and Charitable Endowments Administration Fund".[The Tamil Nadu Agricultural Produce Markets Act, 1959] [This Act was repealed and re-enacted as Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987.](Tamil Nadu Act 23 of 1959)Section 2. - (i) In clause (v), for "Director of Agriculture, Madras", substitute "Director of Agriculture, Tamil Nadu".
(ii)In clause (xiv), for "Registrar of Co-operative Societies, Madras", substitute "Registrar of Co-operative Societies, Tamil Nadu".
The Tamil Nadu (Transferred Territory Incorporated and Unincorporated Devaswoms) Act, 1959(Tamil Nadu Act 30 of 1959)Section 28. - In clause (a), for "Registrar of Co-operative Societies, Madras", substitute "Registrar of Co-operative Societies, Tamil Nadu".The Tamil Nadu Land Improvement Schemes Act, 1959(Tamil Nadu Act 31 of 1959)Sections 2(h) and 8(1). - For "Madras Land Improvement Board", substitute "Tamil Nadu Land Improvement Board".The Tamil Nadu (Added Territory) Extension of Laws Act, 1961(Tamil Nadu Act 9 of 1961)Throughout the Act, for "Madras law", substitute "Tamil Nadu law".The Tamil Nadu State Housing Board Act, 1961(Tamil Nadu Act 17 of 1961)Sections 2(2) and 3. - For "Madras State Housing Board", substitute "Tamil Nadu State Housing Board".Section 100. - In sub-section (1), for "Examiner of Local Fund Accounts, Madras", substitute "Examiner of Local Fund Accounts, Tamil Nadu".The Tamil Nadu Aided Institutions (Prohibition of Transfers of Property) (Extension To Pudukkottai) Act, 1961(Tamil Nadu Act 54 of 1961)Throughout the Act, for "Madras law", substitute "Tamil Nadu law". The Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 (Tamil Nadu Act 58 of 1961)Section 3. - (i) In clause (23), for "Madras Land Board", substitute "Tamil Nadu Land Board".
(ii)In clause (44), for "Madras Sugar Factory Board", substitute "Tamil Nadu Sugar Factory Board".
Section 24 - For "Madras Land Board", substitute "Tamil Nadu Land Board".Section 38. - For "Madras Sugar Factory Board", substitute "Tamil Nadu Sugar Factory Board".The Tamil Nadu Home Guard Act, 1963(Tamil Nadu Act 3 of 1963)Section 14. - In sub-section (1), for "Inspector-General of Police, Madras", substitute "Inspector-General of Police, Tamil Nadu".The Tamil Nadu Bhoodan Yagna (Amendment) Act, 1964(Tamil Nadu Act 36 of 1964)Section 11. - In clause (a), for "Madras State Bhoodan Yagna Board", substitute "Tamil Nadu State Bhoodan Yagna Board".The Madurai University Act, 1965(Tamil Nadu Act 33 of 1965)Sections 15,19 and 24. - For "Director of Higher Education, Madras", "Director of Secondary Education, Madras" and "Director of Technical Education, Madras", wherever they occur, substitute "Director of Collegiate Education, Tamil Nadu", "Director of School Education, Tamil Nadu" and "Director of Technical Education, Tamil Nadu" respectively.The Tamil Nadu Legislature (Prevention of Disqualification) Act, 1967(Tamil Nadu Act 3 of 1967)The Schedule. - In item 11,-
(i)for sub-item (8), substitute "(8) Tamil Nadu State Film Advisory Board";
(ii)for sub-item (16), substitute "(16) Board of Examinations, Tamil Nadu";
(iii)for sub-item (20), substitute "(20) Tamil Nadu Road Development and Traffic Planning Committee";
(iv)for sub-item (25), substitute "(25) Inspection Committee, Tamil Nadu";
(v)in sub-item (26), for "Madras State Khadi and Village Industries Board", substitute "Tamil Nadu State Khadi and Village Industries Board";
(vi)in sub-item (27), for "Madras State Housing Board" substitute "Tamil Nadu State Housing Board".
Central ActsThe Married Women's Property Act, 1874(Central Act III of 1874)Section 6. - In sub-section (2), for "Madras", substitute "Tamil Nadu".The Kazis Act, 1880(Central Act XII of 1880)Section 1. - For "territories administered by the Governor of Fort St. George in Council", substitute "State of Tamil Nadu".The Indian Easements Act, 1882(Central Act V of 1882)Section 1. - For "Governor of Madras in Council", substitute "Governor of Tamil Nadu".[The Code of Criminal Procedure, 1898] [Now Code of Criminal Procedure, 1973 (Central Act 2 of 1974).](Central Act V of 1898)Section 174. - In sub-section (4), for "Presidencies of Fort St. George and Bombay", substitute "State of Tamil Nadu and Presidency of Bombay". The Payment of Wages Act, 1936 (Central Act IV of 1936)Section 7(2). - In clause (dd), for "Madras State Electricity Board", substitute "Tamil Nadu Electricity Board".