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State of Tamilnadu - Section

Section 14 in The Tamil Nadu (Added Territories) Extension of Laws (No. 2) Act, 1961

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.