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State of Tamilnadu- Act

Tamil Nadu Merged States (Laws) Act, 1949

TAMILNADU
India

Tamil Nadu Merged States (Laws) Act, 1949

Act 35 of 1949

Published on 29 December 1949
Commenced on 29 December 1949
[This is the version of this document from 29 December 1949.]
[Note: The original publication document is not available and this content could not be verified.]

Tamil Nadu Merged States (Laws) Act, 1949(Tamil Nadu Act 35 of 1949)Received the assent of the Governor on the 29th December 1949 and first published in the Fort St. George Gazette on the 30th December 1949.An Act to extend certain laws to the States of Pudukkottai, Banganapallee and Sandur which are administered as parts of the Province of MadrasWhereas by an order made under section 290-A of the Government of India Act, 1935, provision has been made for the administration of the States of Pudukkottai, Banganapallee and Sandur as if they formed part of the [Province of Madras] [The expression 'Province of Madras' shall stand unmodified - vide the Tamil Nadu Adaptation of Laws Order, 1970.];And 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 said States; It is hereby enacted as follows : -

1. Short title and commencement.

(1)This Act maybe called the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Merged States (Laws) Act, 1949.

(2)It shall come into force on the 1st day of January 1950.

2. Definitions.

- In this Act, unless there is anything repugnant in the subject or context, -

(1)the expression "merged States" means the States of Pudukkottai, Banga-napallee and Sandur, and the expression "merged State" means any of those States;

(2)the expression "new Provinces" means the Chief Commissioners Provinces constituted by the States Merger (Chief Commissioners Provinces) Order, 1949, as amended by the States Merger (United Provinces) Order, 1949.

3. Extension of enactments.

- So much of the enactments specified in the First Schedule as extends to the [[Province] [The expression 'Province of Madras' shall stand unmodified, vide the Tamil Nadu Adaptation of Laws Order, 1970.] of Madras] and relates to matters with respect to which the [Provincial] [The word 'Provincial' shall stand unmodified, by the Adaptation of Laws (Amendment) Order, 1950.] Legislature has power to make laws for the [Province] [The word 'Province' shall stand unmodified - vide the Adaptation of Laws (Amendment) Order, 1950.] is hereby extended to, and shall be in force in, the merged State or States specified in the corresponding entry in the first column thereof.

4. Interpretation of enactments as extended.

- In any enactment specified in the First Schedule, notwithstanding anything contained in the General Clauses Act, 1897 (Central Act X of 1897), or in the [Tamil Nadu] [Substituted for the word '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, 1867 [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act 1 of 1867), or in the [Tamil Nadu] [Substituted for the word '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 [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act 1 of 1891) -

(a)any reference, by whatever form of words, to the Acceding States shall be construed as not including a reference to any of the merged States or to any of the States (other than the United State of Saurashtra) mentioned in the States Merger (Chief Commissioners Provinces) Order, 1949, as amended by the States Merger (United Provinces) Order, 1949;

(b)any reference, by whatever form of words, to Indian British subjects shall be deemed to include a reference to persons who, immediately before the 1st day of August 1949, were subjects of any of the merged States or of any of the States (other than the United State of Saurashtra) mentioned in the States Merger (Chief Commissioners Provinces) Order, 1949, as amended by the States Merger (United Provinces) Order, 1949;

(c)any reference, by whatever form of words, to the Provinces generally or to the Chief Commissioners Provinces generally shall be construed as including a reference to the new Provinces; and

(d)any reference, by whatever form of words, to the Province of Madras shall be construed as including a reference to the merged State or States concerned.

5. Repeal of corresponding laws.

- If, immediately before the commencement of this Act, there is in force in any merged State, an Act, Ordinance, Regulation or other law corresponding to an enactment specified in the First Schedule, whether such Act, Ordinance, Regulation or other law is in force by virtue of an Order under the Extra-Provincial Jurisdiction Act, 1947 (Central Act XLVII of 1947), or by virtue of any other Legislative power, such corresponding law shall, upon the commencement of this Act, stand repealed to the extent to which the law relates to matters with respect to which the [Provincial] [The word 'Provincial' shall stand unmodified, vide by the Tamil Nadu Adaptation of Laws Order, 1970.] Legislature has power to make laws for the [Province] [The word 'Province' shall stand unmodified, vide by the Adaptation of Laws (Amendment) Order, 1950.]:Provided that nothing contained in this section shall affect the operation of the transitional provisions contained in the Schedule to Local Administration Department Notifications Nos. 253 and 254, dated 29th March 1949, published at pages 125 and 126 of Part I-A of the [Fort St. George Gazette] [Now the Tamil Nadu Government Gazette.], dated the 29th March 1949.

6. Savings.

(1)The repeal by section 5 of this Act of any corresponding law in force in any merged State immediately before the commencement of this Act shall not affect -

(a)the previous operation of any such law, or

(b)any penalty, forfeiture or punishment incurred in respect of any offence committed against any such law, or

(c)any investigation, legal proceeding or remedy in respect of any such penalty, forfeiture or punishment,

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, patent, permit or licence granted or registration effected, under such corresponding 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 merged State and shall continue in force accordingly unless and until superseded by anything done or any action taken under the said enactment [or by virtue of the operation of section 16] [These words and figures were added by section 2 of the Tamil Nadu Merged States (Laws) Amendment Act, 1951 (Tamil Nadu Act XXXVIII of 1951) which came into force on the 1st day of January 1952.].

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

- For the purpose of facilitating the application in any merged State 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.

8. Extension of [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act III of 1931.

(1)The [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Motor Vehicles Taxation Act, 1931 [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act III of 1931) as amended by subsection (2), is hereby extended to, and shall be in force in the merged States; and sections 4 to 7 shall apply in relation to that Act as if it had been included in the First Schedule.

(2)The Act aforesaid shall be amended as follows : -

(a)To section 2, clause (iii), the following words shall be added at the end, namely : -

"and includes in the area which formerly formed part of the State of Pudukkottai, a panchayat constituted under any enactment for the time being in force in that area."

(b)To section 19, the following Explanation shall be added, namely :-

"Explanation. - The provisions of this section shall apply in relation to any area which formerly formed part of the State of Pudukkottai, Banganapallee or Sandur as if the [Provincial] [The word 'Provincial' shall stand unmodified - vide the Adaptation of Laws (Amendment) Order, 1950.] Government had power to pay such compensation to the local bodies in the said area as the [Provincial] [The word 'Provincial' shall stand unmodified - vide the Adaptation of Laws (Amendment) Order, 1950.] Government may, by order determine."

9. Extension of Madras Act VI of 1932.

(1)The Madras Co-operative Societies Act, 1932 (Madras Act VI of 1932), amended by sub-section (2), is hereby extended to, and shall be in force in, the merged States; and sections 4 to 7 shall apply in relation to that Act as if it had been included in the First Schedule.

(2)To sub-section (1) of section 62 of the Act aforesaid, the following paragraph shall be added, namely : -"Every society which has been registered under the law applicable to cooperative societies in the areas which formerly formed part of the State of Pudukkottai, Banganapallee or Sandur and the by-laws of which are not in consistent with the express provisions of this Act or any rule made thereunder, shall, if the Registrar by an order in writing so declares, be deemed to be registered under this Act and its by-laws shall continue in force until they are altered or rescinded.".

10. Extension of Tamil Nadu Act X of 1937.

(1)The [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Prohibition Act, 1937 [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act X of 1937), as amended by sub-section (3), is hereby extended to, and shall be in force in, the States of Pudukkottai and Banganapallee; and sections 4 to 7 shall apply in relation to that Act as if it had been included in the First Schedule.

(2)The Act aforesaid as amended by sub-section (3), is hereby extended to the State of Sandur; and when the whole of that Act is brought into force in that State, sections 4 to 7 shall apply in relation to that Act as if it had then been included in the First Schedule.

(3)To section 2 of the Act aforesaid, the following Explanation shall be added, namely : -"Explanation. - For the removal of doubts, it is hereby declared that if a notification is issued in pursuance of the foregoing proviso, in respect of any area which formerly formed part of the State of Pudukkottai, Banganapallee or Sandur, the enactments mentioned in the Schedule with any subsequent statutory modifications thereof shall come into force in such area with effect on and from such date as may be specified in the notification."

11. Extension of [Madras Acts] [The expression 'Madras Act' shall stand unmodified - vide the Tamil Nadu Adaptation of Laws Order, 1970.] II of 1948 and XXII of 1948.

- The [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Silkworm Diseases (Prevention and Eradication) Act, 1948 [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act II of 1948), and the Madras Weights and Measures Act, 1948 [Madras Act] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] XXII of 1948), are hereby extended to the merged States; and when the whole of either of the said Acts is brought into force in any merged State, sections 4 to 7 shall apply in relation to that Act as if it had then been included in the First Schedule.

12. Extension of [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act VII of 1949.

- The Madras City Police and Gaming (Amendment) Act, 1949 [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act VII of 1949), is hereby extended to the merged States.

13. Special provision in respect of Banganapallee.

- Any judgment delivered, order made or sentence passed before the 1st day of April 1949, by any Court, civil or criminal, having jurisdiction in respect of the State of Banganapallee or any part thereof shall, for all purposes including execution, appeals and the like, take effect and shall be deemed always to have taken effect, as if it had been delivered, made or passed by the Court which would have been competent to deliver, make or pass such judgment, order or sentence on the said date.

14. Special provisions in respect of Sandur.

(1)Sections 15, 15-A, 16, 30, 31 and 32 of the Police Act, 1861 (Central Act V of 1861), as in force in the [Province of Madras] [The word 'Province' shall stand unmodified - vide the Adaptation of Laws (Amendment) Order, 1950.] are hereby extended to, and shall be in force in, the State of Sandur.

(2)

(a)So much of the Sandur State Railways (Jurisdiction) Proclamation, 1947, issued by the Rule of the State of Sandur on the 15th day of August 1947 as relates to the exercise of powers by the police force belonging to that State in the railway lands in that State shall stand repealed.

(b)Any action taken by any member of the police force belonging to the [Province of Madras] [The word 'Province' shall stand unmodified - vide the Adaptation of Laws (Amendment) Order, 1950.] on or after the 15th day of August 1947 and before the commencement of this Act in the railway lands in the State of Sandur shall be deemed to have been taken by a member of the police force belonging to that State in pursuance of the power conferred by the Proclamation aforesaid.

(3)

(a)In regard to the first reconstitution in accordance with the provisions of the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] [Local Boards Act, 1920] [Now the Tamil Nadu Districts Boards Act, 1920 (Tamil Nadu Act XIV of 1920). This Act was repealed now.] [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act XIV of 1920) as extended to the State of Sandur by this Act, of panchayats in existence at the commencement thereof, and otherwise in first giving effect to the said provisions, they shall be read subject to the rules in the Second Schedule.

(b)The [Provincial] [The word 'Provincial' shall stand unmodified - vide the Adaptation of Laws (Amendment) Order, 1950.] Government shall have power by notification in the [Fort St. George Gazette] [Now the Tamil Nadu Government Gazette.] to amend, add to or repeal the rules in the said Schedule.

(4)

(a)Any judgment delivered, order made or sentence passed, before the commencement of this Act by any Court, civil or criminal, having jurisdiction in respect of the State of Sandur or any part thereof shall, for all purposes, including execution, appeals and the like, take effect and shall be deemed always to have taken effect as if it had been delivered, made or passed by the Court which would have been competent to deliver, make or pass such judgment, order or sentence immediately after such commencement.

(b)The High Court may, by general or special order, transfer any proceeding pending immediately before the commencement of this Act in any of the Courts, civil or criminal, having jurisdiction in respect of the State of Sandur or any part thereof, to any Court which would have jurisdiction to entertain such proceeding if it were instituted immediately after such commencement; and the Court to which the proceeding may be so transferred, shall have full power to dispose of the same as if it had been originally instituted in that Court.

15. Power to remove difficulties.

- If any difficulty arises in giving effect to the provisions of this Act or of any enactment extended to any merged State by this Act, the [Provincial] [The word 'Provincial' shall stand unmodified - vide the Adaptation of Laws (Amendment) Order, 1950.] Government, as occasion may require, may, by order, do anything which appears to them necessary for the purpose of removing the difficulty.

16. [ Extension of subsidiary laws to the merged States. [Added by section 3 of the Tamil Nadu Merged States (Laws) Amendment Act, 1951 (Tamil Nadu Act XXXVIII of 1951), which came into force on the 1st day of January 1952.]

(1)All subsidiary laws which, immediately before the 1st day of January 1952, extend to, or are in force in, the taluk specified in column (1) of the table below but do not extend to, or are not in force in, the merged State specified in the corresponding entry in column (2) of that Table, shall, as from that day, extend to, or as the case may be, come into force in such merged State : -

Taluk	Merged State
1	2
Tiruchirappalli taluk of the Tiruchirappallidistrict	Pudukkottai
Kurnool taluk of the Kurnool district	Banganapallee
Bellary taluk of the Bellary district	Sandur

(2)Sections 4, 7 and 15 shall be construed as if the reference to "enactment" occurring in them included also a reference to the subsidiary laws mentioned in sub-section (1).Explanation. - In this section "subsidiary law" means -any rule, regulation, by-law, form, notification, order, instruction or direction issued,any scheme framed,any certificate, patent, permit or licence granted,any registration effected, orany other thing done or action taken,under any of the enactments extended to any merged State or States by this Act.]First Schedule(See section 3)

Name of States	Year	Number	Short title
1	2	3	4
Central Acts
Pudukkottai, Banganapalle and Sandur	1841	XXIV	The Illusory Appointments and Infants ProperlyAct, 1841.
Do.	1850	XXXVII	The Public Servants (Inquiries)Act, 1850.
Do.	1851	VIII	The Indian Tolls Act, 1851.
Do.	1854	XXXI	The Conveyance of Land Act, 1854.
Do.	1855	XXIII	The Mortgaged Estates Administration Act, 1855.
Do.	1856	XV	The Hindu Widows Re-marriage Act, 1856.
Do.	1860	XXI	The Societies Registration Act, 1860.
Do.	1863	XX	The Religious Endowments Act, 1863.
Do.	1870	VII	The Court-fees Act, 1870.
Do.	1871	I	The Cattle-trespass Act, 1871.
Do.	1875	XVIII	The Indian Law Reports Act, 1875.
Do.	1876	XIX	The Dramatic Performances Act, 1876.
Do.	1878	I	The Opium Act, 1878.
Pudukkottai, Banganapalle and Sandur	1878	VI	The Indian Treasure-trove Act, 1878.
Do.	1880	XII	The Kazis Act, 1880.
Do.	1882	IV	The Transfer of Property Act, 1882.
Do.	1883	XIX	The Land Improvement Loans Act, 1883.
Do.	1884	XII	The Agriculturist's Loans Act, 1884.
Do.	1886	VI	The Births, Deaths and Marriages RegistrationAct, 1886.
Do.	1887	VII	The Suits Valuation Act, 1887.
Do.	1887	IX	The Provincial Small Cause Courts Act, 1887.
Do.	1890	VI	The Charitable Endowments Act, 1890.
Do.	1894	I	The Land Acquisition Act, 1894.
Do.	1894	IX	The Prisons Act, 1894.
Do.	1895	XV	The Crown Grants Act, 1895.
Do.	1897	III	The Epidemic Diseases Act, 1897.
Do.	1897	XIV	The Indian Fisheries Act, 1897.
Do.	1899	II	The Indian Stamp Act, 1899.
Do.	1899	XIII	The Glanders and Farcy Act, 1899.
Do.	1900	III	The Prisoners Act, 1900.
Do.	1908	XIV	The Indian Criminal Law (Amendment) Act, 1908.
Do.	1912	VIII	The Wild Birds and Animals Protection Act, 1912.
Do.	1914	II	The Destructive Insects and Pests Act, 1914.
Do.	1914	IX	The Local Authorities Loans Act, 1914.
Do.	1917	XXVI	The Transfer of Property Validating Act, 1917.
Do.	1918	II	The Cinematograph Act, 1918.
Do.	1918	X	The Usurious Loans Act, 1918.
Do.	1920	XIV	The Charitable and Religious Trusts Act, 1920
Do.	1920	XXXIII	The Identification of Prisoners Act, 1920.
Do.	1920	XXXIX	The Indian Election Offences and Inquiries Act,1920.
Do.	1922	XXII	The Police (Incitement to Disaffection) Act,1922.
Do.	1923	III	The Cotton Transport Act, 1923.
Do.	1923	XLII	The Mussalman Wakf Act, 1923.
Do.	1925	XXXIX	The Indian Succession Act, 1925.
Do.	1926	XII	The Contempt of Courts Act, 1926.
Do.	1928	XII	The Hindu Inheritance (Removal of Disabilities)Act, 1928.
Do.	1929	II	The Hindu Law of Inheritance (Amendment) Act,1929.
Do.	1929	XXI	The Transfer of Property (Amendment)Supplementary Act, 1939.
Do.	1930	II	The Dangerous Drugs Act, 1930.
Pudukkottai, Banganapalle and Sandur	1931	XXIII	The Indian Press (Emergency Powers) Act, 1931.
Do.	1932	XI	The Public Suits Validation Act, 1932.
Do.	1932	XXIII	The Criminal Law (Amendment) Act, 1932.
Do.	1934	XXX	The Petroleum Act, 1934.
Do.	1937	I	The Agricultural Produce (Grading and Marking)Act, 1937.
Do.	1937	XVIII	The Hindu Women's Rights to Property Act, 1937.
Do.	1938	X	The Cutchi Memons Act, 1938.
Do.	1939	XXX	The Commercial Documents Evidence Act, 1939.
Do.	1940	XXIII	The Drugs Act, 1940.
Do.	1942	XIX	The Industrial Statistics Act, 1942.
Do.	1944	XVIII	The Public Debt Act, 1944.
Central Acts of Local Application
Do.	1839	VII	The Tamil Nadu Rent and Revenue Sales Act, 1839.
Do.	1849	X	The Tamil Nadu Revenue Commissioner Act, 1849.
Do.	1857	VII	The Chennai Uncovenanted Officers Act, 1857.
Do.	1858	I	The Tamil Nadu Compulsory Labour Act, 1858.
Do.	1859	XXIV	The Tamil Nadu District Police Act, 1859.
Do.	1873	III	The Tamil Nadu Civil Courts Act, 1873.
Do.	1882	XXI	The Tamil Nadu Forest Validation Act, 1882.
Madras Regulations
Do.	1802	III	The Tamil Nadu Administration of EstatesRegulation, 1802.
Do.	1802	XXVI	The Tamil Nadu Land Registration Regulation,1802.
Do.	1803	I	The Tamil Nadu Board of Revenue Regulation,1803.
Do.	1803	II	The Tamil Nadu Collectors Regulation, 1803.
Do.	1817	VII	The Tamil Nadu Endowments and EscheatsRegulation, 1817.
Do.	1817	VIII	The Tamil Nadu Revenue Recovery (MilitaryProprietors) Regulation, 1817.
Do.	1819	II	The Madras State Prisoners Regulation, 1819.
Do.	1822	IX	The Tamil Nadu Revenue Malversation Regulation,1822.
Do.	1828	VII	The Tamil Nadu Subordinate Collectors andRevenue Malversation (Amendment) Regulation, 1828
Do.	1829	V	The Tamil Nadu Hindu Wills Regulation, 1829.
Pudukkottai, Banga-napalle and Sandur	1831	X	The Tamil Nadu Sale of Minors EstatesRegulation, 1831.
Madras Acts
Banganapalle	1862	IV	The Tamil Nadu Enfranchised Inams Act, 1862.
Pudukkottai, Banganapalle and Sandur	1864	II	The Tamil Nadu Revenue Recovery Act, 1864.
Do.	1865	VII	The Tamil Nadu Irrigation Cess Act, 1865.
Banganapalle	1866	IV	The Tamil Nadu Enfranchised Inams Act, 1866.
Pudukkottai, Banganapalle and Sandur	1867	I	The Tamil Nadu General Clauses Act, 1867.
Do.	1869	III	The Tamil Nadu Revenue Summonses Act, 1869.
Banganapalle	1869	VIII	The Tamil Nadu Inams Act, 1869.
Pudukkottai, Banganapalle and Sandur	1873	I	The Tamil Nadu Wild Elephants Preservation Act1873.
Do.	1882	V	The Tamil Nadu Forest Act 1882.
Do.	1884	VI	The Tamil Nadu River Conservancy Act 1884
Do.	1888	II	The Tamil Nadu Places of Public Resort Act, 1888
Do.	1889	I	The Tamil Nadu Village Courts Act, 1888.
Do.	1890	II	The Canals and Public Ferries Act, 1890.
Do.	1891	I	The Tamil Nadu General Clauses Act, 1891
Do.	1893	V	The Tamil Nadu Revenue Enquiries Act, 1893
Do.	1894	I	The Tamil Nadu Board of Revenue Act, 1894
Banganapalle	1895	III	The Madras Hereditary Village-Officers Act, 1895
Pudukkottai, Banganapalle and Sandur	1898	V	The Malabar Wills Act, 1898.
Do.	1899	III	The Tamil Nadu Registration of Births and DeathsAct, 1899
Do.	1902	I	The Tamil Nadu Court of Wards Act, 1902.
Do.	1905	III	The Tamil Nadu Land Encroachment Act, 1905
Do.	1911	V	The Tamil Nadu Hackney Carriage Act, 1911.
Do.	1914	I	The Hindu Transfers and Bequests Act, 1914.
Do.	1914	IV	The Tamil Nadu Medical Registration Act, 1914.
Do.	1914	VII	The Madras Deputy Collectors Act, 1914.
Do.	1918	I	The Mappilla Succession Act, 1918.
Do.	1918	III	The Madras Prevention of Adulteration Act, 1918.
Do.	1919	III	The Tamil Nadu Agricultural Pests and DiseasesAct, 1919.
Do.	1919	VII	The Tamil Nadu Forest (Amendment) Act, 1919.
Do.	1920	IV	The Tamil Nadu Children Act, 1920.
Pudukkottai	1920	V	The Tamil Nadu District Municipalities Act,1920.
Pudukkottai, Banganapalle and Sandur	1920	VII	The Tamil Nadu Town Planning Act, 1920.
Do.	1920	VIII	The Tamil Nadu Elementary Education Act, 1920.
Do.	1920	XIV	The Tamil Nadu Local Boards Act, 1920.
Do.	1923	V	The Tamil Nadu State Aid to Industries Act,1922.
Do.	1923	VIII	The Tamil Nadu Survey and Boundaries Act, 1923.
Do.	1926	III	The Tamil Nadu Nurses and Mid wives Act, 1926.
Banganapalle	1926	IV	The Tamil Nadu Village Officers Restoration Act,1926.
Pudukkottai, Banganapalle and Sandur	1926	V	The Tamil Nadu Borstal Schools Act, 1925.
Do.	1927	II	The Tamil Nadu Hindu Religious Endowments Act,1926.
Do.	1928	VIII	The Mappilla Wills Act, 1928.
Do.	1929	III	The Jains Succession Act, 1928.
Do.	1930	III	The Tamil Nadu Gaming Act, 1930.
Do.	1932	VII	The Tamil Nadu Cotton Control Act, 1932.
Do.	1933	XX	The Tamil Nadu Commercial Crops Markets Act,1933.
Do.	1933	XXI	The Tamil Nadu Nambudri Act, 1932.
Do.	1933	XXII	The Tamil Nadu Marumakkattayam Act, 1932.
Do.	1934	X	The Tamil Nadu Co-operative Land Mortgage BanksAct, 1934.
Do.	1935	VI	The Tamil Nadu Maternity Benefit Act, 1934.
Do.	1935	VII	The Tamil Nadu Debtors Protection Act, 1935.
Do.	1936	XVI	The Tamil Nadu Debt Conciliation Act, 1936.
Do.	1936	XVI	The Tamil Nadu Famine Relief Fund Act, 1936.
Do.	1937	III	The Tamil Nadu Probation of Offenders Act, 1936.
Do.	1937	IX	The Madras Payment of Salaries and Removal ofDisqualifications Act, 1937.
Do.	1938	IV	The Tamil Nadu Agriculturist Relief Act, 1938.
Do.	1938	V	The Tamil Nadu Traffic Control Act, 1938.
Do.	1938	XXI	The Removal of Civil Disabilities Act, 1938.
Do.	1939	III	The Tamil Nadu Public Health Act, 1939.
Do.	1939	V	The Tamil Nadu Electricity Duty Act, 1939.
Do.	1939	VI	The Tamil Nadu Sales of Motor Spirit TaxationAct, 1939.
Pudukkottai, Banga-napalle and Sandur	1939	IX	The Madras General Sales Tax Act, 1939.
Do.	1939	X	The Tamil Nadu Entertainments Tax Act, 1939.
Do.	1939	XVII	The Mappilla Marumakkatayam Act, 1938.
Banganapalle.	1939	XVIII	The Madras Restoration of Village Officers(Validation) Act, 1939.
Pudukkottai, Banganapalle and Sandur	1942	XIII	The Tamil Nadu Irrigation (Voluntary Cess) Act,1942.
Do.	1943	XVI	The Madras Stamp (Increase of Duties) Act, 1943.
Do.	1943	XVIII	The Tamil Nadu Irrigation Works (Repairs,Improvement and Construction) Act, 1943.
Do.	1943	XXIII	The Tamil Nadu Pawnbrokers Act, 1943.
Do.	1945	XIII	The Tamil Nadu Prevention of Begging Act, 1945.
Do.	1947	V	The Tamil Nadu Temple Entry Authorization Act,1947.
Do.	1947	IX	The Bar Councils and Legal Practitioners (TamilNadu Amendment) Act, 1947.
Do.	1947	XXVI	The Madras Hindu Women's Rights to Property(Extension to Agricultural Land) Act, 1947.
Do.	1947	XXXI	The Tamil Nadu Devadasis (Prevention ofDedication) Act, 1947.
Do.	1947	XXXVI	The Tamil Nadu Shops and Establishments Act,1947.
Do.	1948	I	The Tamil Nadu Home Guards Act, 1948.
Do.	1948	III	The Tamil Nadu Suppression of Disturbances Act,1948.
Do.	1948	VI	The Tamil Nadu Restriction of Habitual OffendersAct, 1948.
Do.	1949	VI	The Madras Hindu (Bigamy Prevention and Divorce)Act, 1949.
Do.	1949	IX	The Tamil Nadu Aliyasantana Act, 1949.
Do.	1949	XIX	The Tamil Nadu Irrigation Tanks (Improvement)Act, 1949.
Do.	1949	XX	The Tamil Nadu Sugar Factories Control Act,1949.

Second Schedule[See section 14(3)]Transitional ProvisionsThe Sandur Municipality constituted under the Mysore Minor Municipalities Act, 1933 and every panchayat constituted under the Sandur Village Panchayats Act, 1939 shall be deemed to be a panchayat constituted under the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, (is amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Local Boards Act, 1920.

2. Notwithstanding anything contained in the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation ofLaivs Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] [Local Boards Act, 1920] [Now the Tamil Nadu Districts Boards Act, 1920 (Tamil Nadu Act XIV of 1920).], as applied to the Sandur State (hereinafter referred to as the said Act) -

(a)

(i)the members of the Sandur Municipality holding office immediately before the 1st January 1950 shall be subject to the provisions of sections 56, 57 and 59 of the said Act, be deemed to be members of the Sandur Panchayat on and from that date;

(ii)the term of office of the members of every panchayat holding office immediately before the 1st January 1950 and of the members of the panchayat referred to in sub-clause (i) shall extend to, or expire on, as the case may be, such date as the Provincial Government may fix, and the Provincial Government shall cause election to be held so that the newly elected members may come into office on the date fixed for the retirement of the old members;

(iii)the Provincial Government may, from time to time, postpone any date fixed by them under sub-clause (ii) and fix another date in lieu thereof;

(b)the president of the Sandur Municipality and of every panchayat holding office immediately before the 1st January 1950 shall, subject to the provisions of sub-sections (1) and (2) of section 15 and section 43 of the said Act, hold office as president of the panchayat concerned up to, or vacate office, on the date fixed under clause (a);

(c)a meeting of the newly elected members of every panchayat shall be held on or as soon as may be after the said date on a day and at a time fixed by the Provincial Government or such other authority as may be empowered by them in this behalf for the election of the president;

(d)the term of office of the newly elected members of every panchayat or the members elected in their places at casual vacancies shall expire at the end of three years, if the date fixed under clause (a) is the first day of November and in other cases, at the end of three years from the first day of November immediately preceding such date;

(e)any vacancy in the office of president of any panchayat which is in existence on the 1st January 1950 or which occurs before the date fixed under clause (a) shall be filled by election by the panchayat;

(f)any such vacancy in the office of an appointed member of a panchayat shall be filled by appointment by the [Provincial] [The word 'Provincial' shall stand unmodified - vide the Adaptation of Laws (Amendment) Order, 1950.] Government and in that of an elected member by election under the provision of the said Act on the basis of the electoral rolls in force on the 31st December 1949; and

(g)any person elected or appointed as president or as member of a panchayat under clause (e) or (f) shall hold office only up to the date fixed under clause (a).

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