Section 1347 in The Andhra Pradesh And Madras (Alteration Of Boundaries) Act, 1959
1347.
In December 1956, the Chief Ministers of Madras and Andhra Pradesh requested Shri H.V. Pataskar to mediate in setting the boundaries of the two States. Shri Pataskar submitted his report in July 1957, which was followed by a supplementary report.2. Shri Pataskar's award was accepted by the Chief Ministers of Madras and Andhra Pradesh on behalf of their respective Governments at the meeting of the Southern Zonal Council held at Hydrabad on the 28th September, 1957.3. According to Shri Pataskar's award, the following territorial adjustments are to be made between the two States:-(i) 318 villages from the Tiruttanl Chittoor and Puttur taluks of Chittor district and a small forest area in the Palamner taluk will be transferred from Andhra Pradesh to Madras; and(ii) 148 villages of the Trivalvular and Ponneri taluks of Chingleput district and 3 villages of the Krishnagiri taluk of Salem district will be transferred from Madras to Andhra Pradesh.Certain forest areas and tanks enclosed by or adjoining the transferred villages will also be transferred from Andhra Pradesh to Madras or from Madras to Andhra Pradesh, as the case may be.4. The Bill seeks to give effect the award. It also makes the necessary supplemental and incidental provisions relating to representation in the Legislatures, authorisation of expenditure and other matters.5. Under the proviso to Article 3 of the Constitution, the Bill was referred by the President on the 16th April, 1959, to the Legislatures of the States of Andhra Pradesh and Madras for expressing their views and the two Legislatures have approved of its provision. - Gazette of India, 12-8-1959, Pt. II, section 2, Extra, p. 755.[24th December, 1959.]An Act to provide for the alteration of boundaries of the States of Andhra Pradesh and Madras and for matters connected therewith.BE it enacted by Parliament in the Tenth Year of the Republic of India as follows:--
