Tamil Nadu General Clauses Act, 1867

TAMILNADU
India

Tamil Nadu General Clauses Act, 1867

Act 1 of 1867

Published on 15 February 1867
Commenced on 15 February 1867
[This is the version of this document from 15 February 1867.]
[Note: The original publication document is not available and this content could not be verified.]

Tamil Nadu General Clauses Act, 1867(Tamil Nadu Act 1 of 1867)Received the assent of the Governor on the 15th February 1867 and of the Governor-General on the 21st March 1867.An Act to shorten the language used in [Tamil Nadu Acts] and to make certain provisions relating thereto.Preamble. - Whereas it is expedient to enact once for all certain definitions of terms usually employed in the Tamil Nadu Acts and to make certain other provisions regarding such Acts; It is enacted as follows:-

1. Meaning of words defined in Penal and Criminal Procedure Codes.

- Whenever, in any future Tamil Nadu Act, any word or expression shall be employed which had been defined in Chapter II of the Indian Penal Code (Central Act XLV of 1860), or in Chapter I of the [Code of Criminal Procedure, 1898 (Central Act V of 1898)] [Now, Code of Criminal Procedure, 1973 (Central Act 2 of 1974).], such word or expression shall be taken to have the meaning assigned to it in those Chapters, unless it be otherwise provided by the Act, or unless there be something either in the subject or context repugnant to such construction.

2. "Magistrate of Police". - First.

- The words "Magistrate of Police" shall denote any person exercising the powers of a Magistrate of Police within the local limits of the ordinary original civil jurisdiction of the High Court of Judicature at Madras for the time being."Town of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).]".-Second.-The words "Town of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] shall denote such places as are within the local limits for the time being of the ordinary original civil jurisdiction of the High Court of Judicature at [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).].

3. Repeal of Act not to revive laws repealed thereby.

- Where any Act, repealing in whole or in part any former enactment, is itself repealed, such last repeal shall not revive the enactment, or any of the provisions thereof, before repealed, unless words be added reviving such enactment or provisions.

4. Matters prior to repeal unaffected.

- The repeal of any Act or Regulation shall not affect any act which shall have been done, or any offence which shall have been committed, or any fine or penalty which shall have been incurred, or any proceedings which shall have been commenced, before the repealing Act shall have come into operation.

5. Commencement of future Acts.

- Where in any future [Tamil Nadu Act] no time is mentioned at which the same shall come into operation, such Act shall take effect from such date as the State Government may notify by publication in the Official Gazette.

6. to 7.

[Judicial notice of Madras Acts: recital of public fact to be prima facie evidence of its truth.] Repealed by the Repealing and Amending Act, 1874 (XVI of 1874).]

8. Short title.

- This Act may be cited for all purposes as the Tamil Nadu General Clauses Act, 1867.

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