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State of Tamilnadu - Section

Section 16 in Tamil Nadu Merged States (Laws) Act, 1949

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.