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State of Tamilnadu- Act

Tamil Nadu (Enlargement of Area and Alteration of Boundaries) Order, 1948

TAMILNADU
India

Tamil Nadu (Enlargement of Area and Alteration of Boundaries) Order, 1948

Rule TAMIL-NADU-ENLARGEMENT-OF-AREA-AND-ALTERATION-OF-BOUNDARIES-ORDER-1948 of 1948

  • Published on 1 January 1948
  • Commenced on 1 January 1948
  • [This is the version of this document from 1 January 1948.]
  • [Note: The original publication document is not available and this content could not be verified.]
Tamil Nadu (Enlargement of Area and Alteration of Boundaries) Order, 1948Whereas by section 290 of the Government of India Act, 1935, as adopted by the India (Provisional Constitution) Order, 1947 it is provided that the Governor-General may by order increase the area, and alter the boundaries, of any Province and may make such provisions as the Governor-General may deem necessary or proper for any supplementary, incidental or consequential matters;And Whereas doubt has arisen whether certain areas are included in the Dominion of India and form part of the Province of Madras;And Whereas it is expedient to declare for removal of the doubt that the said areas are included in the said Dominion and form part of the Province and to provide for certain supplemental, incidental and consequential matters;And Whereas in accordance with the provisions of the said section, the Governor-General has ascertained the views of the Government of the Province of Madras, both with respect to the proposal to make the Order and with respect to the provision to be inserted therein;Now, Therefore, in exercise of the powers conferred on him by the said section and of all other powers enabling him in that behalf, the Governor-General is pleased to make the following Order: -

1.

This Order may be cited as the Tamil Nadu (Enlargement of Area and Alteration of Boundaries) Order, 1948.

2.

The area specified in the Schedule to this Order, which were known as the French loges at Masulipatnam and Calicut, are hereby declared to be included in the territories of the Dominion of India and shall be deemed always to have been included in the said territories.

3.

The said areas shall form part of the Province of Madras and shall be deemed always to have formed part of the said Province and the boundaries of the said Province shall be deemed always to have been so altered as to comprise within them the said areas.

4.

(1)The area comprised in the loge at Masulipatnam shall form part of Bandar Town in Kistna District and the area comprised in the loge at Calicut shall form part of Calicut Town in Malabar District and the said areas shall be administered accordingly.
(2)All enactments for the time being in force in any of the said towns and all notifications, orders, schemes, rules, forms and bye-laws issued, made or prescribed under such enactments and for the time being in force in any of the said towns shall extend to and be in force in and shall always be deemed to have extended to and to have been in force in the area included in that town by the preceding paragraph.

Schedule

I. Loge at Masulipatam. - All that part and parcel of land measuring 66.48 acres covering O.S. No. 785 of Bandar Town, Bandar Taluk, Kistna District, be the same a little more or less, formerly known as Frenchpet or loge, with the following boundaries: -North. - Line starting at the tri-junction of Streets Nos. 3 and 4 and R.S. No. 260 (O.S. No. 783) of Bandar Town of Ward No. V of Masulipatnam Municipality runs along the southern boundary of Street No. 3, R.S. No. 238 (O.S. No. 755) of Bandar Town and Street No. 2 of Ward No. V of Masulipatnam Municipality and R. S. No. 391 (O.S. No. 298) of Machavaram Revenue village of Ward No. VI of Masulipatnam Municipality up to its junction with R.S. No. 392 (O.S. No. 116) of Chilakalapudi Revenue village of Ward No. VI of Masulipatnam Municipality.East. - Line drawn towards south from the junction of R.S. No. 391 (O.S. No. 298) of Machavaram Revenue village of Ward No. VI of Masulipatnam Municipality and R.S. No. 392 (O.S. No. 116) of Chilakalapudi Revenue village of Ward No. VI of Masulipatnam Municipality runs along the Western Boundary R.S. No. 392 (O.S. No. 116) of Chilakalapudi Revenue village, street No. 136 and R.S. No. 399 (O.S. No. 49) and joins the junction of the said R.S. No. 399 (O.S. No. 49) and street No. 168 of Ward No. VI of Masulipatnam Municipality.South. - Line drawn from the junction of R.S. No. 399 (O.S. No. 49) of Chilakalapudi Revenue village and street No. 168 of Ward No. VI of Masulipatnam Municipality runs towards the west along the northern boundary of street Nos. 168 and 169 of Ward No. VI of Masulipatnam Municipality and joins at the junctions of street No. 169 of Ward No. VI of Masulipatnam Municipality and R.S. No. 261 (O.S. No. 786) of Bandar Town of Ward No. V of Masulipatnam Municipality.West. - Line drawn from the junction of street No. 169 of Ward No. VI and R.S. No. 261 (O.S. No. 786) of Bandar Town of Ward No. V of Masulipatnam Municipality runs towards the north along the eastern boundary of R.S. No. 261 (O.S. No. 786) of Bandar Town, street No. 23 and R.S. No. 260 (O.S. No. 783) of Bandar Town of Ward No. V of Masulipatnam Municipality and joins at the tri-junction of street Nos. 3 and 4 and R.S. No. 260 (O.S. No. 783) of Bandar Town of Ward No. V of Masulipatnam Municipality.II. Loge at Calicut. - All that part and parcel of land measuring 8.38 acres, be the same little more or less in T.S. No. 12 (O.S. No. 3) of Block I, Ward No. 8 of the Calicut Municipality in the Calicut Town, Malabar District, formerly known as the French loge, with the following boundaries: -North. - Travellers' Bungalow Road T.S. No. 142.East. - T.S. Nos. 163 and 16.South. - T.S. Nos. 7,8,10,11,13 and 15.West. - T.S. No. 2 Beach Road.