Section 14 in Tamil Nadu Merged States (Laws) Act, 1949
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to the exercise of powers by the police force belonging to that State in the railway lands in that State shall stand repealed.(b)Any action taken by any member of the police force belonging to the [Province of Madras] [The word 'Province' shall stand unmodified - vide the Adaptation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 This Act was repealed now.]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.
