Union of India - Act
The West Godavari District (Assimilation of Laws on Federal Subjects) Act, 1949
UNION OF INDIA
India
India
The West Godavari District (Assimilation of Laws on Federal Subjects) Act, 1949
Act 20 of 1949
- Published in Gazette of India on 14 April 1949
- Not commenced
- [This is the version of this document from 14 April 1949.]
- [Note: The original publication document is not available and this content could not be verified.]
An Act to assimilate certain laws in force in different parts of the West Godavari District of the Province of Madras.WHEREAS by virtue of the Madras Partially Excluded Area (Cesser) Order, 1948, made under section 91 of the Government of India Act, 1935, the area comprised in the villages specified in Article 2 of the said Order ceased, as from the 1st day of July, 1948, to be part of a partially excluded area in the West Godavari District of the Province of Madras;AND WHEREAS it is expedient that the laws in force in the said area with respect to the matters enumerated in List I in the Seventh Schedule to the Government of India Act, 1935 (25 and 26 Geo. 5, c. 2), should be assimilated to the laws in force with respect to the said matters in the rest of the said district;It is hereby enacted as follows:-(1)This Act may be called the West Godavari District (Assimilation of Laws on Federal Subjects) Act, 1949. (2)It shall come into force on such date1 as the Central Government may, by notification in the Official Gazette, appoint. (a)"appointed day" means the date appointed under sub-section (2) of section 1 for the coming into force of this Act; (b)"Eluru Taluk" means the taluk of that name in the West Godavari district of the State of Madras; (c)"law" means any Act, Ordinance, Regulation, rule, order or bye-law, relating to any of the matters enumerated in List I in the Seventh Schedule to the Government of India Act, 1935 (25 and 26 Geo. 5, c. 2); and (d)"Scheduled area" means the area comprised in the villages which are specified in the Schedule to this Act. (1)All laws which immediately before the appointed day extend to, or are in force in, the Eluru Taluk, but not in the scheduled area, shall, as from that day, extend to, or as the case may be, come into force in, the scheduled area. (2)All laws which immediately before the appointed day are in force in the scheduled area, but not in the Eluru Taluk, shall on that day cease to be in force in the scheduled area, except as respects things done or omitted to be done before that day.