Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH ADAPTATION OF LAW ORDER, 1961 CONTENTS 1. . 2. . 3. . 4. . 5. . SCHEDULE 1 :- SCHEDULES ANDHRA PRADESH ADAPTATION OF LAW ORDER, 1961 In exercise of the powers conferred by section 46 of the Andhra Pradesh and Madras (Alteration of Boundaries) Act 1959 (Central Act 56 of 1959), the Governor of Andhra Pradesh hereby makes the following Order, namely: 1. . :- (1) This Order may be called the Andhra Pradesh Adaptation of Laws Order, 1961. (2) It shall be deemed to have come into force on the 1st day of April, 1960. 2. . :- (1) In this Order (a) "appointed day" means the 1st day of April, 1960; (b) "existing law" includes any enactment, ordinance, regulation,order bye law, rule, scheme notification or other instrument having the force of law immediately before the appointed day in the whole or in any part of the territories specified in the First Schedule to the Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959 (Central Act 56 of 1959), and relating to any matter enumerated in List II or List III of the Seventh Schedule to the Constitution. (2) The General Clauses Act 1897 (Central Act X of 1897), applies for interpretation of this Order as it applies for the interpretation of a Central Act . 3. . :- (1) As from the appointed day, the existing laws mentioned in the Schedule to this Order, shall, until altered repealed or amended by a competent Legislature or other competent authority, have effect subject to the adaptations and modifications directed by that Schedule, or if it is so directed shall stand repealed. (2) Whenever an expression mentioned in column (1) of the Table hereunder printed occurs (otherwise than in the short title or in the citation or description of an enactment) in an existing law (whether an Act, Ordinance or Regulation mentioned in the Schedule to this Order or not), then, unless the subject or context otherwise requires, there shall be substituted therefor, the expression set opposite to it in column (2) of the said Table, and there shall also b e made in any sentence in which the expression occurs such consequential amendments as the rules of grammar may require. TABLE (1) (2) Government of Madras State Government of Madras. Government of Fort St. George Governor of Madras in Council. Government of Madras Territories subject to the Presidency of Fort St. George Territories immediately subject to the Presidency of Fort St. George Territories dependent on the Presidency of Fort St. George Territories immediately dependent on the Presidency of Fort St. George Government of AP. Governor of AP. Territories subordinate to the Presidency of Fort St. George Territories subject to the Government of Fort St. George Territories for the time being subject to the Government of the Presidency of Fort St. George Territories subject to the Governor in Council of the Presidency of Fort St. George Territories specified in First Schedule to the Andhra Pradesh and Madras (Alteration of Boundaries) Act,, 1959 (Central Act 56 of 1959). Territories for the time being e to es o t e t e be g subject to the Presidency of Fort St. George Presidency of Fort St. George Madras Presidency Presidency of Madras Province of Madras State of Madras "Territories specified in First Schedule to the Andhra Pradesh and Madras (Alteration of Boundaries) Act,, 1959 (Central Act 56 of 1959)" or "territories to which this Act extends" as the context requires. State Presidency (Except where it occurs in any expression mentioned above) Provincial Province Fort St. George Gazette Andhra Pradesh Gazette Madras Legislative Assembly A.P. Legislative Assembly Madras Legislative Council A.P. Legislative Council Madras Legislature A.P. Legislature (3) A direction in the Schedule to this Order that a specified existing law or section or portion of such law shall stand unmodified shall be construed merely as a direction that it is not to be modified or adapted in accordance with the provisions of this graph. 4. . :- The provisions of this Order which adapt or modify any law so as to alter the manner in which, the authority by which, or the law under or in accordance with which, any powers are exercisable, shall not render invalid any notification, order, commitment, attachment, bye law, rule or regulation duly made or issued, or anything duly done before the appointed day; and any such notification, order, commitment, attachment, bye law rule regulation or thing may be revoked, varied or undone in the like manner, to the like extent and in the like circumstances as if it had been made, issued or done after the commencementment of this Order by the competent authority and under and in accordance with the provisions then applicable to such a case. 5. . :- Nothing in this Order shall affect the previous operation of, or anything duly done or suffered under, any existing law, or any right, privilege obligation or liability already acquired, accrued or incurred under any such law, or any penalty, forfeture or punishment incurred in respect of any offence already committed against any such law . SCHEDULE 1 SCHEDULES SCHEDULES The First Schedule, 2nd Schedule and 3rd Schedule are not printed as the amendment made if any, as the Schedules have already been incorporated in the relevant enactments.