Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH ADAPTATION OF LAWS ORDER, 1957 CONTENTS 1. . 2. . 3. . 4. . 5. . SCHEDULE 1 :- SCHEDULE 1 ANDHRA PRADESH ADAPTATION OF LAWS ORDER, 1957 Whereas in pursuance of section 120 of the States Reorganisation Act, 1956 (Central Act XXXVII of 1956), the Governor of Andhra Pradesh may, for the purpose of facilitating the application in relation to the State of Andhra Pradesh of any law made before the 1st day of November, 1956, relating to a matter enumerated in List II or List III in the Seventh Schedule to the Constitution, by order, make such adaptations and modifications of the law as may be necessary or expedient; Now,therefore, in exercise of the powers conferred by the section aforesaid, the Government of Andhra Pradesh hereby makes the following Order, namely 1. . :- (1) This Order may be called The Andhra Pradesh Adaptation Of Laws Order, 1957. (2) It shall be deemed to have come into force on the 1st day of November, 1956. 2. . :- (1) In this Order- (a) "Andhra law" includes any enactment,ordinance,regulation,order,bye- law,rule, scheme, notification or other instrument having the force of law in the whole or in any part of the State of Andhra as constituted immediately before the appointed day, and relating to a matter enumerated in List II or List III in the Seventh Schedule to the Constitution; (b) "appointed day" means the 1st day of November, 1956; (c) "existing law" means an Andhra law or a Hyderabad law; (d) "Hyderabad 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 sub section (1) of section 3 of the States Reorganisation Act, 1956 (Central Act XXXVII of 1956), and relating to a matter enumerated in List II or List III in the Seventh Schedule to the Constitution . (2) The General Clauses Act, 1897 (Central Act X of 1897), applies for the interpretation of this Order as it applies for the interpretation of a Central Act 3. . :- (1) As from the appointed day, the Andhra laws mentioned in the First Schedule to this Order, * {the Hyderabad laws mentioned in the Second Schedule to this Order, and the Central Acts not being of local application mentioned in the Third Schedule to this Order}, shall, until altered, repealed or amended by a competent Legislature or other competent authority, have effect subject to the adaptations and modifications directed by those Schedules, or if it is so directed, shall stand repealed. (2) (a) Whenever an expression mentioned in column (1) of Part A of the Table hereunder printed occurs in an Andhra law or whenever an expression mentioned in that column of Part B of the said Table occurs in Hyderabad law (whether an Act, Ordinance, or Regulation mentioned in either of the Schedules to this Order or not), then, unless the subject or context otherwise requires, there shall be substituted therefore of, the expression set opposite to it in column (2) of the said Part A or, as the case may be, the said Part B, and there shall also be made in any sentence in which the expression occurs such consequential amendments as the rules of grammar may require. THE TABLE PART A Andhra Laws (1) (2) Government of Andhra Government of A.P. Governor of Andhra Governor of A.P. *[****] *[****] Andhra Legislative Assembly A.P. Legislative Assembly. Andhra Legislature A.P. Legislature Andhra Gazette A.P. Gazette PART B Hyderabad Laws Hyderabad State State of Hyderabad Mumaliki-i-Mahroosa-i-Sarkar-i-Ali (in urdu laws) Hyderabad area of the State of A.P. Mumalik-i-Marroosa (in urdu laws) Government Sarkari-i-Aali(in urdu lass) Government Jarida Alamia Jarida Alamia Sarkari-i-Aali Jarida Official Gazette. Talukdar Collector. Awal Talukdar Deputy or Assistant Collector. Duwan Talukdar (b) Nothing contained in clause (a) shall apply to the short title or the citation or description of an enactment: (3) A direction in either of the Schedules 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 t he commencement 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, forfeiture or punishment incurred under any such law, or any penalty, forfeiture or punishment incurred in respect of any offence already committed against any such law. SCHEDULE 1 SCHEDULE 1 SCHEDULE The Schedule is not printed as the amendments made if any in the schedule, have already been incorporated in the relevant enactments