Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH AND MADRAS (ALTERATION OF BOUNDARIES) ACT, 1959 56 of 1959 [] CONTENTS PART 1 :- PRELIMINARY 1. Short title and commencement 2. Definitions PART 2 :- TRANSFER OF TERRITORIES 3. Transfer of territories 4. Changes of territorial divisions in Andhra Pradesh 5. Changes of territorial divisions in Madras 6. Amendment of First Schedule to the Constitution 7. Saving powers of State Government PART 3 :- REPRESENTATION IN THE LEGISLATURES PART 4 :- HIGH COURTS 1 8 . Extension of jurisdiction of, and transfer of proceeding to, Andhra Pradesh High Court 1 9 . Extension of jurisdiction of, and transfer of proceedings to Madras High Court 20. Right to appear or act in any proceedings, transferred under section 18 or section 19 21. Interpretation PART 5 :- AUTHORISATION OF EXPENDITURE 2 2 . Appropriation of moneys for expenditure in transferred territories under existing appropriation Acts 23. Reports relating to the accounts of Andhra Pradesh and Madras 24. Distribution of revenues PART 6 :- APPORTIONMENT OF ASSETS AND LIABILITIES 25. Land and goods 26. Arrears of taxes 27. Right to recover loans and advances 28. Refund of taxes collected in excess 29. Deposits 30. Provident funds 31. Pensions 32. Contracts 33. Liability in respect of actionable wrong 34. Liability as guarantor of Co-operative Societies 35. Items in suspense 36. Power of Central Government to order allocation or adjustment to certain cases 37. Certain expenditure to be charged on the Consolidated Fund PART 7 :- ADMINISTRATIVE PROVISIONS 38. Provision as to certain Financial Corporations 39. Amendment of Act 6 of 1942 40. Provifion as to State Elecricity Boards and apportionment of their assets and liabilities 41. Special provisions with regard to Araniar Project 42. Temporary provisions as to the continuance of certain existing road transport permits 43. Provisions relating to services 44. Provisions as to the continuance of officers in the same posts PART 8 :- LEGAL AND MISCELLANEOUS PROVISIONS 45. Territorial extent of laws 46. Power to adopt laws 47. Power to construct laws 4 8 . Power to name authorities, etc., for exercising statutory functions 49. Legal proceedings 50. Transfer of pending proceedings 51. Right of pleaders to practise in certain courts 52. Effect of provisions inconsistent with other laws 53. Power to remove difficulties 54. Power to make rules SCHEDULE 1 :- Territories transferred from the State of Madras to the State of Andhra Pradesh SCHEDULE 2 :- Territories transferred from the State of Andhra Pradesh to the State of Madras SCHEDULE 3 :- 3 SCHEDULE 4 :- 4 SCHEDULE 5 :- SCHEDULE SCHEDULE 6 :- 6 ANDHRA PRADESH AND MADRAS (ALTERATION OF BOUNDARIES) ACT, 1959 56 of 1959 [] An Act to provide for the alteration of boundaries of the States of Andhra Pradesh and Madras and for matters connected therewith. BE it enacted by Parliament in Tenth Year of the Republic of India as follows:- PART 1 PRELIMINARY 1. Short title and commencement :- (1) This Act may be called The Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959. (2) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint. 2. Definitions :- In this Act, unless the context otherwise requires,- (a) "appointed day" means the date appointed under sub-section (2) of Section 1 for the coming into force of this Act; (b) "assembly constituency", "council constituency" and "parliamentary con- stituency" have the same meanings as in Representation of the People Act, 1950; (c) "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 Andhra Pradesh or Madras; (d) "notified order" means an order published in the Official Gazette; (e) "sitting member", in relation to either House of Parliament or of the Legislature of a State, means a person who immediately before the appointed day, is a member of that House; (f) "transferred territories" means- (i) in relation to the State of Andhra Pradesh, the territories specified in the Second Schedule and transferred from that State to Madras; and (ii) in relation to the State of Madras, the territories specified in the First Schedule and transferred from that State to Andhra Pradesh. (g) "treasury" includes a sub-treasury; (h) any reference to a district, taluk, firka, village or other territorial division of a State shall be construed as a reference to the area comprised within that territorial division on the 1st day of July, 1957. PART 2 TRANSFER OF TERRITORIES 3. Transfer of territories :- As from the appointed day, there shall be added- (a) to the State of Andhra Pradesh, the territories specified in the First Schedule which shall thereupon cease to form part of the State of Madras; and (b) to the State of Madras, the territories specified in the Second Schedule which shall thereupon cease to form part of the State of Andhra Pradesh. Clause 3.- "Under cl, (a) of this section, the following territories of the State of Madras mentioned in the First Schedule will stand transferred to the State of Andhra Pradesh- (1) 72 villages with certain forest areas from Ponneri taluk of Chingleput district; (2) 76 villages with certain forest areas from Tiruvallur taluk of Chingelput district; (3) 3 vilages from Krishnagiri taluk of Salem district; Under cl. (b) of this section the following territories of the State of Andhra Pradesh mentioned in the Second Schedule will stand transferred to the State of Madras- (1) 288 villages from Tiruttani taluk of Chittoor district; (2) 29 villages from Chittoor taluk of Chittoor district; (3) 1 village from Puttur taluk of Chittoor district. Certain forest areas and tanks enclosed by or adjoining the transferred villages will also be transferred from Andhra Pradesh to Madras and vice versa." -S.O.R. - Gaz. of Ind" 12-8-1959, Pt. II, S. 2, Ext., p. 756. 4. Changes of territorial divisions in Andhra Pradesh :- (1) The territories specified in Part I of the First Schedule shall be included in, and form part of, Chittoor district; and the said territories, together with the territories comprised in the villages of Puttur taluk specified in the Third Schedule and the territories which immediately before the appointed day were comprised in Kanakummachatram and Tiruttani firkas of Tiruttani taluk but are not transferred by virtue of Section 3 of the State of Madras, shall form a taluk to be known as Sathyavedu taluk in Chittoor district. (2) The territories which immediately before the appointed day were comprised in Palliputtu and Erumbi firkas ofTiruttani taluk but are not transferred by virtue of Section 3 to the State of Madras shall be included in and form part of Puttur taluk. (3) The territories which immediately before the appointed day were comprised in Melpadi firka of Chittoor taluk but are not transferred by virtue of Section 3 to the State of Madras shall be included in and form part of, Chittoor firka of Chittoor taluk. (4) The territories specified in Part II of the First Schedule shall be included in. and form part of, Kuppam West firka of Palmaner taluk of Chittoor district. Clauses 4,5,7- "In Section 4 and Section 5 provision has been made for constituting certain transferred territories either as separate taluks or as parts of specified firkas or taluks in the State to which they will stand transferred on the appointed day. This is in order to facilitiate the making of Suitable administrative arrangements on and from that day without any break. Section 7 expressly saves the power of the State Government to alter the name, extent and boundaries of any district or other territorial divisions in the States." -S.O.R.- Gaz. of lnd" 12-8-1959, Pt. II, S. 2, Ext., p. 756. 5. Changes of territorial divisions in Madras :- (1) The territories which immediately before the appointed day were comprised in Sathyavedu firka of Ponneri taluk and Uttukkottai firka of Tiruvallur taluk but are not transferred by virtue of Section 3 to the State of Andhra Pradesh shall be included in, and form part of Gummidipundi firka of Ponneri taluk. (2) The territories specified in Parts I and II of the Second Schedule shall be included in and form a separate taluk to be known as Tiruttani taluk of Chingleput district; and in that taluk the territories specified in Part II of that Schedule shall form a separate firka to be konw as Kanakammachatram firka. (3) The territories specified in Parts III, IV, V, VI, VII and VIII of the Second Schedule shall respectively be included in, and form part of,- (a) Mappendu firka of Tiruvallur taluk of Chingleput district. (b) Paranji firka of Arkonam taluk of North Arcot district. (c) Arkonam firka of Arkonam taluk of North Arcot district. (d) Ranipat firka of Walajapet taluk of North Arcot district. (e) Gudiyattam East Firka of Gudiyattam taluk of North Arcot district, and (f) Vaniyambadi firka of Tiruppattur taluk of North Arcot district. 6. Amendment of First Schedule to the Constitution :- As from the appointed day, in the First Schedule to the Constitution, under the heading "I, THE STATES",- (a) for the entry against " 1. Andhra Pradesh", the following shall be substituted, namely:- "The territories specified in sub-section (1) of section 3 of the Andhra State Act, 1953, sub-section (1) of Section 3 of the States Reorganisation Act, 1956 , and the First Schedule to the Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959, but excluding the territories specified in the Second Schedule to the last mentioned Act;"; and (b) in the entry against "7. Madras,"- (i) after the words and figures " Section 4 of the States Reorganisation Act, 1956 ", the words, brackets and figures "and the Second Schedule to the Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959", shall be inserted; and (ii) for the words, brackets, letters and figures "and the territories specified in clause (b) of sub-sction (1) of Section 5 , Section 6 and clause (d) of sub-section (1) of Section 7 of the States Reorganisation Act, 1956 ", the following shall be substituted, namely:- the territories specified in claue (b) of sub-section (1) of Section 5 , Section 6 and clause (d) of sub-section (1) of Section 7 of the States Reorganisation Act, 1956 and the territories specified in the First Schedule to the Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959". 7. Saving powers of State Government :- Nothing in the foregoing provisions of this Part shall be deemed to affect the power of the State Government of Andhra Pradesh or Madras to alter after the appointed day the name, extent or boundaries of any district, taluk, firka or village in the State. PART 3 REPRESENTATION IN THE LEGISLATURES PART 4 HIGH COURTS 18. Extension of jurisdiction of, and transfer of proceeding to, Andhra Pradesh High Court :- (1) Except as hereinafter provided,- (a) The jurisdiction of the High Court of Andhra Pradesh shall, as from the appointed day, extend to the territories specified in the First Schedule and (b) The High Court at Madras shall, as from that day, have no jurisdiction in respect of the said territories. (2) Such proceedings pending in the High Court at Madras immediately before the appointed day as are certified by the Chief Justice of that High Court, having regard to the place of accrual of the cause of action and other circumstances, to be proceedings which ought to be heard and decided by the High Court of Andhra Pradesh shall, as soon as may be after such certification, be transferred to the High Court of Andhra Pradesh. (3) Notwithstanding anything contained in sub-sections (1) and (2), but save as hereinafter provided, the High Court at Madras shall have, and the High Court of Andhra Pradesh shall not have, jurisdiction to entertain, hear or dispose of appeals, applications for leave to appeal to the Supreme Court, applications for review and other proceedings, where any such proceedings seek any relief in respect of any order passed by the High Court at Madras before the appointed day: Provided that if, after such proceedings have been entertained by the High Court at Madras, it appears to the Chief Justice of that High Court that they ought to be transferred to the High Court of Andhra Pradesh, he shall order that they shall be so transferred, and such proceedings shall thereupon be transferred accordingly. (4) Any order made by the High Court at Madras- (a) before the appointed day in any proceedings transferred to the High Court of Andhra Pradesh by virtue of sub-section (2), or (b) in any proceedings with respect to which the High Court at Madras retains jurisdiction byvirtue of sub-section (3), shall, for all purposes, have effect, not only as an order of the High Court at Madras, but also as an order made by the High Court of Andhra Pradesh. (5) Subject to any rule made or direction given by the High Court of Andhra Pradesh, any such person who immediately before the appointed day is an advocate entitled to practise in the High Court at Madras as may be specified in this behalf by the Chief Justice of the High Court of Andhra Pradesh having regard to the transfer of territories from the State of Madras to the State of Andhra Pradesh, shall be recognised as an advocate entitled to practise in the High Court of Andhra Pradesh. Clauses 18 to 21.- "Provision has been made for the alteration of the jurisdiction of the High Court of Andhra Pradesh and the High Court at Madras in respect of the transferred territories. These sections also provide for the transfer of proceedings pending in either of the High Courts to the other High Court and for advocates and attorneys already engaged in those proceedings to appear and to act in the other High Court in relation to those proceedings." - S.O.R. Gaz. of Ind., 12-8-1959, Pt. II, Section 2, Ext., p. 757. 19. Extension of jurisdiction of, and transfer of proceedings to Madras High Court :- (1) Except as hereinafter provided,- (a) the jurisdiction of the High Court at Madras shall, as from the appointed day, extend to the territories specified in the Second Schedule; and (b) the High Court of Andhra Pradesh shall, as from that day, have no jurisdiction in respect of the said territories. (2) Such proceedings pending in the High Court of Andhra Pradesh immediately before the appointed day as are certified by the Chief Justice of the High Court, having regard to the place of accrual of the cause of action and other circumstances, to be proceedings which ought to be heard and decided by the High Court at Madras shall, as may be after such certification, be transferred to the High Court at Madras. (3) Notwithstanding anything contained in sub-sections (1) and (2) but save as hereinafter provided, the High Court of Andhra Pradesh shall have, and the High Court at Madras shall not have, jurisdiction to entertain, hear or dispose of appeals, applications for leave to appeal to the Supreme Court, applications for review and other proceedings, where any such proceedings seek any relief in respect of any order passed by the High Court of Andhra Pradesh before the appointed day: Provided that if, after such proceedings have been entertained by the High Court of Andhra Pradesh, it appears to the Cheif Justice of that High Court that they ought to be transferred to the High Court at Madras, he shall order that they shall be so transferred, and such proceedings shall thereupon be transferred accordingly. (4) Any order made by the High Court of Andhra Pradesh- (a) before the appointed day in any proceedings transferred to the High Court at Madras by virtue of sub-section (2), or (b) in any proceedings with respect to which the High Court of Andhra Pradesh retains jurisdiction by virtue of sub-section (3), shall, for all purposes, have effect, not only as an order of the High Court of Andhra Pradesh, but also as an order made by the High Court of Madras. (5) Subject to any rule made or direction given by the High Court at Madras, any such person who immediately before the appointed day is an advocate entitled to practise in the High Court of Andhra Pradesh as may be specified in this behalf by the Chief Justice of the High Court at Madras having regard to the transfer of territories from the State of Andhra Pradesh to the State of Madras shall be recognised as an advocate entitled to practise in the High Court at Madras. 20. Right to appear or act in any proceedings, transferred under section 18 or section 19 :- Any person who immediately before the appointed day is an advocate entitled to practise, or an attorney entitled to act, in the High Court of Andhra Pradesh or the High Court at Madras and was authorised to appear or to act in any proceedings transferred under Section 18 or Section 19 shall have the right to appear, or to act, a s the case may be, in the High Court to which the proceedings have been transferred, in relation to those proceedings. 21. Interpretation :- For the purposes of Section 18 and Section 19 ,- (a) proceedings shall be deemed to be pending in the High Court of Andhra Pradesh or the High Court at Madras until that Court has disposed of all issues between the parties, including any issue with respect to the taxation of the costs of the proceedings and shall include appeals, applications for leave to appeal to the Supreme Court, applications for review, petitions for revision and petitions for writs; (b) references to the High Court of Andhra Pradesh or the High Court at Madras shall be construed as including references to a Judges or Division Court thereof, and references to an order made by a Court or a Judge shall be construed as including references to a sentence, judgment or decree passed or made by that Court or Judge. PART 5 AUTHORISATION OF EXPENDITURE 22. Appropriation of moneys for expenditure in transferred territories under existing appropriation Acts :- (1) As from the appointed day, and Act passed by the Legislature of the State of Andhra Pradesh or Madras before that day for the appropriation of any moneys out of the Consolidated Fund of the State to meet any expenditure in respect of any part of the financial year 1959-60 shall have also effect also in relation to the territories transferred to that State by the provisions of Part II and it shall be lawful for the State Government to spend any amount in those territories out of the amount authorised by such Act to be expended for any service in that State. (2) The Governor of Andhra Pradesh or of Madras may, after the appointed day, authorise such expenditure from the Consolidated Fund of the State as he deems necessary for any purpose or service in the territories transferred to that State for a period of not more than three months beginning with the appointed day pending the sanction of such expenditure by the Legislature of the State. OBJECTS AND REASONS Clause 22.- "Doubts may arise whether the State Appropriation Acts for the year 19596-60 authorise the spending of any amount in or for the transferred terriories. Sub- section (1) is intended to remove any such doubts. In order that the administration in the transferred territories may be carried on until the concerned State Legislature has sanctioned expenditure from the Consolidated Fund of the State and passed the necessary Appropriation Act, provision is also made in sub-section (2) of this section for the Governor of Andhra Pradesh or Madras, as the case may be, to authorise, after the appointed day, such expenditure for a period of three months from the appointed day." - S.O.R. - Gaz., of Ind., 12-8-1957, Pt. II, Section 2, Ext., p. 758. 23. Reports relating to the accounts of Andhra Pradesh and Madras :- T h e reports of the Comptroller and Auditor-General of India referred to in Clause (2) of Art.151 of the Constitution of India of the Constitution relating to the accounts of the State of Andhra Pradesh or Madras in respect of any period prior to the appointed day shall be submitted to the Governor of each of the States of Andhra Pradesh and Madras who shall cause them to be laid before the Legislature of the State. 24. Distribution of revenues :- S.3 of the Union Duties of Excise (Distribution) Act, 1957, S.3 OF THE Union Duties of Excise (Distribution) Act, 1957 and Section 5 of the Estate Duty and Tax on Railway Passenger Fares (Distribution) Act, 1957 ,S.4 of the the Estate Duty and Tax on Railway Passenger Fares (Distribution) Act, 1957 of and the Second Schedule to Additional Duties of Excise (Goods of Special Importance) Act, 1957 and S.3 OF THE Union Duties of Excise (Distribution) Act, 1957 and S.5 of the Constitution (Distribution of Revenues) No. 2 Order, 1957, shall, as from the appointed day, have effect subject to such modifications as the President may, by order published in the Official Gazette, specify having regard to the transfer of territories effected by the provisions of Part II of this Act. PART 6 APPORTIONMENT OF ASSETS AND LIABILITIES 25. Land and goods :- (1) Subject to the other provisions of this Part, all land and all stores, articles and other goods, including cash balances in all treasuries in the territories specified in the First Schedule or the Second Schedule shall, as from the appointed day, pass to the State to which the territories are transferred. (2) In this section, the expression "Land" includes immovable property of every kind and any rights in or over such property, 26. Arrears of taxes :- The right of Andhra Pradesh or Madras to recover arrears of any tax or duty on property situate in the transferred territories including land revenue, or to recover arrears at any other tax or duty in any case where the place of assessment of that tax or duty is in the transferred territories shall belong to the State to which the territories are transferred. 27. Right to recover loans and advances :- The right to recover any loans or advances made before the appointed day by Andhra Pradesh or Madras to any local body, society, agriculturist or other person in the transferred territories shall belong to the State to which the territories are transferred. 28. Refund of taxes collected in excess :- The liability of Andhra Pradesh or Madras to refund any tax or duty on property situate in the transferred territories, including land revenue, collected in excess shall be the liability of the State to which the territories are transferred, and the liability of Andhra Pradesh or Madras to refund any other tax or duty collected in excess in any case where the place of assessment of that tax or duty is in the transferred territories shall also be the liability of the State to which those territories are transferred. 29. Deposits :- The liability of Andhra Pradesh or Madras in respect of any civil deposit or local fund deposit made in the transferred territories shall, as from the appointed day, be the liability of the State to which the territories are transferred. 30. Provident funds :- The liability of Andhra Pradesh or Madras in respect of the provident fund account of a Government servant in service on the appointed day shall, as from that day, be the liability of the State to which the Government servant is permanently allotted. 31. Pensions :- The liability of Andhra Pradesh or Madras in respect of . pensions shall be apportioned between those States in such manner as may be agreed upon between them or in default of such agreement, in such manner as the President may, by notified order, specify having regard to the transfer of territories effected by this Act and the principles underlying the provisions of the Fifth Schedule to States Reorganisation Act, 1956 . 32. Contracts :- (1) Where, before the appointed day, the State of Andhra Pradesh or Madras has made any contract in the exercise of its executive power for any purposes of the State, that contract shall be deemed to have been made in the exercise of the executive power,- (a) if such purposes are, as from that day, purposes relatable exclusively to the transferred territories, of the State to which the territories are transferred; and (b) in any other case, of the State which made the contract; and all rights and liabilities which have accrued, or may accrue, under any such contract shall, to the extent to which they are rights or liabilities of the State which made the contract, be rights or liabilities of the State specified in clause (a) or clause (b) above. (2) For the purposes of this section, there shall be deemed to be included in the liabilities which have accrued or may accrue under any contract- (a) any liability to satisfy an order or award made by any Court or other tribunal in proceedings relating to the contract; and (b) any liability in respect of expenses incurred in or in connection with any such proceedings. (3) This section shall have effect subject to the other provisions of this Part relating to the apportionment of liabilities in respect of loans, guarantees and other financial obligations; and bank balances and securities shall, notwithstanding that they partake of the nature of contractual rights, be dealt with under those provisions. 33. Liability in respect of actionable wrong :- Where, immediately before the appointed day, the State of Andhra Pradesh or Madras is subject to any liability in respect of an actionable wrong, other than breach of contract, that liability shall,- (a) if the cause of action arose wholly within the transferred territories, be a liability of the State to which they are transferred; and (b) in any other case, continue to be a liability of the State which, immediately before that day, was subject to liability. 34. Liability as guarantor of Co-operative Societies :- Where, immediately before the appointed day, the State of Andhra Pradesh or Madras is liable as guarantor in respect of any liability of a registered co-operative society, that liability shall,- (a) if the area of the society's operations is limited to the transferred territories, be a liability of the State to which the territories are transferred; and (b) in any other case, continue to be a liability of the State which, immediately before that day, was subject to such liability. 35. Items in suspense :- If any item in suspense is ultimately found to affect an asset or liability of the nature referred to in any of the foregoing provisions of this Part, it shall be dealt with in accordance with that provision. 36. Power of Central Government to order allocation or adjustment to certain cases :- Where either Andhra Pradesh or Madras becomes entitled to any property or obtains any benefits or becomes subject to any liability, and the Central Government, on a reference made within a period of three years from the appointed day by either of the States, is of opinion that it is just and equitable that that property or those benefits should be transferred to, or shared with, the other State or that a contribution towards that liability should be made by the other State, the said property or benefits shall be allocated in such manner between the two States, or the other State shall make to the State subject to the liability such contribution in respect thereof, as the Central Government may, after consultation with the two State Governments, by order determine. 37. Certain expenditure to be charged on the Consolidated Fund :- All sums payable by either Andhra Pradesh or Madras to the other State by virtue of the provisions of this Part shall be charged on the Consolidated Fund of the State by which such sums are payable. PART 7 ADMINISTRATIVE PROVISIONS 38. Provision as to certain Financial Corporations :- (1) As from the appointed day, the Financial Corporation constituted under State Financial Corporations Act, 1951 , for the State of Andhra Pradesh shall be deemed to have been constituted for that State with its area as altered by the provisions of Part II of this Act. (2) As from the appointed day, the Madras Industrial Investment Corporation constituted for the State of Madras shall be deemed to have been constituted for that State with its area as altered by the provisions of Part II of this Act. 39. Amendment of Act 6 of 1942 :- In Multi-Unit Co-operative Societies Act, 1942, in Section 5A, in sub-section (1), for the words and figures "any co-operative society which, immediately before the 1st day of November, 1956", the words "or any other enactment relating to reorganisation of States, any co-operative society which, immediately before the day on which the reorganisation takes place" shall be substituted. 40. Provifion as to State Elecricity Boards and apportionment of their assets and liabilities :- (1) As from the appointed day, State Electricity Boards constituted under the Electricity (Supply) Act, 1948, for the States of Andhra Pradesh and Madras shall be deemed to have been constituted for those States with their areas as altered by the provisions of Part II of this Act. (2) The undertakings and assets of a State Electricity B,oard referred to in sub-section (1), situated in the territories specified in the First Schedule or, as the case may be, the Second Schedule shall, as from the appointed day, pass to the State to which the territories are transferred. (3) Subject to the provisions of sub-section (2), the assets and liabilities of the State Electricity Boards referred to in sub-section (1) shall be apportioned between them in such manner as may be agreed upon between the Governments of Andhra Pradesh and Madras within one year from the appointed day, or in default of s u c h agreement, as the Central Government may by order determine. (4) Notwithstanding anything contained in sub-section (2), the arrangement which, immediately before the appointed day, was in force in regard to the generation or supply of electric power for the territories specified in the First Schedule or the Second Schedule shall continue to be in force after the appointed day on such terms and conditions and for such period as may be agreed upon between the Governments of Andhra Pradesh and Madras, or, in default of such agreement, as the Central Government may by order direct. 41. Special provisions with regard to Araniar Project :- (1) Notwithstanding anything contained in this Act, all rights and liabilities of the State of Madras in relation to the Araniar Project or the administration thereof shall, on the appointed day, be the rights and liabilities of the States of Andhra Pradesh and Madras, subject to such adjustments as may be made by agreement entered into by the said States or, if no such agreement is entered into within a period of one year from the appointed day, as the Central Government may by order determine having regard to the purposes of the project, and any such order may provide for the management of the Project jointly by the said States or otherwise: Provided that the order so made by the Central Government may be varied by any subsequent agreement entered into by the States of Andhra Pradesh and Madras. (2) An agreement or order referred to in sub-section ( 1 ) shall provide also for the rights and liabilities of the States of Andhra Pradesh and Madras in relation to any extension or further development of the Project after the appointed day. (3) The rights and liabilities referred to in sub-sections (1) and (2) shall include- (a) the rights to receive and to utilise water which may be available for distribution as a result of the Project; and (b) the rights and liabilities in respect of the administration of the Project and the construction, maintenance and operation thereof: but shall not include the rights and liabilities under any contract entered into before the appointed day by the Government of Madras. (4) The Central Government may, from time to time, give such directions as may appear to it necessary generally in regard to any of the matters specified in the foregoing provisions of this section and in particular, for the completion of the Project and its operation and maintenance thereafter. Provided that no such direction shall be issued or have effect after an agreement has been entered into by the States of Andhra Pradesh and Madras under sub- section (1) or after an order has been made by the Central Government under that sub-section, whichever is earlier. 42. Temporary provisions as to the continuance of certain existing road transport permits :- Notwithstanding anything contained in Section 63 of the Motor Vehicles Act, 1939 , a permit granted by the State Transport Authority of Andhra Pradesh or Madras or by any Regional Transport Authority in such State shall, if such permit immediately before the appointed day valid and effective in any area within the transferred territories, be deemed to continue to be valid and effective in that area after that day subject to the provisions of that Act as for the time being in force in that area; and it shall not be necessary for any such permit to be countersigned by the State Transport Authority or any Regional Transport Authority in the State to which the territories are transferred for the purpose of validating it, for use in such area: Provided that the Central Government may, after consultation with the State Governments, add to, amend to vary the conditions attached to the permit by the authority by which the permit was granted. 43. Provisions relating to services :- (1) Every person, who, immediately before the appointed day, is serving in connection with the affairs of Andhra Pradesh or Madras shall, as from that day, continue so to serve, unless he is required by general or special order of the Central Government to serve provisionally in connection with the affairs of the other State. (2) As soon as may be after the appointed day, the Central Government shall, by general or special order, determine the State to which every person provisionally allotted to Andhra Pradesh or Madras shall be finally allotted for service and the date from which such allotment shall take effect or be deemed to have taken effect. (3) Every person who is finally allotted under the provisions of sub- section (2) to Andhra Pradesh or Madras shall. If he is not already serving therein, be made available for serving in that State from such date as may be agreed upon between the two State Governments or in default of such agreement, as may be determined by the Central Government. (4) Nothing in this section shall be deemed to affect, after the appointed day, the operation of the provisions of Chapter I of Part XIV of the Constitution in relation to the determination of the conditions of service of persons serving in connection with the affairs of Andhra Pradesh or Madras: Provided that the conditions of service applicable immediately before the appointed day to the case of any person provisionally or finally allotted to Andhra Pradesh or Madras under this section shall not be varied to his disadvantage except with the previous approval of the Central Government. (5) The Central Government may at any time before or after the appointed day give such directions to either State Government as may appear to it to he necessary for the purpose of giving effect to the foregoing provisions of this section and the State Government shall comply with such directions, 44. Provisions as to the continuance of officers in the same posts :- Every person who, immediately before the appointed day, is holding or discharging the duties of any post or office in connection with the affairs of Andhra Pradesh or Madras in any area which on that day falls within the other State shall continue to hold the same post or office in the State in which such area is included on that day and shall be deemed as from that day to have been duly appointed to that post or office by the Government of, or other appropriate authority in, such State: Provided that nothing in this section shall be deemed to prevent the competent authority, after the appointed day, from passing in relation to such person any order affecting his continuance in such post or office. PART 8 LEGAL AND MISCELLANEOUS PROVISIONS 45. Territorial extent of laws :- The provisions of Section 3 shall not be deemed to have effected any change in the territories to which any law in force immediately before the appointed day extends or applies, and territorial references in any such law to Andhra Pradesh or Madras shall, until otherwise provided by a competent legislature or other competent authority, be construed as meaning the territories within that State immediately before the appointed day. 46. Power to adopt laws :- For the purpose of facilitating the application of any law in relation to Andhra Pradesh or Madras, the appropriate Government may, before the expiration of one year from the appointed day, by order make such adaptations and modifications of the law, whether by way of repeal or amendment, as may be necessary or expedient, and thereupon every such law shall have effect subject to the adaptations and modifications so made until altered, repealed or amended by a competent authority or competent legislature. Explanation.- In this section, the expression "appropriate Government" means, as respects any law relating to a matter enumerated in the Union List, the Central Government, and as respects any other law, the State Government. 47. Power to construct laws :- Notwithstanding that no provision or insufficient provision has been made for the adaptation of a law made before the appointed day, any Court, tribunal or authority, required or empowered to enforce such law may, for the purpose of facilitating its application in relation to Andhra Pradesh or Madras, construe the law in such manner, without affecting the substance, as may be necessary or proper in regard to the matter before the Court, tribunal or authority. 48. Power to name authorities, etc., for exercising statutory functions :- The Government of the State of Andhra Pradesh or Madras, as respects any territory transferred to that State by the provisions of Part II, may, by notification in the Official Gazette, specify the authority, officer or person who, as from the appointed day, shall be competent to exercise such functions exercisable under any law in force on that day as may be mentioned in that notification, and such law shall have effect accordingly. 49. Legal proceedings :- Where, immediately before the appointed-day, the State of Andhra Pradesh or Madras is a party to any legal proceedings with respect to any property, rights or liabilities transferred to the other State under this Act, the other State shall be deemed to be substituted for the State from which such property, rights or liabilities are transferred as a party to those proceedings, or added as a party thereto, as the case may be, and the proceedings may continue accordingly. 50. Transfer of pending proceedings :- (1) Every proceeding pending im- mediately before the appointed day before a Court (other than a High Court), tribunal, authority or officer in any area which on that day falls within the State of Andhra Pradesh or Madras shall, if it is a proceeding relatable exclusively to any part of the territories which as from that day are the territories of the other State, stand transferred to the corresponding court, tribunal, authority or officer in the other State. (2) If any question arises as to whether any proceeding should stand transferred under sub-section (1), it shall be referred to the High Court having jurisdiction in respect of the area in which the Court, tribunal, authority or officer before which, or before whom, such proceeding is pending on the appointed day, is functioning and the decision of that High Court shall be final. (3) In this section,- (a) "proceeding" includes any suit, case or appeal; and (b) "corresponding court, tribunal, authority or officer" in a State means- (i) the court, tribunal, authority or officer in which, or before whom, the proceeding would have lain if the proceeding had been instituted after the appointed day, or (ii) in case of doubt, such court, tribunal, authority or officer in that State as may be determined after the appointed day by the Government of that State, or before the appointed day by the Government of the other State, to be the corresponding court, tribunal, authority or officer. 51. Right of pleaders to practise in certain courts :- Any person who, immediately before the appointed day, is enrolled as a pleader entitled to practise in any subordinate courts in the transferred territories shall, for a period of six months from that day, continue to be entitled to practise in those courts, notwithstanding that the whole or any part of the terrritories within the jurisdiction of those courts has been transferred to another State. 52. Effect of provisions inconsistent with other laws :- " The provisions of this Act shall have effect notwithstanding anything inconsistent therewith contained in any other law. 53. Power to remove difficulties :- If any difficulty arises in giving effect to the provisions of this Act, the President may by order do anything not inconsistent with such provisions which appears to him to be necessary or expedient for the purpose of removing the difficulty. 54. Power to make rules :- (1) The Central Government may, by notification in the Official Gazette, make rules to give effect to the provisions of this Act. (2) Every rule made under this section shall be laid as soon as may be after it is made before each House of Parliament while it is in session for a total period of thirty days which may be comprised in one session or ["in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid"], both Houses agree in making any modification in the Rule or both Houses agree that the rule should not be made the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be, so however that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule. SCHEDULE 1 Territories transferred from the State of Madras to the State of Andhra Pradesh (Any reference in this Schedule to a census code number in relation to a village means the code number assigned to that village in the census of 1951). PART 1 \Censes Code No. \ \Census Code No. 1. The following villages in Ponneri taluk of Chingleput district :- Census Code. No. \Rajagopalapuram Balagopalapuram Ranganthapuram Dwarakapuram \55 56 57 58 Santhavelur ... 1 \Rallukuppam \59 Ayyavaripalayam \2 \KoUadam \60 Ambur \3 \Pravalavemeswarapuram \61 Nelvoy \4 \Mettupalayam \62 Marudavada \5 \Govindapuram \63 Kalatbur \6 \Vanalur \64 Gudalavaripalayam Narasingapura Agraharam \7 8 \Lakshmipuram Peddaittivakkarn \65 66 K.aripak:kam \9 \Chinnaittivakkaro \67 Pullivallam Kadur \... 10 ... 11 \Inigalam Arur \68 69 Bangaruthimma Boopalapuram Vittavapalayam Varadayapalayam \... 12 ... 13 ... 14 \Alamelumangapuram Venkatarajukandigai Kadirvedu \130 131 135 Kambakkarn \... 15 \Sininamoudur \136 Anidur \... 16 \Peradam \137 Bathalavallam \... 17 \Ambakkarn \138 Kummarapeddavenkatapuram Chedulapakkarn \... 18 ... 19 \Pudukuppam Madanambedu \139 140 Vidiakadu \... 20 \Sathiavedu \141 Shola Agraharam Silamathur \... 21 ... 22 \K.othamarikuppam Madanancheri \142 144 Matterimitta \... 23 \Thondukuli \145 Thondur Agraharam \... 24 \2. The entire forest areas situated in Ponneri taluk of Chingleput district and lying to the west of any of the villages specified in Item 1. 3. The following villages in Tiruvallur taluk of Chingleput district:- \ Chintamani Thangal Chinnapudi Agraharam \... 25 ... 26 \ \ Enadivettu \... 27 \ \ Racheria \... 28 \ \ Kovurpadu \... 29 \ \ Mopurpalli Chengumbakkarn \... 30 ... 31 \Census Code No. \ Chiddama Agraharam \... 32 \Mudivur \1 Ramachandrapuram Thondambattu \... 33 ... 34 \Rappalpattu Sadasivasankarapuram Jamoukesavapuram \2 3 4 Ambikapuram \... 35 \Vengalampattu \5 Pandur - \... 36 \Vellur \6 Padirikuppam \... 37 \Beerakuppam \7 Chinnapandur \... 38 \Lakshmikanthapuram \8 Madanapalayam \... 39 \Kadivedu \9 Oolluvaripalayam \... 40 \Janakipuram \10 Chervi \... 41 \Rajulukandigai \11 Appayapalayam \... 44 \Anamathukandigai \12 Mallavarpallayam \... 46 \Vijaravarikandigai \13 Samurthikandigal \... 53 \Kannavaram \14 Repallavada \... 54 \Tirupuranthakapurarnkottai \15 Census Code No. Chinthalakunta ... 16 Rafhuiiathapuram alias Chengal varavakandigai ... 17 Naidugunta ... 18 Bhoopathiswarapuram ... 19 Pisatoor ... 20 Appambattu ... 21 Ramagire ... 22 Krishnapuram ... 23 Kalancheri ... 24 Nagalapuram ... 25 Vembakkam ... 26 Kottakkadu ... 27 Nandanam ... 28 Ba^qlcodiyambedu ... 29 Balijakandigai ... 30 Mavettimolakandigai ... 31 Neervoy ... 32 Velur ... 33 Rajanagaram ... 34 Alapakkarn ... 35 Alappakkamicandigai ... 36 Unir ... 37 Agaram ... 38 Devadarikodiyambedu ... 39 Vengalathur ... 40 Kuppamkandigai ... 41 PiUarikandigai ... 42 Kottur ... 43 Sidderajulkandigai ... 44 Pulipedu alias Govardhanagiri ... 45 Mithilapuram ... 46 Obularajukandigai ... 47 Narayanarajukandigai ... 48 Kami alias Krishnagiri ... 49 Adivikodiyambedu ... 50 Pulikwidram ... 51 Adivisankarapuram ... 52 Krishnapiirarnkandigai ... 53 Silamatbur alias Bangala ... 54 Nallappanaidu Kandigai ... 55 Yalur Ravannavaradanna Kandigai ... 56 Chinnapattu ... 57 Subbanaidukandigai ... 58 Achama Kandigai '... 59 Karanal ... 60 Pallamapattadai ... 61 Krishnapuram Agraharam ... 62 Surattupalli ... 63 Unirpet ... 64 Thimmanambakkarn ... 65 Atur ... 66 Siagiri ... 67 Hanumanthapuram ... 73 Alagirikandigai ... 74 Shamshedbahadhurpet ... 75 Sriramapuram ... 76 Siddayinayakapuram ... 77 Chengalarayapuram ... 78 Polichettigunta ... 80 Desikuppam ... 84 Senneri ... 85 4. The entire forest area lying to the north of the villages specified in Item 3 and the forest area lying to the north of the village Desikupvam (CensusCode No. 84). PART II The following villages in Krishnagiri taluk of Salem district:- Census Code No. Onnappanikenkothur ... 18 Thaliagraharam ... 23 Kotamaganapalli ... 24 SCHEDULE 2 Territories transferred from the State of Andhra Pradesh to the State of Madras (Any reference in this Schedule to a census code number in relation to a village means the code number assigned to that village in the census of 1951). PART I 1. The following village in Puttur taluk of Chittoor district:- Census Code No. Gopalakrishnapuram ... 134 2. The following villages in Tinittani taluk of Chittoor district :- Census Code No. Veligaram ... 5 Malkalpatteda ... 6 Pallipat ... 7 Surarajupatteda ... 8 Rangepalle ... 9 Kolathur ... 10 Kolathur-Rainiahkandriga ... 11 Nediyam ... 12 Aravasipatteda ... 13 Samanthavada ... 14 Karimbedu ... 15 Kesavarajupuram ... 16 Ramachandrapuram ... 17 Chinnatimmarajupatteda ... 18 Venkatarajukuppam ... 19 Sangeetbakuppam ... 20 Thirumalrajupet ... 21 Tirunadbarajupuram ... 22 Kumararajupeta ... 23 Melapudi ... 24 Reddipalli Subbaraokhandriga ... 25 Puranam Sanjeevirayunikhandriga ... 26 Punyam ... 27 Patnam Seshavyakhandriga ... 28 Kadapanthangal ... 29 Kaverirajupeta alias Sri Kaveri- rajulungaripet ... 30 Bommarajupeta ... 31 GoUalakuppam ... 32 Chandrappanaidukhandriga ... 33 Chinnamudipalli ... 34 Kesavarajukuppam ... 35 Nallattur ... 45 Chivvada ... 46 Siddanthipuram ... 47 Kondapuram ... 48 Proddatturpet (Non-City Urban) ... 49 Census Code No. \Census Code No. Ragimanukhandrigai ... 50 \Sinigumi ... 144 Pandravedu ... 51 \Veeranaidupalem ... 145 Gantavarikuppam ... 52 \Rajakallarapuram ... 146 Sitaramapuram ... 53 \Suryanagaram ... 147 Vadakuppam ... 54 \Shotriam Boommarajapuram ... 148 Karlambakkarn ... 55 \Tekkur ... 149 Konasamudram ... 56 \Singasamudram ... 161 Kakalur ... 57 \Perurnkanchi Narasimhuni Khandriga ... 162 Vengalrajukuppam ... 58 \Verrakavarirajapuram ... 163 Ramapuram ... 59 \Erramasetti Narasimbhuni Khandriga ... 164 Poonimangadu ... 60 \Kumara Bommarajapuram ... 165 Venkatapura Agraharam ... 61 \Chengalvapuram Agraharam ... 166 Kodivalasa ... 63 \Dharanivarahapuram ... 167 Athimanjeri ... 64 \Velanjeri ... 168 Venkatapuram ... 65 \Srinivasapuram ... 169 Kothakuppam ... 66 \Sandayatham Anjaneyapuram ... 175 Petakandriga ... 67 \Anjaneyapuram ... 176 Jangalappalli ... 68 \Pakala Narayana Reddikhandriga ... 178 Nedigallu ... 69 \Raj anagram included in Village Ponbadi Gollakuppam ... 70 \(No. 100) ... 179 Kodanda Ramapuram ... 71 \Thaduru ... 180 Nemali ... 72 \Talari Thangal ... 181 Madduni ... 74 \Errappanaidukhandriga ... 182 Chinna Athimanjeri ... 79 \Veerakanellore ... 183 Nochili ... 81 \Netterikhandriga ... 184 Keechalam ... 82 \Makamambapuram ... 185 Ramasamudram ... 83 \Narayana Puram ... 186 Ulchigunivarajukhandriga ... 84 \Kasinadhapuram ... 187 Konugarikuppam ... 85 \Pattabiramapuram ... 188 Gownipuram Badrarajukhandriga ... 86 \Velayudakuppam ... 189 Alimelumangapuram ... 87 \Vinayakapuram ... 190 Singarajapuram ... 88 \Kadananagaram ... 192 Thayamambapuram ... 89 \Yagnapuram ... 193 Pompadi alias Pommadi ... 90 \JanaKarajakuppam ... 194 Korkuppam ... 97 \Anandhavallipuram ... 196 Narasampeta ... 99 \Tyagapuram ... 197 Rajanagaram Santhayatham ... 100 \Mohinipuram ... 198 K.annikambapuram ... 101 \Appukondayyakhandriga ... 199 Balakrishnapuram ... 102 \Mutyalavaripalle ... 200 Dwarakapuram ... 103 \Lakshmipuram ... 201 Krishnamurajukuppam ... 104 \Raghavanaidukuppam ... 202 Venugopalapuram ... 105 \Ayyavarinaidu Khandriga ... 203 Royasam Venkatakrishnayya Khandri ... 106 \Kondapuram ... 204 Krishnasamudram ... 107 \Ammavarikuppam ... 205 Tinivengalanadharajaduram ... 109 \Narayanapuram ... 206 Ramachandrapuram ... 110 \Mosur ... 207 Talavedu ... III \Vanganur ... 208 Narayanasamudram Agraharam ... 112 \Krishnakuppam ... 209 Balakrishnapuram ... 120 \Chengalvarayudukhandriga ... 210 Munikambattu ... 121 \Sirigirirajubadrarajukhandriga ... 211 Subramanyapuram ... 123 \Madurapuram ... 212 Ramachandrapuram ... 124 \Changareddi Narayanareddikhandriga ... 213 Sathrunjaypuram ... 125 \Santhana Venugopalapuram ... 214 Medinipuram ... 126 \Koramangalam ... 215 Srinivasapuram ... 127 \Pratapa Uddandamakarajapuram ... 216 Srinivasayya Khandriga ... 128 \Agoor ... 217 Gownipuram Chinnasubbaraju \Amnithapuram ... 218 Khandriga ... 135 \Tiruttam (Non City Urban) ... 219 Siddayyagunta Khandriga ... 136 \Tiruttani (Rural) ... 220 Madirajuperumalraju Khandriga ... 137 \Meldevadbanaro ... 221 Elavarthimummalraju Khandriga ... 138 \Keeldevadhanaro ... 222 Chiralagurrappa Khandriga ... 139 \Kaveripuram ... 226 Nallur Perumalraju Khandriga ... 140 \Khandapuram ... 227 Vichirangaraju Khandriga ... 141 \Ramakrishnarajupet ... 228 Chinthalangunta Khandriga ... 142 \Bhadrarajukhandriga ... 229 Nalluni Venkataraju Khandriga ... 143 \Srikrishnapwam ... 230 Census Code No. Census Code No. Thummalcheruvulchandriga ... 231 \Paivalasa ... 319 Maharajapuram ... 232 \Katankuppam ... 320 Akkaclukuppam ... 233 \PART 11 Beerakuppam ... 234 \ Penimalmanyarnkhandriga ... 235 \The following villages in Tiruttani taluk of Veerakaverirajapuram ... 236 \Chittoor district: Kainihigunivarajakhadriga ... 237 \ Devascuapuraa ... 240 \Census Code No. Mahankalipuram ... 242 \Arumbakkarn ... 75 Ramajosvulukhadriga ... 243 \Arumgolam ... 91 Balapuram ... 244 \Thirukkolamkhandriga ... 92 SreeicaUkapuram ... 245 \Mamandur ... 113 Chandravilasapuram ... 246 \Nekkiniagraharam ... 115 Ramapura Agraharam ... 247 \Nikkinipeta ... 116 Govatsapuram ... 248 \Venugopalakrishnapuram ... 117 Shrikrishnapuram ... 249 \Nedambaram ... 129 Velurukrishnamanaidukhadriga ... 250 \Ragunadhapuram ... 130 Laksbminarasimhapuram ... 251 \Sithapuram ... 131 ThondamanatinaTayanareddikhand- \Patramthangal ... 132 driga ... 252 \Panapakkarn ... 133 Senagalathur Agraharam ... 253 \An-otkuppam ... 150 Cherukunur ... 254 \Gulur ... 151 Perumathangal ... 255 \Kanjipadi ... 152 K.annikapuram ... 256 \Rangapuram ... 153 Valliyammapuram ... 257 \Nabaloor ... 170 Padmapuram ... 258 \Kuluiathur ... 171 Karthikeyapuram ... 259 \IUupur ... 172 Penimalthangal ... 260 \Muddukondapuram ... 173 Damaneri ... 266 \Ramapuram ... 223 Swethavarahapuram ... 267 \Kaverirajupuram ... 238 VeHotur ... 268 \Kurmavilasapuram ... 239 Ammaneri ... 269 \Ramalingapuram .... 261 Kondapuran) ... 270 \Parasapuram ... 262 Venkataperomalrajupuram ... 272 \Venugopalapuram ... 263 Tirunadharajapuram ... 275 \Veeraraghavapuram ... 286 Vecramangalam ... 277 \Tiruveelangadu ... 287 Audivarabapuram ... 278 \Narthavada ... 288 Mambakkarn ... 279 \Dhanushyapuram ... 290 Peddak '^.^unbur ... 280 \Palayanur ... 297 Peddaaagapudi ... 281 \Bhagavatha Pattabhiramapuram ... 298 Devakipuram ... 282 \Pulavanalluni ... 299 Kasavarajupet ... 283 \Banapuram ... 306 Bikkasaoivengamanaidulkhan- \Vyasapuram ... 307/1 and 307/2 driga ... 284 \Rajapadmapuram ... 306 Chinnakadambur ... 285 \Rajarathnapuram ... 309 Nayudu Thopu ... 289 \Jagirmangalam ... 310 Vediyangadu ... 291 \Shrotriam Pattabhiramapuram alias Devalambapuram Makarajapuram ... 292 \Chinnamapet ... 324 Chinnanagapudi ... 293 \Tholudavoor ... 325 Eerumbi alias Aswarevantha- \Marudavallipuram ... 326 puram ... 294 \Manoor ... 327 Viranathur ... 295 \Kuppam Khandriga ... 326 Avyaneri ... 296 \Harishchandrapuram ... 329 Singarajapuram ... 300 \Lakshmivilaspuram ... 330 Gopalapuram ... 301 \Saunakapuram ... 331 Chinnaramapuram ... 302 \Orathur ... 332 Peddaramapuram ... 303 \Paakasala ... 333 Chanurmaliavaram ... 304 \Japti Shrotrium Ramapuram ... 334 Koleri alias Sahasrapadanapuram ... 305 \Peddakalakattur ... 335 Mylarwada ... 311 \Chinnamandali ... 336 Makamambapuram ... 312 \Kalambakarn ... 338 Tinimalambapuram ... 313 \PART III Parabhayankarapuram ... 314 Meesaragantapuram ... 315 Makamambapuram ... 316 \The following village in Tiruttani taluk of Chittoor district:- ^0 Nilopalapuram ... 317 \Census Code No. Padmapuram ... 318 \Chitrambakkarn ... 337 PART IV The following villages in Tiruttani taluk of Chittoor district:- Census Code No. Penimalrajupeta ... 321/1 and 321/2 Thandlam ... 322 Nandhimangalam ... 323 PART V The following hamlets in Tiruttani taluk of Chittoor district:- Census Code No. Antbarishapuram ... 307/3 Sukapuram ... 307/4 PART VI The following villages in Chittoor taluk of Chittoor district:- Census Code No. Avwlarangaiahpalle ... 248 Gollavaripalle ... 277 Thengal ... 279 Balekuppaffl ... 280 Aiqmavaripalle ... 337 Kondomanayanipalem ... 351 Paramasattu ... 352 Madandakuppam ... 353 Gollapalle ... 354 Mahimandalam ... 363 Peromallakuppam ... 364 Erukambat ... 365 VeUunalai ... 366 Mutharasikuppam ... 368 Vennampalle ... 369 Kodukkanthangal ... 370 Elayanellore ... 371 Thempalle ... 372 Sripadanellore ... 373 Veppalai ... 374 Melpadi ... 375 2. The entire forest area lying to the north and south of the village of Mahimandalam (Census Code No. 363). PART VII 1. The following villages in Chittoor taluk of Chittoor district :- Census Code No. Dakshinapathapalle ... 290 Puttavaripalle ... 295 Rangasamudram ... 297 Vidyasankarapuram ... 298 vaudonapoliem ... 299 Varadareddipalle ... 300 Veerisettipalle ... 301 Paradarami ... 302 2. The forest area lying between the above village and Gudiyattam taluk. PARTV VIII The following areas in Palmaner taluk of Chittoor district :- (a) the area surrounding the Javvajirainasamudram tank bounded- (i) on the east, by the existing boundary between Javvajiramasanludram village inclu- ded in Alasandapuram village (Census Code No. 33) of Tiruppattur taluk of North Arcot district of Madras State and the State of Andhra Pradesh. (ii) on the south, by the existing boundary between the said Jawajiramasamudram village and the State of Andhra Pradesh and its continuation directly westwards to the top of the adjoining hill, (iii) on the west, by a line running along the. top of the two hills lying to the west of the said tank, and (iv) on the north, by a line running along the peaks of the four hills lying to the north of the said tank and joined up to the north-west corner of the Jawajiramasamudram village; (b) the area surrounding the GoUapalle tank bounded- (i) on the east and the south, by the existing boundary between GoUapalle village inclu- ded in Alasandapuram village (Census Code No. 33) of Tirupattur taluk of North Arcot district of Madras State and the State of Andhra Pradesh, (ii) on the west, by a line running along the bottom of the hill situated to the west of the said tank, and (iii) on the north, by a line running along the bottom of the hill situated to the north of the said tank. SCHEDULE 3 3 [See Section 4(1)] (Any reference in this Schedule to a census code number in relation to a village means the code number assigned to that village in the census of 1951). The following villages of Nagari firka in Puttur taluk-- census Code No. Padiri ... 147 Aroor ... 150 Kunamarajupaliem ... 151 EUassamudram ... 151 Kaipakarn ... i51 K^kapuram ... 152 Buchivanatham ... 153 Samireddikandigal ... 153 Ishtakameswarapuram ... 153 Seetharamapuram Agraharam ... 153 Gangamambapuram ... 153 Anunagunta ... 153 Pannur ... 154 Jifannadhapuram ... 155 KaBambakarn ... 156 Madhavaram ... 156 Chavarambakarn ... 157 Census Code No. Kachervedu ... 158 Elakatoor ... 159 Mathursi Venaktamambapuram ... 159 Thippapuram ... 159 IUupuniramiahKhandriga ... 159 Sriramapuram ... 173 Paddapatteda ... 173 Sadasivapuram ... 173 Kavanur ... 174 Palukuni Subbarayudu Khandriga ... 174 Koppedu Acharyulu Khandriga ... 175 Koppedu Kapulu Khandriga ... 175 Kellapudi ... 176 Gajasingarajapuram ... 176 Akagaripeta ... 176 Nindra ... 177 Samayapuram ... 177 Netteri ... 178 SCHEDULE 4 4 (See Section 10 ) Modifications of the First Schedule to Delimitation of Parliamentary and Assembly Constituencies Order, 1956. 1. The Note at the end of the Part "I -ANDHRA PRADESH" shall be numbered as "Note I" and the following shall be added thereto, namely:- "Note 2: - Any reference to Chittoor district in column 3 of this Part shall be taken to mean the area comprised within that district on the appointed day as defined in the Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959". 2. In the Part "7 - Madras,"- (a) in the entry in column 3 against serial No, 194, for the words "Gummidipundi and Sathya- vedu firkas in Ponneri taluk" the words "Gummidipundi firka in Ponneri taluk" shall be substituted. (b) in the entry in column 3 against serial No. 195 for the words "Tiruvallur taluk, and Gummidipundi and Sathyavedu firkas," the words "Tiruvallur and Tiruttani taluks and Gummidipundi firka" shall be substituted; (c) the Note at the end shall be numbered as "Note I" and the following shall be added thereto, namely :- "Note 2:- Any reference in column 3 of this Part to a district, taluk or firka the extent of which has been altered by the Andhra Pradesh and Madras (AlterationofBoundaries)Act,1959,shaUbetaken ta- mean the area comprised within that district, taluk or firka on the appointed day as defined in that Act." SCHEDULE 5 SCHEDULE (See Section 13 ) Modifications of the Second Schedule to Delimitation of Parliamentary and Assembly Constituencies Order, 1956. 1. In the part"1- ANDHRA PRADESH",- (a) for the entries in columns 2 and 3 against serial No. 118, the entries "Sathyavedu" and "Sathyavedu taluk and Nagari firka in Puttur taluk" shall, respectively, be substituted; (b) the whole of serial No. 119 shall be omitted; (c) the Note at the end shall be numbered as "Note I" and the following shall be added thereto, namely:- "Note 2: - Any reference in column 3 of this Part to a district, taluk or firka the extent of which has been altered by the Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959, shall be taken to mean the area comprised within that district, taluk or firka on the appointed day as defined in that Act." (d) in the Annexure, the whole of parts (63) and (64) shall be omitted and for part (62); the following shall be substituted, namely :- "(62) Villages comprising the firka of Nagari in Puttur Taluk 1. Satravada 2. Mittapalem. 3. Mudipalle. 4. SaraswathMIasapuram. 5. Melapattu. 6. Therani. 7. Ekambarakuppam. 8. Salvapatteda. 9. Nagari. 10. Taduku. 11. Tadukupet. 12. Veerakaverirajapuram. 13. Keelapattu. 14. Nettarnkhandigai. 15. Sri Venkataperumalarajapuram. 16. Nagarajakuppam. 17. Dharmavaram Venkataramiah Khandriga. 18. Kannikapuram. 19. Tirumalraj Kandigai. 20. Sriranganagara Agraharam. 21. Velavadi. 22. Mangadu. 23. Bugga Agraharam. 24. Damarapakarn. 25. Ayanambakarn. 26. Thinipathi Venkatacharyulu Khandriga. 27. Agaram. 28. lruguvoi. 29. Thumbur. 30. Nainaru. 31. PalamangalamDakshinapu Khandriga. 32. Palamangalam Uttarapu Khandriga." 2. In the Part "7 - MADRAS".- (a) in the entry in column 3 against serial No. 13 for the words "Gummadipundi" and "Sathaveda \\ firkas" the words "Gummidipundi firka" shall be substituted (b) for the entry in column 3 against serial No. 14, the following entry shall be substituted, namely :- "Gummidipundi firka in Ponneri taluk and Kannigaipper firka (excluding the villages specified in Item (1) of the Appendix) in Tiruvallur taluk." (c) for the entry in column 3 against serial No. 15, the following entry shall be substituted, namely :- "Tiruvallur taluk (excluding Kannigaipper firka but including the villages specified in Item (1) of the Appendix); and Kanakammachatram firka in Tinittani taluk"; (d) after serial No. 15, the following entry shall be inserted, namely :- "15A. Tinittani Tinittani taluk I Nil, Nil" (excluding Kanakammachatram firka) (e) in the entry in column 3 against serial No. 32 and serial No. 34, for the brackets and figure "(1)", the brackets, figure and letter "(IA)" shall be substituted; (f) the Note at the end shall be numbered as "Note I" and the following shall be added thereto, namely:- "Note 2: - Any reference in column 3 of this Part to a district, taluk or firka the extent of which has been altered by the Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959, shall be taken to mean the area comprised within that district, taluk or firka on the appointed day as defined in that Act;" (g) in the Appendix, the heading "NORTH ARCOT DISTRICT" which bears the number "(1)" shall be renumbered as "(IA)" and before that heading as so renumbered, the following shall be inserted, namely: "CHINGLEPUT DISTRICT (1) Villages in Kannigaipper firka in Tinivallur taluk included in Tiruvallur constituency. 1. Sembedu. 2. Vengal. 3. Avanambakkam. 4. Agaram. 5. Magaral. 6. Sethupakkarn. 7. Ourovayal. 8. Arkampathu. 9. Damarapakkarn. 10. Komakahbedu. 11. Karani. 12. Koduvali. 13. Singilicuppam. 14. Ayalacheri. 15. Puducuppam." SCHEDULE 6 6 (See Section 14 ) Modifications of the Delimitation Commission's Final Order No. 19 dated the 4th October, 1954. 1. In Table B,- (a) for the entries in columns 2 and 3 against serial No. 121, the entries "Sathyavedu" and "Sathyavedu taluk and Nagari firka in Puttur taluk" shall, respectively, be substituted; (b) the whole of serial No. 122 shall be omitted; (c) the Note at the end shall be numbered as "Note I" and the following shall be added thereto, namely:- "Note 2: - Any reference in column 3 of this Part to a district, taluk or firka, the extent of which has been altered by the Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959, shall be taken to mean the area comprised within that district, taluk or firka on the appointed day as defined in that Act." 2. In the Schedule, the whole of parts (63) and (64) shall be omitted and for part (62), the following shall be substituted, namely :- "(62) Villages comprising the firka of Nagari in Puttur Taluk. 1. Satravada. 2. Mittapalam. 3. Mudipalle. 4. Saraswathivilasapuram. 5. Melapattu. 6. Therani. 7. Ekambarakuppam. 8. Salvapatteda. 9. Nagari. 10. Taduku. 11. Tadukupet. 12. Veerakaverirajapuram. 13. Keelapattu. 14. Nettarnkhandigai. 15. Sri Venkatapenimalarajapuram. 16. Nagerajakuppam. 17. Dharmavaram Venakataramiah Khandriga. 18. Kannikapuram. 19. Tirumalraj Kandigai. 20. SriranganagaraAgraharam. 21. Velavadi. 22. Mangadu. 23. BuggaAgraharam. 24. Damarapakarn. 25. Ayanambakarn. 26. Thirupathi Venakatacharyulu Khandriga. 27. Agaram. 28. lruguvoi. 29. Thumbur. 30. Nainani. 31. Palamangalam Daksbinapu Khandriga. 32. Palamangalam Uttanipu Khandriga."