Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Laws (Amendment Of Short Titles) Act, 1961 9 of 1961 [17 February 1961] CONTENTS 1. Short Title 2. Definitions 3. Amendment Of Short Titles, Etc., Of Certain Laws 4. Consequential Amendments In Certain Laws SCHEDULE 1 :- THE FIRST SCHEDULE SCHEDULE 2 :- THE SECOND SCHEDULE Andhra Pradesh Laws (Amendment Of Short Titles) Act, 1961 9 of 1961 [17 February 1961] An Act to amend the short title of and to make other consequential amendments in certain laws in force in the State of Andhra Pradesh. Be it enacted by the Legislature of the State of Andhra Pradesh in the Twelfth Year of the Republic of India, as follows :-- 1. Short Title :- This Act may be called the Andhra Pradesh Laws (Amendment of Short Titles) Act, 1961]. 2. Definitions :- In this Act, unless the context otherwise requires:-- (a) Andhra area means the territories of the State of Andhra Pradesh which, immediately before the 1st November 1956, were comprised in the State of Andhra; (b) 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 Pradesh and relating to any matter enumerated in List II or List III of the Seventh Schedule to the Constitution; (c) Telangana area means the territories specified in sub-section (1) of Section 3 of the States Reorganisation Act, 1956 (Central Act 37 of 1956). 3. Amendment Of Short Titles, Etc., Of Certain Laws :- T he short title of every law specified in column (2) of the First Schedule and its citation by the number and year as indicated therewith, shall be amended as specified in the corresponding entry in column (3) thereof and all references to any such law in any other law shall stand modified accordingly. 4. Consequential Amendments In Certain Laws :- (1) Whenever, the expression State of Andhra occurs in any law in force only in the Andhra area or the expression Hyderabad area of the State of Andhra Pradesh occurs in any law in force only in the Telangana area, otherwise than in the short title, then, unless the subject or context otherwise requires, the expression Andhra area of the State of Andhra Pradesh or the expression Telangana area of the State of the A.P. shall respectively be substituted there fore, and there shall also be made in any sentence in which the said expression or any expression cognate thereto or any grammatical variation thereof occurs, such consequential amendment as the rules of grammar may require. (2) The enactments specified in the Second Schedule shall be amended to the extent and in the manner mentioned therein, or if it is so directed, shall stand repealed. SCHEDULE 1 THE FIRST SCHEDULE (See Section 3) Year Existing short title and number and year. Short title as amended and number and year. (1) (2) (3) 1. Regulations in force in the whole of the State of Andhra Pradesh 1822 The Madras Revenue Malversation Regulation. 1822 (Madras Regulation IX of 1822 The A.P. Revenue Malversation Regulation, 1822 (Regulation IX of 1822) 1823 The Madras Revenue Malversation (Amendment) The A.P. Revenue Malversation (Amendment) Regulation, 1823 Regulation, 1823 (Madras Regulation III of 1823). (Regulation III of 1823). 1828 The Madras Subordinate Collectors and Revenue Malversation (Amendment) Regulation, 1828 (Madras Regulation VII of 1928). The A.P. Subordinate Collectors and Revenue Malversation (Amendment) Regulation, 1828 (Regulation VII of 1828). 1832 The Madras Revenue Malversation (Amendment) Regulation, 1832 (Madras Regulation III of 1832). The A.P. Revenue Malversation (Amendment) Regulation, 1832 (Regulation III of 1832). 2. Acts in force in the whole of the State o Andhra Pradesh 1837 The Madras Public Property Malversation Act, 1837 (Central Act XXXVI of 1837). The A.P. Public Property Malversation Act, 1837 (Central Act XXXVI of 1837). 1839 The Madras Rent and Revenue Sales Act, 1839 (Central Act VII of 1839). The A.P. Rent and Revenue Sales. Act, 1839 (Central Act VII of 1839). 1864 The Madras Revenue Recovery Act, 1864 (Madras Act II of 1864). The A.P. Revenue Recovery Act, 1864 (Act II of 1864). 1869 The Madras Revenue Summonses Act. 1869 (Madras Act III of 1869). The A.P. Revenue Summonses Act, 1869 (Act III of 1869). 1889 The Madras Towns Nuisances Act, 1889 (Madras Act III of 1889). The A.P. Towns Nuisances Act, 1889 (Act III of 1889). 1891 The Madras General Clauses Act, 1891 (Madras Act I of 1891). The A.P. General Clauses Act, 1891 (Act I of 1891). 1893 The Madras Revenue Enquiries Act, 1893 (Madras Act V of 1893). The A.P. Revenue Enquiries Act, 1893 (Act V of 1893). 1905 The Madras Land Encroachment Act, 1905 (Madras Act VI of 1905) The A.P. Land Encroachment Act, 1905 (Act III of 1905). 1920 An Act to amend the Madras General Clauses, Act, 1891 (Madras Act XI of 1920). The A.P. General Clauses (Amendment) Act, 1920 (Act XI of 1920) 1922 The Madras Stamp (Amendment) Act, 1922 (Madras Act VI of 1922). The Stamp (Andhra Pradesh Amendment) Act, 1922 (Act VI of 1922). 1923 The Madras Stamp (Further Amendment) Act. 1923 (Madras Act VI of 1923). The Stamp (Andhra Pradesh Further Amendment) Act, 1923 (Act VI of 1923). 1923 The Madras Survey and Boundaries Act, 1923 (Madras Act VIII of 1923). The Andhra Pradesh Survey and Boundaries Act, 1923 (Act VIII of 1923). 1925 The Madras Survey and Boundaries (Validation) Act, 1924 (Madras Act II of 1925). The Andhra Pradesh Survey and Boundaries (Validation) Act, 1924 (Act II of 1925) 1926 The Madras Borstal Schools Act, 1925 (Madras Act V of 1926). The Andhra Pradesh Borstal Schools Act. 1925 (Act V of 1926). 1935 The Agriculturists Loans (Madras Amendment) Act, 1935 (Madras Act XVI of 1935). The Agriculturists Loans (Andhra Pradesh Amendment) Act, 1935 (Act XVI of 1935). 1936 The Madras Famine Relief Fund Act, 1936 (Madras Act, XVI of 1936). The A.P. Famine Relief Fund Act, 1936 (Act XVI of 1936). 1937 The Madras Probation of Offenders Act, 1936 (Madras Act III of 1937) The A.P. Probation of Offenders Act, 1936 (Act III of 1937). 1937 The Madras Revenue Recovery and City Land Revenue (Amendment Act, 1937 (Madras Act XIV of 1937). The A.P. Revenue Recovery (Amendment) Act, 1937, (Act XIV of 1937) 1938 The Madras Traffic Control Act, 1938 (Madras Act V of 1938). The prisons and Indian Lunacy (Madras Amendment) Act, 1938 (Madras Act XVI of 1938) The A.P. Traffic Control Act, 1938 (Act V of 1938). The prisons (Andhra Pradesh) and Indian Lunacy (Andhra Area) Amendment Act, 1938 (Act XIV of 1938) 1939 The Madras Entertainments Tax Act, 1939 (Madras Act X of 1939). The A.P. Entertainments, Tax Act, 1939 (Act X of 1939). 1940 The Prisons (Madras Amendment Act, 1940 (Madras Act V of 1940.) The Prisons (Andhra Pradesh Amendment) Act, 1940 (Act V of 1940). 1942 The Madras City Police, Towns Nuisance and Prevention of Cruelty to Animals (Amend.) Act, 1942 (Madras Act XX of 1942). The A.P. Towns, Nuisances and Prevention of Cruelty to Animals (Amendment) Act, 1942 (Act XX of 1942). 1947 The Prisons (Madras Amendment) Act, 1947 (Madras Act XVIII of 1947). The Prisons (Andhra Pradesh Amendment) Act, 1947 (Act XVIII of 1947). 1947 The Prisons (Madras Amendment No. II) Act, 1947 (Madras Act XIX of 1947). The Prisons (Andhra Pradesh Amendment No. II) Act, 1947 (Act XIX of 1947). 1947 The Madras Probation of Offenders (Amendment) Act, 1947 (Madras Act XXIX of 1947). The Andhra Pradesh Probation of Offenders (Amendment) Act, 1947 (Act XXIX of 1947). 1948 The Madras Home Guards Act, 1948 (Madras Act I of 1948). The A.P. Home Guards Act, 1948 (Act I of 1948). 1948 The Madras Suppression of Disturbances Act, 1948 (Madras The Andhra Pradesh Suppression of Disturbances Act, 1948 (Act III of Act III of 1948). 1948). 1948 The Land Acquisition (Madras Amendment) Act, 1948 (Madras Act XXI of 1948). The Land Acquisition (A.P. Amendment) Act, 1948 (Act XXI of 1948). 1949 The Madras Entertainments Tax (Amendment) Act, 1949 (Madras Act XVI of 1949). The A.P. Entertainments Tax (Amendment) Act, 1949 (Act XVII of 1949). 1949 The Prisoners (Madras Amendment) Act, 1949 (Madras Act XXI of 1949). The Prisoners (A.P. Amendment) Act, 1949 (Act XXI of 1949). 1949 The Indian Treasure-trove (Madras Amendment) Act, 1949 (Madras Act XXXVI of 1949). The Indian Treasure-trove (Andhra Pradesh Amendment) Act, 1949 (Act XXXVI of 1949). 1950 The Madras Stamp (Amendment) Act, 1950 (Madras Act VI of 1950). The Stamp (A.P. Amendment) Act, 1950 (Act VI of 1950). 1950 The Madras Entertainments Tax (Amendment) Act, 1950 (Madras Act XIII of 1950). The A.P. Entertainments Tax (Amendment) Act, 1950 (Act XIII of 1950). 1950 The Madras Stamp (Second Amendment) Act, 1950 (Madras Act XXV of 1950). The Stamp (A.P. Second Amendment) Act, 1950 (Act XXV of 1950). 1950 The Madras Land Encroachment (Amendment) Act, 1950 (Madras Act XXIX of 1950). The A.P. Land Encroachment (Amendment) Act, 1950 (Act XXIX of 1950). 1950 The Madras Animals and Birds Sacrifices Prohibition Act, 1950 (Madras Act XXXII of 1950). The A.P. Animals and Birds Sacrifices Prohibition Act, 1950 (Act XXXII of 1950). 1951 The Madras Borstal Schools (Amendment) Act, 1951 (Madras Act XI of 1951). The A.P. Borstal Schools (Amendment) Act, 1951 (Act XI of 1951). 1952 The Madras Survey and Boundaries (Amendment) Act, 1952 (Madras Act X of 1952). The A.P. Survey and Boundaries (Amendment) Act. 1952 (Act X of 1952). 1952 The Madras Motor Vehicles (Taxation of Passengers and Goods) Act, 1952 (Madras Act XVI of 1952). The Andhra Pradesh Motor Vehicles (Taxation of Passengers and Goods) Act, 1952 (Act XVI of 1952). 1953 The Madras Entertainments Tax (Amendment) Act, 1953 (Madras Act VI of 1953). The A.P. Entertainments Tax (Amendment) Act, 1953 (Act VI of 1953). 1953 The Evacuee Interest (Separation) Madras Supplementary Act, 1953 (Madras Act VII of 1953). The Evacuee Interest (Separation) Andhra Pradesh Supplementary Act, 1953 (Act VII of 1953). 1954 The Andhra Payment of Salaries and Removal of Disqualifications The A.P. Payment of Salaries and Removal of Disqualifications Act, Act, 1953 (Andhra Act II of 1954). 1953 (Act II of 1954). 1954 The Andhra (Prevention of Speculation in Immovable Property) Act, 1954 (Andhra Act VIII of 1954) The A.P. (Prevention of Speculation in Immovable Property) Act, 1954 (Act VIII of 1954) 1954 The Andhra Requisitioning of Buildings Act, 1954 (Andhra Act XI of 1954) The A.P. Requisitioning of Buildings Act, 1954 (Act XI of 1954). 1954 The Madras Motor Vehicles (Taxation of Passengers and Goods) (Andhra Amendment) Act, 1954 (Presidents Act XI of 1954). The A.P. Motor Vehicles (Taxation of Passengers and Goods) (Amendment) Act, 1954 (Presidents Act XI of 1954). 1955 The Madras Entertainments Tax (Andhra Amendment) Act, 1955 (Presidents Act II of 1955). The A.P. Entertainments Tax (Amendment) Act, 1955 (Presidents Act II of 1955). 1955 The Andhra Cinemas (Regulation Act, 1955 (Presidents Act IV of 1955). The A.P. Cinemas (Regulation) Act, 1955 (Presidents Act IV of 1955). 1955 The Andhra Payment of Salaries And Removal of Disqualifications (Amendment) Act, 1955 (Andhra Act VIII of 1955). The A.P. Payment of Salaries and Removal of Disqualifications (Amendment) Act, 1955 (Act VIII of 1955). 1955 The Andhra Requisitioning of Buildings (Second Amendment) Act, 1955 (Andhra Act XIX of 1955) The A.P. Requisitioning of Buildings (Second Amendment) Act, 1955 (Act XIX of 1955). 1955 The Andhra Payment of Salaries and Removal of Disqualifications (Second Amendment) Act, 1955 (Andhra Act XX of 1955). The A.P. Payment of Salaries and Removal of disqualifications (Second Amendment) Act, 1955 (Act XX of 1955) 1955 The Andhra Irrigation (Levy of Betterment Contribution) Act, 1955 (Andhra Act XXV of 1955) The Andhra Pradesh Irrigation (Levy of Betterment Contribution) Act, 1955 (Act XXV of 1955). 1956 The Andhra Essential Articles Control and Requisitioning (Temporary Powers) Act, 1956 (Andhra Act V of 1956). The A.P. Essential Articles Control and Requisitioning (Temporary Powers) Act, 1956 (Act V of 1956) 1956 The Andhra Court-fees and Suits Valuation Act. 1956 (Andhra Act VII of 1956). The Andhra Pradesh Court-fees and Suits Valuation Act, 1956 (Act VII of 1956) 1956 The Andhra Objectionable Performances Prohibition Act, 1956 (Andhra Act VIII of 1956). The Andhra Pradesh Objectionable Performances Prohibition Act, 1956 (Act VIII of 1956). 1956 The Madras Entertainments Tax (Andhra Amendment) Act, 1956 (Andhra Act XI of 1956). The Andhra Pradesh Entertainments Tax (Amendment) Act, 1956 (Act XI of 1956). 1956 The Madras Motor Vehicles The Andhra Pradesh Motor Vehicles 1956 The Madras Motor Vehicles (Taxation of Passengers and Goods) (Andhra Amendment) Act, 1956 (Andhra Act XII of 1956). The Andhra Pradesh Motor Vehicles (Taxation of Passengers and Goods) (Amendment) Act, 1956 (Act XII of 1956). 1956 The Andhra Payment of Salaries and Removal of Disqualifications (Amendment) Act, 1956 Andhra Act XXIII of 1956). The Andhra Pradesh Payment of Salaries and Removal of Disqualifications (Amendment) Act, 1956 (Act XXIII of 1956). 1956 The Andhra Essential Articles Control and Requisitioning (Temporary Powers) Amendment Act, 1956 (Andhra Act XXXVII of 1956). The Andhra Pradesh Essential Articles Control and Requisitioning (Temporary Powers Amendment) Act, 1956 (Act XXXVII of 1956). 1957 The Andhra payment of Salaries and Removal of Disqualifications (Andhra Pradesh Amendment Act) 1957 (Andhra Pradesh Act III of 1957). The A.P. Payment of Salaries and Removal of Disqualifications -- (Amendment) Act, 1957 (Andhra Pradesh Act III of 1957). 1958 The Andhra Payment of Salaries and Removal of Disqualifications (Andhra Pradesh Amendment Act), 1958 (Andhra Pradesh Act II of 1958). The A.P. Payment of Salaries and Removal of Disqualifications (Amendment) Act, 1958 (A.P. Act II of 1958). 1958 The Andhra Court-fees and Suits Valuation (Andhra Pradesh Amendment Act), 1958 (Andhra Pradesh Act IV of 1958). The A.P. Court-fees and Suits Valuation (Amendment Act, 1958 (Andhra Pradesh Act IV of 1958) 1958 The Madras Motor Vehicles (Taxation of Passengers and Goods), (Andhra Pradesh (Amendment) Act, 1958 (Andhra Pradesh Act X of 1958). The A.P. Motor Vehicles (Taxation of Passengers and Goods) (Amendment) Act, 1958 (A.P. Act X of 1958. 1958 The Andhra Payment of Salaries and Removal of Disqualifications (Andhra Pradesh Second Amendment) Act, 1958 (Andhra Pradesh Act, XV of 1958) The A.P. Payment of Salaries and Removal of Disqualifications (Second Amendment) Act, 1958 (Andhra Pradesh Act XV of 1958). 1958 The Andhra Court-fees and Suits Valuation (Andhra Pradesh Second Amendment) Act, 1958 (Andhra Pradesh Act XVII of 1958) The A.P. Court-fees and Suits Valuation (Second Amendment) Act, 1958 (A.P. Act XVII of 1958). 1958 The Madras Revenue Summonses (Andhra Pradesh Extension and (Amendment) Act, 1958 (Andhra Pradesh Act, XX of 1958). The A.P. Revenue Summonses (Extension and (Amendment) Act, 1958 (A.P. Act XX of 1958). 1958 The Madras Revenue Enquiries The A.P. Revenue Enquiries 1958 The Madras Revenue Enquiries (Andhra Pradesh Extension and Amendment) Act, 1958) Andhra Pradesh Act XXI of 1958). The A.P. Revenue Enquiries Extension and Amendment) Act, 1958 (A.P. Act XXI of 1958). 1958 The Madras Survey and Boundaries (Andhra Pradesh Extension and Amendment) Act. 1958 A.P. Act XXII of 1958). The A.P. Survey and Boundaries (Extension and Amendment) Act, 1958 (A.P. Act XXII of 1958). 1958 The Madras Land Encroachment (A.P. Extension and Amendment) Act, 1958 (A.P. Act XXV of 1958). The A.P. Land Encroachment Extension and (Amendment) Act, 1958 (A.P. Act XXV of 1958). 1959 The Madras Rent and Revenue Sales and the Madras Revenue Recovery (A.P. Extension and Amendment) Act. 1958 (A.P. Act VI of 1959. The A.P. Rent and Revenue Sales and the Andhra Pradesh Revenue Recovery (Extension and Amendment) Act, 1958 (A.P. Act VI of 1959). 1959 The Andhra Essential Articles Control and Requisitioning (Temporary Powers) Andhra Pradesh Extension and (Amendment) Act, 1958 (A.P. Act VIII of 1959). The A.P. Essential Articles Control and Requisitioning (Temporary Powers) (Extension and Amendment) Act, 1958 (A.P. Act VIII of 1959). 1959 The Evacuee Interest (Separation) Madras Supplementary (A.P. Extension and Amendment) Act. 1959 (A.P. Act XVIII of 1959). The Evacuee Interest (Separation) A.P. Supplementary (Extension & Amendment) Act, 1959 (A.P. Act XVIII of 1959). 1959 The Madras Motor Vehicles (Taxation of Passengers and Goods) (Andhra Pradesh Amendment) Act, 1959 (A.P. Act XXI of 1959). The A.P. Motor Vehicles (Taxation of Passengers and Goods) Amendment Act, 1959 (A.P. Act XXI of 1959). 1959 The Madras Motor Vehicles (Taxation of Passengers and Goods) (A.P. Second Amendment) Act, 1959 (A.P. Act XXII 1959). The A.P. Motor Vehicles (Taxation of Passengers and Goods) (Second Amendment) Act, 1959 (A.P. Act XXII of 1959). 1959 The Madras Famine Relief Fund (A.P. Extension and Amendment) Act, 1959 (A.P. Act XXV of 1959 The A.P. Famine Relief Fund (Extension and Amendment) Act, 1959 (A.P. Act XXV of 1959). 1959 The Andhra Payment of Salaries and Removal of Disqualifications (Andhra Pradesh Amendment) Act, 1959 (Andhra Pradesh Act XXX of 1959) The Andhra Pradesh Payment of Salaries and Removal of Disqualifications (Amendment) Act, 1959 (A.P. Act XXX of 1959). 1959 The Andhra Irrigation (Levy of Betterment Contribution) A.P. Extension and Amendment Act, The A.P. Irrigation (Levy of Betterment Contribution) Extension and Amendment Act, 1959 (A.P. Act 1959 A.P. Act XXXVII of 1959). XXXVII of 1959). 1960 The Madras Revenue Recovery (A.P. Amendment Act, 1960, (A.P. Act VI of 1960) The A.P. Revenue Recovery (Amendment) Act, 1960 (A.P. Act VI of 1960). 1960 The Andhra (Prevention of Speculation in Immoveable Property) Andhra Pradesh Extension and Amendment Act, 1960 (A.P. Act XI of 1960). The A.P. (Prevention of Speculation in Immoveable Property) Extension and Amendment Act, 1960 (A.P. Act XI of 1960). 1960 The Andhra Requisitioning of Buildings (Andhra Pradesh Extension and Amendment) Act, 1960 (A.P. Act XII of 1960). The A.P. Requisitioning of Building (Extension and Amendment) Act, 1960 (A.P. Act XII of 1960). 3. Regulation in force in the Andhra Area only of the State of Andhra Pradesh. 1802 The Madras Administration of Estates Regulation, 1802 (Madras Regulation III of 1802). The A.P. (A.A.) Administration of Estates Regulation, 1802 (Regulation III of 1802). 1802 The Indian Civil Service (Madras) Loans Prohibition Regulation, 1802 (Madras Regulation XIX of 1802). The Indian Civil Service (A.P) (A.A.) Loans Prohibition Regulation, 1802 (Regulation XIX of 1802). 1802 The Madras Permanent Settlement Regulation, 1802 (Madras Regulation XXV of 1802. The A.P. (A.A) Permanent Settlement Regulation, 1802 (Regulation XXX of 1802) 1802 The Madras Land Registration Regulation, 1802 (Madras Regulation XXVI of 1802). The A.P. (A.A.) Land Registration Regulation, 1802 (Regulation XXVI of 1802). 1802 The Madras Karnams Regulation, 1802 (Madras Regulation XXIX of 1802). The Andhra Pradesh (A.A.) Karnams Regulation. 1802 (Regulation XXIX of 1802) 1803 The Madras Board of Revenue Regulation, 1803 (Madras Regulation I of 1803) The A.P. (A.A.) Board of Revenue Regulation, 1803 (Regulation I of 1803) 1803 The Madras Collectors Regulation, 1.803 (Madras Regulation II of 1803) The A.P. (A.A.) Collectors Regulation, 1803 (Regulation II of 1803) 1816 The Madras Village-Police Regulation, 1816 (Madras Regulation XI of 1816) The A.P. (A.A.) Village Police regulation 1816 (Regulation XI of 1816). 1816 The Madras Village Lands Disputes Regulation, 1816 (Madras Regulation XII of 1816). The A.P. (A.A.) Village Lands Disputes Regulation, 1816 (Regulation XII of 1816) 1817 The Madras Endowments and Escheats Regulation, 1817 (Madras Regulation VII of 1817). The A.P. (A.A.) Endowments and Escheats Regulation, 1817 (Regulation VII of 1817). 1817 The Madras Revenue Recovery (Military Proprietors) Regulation, The A.P. (A.A.) Revenue Recovery (Military Proprietors Regulation, 1817 1817 (Madras Regulation VIII of 1817). (Regulation VIII of 1817). 1821 The Madras Village Police Regulation, 1821 (Madras Regulation IV of 1821) The A.P. (A.A.) Village Police Regulation, 1821 (Regulation IV of 1821). 1822 The Madras Permanent Settlement (Interpretation) Regulation, 1822 (Madras Regulation IV of 1822). The A.P. (A.A.) Permanent Settlement (Interpretation) Regulation, 1822 (Regulation IV of 1822). 1829 The Madras Hindu Wills Regulation. 1829 (Madras Regulation V of 1829). The A.P. (A.A.) Hindu Wills Regulation. 1829 (Regulation V of 1829). 1830 The Madras Sati Regulation, 1830 (Madras Regulation I of 1830) The A.P. (A.A.) Sati Regulation, 1830 (Regulation I of 1830). 1831 The Madras Stamp Penalties Regulation, 1831 (Madras Regulation V of 1831) The Madras Sale of Minors Estates Regulation, 1831 (Madras Regulation X of 1831). The A.P. (A.A.) Stamp Penalties Regulation, 1831, (Regulation V of 1831). The A.P. (A.A.) Sale of Minors Estates Regulation. 1831 (Regulation X of 1831). 1956 The Madras Agency Rules (Andhra Amendment) Regulation. 1956 (Andhra Regulation I of 1956.) The A.P. (A.A.) Agency Rules (Amendment) Regulation. 1956 (Regulation I of 1956). 1956 The Andhra Scheduled, Areas Land Improvement Schemes (Contour Bonding and Contour Trenching) Regulation. 1956 (Andhra Regulation II of 1956). The A.P. (Andhra Scheduled Areas) Land Improvement Schemes (Contour Bonding and Contour Trenching) Regulation, 1956 (Regulation II of 1956). 1956 The Madras Local Boards (Andhra Amendment) Regulation, 1956 (Andhra Regulation III o 1956.) The A.P. (A.A.) Local Boards (Amendment) Regulation, 1956 Regulation III of 1956. 1959 The Madras Local Boards Act (as applied to the Scheduled Areas) Andhra Pradesh Amendment Regulation, 1959 (Andhra Pradesh Regulation II of 1959). The A.P. (A.A.) Local Boards Act (as applied to the Andhra Scheduled Areas) Amendment Regulation, 1959 (Andhra Pradesh Regulation II of 1959). 4. Acts in force in the Andhra Area only of the State of Andhra Pradesh 1849 The Madras Revenue Commissioner Act, 1849 (Central Act X of 1849). The Andhra Predesh (Andhra Area) Revenue Commissioner Act, 1849 (Central Act X of 1849). 1858 The Madras Compulsory Labour Act, 1858(Central Act I of 1858) The A.P. (A.A.) Compulsory Labour Act, 1858 (Central Act I of 1858). 1859 The Madras District Police Act, 1859 (Central Act XXIV of 1859). The A.P. (A.A.) District Police Act, 1859 (Central Act XXIV of 1859). 1862 The Madras Enfranchised Inams Act, 1862 (Madras Act IV of 1862). The Andhra Pradesh (Andhra Area) Enfranchised Inams Act, 1862 (Act IV of 1862). 1865 The Madras District Limits Act, The Andhra Pradesh (Andhra Area) 1865 The Madras District Limits Act, 1865 (Madras Act I of 1865). The Madras District Police (Amendment) Act, 1865 (Madras Act V of 1865). The Madras Official Seals Act. 1865 (Madras Act VI of 1865). The Madras Irrigation Cess Act, 1865 (Madras Act VII of 1865). The Andhra Pradesh (Andhra Area) District Limits Act, 1865 (Act I of 1865). The Andhra Pradesh (Andhra Area) District Police (Amendment) Act, 1865 (Act V of 1865) The Andhra Pradesh (Andhra Area) Official Seals Act, 1865 (Act VI of 1865). The Andhra Pradesh (Andhra Area) Irrigation Cess Act, 1865 (Act VI of 1865). 1866 The Madras Cattle-disease Act, 1866 (Madras Act II of 1866). The Andhra Pradesh (Andhra Area) Cattle-disease Act, 1866 (Act II of 1866). 1866 The Madras Enfranchised Inams Act, 1866 (Madras Act IV of 1866). The Andhra Pradesh (Andhra Area) Enfranchised Inams Act, 1866 (Act IV of 1866). 1867 The Madras General Clauses Act. 1867 (Madras Act I of 1867) The Andhra Pradesh (Andhra Area) General Clauses Act, 1867 (Act I of 1867). 1869 The Madras Inams Act, 1869 (Madras Act VIII of 1869) The Andhra Pradesh (Andhra Area) Inams Act, 1869 (Act VIII of 1869). 1873 The Madras Wild Elephants Preservation Act. 1873 (Madras Act I of 1873). The Andhra Pradesh (Andhra Area) Wild Elephants Preservation Act. 1873 (Act I of 1873). 1873 The Madras Civil Courts Act, 1873 (Central Act III of 1873) The Andhra Pradesh (Andhra Area) Civil Courts Act, 1873 (Central Act III of 1873). 1876 The Madras Land Revenue Assessment Act. 1876 (Madras Act I of 1876). The Andhra Pradesh (Andhra Area) Land Revenue Assessment Act, 1876 (Act I of 1876). 1878 The Madras Municipal Police Act. 1878 (Madras Act. VII of 1878). The Madras Coffee-stealing Prevention Act, 1878 (Madras Act VIII of 1878). The Andhra Pradesh (Andhra Area) Municipal Police Act, 1878 (Act VII of 1878). The Andhra Pradesh (Andhra Area) Coffee-stealing Prevention Act, 1878 (Act VIII of 1878). 1879 The Madras Cattle-disease (Amendment) Act, 1879 (Madras Act I of 1879). The Andhra Pradesh (Andhra Area) Cattle-disease (Amendment) Act, 1879 (Act I of 1879). 1881 The Madras Ports Police Act, 1881 (Madras Act I of 1881). The Andhra Pradesh (Andhra Area) Ports Police Act, 1881 (Act I of 1881). 1882 The Madras Forest Act, 1882 (Madras Act V of 1882). The Andhra Pradesh (Andhra Area) Forest Act, 1882 (Act V of 1882). 1882 The Madras Forest (Validation) Act, 1882 (Central Act XXI of 1882). The Andhra Pradesh (Andhra Area) Forest (Validation) Act, 1882 (Central Act XXI of 1882). 1884 The Madras Rivers Conservancy Act, 1884 (Madras Act VI of 1884). The Andhra Pradesh (Andhra Area) Rivers Conservancy Act, 1884 (Act VI of 1884). 1886 The Madras Abkari Act 1886 The Andhra Pradesh (Andhra Area) 1886 The Madras Abkari Act. 1886 (Madras Act I of 1886). The Andhra Pradesh (Andhra Area) Abkari Act, 1886 (Act I of 1886). 1888 The Madras Local Authorities, Loan Act, 1888(Madras Act I of 1888). The Andhra Pradesh (Andhra Area) Local Authorities, Loan Act, 1888 (Act I of 1888). 1888 The Madras Places of Public Resort Act, 1888 (Madras Act II of 1888). The Andhra Pradesh (Andhra Area) Places of Public Resort Act, 1888 (Act II of 1888). 1889 The Madras Village Courts Act, 1888 (Madras Act I of 1889). The Andhra Pradesh (Andhra Area) Village Courts Act, 1888 (Act I of 1889). 1890 The Madras Canals and Public Ferries Act, 1890 (Madras Act II of 1890). The Andhra Pradesh (Andhra Area) Canals and Public Ferries Act, 1890 (Act II of 1890). 1894 The Madras Board of Revenue Act, 1894 (Madras Act 1 of 1894). The Andhra Pradesh (Andhra Area) Board of Revenue Act 1894, (Act I of 1894). 1895 The Madras Proprietary Estates, Village Service. Act, 1894 (Madras Act II of 1894). The Andhra Pradesh (Andhra Area) Proprietary Estates Village Service Act, 1894 (Act II of 1894). 1895 The Madras Hereditary Village Offices Act, 1895 (Madras Act III of 1895). The Andhra Pradesh (Andhra Area) Hereditary Village-offices Act, 1895 (Act III of 1895). 1897 The Madras Hereditary Village Offices (Amendment) Act, 1897 (Madras Act II of 1897). The Andhra Pradesh (Andhra Area) Hereditary Village-offices (Amendment) Act, 1897 (Act II of 1897). 1899 The Madras Registration of Births and Deaths Act, 1899 (Madras Act III of 1899). The Andhra Pradesh (Andhra Area) Registration of Births and Deaths Act, 1899 (Act III of 1899). 1900 The Madras Coffee-stealing Prevention (Amendment) Act, 1900 (Madras Act II of 1900). The Andhra Pradesh (Andhra Area) Coffee-stealing Prevention (Amendment) Act, 1900 (Act II of 1900). 1900 The Madras Irrigation Cess (Amendment) Act, 1900 (Madras Act V of 1900). The Andhra Pradesh (Andhra Area) Irrigation Cess (Amendment) Act, 1900 (Act V of 1900). 1902 The Madras Court of Wards Act, 1902 (Madras Act I of 1902). The A.P. (Andhra Area) Court of Wards Act, 1902 (Act I of 1902). 1904 The Madras Impartibly Estates Act, 1904 (Madras Act II of 1904). The Andhra Pradesh (Andhra Area) Impartibly Estates Act, 1904 (Act II of 1904). 1908 The Madras Estates Land Act, 1908 (Madras Act I of 1908). The Andhra Pradesh (Andhra Area) Estates Land Act, 1908 (Act I of 1908). 1909 The Madras Estates Land (Amendment) Act, 1909 (Madras Act IV of 1909). The Andhra Pradesh (Andhra Area) Estates Land Amendment) Act. 1909 (Act IV of 1909). 1911 Th M d Li it d P i t Th A dh P d h (A dh A ) 1911 The Madras Limited Proprietors Act, 1911 (Madras Act IV of 1911). The Andhra Pradesh (Andhra Area) Limited Proprietors Act, 1911 (Act IV of 1911). 1911 The Madras Hackney Carriage Act, 1911 (Madras Act V of 1911). The Andhra Pradesh (Andhra Area) Hackney Carriage Act, 1911 (Act V of 1911). 1913 The Madras Irrigation Cess Amendment) Act. 1913 (Madras Act II of 1913). The Andhra Pradesh (Andhra Area) Irrigation Cess (Amendment) Act. 1913 (Act II of 1913). 1914 The Madras Hindu Transfers and Bequests Act, 1914(Madras Act I of 1914). The Andhra Pradesh (Andhra Area) Hindu Transfers and Bequests Act, 1914 (Act I of 1914). 1914 The Madras Land Revenue Assessment (Amendment) Act, 1914 (Madras Act II of 1914). The Andhra Pradesh (Andhra Area) Land Revenue Assessment (Amendment) Act, 1914 (Act II of 1914). 1914 The Madras Proprietary Estates Village Service (Amendment) Act, 1914 (Madras Act III of 1914). The Andhra Pradesh (Andhra Area) Proprietary Estates Village Service (Amendment) Act, 1914 (Act III of 1914). 1914 The Madras Medical Registration Act. 1914 (Madras Act IV of 1914). The Andhra Pradesh (Andhra Area) Medical Registration Act, 1914 (Act IV of 1914). 1914 The Madras Decentralisation Act. 1914 (Madras Act VIII of 1914). The Andhra Pradesh (Andhra Area) Decentralisation Act, 1914 (Act VIII of 1914). 1918 The Doddappanayakknur and Vuyyuru Impartibly Estates Act, 1918 (Madras Act II of 1918). The Vuyyuru Impartibly Estates Act, 1918 (Act II of 1918). 1919 The Madras Agricultural Pests and Diseases Act, 1919 (Madras Act III of 1919). The Andhra Pradesh (Andhra Area) Agricultural Pests and Diseases Act, 1919 (Act III of 1919). 1919 The Madras Forest (Amendment) Act, 1919 (Madras Act VII of 1919). The Andhra Pradesh (Andhra Area) Forest (Amendment) Act, 1919 (Act VII of 1919). 1920 The Madras Village Courts (Amendment) Act, 1919 (Madras Act II of 1920). The Andhra Pradesh (Andhra Area) Village Courts (Amendment) Act, 1919 (Act VII of 1920). 1920 The Madras Children Act, 1920 (Madras Act IV of 1920). The Andhra Pradesh (Andhra Area) Children Act, 1920 (Act IV of 1920). 1920 The Madras District Municipalities Act, 1920 (Madras Act V of 1920). The Andhra Pradesh (Andhra Area) District Municipalities Act, 1920 (Act V of 1920). 1920 The Madras Town-Planning Act, 1920 (Madras Act VII of 1920). The Andhra Pradesh (Andhra Area) Town-Planning Act, 1920 (Act VII of 1920). 1920 The Madras Elementary Education Act, 1920 (Madras Act VIII of The Andhra Pradesh [Andhra Area) Elementary Education Act, 1920 (Act 1920). VIII of 1920). 1920 The Madras District Boards Act, 1920 (Madras Act XIV of 1920). The Andhra Pradesh (Andhra Area) District Boards Act, 1920 (Act XIV of 1920). 1922 The Madras District Municipalities and Local Boards (Amendment) Act, 1922 (Madras Act II of 1922). The Andhra Pradesh (Andhra Area) District Municipalities and District Boards (Amendment) Act, 1922 (Act II of 1922). 1923 The Madras State Aid to Industries Act 1922 (Madras Act V of 1923). The Andhra Pradesh (Andhra Area) State Aid to Industries Act, 1922 (Act V of 1923): 1925 The Madras. Bengal and Bombay Children (Supplementary) Act, 1925 (Central Act XXXV of 1925). The Andhra Pradesh (Andhra Area) Bengal and Bombay Children (Supplementary) Act, 1925 (Central Act XXXV of 1925). 1926 The Madras Indian Ports (Amendment) Act, 1925 (Madras Act I of 1926). The Indian Ports (Andhra Pradesh) (Andhra Area) Amendment Act, 1925 (Act I of 1926). 1926 The Madras Nurses and Midwives Act. 1926 (Madras Act III of 1926). The Andhra Pradesh (Andhra Area) Nurses and Midwives Act, 1926 (Act III of 1926). 1926 The Madras Village Officers Restoration Act, 1926 (Madras Act IV of 1926). The Andhra Pradesh (Andhra Area) Village Officers Restoration Act, 1926 (Act IV of 1926). 1928 The Madras Christian Marriages Validation Act, 1928 (Madras Act IV of 1928). The Andhra Pradesh (Andhra Area) Christian Marriages Validation Act, 1928 (Act IV of 1928). 1929 The Indian Fisheries (Madras Amendment) Act, 1927 (Madras Act II of 1929). The Indian Fisheries (Andhra Pradesh) (Andhra Area) Amendment Act, 1927 (Act II of 1929). 1930 The Madras Gaming Act, 1930 (Madras Act III of 1930). The Andhra Pradesh (Andhra Area) Gaming Act, 1930 (Act III of 1930). 1930 The Madras Village Offices (Amendment) Act, 1930 (Madras Act VII of 1930). The Andhra Pradesh (Andhra Area) Village Offices (Amendment) Act, 1930 (Act VII of 1930). 1930 The Madras District Municipalities (Amendment) Act. 1930 (Madras Act X of 1930). The Andhra Pradesh (Andhra Area) District Municipalities (Amendment) Act, 1930 (Act X of 1930). 1930 The Madras Local Boards (Amendment) Act, 1930 (Madras Act XI of 1930). The Andhra Pradesh (Andhra Area) District Boards (Amendment) Act, 1930 (Act XI of 1930). 1931 The Madras Motor Vehicles Taxation Act, 1931 (Madras Act III of 1931). The Andhra Pradesh (Andhra Area) Motor Vehicles Taxation Act, 1931 (Act III of 1931). 1931 The Madras Motor Vehicles Taxation (Amendment) Act, 1931 (Madras Act X of 1931) The Andhra Pradesh (Andhra Area) Motor Vehicles Taxation (Amendment) Act, 1931 (Act X of 1931). 1932 The Madras Co-operative Societies Act, 1932 (Madras Act VI of 1932). The Andhra Pradesh (Andhra Area) Co-operative Societies Act, 1932 (Act VI of 1932). 1933 The Madras District Municipalities (Second Amendment) Act, 1933 (Madras Act IV of 1933). The Andhra Pradesh (Andhra Area) District Municipalities (Second Amendment) Act, 1933 (Act IV of 1933). 1933 The Madras Commercial Crops Markets Act, 1933 (Madras Act XX of 1933). The Andhra Pradesh (Andhra Area) Commercial Crops Markets Act, 1933 (Act XX of 1933). 1933 The Madras Nambudri Act, 1932 (Madras Act XXI of 1933). The Andhra Pradesh (Andhra Area) Nambudri Act, 1933 (Act XXI of 1933). 1933 The Madras Marumakkattayam Act. 1932 (Madras Act XXII of 1933). The Andhra Pradesh (Andhra Area) Marumakkattayam Act, 1932(Act XXII of 1933). 1934 The Madras Local Boards and Elementary Education (Amendment) Act, 1934 (Madras Act II of 1934). The Andhra Pradesh (Andhra Area) District Boards and Elementary Education (Amendment) Act, 1934 (Act II of 1934). 1934 The Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934). The Andhra Pradesh (Andhra Area) Estates Land (Amendment) Act, 1934 (Act VIII of 1934). 1934 The Co-operative Land Mortgage Banks Act, 1934 (Madras Act X of 1934) The Andhra Pradesh (Andhra Area) Co-operative Land Mortgage Banks Act. 1934 (Act X of 1934). 1935 The Madras Maternity Benefit Act, 1934 (Madras Act VI of 1935). The Andhra Pradesh (Andhra Area) Maternity Benefit Act, 1934 (Act VI of 1935). 1935 The Madras Debtors Protection Act, 1934 (Madras Act VII of 1935). The Andhra Pradesh (Andhra Area) Debtors Protection Act, 1934 (Act VII of 1935). 1935 The Madras Elementary Education (Amendment) Act, 1935 (Madras Act XI of 1935). The Andhra Pradesh (Andhra Area) Elementary Education (Amendment) Act, 1935 (Act XI of 1935). 1935 The Madras Betting Tax Act, 1935 (Madras Act XX of 1935). The Andhra Pradesh (Andhra Area) Betting Tax Act, 1935). (Act XX of 1935). 1936 The Madras Estates Land (Amendment) Act, 1935 (Madras Act I of 1936). The Andhra Pradesh (Andhra Area) Estates Land (Amendment) Act, 1935 (Act I of 1936). 1936 The Indian Registration Madras (Amendment) Act, 1935 (Madras Act III of 1936). The Indian Registration Andhra Pradesh (Andhra Area) Amendment Act, 1935 (Act III of 1936). 1936 The Madras Debt Conciliation Act, 1936 (Madras Act XI of 1936). The Andhra Pradesh (Andhra Area) Debt Conciliation Act, 1936(Act XI of 1936). 1936 The Madras Estates Land (Second The Andhra Pradesh (Andhra Area) 1936 The Madras Estates Land (Second Amendment) Act, 1936 (Madras Act XIII of 1936). The Andhra Pradesh (Andhra Area) Estates Land (Second Amendment Act, 1936 (Act XIII of 1936). 1936 The Madras Estates Land (Third Amendment) Act, 1936 (Madras Act XVIII of 1936). The Andhra Pradesh (Andhra Area) Estates Land (Third Amendment) Act, 1936 (Act XVIII of 1936). 1936 The Madras District Municipalities (Amendment) Act, 1936 (Madras Act XXIII of 1936). The Andhra Pradesh (Andhra Area) District Municipalities (Amendment) Act, 1936 (Act XXIII of 1936). 1937 The Usurious Loans (Madras Amendment) Act, 1936 (Madras Act VIII of 1937) The Usurious Loans Andhra Pradesh (Andhra Area) Amendment Act, 1936 (Act VIII of 1937). 1937 The Madras Prohibition Act, 1937 (Madras Act X of 1937). The Andhra Pradesh (Andhra Area) Prohibition Act, 1937 (Act X of 1937). 1938 The Madras City Municipalities, District Municipalities and Local Boards (Amendment) Act, 1938 (Madras Act II 1938). The Andhra Pradesh (Andhra Area) District Municipalities and District Boards (Amendment) Act, 1938 (Act II of 1938). 1938 The Madras Agriculturists Relief Act, 1938 (Madras Act IV of 1938). The Andhra Pradesh (Andhra Area) Agriculturists Relief Act, 1938 (Act IV of 1938). 1938 The Madras Minor Ports Fund Act, 1938 (Madras Act XIX of 1938). The Andhra Pradesh (Andhra Area) Minor Ports Fund Act, 1938 (Act XIX of 1938). 1938 The Indian Lunacy (Madras Amendment) Act, 1938 (Madras Act XV of 1938). The Indian Lunacy (Andhra Pradesh) (Andhra Area) Amendment Act, 1938, (Act XV of 1938). 1939 The Madras Elementary Education (Amendment) Act, 1938 (Madras Act II of 1939). The Andhra Pradesh (Andhra Area) Elementary Education (Amendment) Act, 1939 (Act II of 1939); 1939 The Madras Public Health Act, 1939 (Madras Act III of 1939). The Andhra Pradesh (Andhra Area) Public Health Act, 1939 (Act III of 1939). 1939 The Madras Electricity Duty Act, 1939 (Madras Act V of 1939). The Andhra Pradesh (Andhra Area) Electricity Duty Act, 1939 (Act V of 1939). 1939 The Canals and Public Ferries (Amendment) Act, 1939 (Madras Act VIII of 1939). The Andhra Pradesh (Andhra Area) Canals and Public Ferries (Amendment) Act, 1939 (Act VII of 1939). 1939 The Madras Restoration of Village Officers (Validation) Act, 1939 (Madras Act XVIII of 1939). The Andhra Pradesh (Andhra Area) Restoration of Village Officers (Validation) Act, 1939 (Act XVIII of 1939). 1940 The Madras Irrigation Cess (Amendment) Act, 1940 (Madras Act VI of 1940). The Andhra Pradesh (Andhra Area) Irrigation Cess (Amendment) Act, 1940 (Act VI of 1940). 1940 The Madras Livestock The Andhra Pradesh (Andhra Area) Improvement Act. 1940 (Madras Act XV of 1940). Livestock Improvement Act, 1940 (Act XVI of 1940). 1940 The Madras Christian Marriages Validation Act, 1940 (Madras Act XVI of 1940). The Andhra Pradesh (Andhra Area) Christian Marriages Validation Act, 1940 (Act XVI of 1940). 1940 The Madras Rinderpest Act, 1940 (Madras Act XIX of 1940). The Andhra Pradesh (Andhra Area) Rinderpest Act, 1940 (Act XIX of 1940). 1940 The Indian Medical Degrees (Madras Amendment) Act, 1940 (Madras Act XX of 1940). The Indian Medical Degrees (Andhra Pradesh (Andhra Area) Amendment Act, 1940 (Act XIX of 1940). 1941 The Madras Christian Marriages Validation Act, 1941 (Madras Act V of 1941) The Andhra Pradesh (Andhra Area) Christian Marriages Validation Act, 1941 (Act V of 1941). 1941 The Madras Prohibition (Supplementary) Act, 1941 (Madras Act XI of 1941). The Andhra Pradesh (Andhra Area) Prohibition (Supplementary) Act, 1941 (Act XI of 1941). 1941 The Madras Elementary Education (Amendment) Act, 1941 (Madras Act XV of 1941). The Andhra Pradesh (Andhra Area) Elementary Education (Amendment) Act, 1941 (Act XV of 1941) 1941 The Madras Proprietary Estates Village Service and Hereditary Village-Offices (Amendment) Act, 1941 (Act XVIII of 1941). The Andhra Pradesh (Andhra Area) Proprietary Estates Village Service and Hereditary Village-Offices (Amendment) Act. 1941 (Act XVIII of 1941). 1941 The Madras Christian Marriages (Second Validation) Act, 1941 (Madras Act XXIV of 1941). The Andhra Pradesh (Andhra Area) Christian Marriages (Second Validation) Act, 1941 (Act XXIV of 1941). 1942 The Madras Irrigation (Voluntary Cess) Act, 1942 (Madras Act XIII of 1942). The Andhra Pradesh (Andhra Area) Irrigation (Voluntary Cess) Act, 1942 (Act XIII of 1942). 1942 The Indian Tolls (Madras Amendment) Act, 1942 (Madras Act XIV of 1942), The Indian Tolls (Andhra Pradesh) (Andhra Area) Amendment Act, 1942 (Act XIV of 1942). 1942 The Madras City Municipal, District Municipalities and Local Boards (Second Amendment) Act, 1942 (Madras Act XXIV of 1942). The Andhra Pradesh (Andhra Area) District Municipalities and District Boards (Second Amendment) Act, 1942 (Act XXIV of 1942). 1942 The Madras Hereditary Village Offices (Amendment) Act, 1942 (Madras Act XXVIII of 1942). The Andhra Pradesh (Andhra Area) Hereditary Village-Offices (Amendment) Act. 1942 (Act XXVIII of 1942). 1943 The Legal Practitioners (Madras Amendment) Act, 1943 (Madras Act III of 1943). The Legal Practitioners Andhra Pradesh (Andhra Area) Amendment Act, 1943 (Act III of 1943). 1943 The Madras Debt Conciliation (Amendment) Act, 1943 (Madras The Andhra Pradesh (Andhra Area) Debt Conciliation (Amendment) Act, Act IX of 1943). 1943 (Act IX of 1943). 1943 The Indian Lunacy (Madras Amendment Act, 1943 (Madras Act XII of 1943). The Indian Lunacy Andhra Pradesh (Andhra Area) Amendment Act, 1943 (Act XII of 1943). 1943 The Madras Agriculturists Relief (Amendment) Act, 1943 (Madras Act XV of 1943). The Andhra Pradesh (Andhra Area) Agriculturists Relief (Amendment) Act, 1943 (Act XV of 1943). 1943 The Madras Irrigation Works (Repairs, Improvement and Construction) Act, 1943 (Madras Act XVIII of 1943). The Andhra Pradesh (Andhra Area) Irrigation Works (Repairs, Improvement and Construction) act, (Act XVIII of 1943). 1943 The Madras Local Boards (Second Amendment) Act, 1943 (Madras Act XIX of 1943). The Andhra Pradesh (Andhra Area) District Boards (Second Amendment) Act, 1943 (Act XIX of 1943). 1943 The Madras Co-operative Societies (Amendment) Act, 1943 (Madras Act XX of 1943). The Andhra Pradesh (Andhra Area) Co-operative Societies (Amendment) Act, 1943 (Act XX of 1943) 1943 The Madras Proprietary Estates Village Service and Hereditary Village-Offices (Amendment) Act, 1943 (Madras Act XXI of 1943). The Andhra Pradesh (Andhra Area) Proprietary Estates Village Service and Hereditary Village Offices (Amendment) Act. 1943 (Act XXI of 1943). 1943 The Madras Pawnbrokers Act, 1943 (Madras Act XXIII of 1943). The Andhra Pradesh (Andhra Area) Pawnbrokers Act, 1943 (Act XXIII of 1943). 1943 The Madras Elementary Education (Amendment) Act, 1943 (Madras Act XXVIII of 1943). The Andhra Pradesh (Andhra Area) Elementary Education (Amendment) Act, 1943 (Act XXVIII of 1943). 1944 The Madras Estates Land (Temporary Amendment) Act, 1944 (Madras Act I of 1944). The Andhra Pradesh (Andhra Area) Estates Land (Temporary Amendment) Act, 1944 (Act I of 1944). 1945 The Madras Estates Land (Amendment Act, 1945 (Madras Act II of 1945). The Andhra Pradesh (Andhra Area) Estates Land (Amendment) Act, 1945 (Act II of 1945). 1945 The Madras Irrigation Cess (Amendment) Act, 1945(Madras Act III of 1945). The Andhra Pradesh (Andhra Area) Irrigation Cess (Amendment) Act, 1945 (Act III of 1945). 1945 The Madras Irrigation Works (Repairs, Improvement and Construction) Amendment Act, 1945 (Madras Act IV of 1945). The Andhra Pradesh (Andhra Area) Irrigation Works (Repairs, Improvement and Construction) Amendment Act. 1945 (Act IV of 1945). 1945 The Madras Prevention of Couching Act, 1945 (Madras Act XII of 1945). The Andhra Pradesh (Andhra Area) Prevention of Couching Act, 1945 (Act XII of 1945). 1945 The Madras Prevention of Begging The Andhra Pradesh (Andhra Area) Act, 1945 (Madras Act XIII of 1945). Prevention of Begging Act, 1945 (Act XIII of 1945). 1946 The Madras Elementary Education (Amendment) Act, 1946 (Madras Act VIII of 1946). The Andhra Pradesh (Andhra Area) Elementary Education (Amendment) Act, 1946 Act VIII of 1946). 1946 The Madras District Municipalities and Local Boards (Second Amendment) Act, 1946 (Madras Act XVI of 1946). The Andhra Pradesh (Andhra Area) District Municipalities and District Boards (Second Amendment) Act, 1946 (Act XVI of 1946). 1947 The Madras District Municipalities and Local Boards (Amendment) Act, 1947 (Madras Act II of 1947). The Andhra Pradesh (Andhra Area) District Municipalities and District Boards (Amendment) Act, 1947 (Act II of 1947). 1947 The Madras Temple Entry Authorization Act, 1947 (Madras Act V of 1947). The Andhra Pradesh (Andhra Area) Temple Entry Authorization Act, 1947 (Act V of 1947) 1947 The Bar Councils and Legal Practitioners (Madras Amendment) Act, 1947 (Madras Act IX of 1947). The Bar Councils and Legal Practitioners (Andhra Pradesh) (Andhra Area) Amendment Act, 1947 (Act IX of 1947). 1947 The Madras Estates Communal, Forest and Private Lands (Prohibition of Alienation) Act. 1947 (Madras Act XIV of 1947). The Andhra Pradesh (Andhra Area) Estates Communal, Forest and Private Lands (Prohibition of Alienation) Act, 1947 (Act XIV of 1947). 1947 The Madras Tuberculosis Sanatoria (Regulation of Buildings) Act, 1947 (Madras Act XVI of 1947). The Andhra Pradesh (Andhra Area) Tuberculosis Sanatoria (Regulation of Buildings) Act. 1947 (Act XVI of 1947). 1947 The Madras Hackney Carriage (Amendment) Act, 1947 (Madras Act XVII of 1947). The Andhra Pradesh (Andhra Area) Hackney Carriage (Amendment) Act, 1947 (Act XVII of 1947). 1947 The Madras Hindu Womens Rights to Property (Extension to Agricultural Land) Act, 1947 (Madras Act XXVI of 1947). The Hindu Womens Rights to Property (Andhra Pradesh) (Andhra Area) (Extension to Agricultural Land) Act, 1947 (Act XXVI of 1947). 1947 The Madras Estates Land (Reduction of Rent) Act, 1947 (Madras Act XXX of 1947). The Andhra Pradesh (Andhra Area) Estates Land (Reduction of Rent) Act, 1947 (Act XXX of 1947). 1947 The Madras Devadasis (Prevention of Dedication) Act, 1947 (Madras Act XXXI of 1947). The Andhra Pradesh (Andhra Area) Devadasis (Prevention of Dedication) Act, 1947 (Act XXXI of 1947). 1947 The Madras Marumakkttayam (Amendment) Act, 1947 (Madras Act XXXII of 1947). The Andhra Pradesh (Andhra Area) Marumakkattayam (Amendment) Act, 1947 (Act XXXII of 1947). 1947 The Opium and Dangerious Drugs (Madras Amendment) Act, 1947 (Madras Act XXXIV of 1947). The Opium and Dangerous Drugs (Andhra Pradesh) (Andhra Area) Amendment Act, 1947 (Act XXXIV of 1947). 1947 The Madras Shops and Establishments Act, 1947 (Madras Act XXXVI of 1947). The Andhra Pradesh (Andhra (Area) Shops and Establishments Act, 1947 (Act XXXVI of 1947). 1948 The Madras Silkworm Disease (Prevention and Eradication) Act, 1948 (Madras Act II of 1948). The Andhra Pradesh (Andhra Area) Silkworm Disease (Prevention and Eradication) Act, 1948 (Act II of 1948). 1948 The Madras Lapsed Acts (Removal of Doubts) Act, 1948 (Mad. Act V of 1948). The Andhra Pradesh (Andhra Area) Lapsed Acts (Removal of Doubts) Act, 1948 (Act V of 1948). 1948 The Madras Restriction of Habitual Offenders Act, 1948 (Madras Act VI of 1948). The Andhra Pradesh (Andhra Area) Restriction of Habitual Offenders Act, 1948 (Act VI of 1948). 1948 The Madras Re-enacting and Repealing (No. I) Act, 1948 (Madras Act VII of 1948). The Andhra Pradesh (Andhra Area) Re-enacting and Repealing (No. 1) Act, 1948 (Act VII of 1948). 1948 The Madras Re-enacting and Repealing (No.II) Act, 1948 (Madras Act VIII of 1948). The Andhra Pradesh (Andhra Area) Re-enacting (No.II) Act, 1948 (Act VIII of 1948). 1948 The Madras Re-enacting (No. III) Act, 1948 (Madras Act IX of 1948). The Andhra Pradesh (Andhra Area) Re-enacting (No. III) Act, 1948 (Act IX of 1948). 1948 The Police (Madras Amendment) Act, 1948 (Madras Act XIII of 1948). The Police (Andhra Pradesh) (Andhra Area) Amendment Act, 1948 (Act XIII of 1948). 1948 The Madras Aided Institutions (Prohibition of Transfer of Property) Act, 1948 (Madras Act XIV of 1948). The Andhra Pradesh (Andhra Area) Aided Institutions (Prohibition of Transfers of Property) Act, 1948 (Act XIV of 1948). 1948 The Cotton Transport (Madras Amendment) Act, 1948 (Madras Act XV of 1948). The Cotton Transport Andhra Pradesh (Andhra Area) Amendment Act, 1948 (Act XV of 1948). 1948 The Motor Vehicles (Madras Amendment) Act, 1948 (Madras Act XX of 1948). The Motor Vehicles Andhra Pradesh (Andhra Area) Amendment Act, 1948 (Act XX of 1948). 1948 The Madras Agriculturists Relief (Amendment) Act, 1948 (Madras Act XXIII of 1948). The Andhra Pradesh (Andhra Area) Agriculturists Relief (Amendment) Act, 1948 (Act XXIII of 1948). 1948 The Cotton Ginning and Pressing Factories (Madras Amendment) Act, 1948 (Madras Act XXV of 1948). The Cotton Ginning and Pressing Factories (Andhra Pradesh) (Andhra Area) Amendment Act, 1948 (Act XXV of 1948). 1948 The Madras Estates (Abolition and Conversion into Ryotwari) Act, 1948 (Madras Act XXVI of 1948). The Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 (Act XXVI of 1948). 1949 The Madras Commercial Crops The Andhra Pradesh (Andhra Area) 1949 The Madras Commercial Crops Markets (Amendment) Act, 1949 (Madras Act II of 1949). The Andhra Pradesh (Andhra Area) Commercial Crops Markets (Amendment) Act, 1949 (Act II of 1949). 1949 The Madras State Aid to Industries (Amendment) Act, 1949 (Madras Act IV of 1949). The Andhra Pradesh (Andhra Area) State Aid to Industries (Amendment) Act, 1949 (Act IV of 1949). 1949 The Madras Agriculturists Relief (Amendment) Act, 1949 (Madras Act V of 1949). The Andhra Pradesh (Andhra Area) Agriculturists Relief (Amendment) Act 1949 (Act IV of 1949). 1949 The Madras Aliyasantana Act, 1949 (Madras Act IX of 1949). The Andhra Pradesh (Andhra Area) Aliyasnatana Act, 1949 (Act IX of 1949). 1949 The Madras Re-enacting Act, 1949 (Madras Act X of 1949). The Andhra Pradesh (Andhra Area) Re-enacting Act, Act, 1949 (Act X of 1949). 1949 The Industrial Disputes (Madras Amendment) Act, 1949 (Madras Act XII of 1949). The Industrial Disputes Andhra Pradesh (Andhra Area) Amendment Act, 1949 (Act XII of 1949). 1949 The Madras Temple Entry Authorization (Amendment) Act. 1949 (Madras Act XIII of 1949). The Andhra Pradesh (Andhra Area- Temple Entry Authorization (Amendment) Act, 1949 (Act XIII of 1949). 1949 The Madras Co-operative Societies (Amendment) Act, 1949 (Madras Act XVI of 1949). The Andhra Pradesh (Andhra Area) Co-operative Societies (Amendment) Act, 1949 (Act XVI of 1949). 1949 The Muslim Personal Law (Shariat) Application (Madras Amendment) Act, 1949 (Madras Act XVIII of 1949). . The Muslim Personal Law (Shariat) Application (Andhra Pradesh) (Andhra Area) Amendment Act, 1949 (Act XVIII of 1949). 1949 The Madras Irrigation Tanks (Improvement) Act, 1949 (Madras Act XIX of 1949). The Andhra Pradesh (Andhra Area) Irrigation Tanks (Improvement) Act, 1949 (Act XIX of 1949). 1949 The Madras Sugar Factories Control Act, 1949 (Madras Act XX of 1949). The Andhra Pradesh (Andhra Area) Sugar Factories Control Act, 1949 (Act XX of 1949). 1949 The Madras Land Improvement Schemes (Contour Bonding and Contour Trenching) Act, 1949 (Madras Act XXII of 1949) The Andhra Pradesh (Andhra Area) Land Improvement Schemes (Contour Bonding and Contour Trenching) Act, 1949 (Act XXII of 1949). 1949 The Madras Tenants and Riots Protection Act, 1949 (Madras Act XXIV of 1949). The Andhra Pradesh (Andhra Area) Tenants and Riots Protection Act, 1949 (Act XXIV of 1949). 1949 The Madras Prohibition (Amendment) Act, 1949 (Madras Act XXVI of 1949). The Andhra Pradesh (Andhra Area) Prohibition (Amendment) Act, 1942 (Act XXVI of 1949). 1949 The Madras Jute Goods Control Act, 1949 (Madras Act XXVIII of 1949). The Andhra Pradesh (Andhra Area) Jute Goods Control Act, 1949 (Act XXVIII of 1949). 1949 The Madras Drugs (Control) Act. 1949--Madras Act XXX of 1949. The Andhra Pradesh (Andhra Area) Drugs (Control) Act, 1949 (Act XXX of 1949). 1949 The Madras Rivers Conservancy (Amendment) Act, 1949-- Madras Act XXXI of 1949. The Andhra Pradesh (Andhra Area) Rivers Conservancy (Amendment) Act, 1949(Act XXXI of 1949). 1949 The Madras Hackney Carriage (Amendment) Act, 1949-- Madras Act XXXIII of 1949. The Andhra Pradesh (Andhra Area) Hackney Carriage (Amendment) Act, 1949(Act XXXIII of 1949). 1949 The Provincial Small Causes Courts (Madras Amendment) Act, 1949 (Madras Act XXXV of 1949). The Provincial Small Causes Courts (Andhra Pradesh) (Andhra Area) (Amendment) Act, 1949--Act XXXIV of 1949. 1949 The Madras Merged States (Laws) Act, 1949--Madras Act XXXV of 1949. The Andhra Pradesh (Andhra Area) Merged States (Laws) Act, 1949(Act XXXV of 1949). 1949 The Madras Registration of Births and Deaths (Amendment) Act, 1949--Madras Act XXXVII of 1949. The Andhra Pradesh (Andhra Area) Registration of Births and Deaths (Amendment) Act, 1949 (Act XXXVII of 1949). 1949 The Places of Public Resort (Amendment) Act, 1949-- Madras Act XXXVIII of 1949 The Andhra Pradesh (Andhra Area) Places of Public Resort (Amendment) act, 1949 (Act XXXVIII of 1949). 1949 The Madras Estates Land (Reduction of Rent) Amendment Act, 1949-- Madras Act XXXIX of 1949 The Andhra Pradesh (Andhra Area) Estates Land (Reduction of Rent) Amendment) Act, 1949 (Act XXXIX of 1949). 1949 The Madras Commercial Crops Markets (Second Amendment) Act, 1949--(Madras Act XLI of 1949.) The Andhra Pradesh (Andhra Area) Commercial Crops Markets (Second Amendment) Act, 1949 (Act XLI of 1949). 1949 The Madras Tuberculosis Sanatoria (Regulation of Buildings) Amendment Act, 1949 (Madras Act XLI of 1949). The Andhra Pradesh (Andhra Area) Tuberculosis Sanatoria (Regulation of Buildings) Amendment Act, 1949 (Act XLI of 1949). 1949 The Motor Vehicles (Madras Amendment) Act, 1949 (Madras Act XLIV of 1949). The Motor Vehicles (Andhra Pradesh) (Andhra Area) Amendment Act, 1949 (Act XLIV of 1949). 1949 The Madras Prohibition (Second Amendment) Act, 1949 (Madras Act XLV of 1949). The Andhra Pradesh (Andhra Area) Prohibition (Second Amendment) Act, 1949 (Act XLV of 1949). 1949 The Madras Prohibition (Third Amendment) Act, 1949-- (Madras Act XLVI of 1949). The Andhra Pradesh (Andhra Area) Prohibition (Third Amendment) Act, 1949 (Act XLVI of 1949). 1949 The Madras Cotton (Trade Stocks) The Andhra Pradesh (Andhra Area) 1949 The Madras Cotton (Trade Stocks) Census Act, 1949 (Madras Act XLVII of 1949). The Andhra Pradesh (Andhra Area) Cotton (Trade Stocks) Census Act, 1949 (Act XLVII of 1949). 1950 The Madras Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1950--Madras Act I of 1950. The Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1950 (Act I of 1950). 1950 The Madras Re-enacting Act. 1950-- Madras Act III of 1950. The Andhra Pradesh (Andhra Area) Re-enacting Act, 1950 (Act III of 1950). 1950 The Madras Proprietary Estates Village Service and hereditary Village-offices (Amendment) Act, 1950--Madras act IV of 1950). The Andhra Pradesh (Andhra Area) Proprietary Estates Village Service and Hereditary Village-Offices (Amendment) Act, 1950 (Act IV of 1950). 1950 The Madras Jute (Control of Prices and Sales) Act, 1950 (Madras Act V of 1950). The Andhra Pradesh (Andhra Area) Jute (Control of Prices and Sales) Act, 1950 (Act V of 1950). 1950 The Madras Tenants and Riots Protection (Amendment) Act, 1950- -Madras Act VIII of 1950. The Andhra Pradesh (Andhra Area) Tenants and Riots Protection (Amendment) Act, 1950 (Act VIII of 1950). 1950 The Madras Co-operative Land Mortgage Banks (Amendment Act, 1950--Madras Act IX of 1950. The Andhra Pradesh (Andhra Area) Co-operative Land Mortgage Banks (Amendment) Act, 1950 (Act IX of 1950). 1950 The Madras Village Panchayats Act. 1950--Madras Act X of 1950. The Andhra Pradesh (Andhra Area) Village Panchayats Act, 1950 (Act X of 1950). 1950 The Indian Criminal Law Amendment (Madras) Act, 1950 (Madras Act XI of 1950). The Indian Criminal Law Amendment (Andhra Pradesh) (Andhra Area) Act, 1950 (Act XI of 1950). 1950 The Dangerous Drugs (Madras Amendment) Act, 1950 (Madras Act XVI of 1950). The Dangerous Drugs (Andhra Pradesh) (Andhra Area) Amendment Act, 1950 (Act XVI of 1950). 1950 The Legal Practitioners (Madras Amendment) Act, 1950 (Madras Act XVII of 1950). The Legal Practitioners (Andhra Pradesh) (Andhra Area) Amendment Act, 1950 (Act XVII of 1950). 1950 The Madras Co-operative Land Mortgage Banks (Second Amendment) Act, 1950 (Madras Act XXII of 1950). The Andhra Pradesh (Andhra Area) Co-operative Land Mortgage Banks (Second Amendment) Act, 1950 (Act XXII of 1950). 1950 The Madras District Municipalities (Amendment) Act, 1950 (Madras Act XXIII of 1950). The Andhra Pradesh (Andhra Area) District Municipalities (Amendment) Act. 1950 (Act XXIII of 1950). 1950 The Madras Agriculturists Relief (Amendment) Act, 1950 (Madras The Andhra Pradesh (Andhra Area) Agriculturists Relief (Amendment) Act XXIV of 1950). Act, 1950 (Act XXIV of 1950). 1950 The Madras Elementary Education (Amendment) Act, 1950 (Madras Act XXVIII of 1950). The Andhra Pradesh (Andhra Area) Elementary Education (Amendment) Act, 1950 (Act XXVIII of 1950). 1950 The Madras Prohibition (Amendment) Act, 1950 (Madras Act XXXI of 1950). The Andhra Pradesh (Andhra Area) Prohibition (Amendment) Act, 1950 (Act XXXI of 1950). 1950 The Code of Civil Procedure (Madras Amendment) Act, 1950 (Madras Act XXXIV of 1950). The Code of Civil Procedure (Andhra Pradesh) (Andhra Area) Amendment Act, 1950 Act XXXIV of 1950). 1950 The Madras Hereditary Village Offices (Amendment) Act, 1950 (Madras Act XXXVI of 1950). The Andhra Pradesh (Andhra Area) Hereditary Village-Offices (Amendment) Act, 1950 (Act XXXVI of 1950). 1951 The Madras Estates Land (Reduction of Rent) (Amendment) Act, 1951 (Madras Act VII of 1951). The Andhra Pradesh (Andhra Area) Estates Land (Reduction of Rent) (Amendment) Act, 1951 (Act VII 1951). 1951 The Madras Hackney Carriage (Amendment) Act, 1951 (Madras Act IX of 1951). The Andhra Pradesh (Andhra Area) Hackney Carriage (Amendment) Act, 1951 (Act IX of 1951). 1951 The Madras Wild Elephants Preservation (Amendment) Act, 1951 (Madras Act X of 1951). The Andhra Pradesh (Andhra Area) Wild Elephants Preservation (Amendment) Act, 1951 (Act X of 1951). 1951 The Madras Village Panchayats (Amendment) Act, 1951 (Madras Act XII of 1951). The Andhra Pradesh (Andhra Area) Village Panchayats (Amendment) Act, 1951 (Act XII of 1951). 1951 The Madras Warehouses Act. 1951 (Madras Act XV of 1951). The Andhra Pradesh (Andhra Area) Warehouses Act. 1951 (Act XV of 1951). 1951 The Madras Civil and Village Courts (Amendment) Act, 1951 (Madras Act XVI of 1951). The Andhra Pradesh (Andhra Area) Civil and Village Courts (Amendment) Act, 1951 (Act XVI of 1951). 1951 The Madras Estates (Abolition and Conversion into Ryotwari) Amendment) Act, 1951 (Madras Act XVII of 1951). The Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) (Amendment) Act, 1951 (Act XVII of 1951). 1951 The Madras Anatomy Act, 1951 (Madras Act XVIII of 1951). The Andhra Pradesh (Andhra Area) Anatomy Act. 1951 (Act XVIII of 1951). 1951 The Madras Hindu Religious and Charitable Endowments Act, 1951 (Madras Act XIX of 1951). The Andhra Pradesh (Andhra Area) Hindu Religious and Charitable Endowments Act, 1951 (Act XIX of 1951). 1951 The Madras District Boards Amendment) Act, 1951 (Madras Act XXI of 1951). The Andhra Pradesh (Andhra Area) District Boards (Amendment) Act, 1951 (Act XXI of 1951). 1951 The Madras District Municipalities, District Boards and Village Panchayats (Amendment) Act, 1951 (Madras Act XXIV of 1951). The Andhra Pradesh (Andhra Area) District Municipalities, District Boards and Village Panchayats (Amendment) Act, 1951 (Act XXIV of 1951). 1951 The Madras Drugs (Control) Amendment Act, 1951 Madras (Act XXVII of 1951). The Andhra Pradesh (Andhra Area Drugs (Control) Amendment Act, 1951 (Act XXVII of 1951). 1951 The Madras Tenants and Riots Protection (Amendment) Act, 1951 (Madras Act XXVIII of 1951). The Andhra Pradesh (Andhra Area) Tenants and Riots Protection (Amendment) Act. 1951 (Act XXVIII of 1951). 1951 The Madras Prohibition (Amendment) Act, 1951 Madras Act XXXI of 1951). The Andhra Pradesh (Andhra Area) Prohibition (Amendment) Act, 1951 (Act XXXI of 1951). 1951 The Opium (Madras Amendment) Act, 1951 (Madras Act XXXII of 1951). The Opium (Andhra Pradesh) (Andhra Area) Prohibition Amendment Act, 1951 (Act XXXII of 1951). 1951 The Madras Estates (Abolition and Conversion into Ryotwari) Second Amendment Act, 1951 (Madras Act XXXV of 1951). The Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Second Amendment Act, 1951 Act XXXV of 1951). 1951 The Madras Estates Land (Reduction of Rent) (Second Amendment) Act, 1951 (Madras Act XXXIX of 1951). The Andhra Pradesh (Andhra Area) Estates Land (Reduction of Rent) Second Amendment) Act, 1951 (Act XXXIX of 1951). 1952 The Madras Prohibition (Amendment) Act. 1952 (Madras Act VI of 1952). The Andhra Pradesh (Andhra area) Prohibition (Amendment) Act, 1952 (Act VI of 1952). 1952 The Madras District Boards (Amendment) Act. 1952 (Madras Act VII of 1952). The Andhra Pradesh (Andhra Area) District Boards (Amendment) Act. 1952 (Act VII of 1952). 1952 The Madras Sugar Factories Control (Amendment) Act. 1952 (Madras Act IX of 1952). The Andhra Pradesh (Andhra Area) Sugar Factories Control (Amendment) Act, 1952 (Act IX of 1952). 1952 The Madras Christian Marriage Validation Act, 1952 (Madras Act XII of 1952). The Andhra Pradesh (Andhra Area) Christian Marriage Validation Act, 1952 (Act XII of 1952). 1952 The Madras Cotton Control Act, 1952 (Madras Act XV of 1952). The Andhra Pradesh (Andhra Area) Cotton Control Act, 1952 (Act XV of 1952). 1952 The Indian Registration (Madras (Amendment) Act, 1952 (Madras Act XVII of 1952). The Indian Registration (Andhra Pradesh) (Andhra Area) Amendment Act, 1952 (Act XVII of 1952). 1953 The Madras Estates (Abolition & Conversion into Ryotwari) and The Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion Amendment Act, 1953 (Madras Act IX of 1953). into Ryotwari) Amendment Act. 1953 (Act IX of 1953). 1953 The Cotton Ginning and Pressing Factories (Madras Amendment) Act, 1953 (Madras Act X of 1953). The Cotton Ginning and Pressing Factores Andhra Pradesh (Andhra Area) Amendment Act, 1953 (Act X of 1953) 1953 The Andhra State Co-operative Societies (Reconstitution and Formation) Act, 1953 (Andhra Act II of 1953). The Andhra Pradesh (Andhra Area) State Co-operative Societies (Reconstitution and Formation) Act, 1953 (Act II of 1953). 1954 The Madras Hindu Religious and Charitable Endowments (Andhra Second Amendment) Act, 1954 (Andhra Act IV of 1954). The Andhra Pradesh (Andhra Area) Hindu Religious and Charitable Endowments (Second Amendment Act, 1954 (Act VI of 1954). The Madras Hindu Religious and Charitable Endowments (Andhra Second Amendt.) Act, 1954 (Andhra Act, VII of 1954). The Andhra Pradesh (Andhra Area) Hindu Religious and Charitable Endowments (Second Amendment) Act, 1954 (Act, VII of 1954). 1954 The Andhra Installation of Oil Engines in Local Authorities Areas (Temporary Permission) Act. 1954 (Andhra Act IX of 1954). The Andhra Pradesh (Andhra Area) (Installation of Oil Engines in Local Authorities Areas (Temporary Permission) Act, 1954 (Andhra Act XI of 1954). 1954 The Madras Village Panchayats (Andhra Amendment) Act, 1954 (Andhra Act X of 1954). The Andhra Pradesh (Andhra Area) Village Panchayats (Amendment) Act, 1954 (Act X of 1954). 1954 The Madras Hindu Religious and Charitable Endowments (Andhra Third Amendment) Act. 1954 (Andhra Act XII of 1954). The Andhra Pradesh (Andhra Area) Hindu Religious and Charitable Endowments (Third Amendment) Act, 1954 (Act XII of 1954) 1954 The Andhra Electricity Supply Undertakings (Acquisition) Act, 1954 (Andhra Act XV of 1954), The Andhra Pradesh (Andhra Area) Electricity Supply Undertakings (Acquisition) Act. 1954 (Act XV of 1954). 1954 The Madras Tenants and Riots Protection (Andhra Amendment) Act, 1954 (Presidents Act, IX of 1954). The Andhra Pradesh (Andhra Area) Tenants and Riots Protection (Amendment) Act, 1954 (Presidents Act IX of 1954). 1954 The Societies Registration (Andhra Amendment) Act. 1954 (Presidents Act X of 1954). The Societies Registration (Andhra Pradesh (Andhra Area Amendment Act, 1954 (Presidents Act X of 1954). 1954 The Andhra Preservation of Private Forests Act, 1954 (Presidents Act XII of 1954). The Andhra Pradesh (Andhra Area) Preservation of Private Forests Act, 1954 (Presidents Act XII of 1954). 1954 The Andhra Christian Marriage Validation Act, 1954 (Presidents Act XII of 1954) The Andhra Pradesh (Andhra Area) Christian Marriage Validation Act, 1954 (Presidents Act XIII of 1954); 1955 The Madras District Municipalities The Andhra Pradesh (Andhra Area) (Andhra Amendment) Act, 1955 (Andhra Act X of 1955). District Municipalities (Amendment) Act. 1955 (Act X of 1955). 1955 The Madras District Municipalities (Andhra Second Amendment) Act, 1955 (Andhra Act XI of 1955). The Andhra Pradesh (Andhra Area District Municipalities (Second Amendment) Act, 1955 (Act XI of 1955). 1955 The Madras Pawnbrokers (Andhra Amendment) Act, 1955 (Andhra Act XII of 1955). The Andhra Pradesh (Andhra Area) Pawnbrokers (Amendment) Act, 1955 (Act XII of 1955). 1955 The Madras Hindu Religious and Charitable Endowments (Andhra Amendment) Act, 1955 (Andhra Act XIII of 1955). The Andhra Pradesh (Andhra Area) Hindu Religious and Charitable Endowments (Amendment) Act, 1955 (Act XIII of 1955). 1955 The Madras Village Panchayats (Andhra Amendment) Act, 1955 (Andhra Act XV of 1955). The Andhra Pradesh (Andhra Area) Village Panchayats (Amendment) Act, 1955 (Act XV of 1955). 1955 The Andhra Inams (Assessment) Act, 1955 (Andhra Act XVII of 1955). The Andhra Pradesh (Andhra Area) Inams (Assessment) Act, 1955 (Act XVII of 1955). 1955 The Madras Cattle-disease Andhra (Amendment) Act, 1955 (Andhra Act XXI of 1955). The Andhra Pradesh (Andhra Area) Cattle-disease (Amendment) Act, 1955 Act XXI of 1955). 1955 The Madras Village Panchayats (Andhra Second Amendment) Act, 1955 (Andhra Act XXII of 1955). The Andhra Pradesh (Andhra Area) Village Panchayats (Second Amendment) Act, 1955 (Act XXII of 1955). 1955 The Madras Proprietary Estates Village Service and Hereditary Village Offices (Andhra Amendment) Act, 1955 (Andhra Act XXIII of 1955). The Andhra Pradesh (Andhra Area) Proprietary Estates Village Service and Hereditary Village Offices (Amendment) Act, 1955 (Act of XXIII 1955). 1955 The Andhra Irrigation Works (Levy of Compulsory Watercess) Act, 1955 (Andhra Act XXIV of 1955). The Andhra Pradesh (Andhra Area) Irrigation Works (Levy of Compulsory Watercess) Act, 1955 (Act XXIV of 1955). 1956 The Madras Civil Courts (Andhra Amendment) Act, 1956 (Andhra Act I of 1956). The Andhra Pradesh (Andhra Area) Civil Courts (Amendment) Act, 1956 (Act I of 1956). 1956 The Madras Estates (Abolition and Conversion into Ryotwari) (Andhra Amendment) Act, 1956 (Andhra Act III of 1956). The Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) (Amendment) Act, 1956 (Act III of 1956). 1956 The Madras District Municipalities (Andhra Amendment) Act, 1956 (Andhra Act VI of 1956). The Andhra Pradesh (Andhra Area) District Municipalities (Amendment) Act, 1956 (Act VI of 1956). 1956 The Andhra Re-enacting Act, 1956 (Andhra Act VI of 1956). The Andhra Pradesh (Andhra Area) Re-enacting Act, 1956 (Act VI of 1956). 1956 The Andh a Silk o m Seed The Andh a P adesh (Andh a A ea) 1956 The Andhra Silkworm Seed (Control) Act, 1956 (Andhra Act XV of 1956). The Andhra Pradesh (Andhra Area) Silkworm Seed (Control) Act, 1956 (Act XV of 1956). 1956 The Madras Hindu Religious and Charitable Endowments (Andhra Amendment) Act, 1956 (Andhra Act XVII of 1956) The Andhra Pradesh (Andhra Area) Hindu Religious and Charitable Endowments (Amendment) Act, 1956 (Act XVII of 1956). 1956 The Andhra Tenancy Act, 1956 (Andhra Act XVIII of 1956). The Andhra Pradesh (Andhra Area) Tenancy Act, 1956 (Act XVIII of 1956). 1956 ____ The Madras Devadasis (Prevention of Dedication) (Andhra Amendment) Act, 1956 (Andhra Act XIX of 1956). The Andhra Pradesh (Andhra Area) Devadasis (Prevention of Dedication) (Amendment) Act, 1956 (Act XIX of 1956). 1956 The Andhra Special Marriages Validation Act, 1956 (Andhra Act XX of 1956). The Andhra Pradesh (Andhra Area) Special Marriages Validation Act, 1956 (Act XX of 1956) 1956 The Madras Estates (Abolition) and Conversion into Ryotwari) (Andhra Amendment) Act, 1956 (Andhra Act XXI of 1956). The Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) (Amendment) Act, 1956 (Act XXI of 1956). 1956 The Andhra Land Revenue Additional Wet Assessment Act, 1956 (Andhra Act XXII of 1956). The Andhra Pradesh (Andhra area) Land Revenue (Additional Wet Assessment) Act, 1956 (Act XXII of 1956). 1956 The Andhra Ayurvedic and Homoeopathic Medical Practitioners Registration Act, 1956 (Andhra Act XXVI of 1956). The Madras Village Panchayats (Andhra Amendment) Act, 1956 (Andhra Act XXVII of 1956). The Andhra Pradesh (Andhra Area) Ayurvedic and Homoeopathic Medical Practitioners Registration Act, 1956 (Act XXVI of 1956). The Andhra Pradesh (Andhra Area) Village Panchayats (Amendment) Act, 1956 (Act XXVII of 1956) 1956 The Andhra Land Revenue Assessments (Standardization) Act, 1956 (Andhra Act XXIX of 1956). The Andhra Pradesh (Andhra Area) Land Revenue Assessments (Standardization) Act, 1956(Act XXIX of 1956) 1956 The Madras State Aid to Industries (Andhra Amendment) Act, 1956 (Andhra Act XXX of 1956). The Andhra Pradesh (Andhra Area) State Aid to Industries (Amendment) Act, 1956 (Act XXX of 1956). 1956 The Andhra Slum Improvement (Acquisition of Land) Act, 1956 (Andhra Act XXXIII of 19.56). The Andhra Pradesh (Andhra Area) Slum Improvement (Acquisition of Land) Act, 1956 (Act XXXIII of 1956). 1956 The Madras District Municipalities (Andhra Amendment) Act, 1956 (Andhra Act XXXIV of 1956). The Andhra Pradesh (Andhra Area) District Municipalities (Amendment) Act, 1956 (Act, XXXIV of 1956). 1956 The Madras Estates Land (Andhra Amendment) Act, 1956 (Andhra Act The Andhra Pradesh (Andhra Area) Estates Land (Amendment Act, 1956 XXXV of 1956). (Act XXXV of 1956). 1956 The Andhra Educational Institutions (Requisitioning and Acquisition) Act, 1956 (Andhra Act XXXVI of 1956). The Andhra Pradesh (Andhra Area) Educational Institutions (Requisitioning and Acquisition) Act, 1956 (Act XXXVI of 1956). 1956 The Andhra Inams (Abolition and Conversion into Ryotwari) Act, 1956 (Andhra Act XXXVII of 1956). The Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act, 1956 (Act XXXVII of 1956). 1957 The Andhra Preservation of Private Forests (Andhra Pradesh The Andhra Pradesh (Andhra Area) Preservation of Private Forests Amendment) Act, 1957(Andhra Pradesh Act XII of 1957). (Amendment) Act. 1957 (Andhra Pradesh Act XII of 1957). 1957 The Madras Tenants and Riots Protection (Andhra Pradesh Amendment) Act, 1957 (Andhra Pradesh Act XV of 1957). The Andhra Pradesh (Andhra Area) Tenants and Riots Protection (Amendment) Act, 1957 (Andhra Pradesh Act XV of 1957). 1957 The Madras Estates Land (Andhra Pradesh Amendment) Act, 1957 (Andhra Pradesh Act XVI of 1957). The Andhra Pradesh (Andhra Area) Estates Land (Amendment) Act, 1957 (Andhra Pradesh Act XVI of 1957). 1957 The Madras Estates (Abolition and Conversion into Ryotwari) (Andhra Pradesh Amendment) Act, 1957 (Andhra Pradesh Act XVII of 1957). The Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) (Amendment) Act, 1957 (Andhra Pradesh Act XVII of 1957). 1957 The Madras Estates (Abolition and Conversion into Ryotwari) (Andhra Pradesh Second Amendment) Act, 1957 (Andhra Pradesh Act XVIII of 1957). The Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) (Second Amendment) Act, 1957, Andhra Pradesh Act XVIII of 1957). 1957 The Andhra Land Revenue (Additional Wet Assessment) (Andhra Pradesh Amendment) Act, 1957 (Andhra Pradesh Act XXI of 1957). The Andhra Pradesh (Andhra Area) Land Revenue (Additional Wet Assessment) (Amendment) Act, 1957 (Andhra Pradesh Act XXI of 1957). 1958 The Andhra Land Revenue Assessments Standardization (Andhra Pradesh Amendment) Act, 1958 (Andhra Pradesh Act VI of 1958). The A.P. (A.A. Land Revenue Assessments (Standardization (Andhra Pradesh Amendment) Act, 1958 (Andhra Pradesh Act VI of 1958). 1958 The Madras Estates (Abolition and Conversion into Ryotwari) (Andhra Pradesh Amendment) Act, 1958 (Andhra Pradesh Act XXIV of 1958). The Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) (Amendment) Act, 1958 (Andhra Pradesh Act XXVI of 1958) 1959 The Madras Estates (Abolition and Conversion into Ryotwari) (Andhra The Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion Pradesh Second Amendment) Act, 1959 (Andhra Pradesh Act XV of 1959). into Ryotwari) (Second Amendment) Act, 1959 (Andhra Pradesh Act XV of 1959). 1958 The Andhra Tenancy (Andhra Pradesh Amendment) Act, 1959 (Andhra Pradesh Act (XXVIII of 1959). The Andhra Pradesh (Andhra Area) Tenancy (Amendment) Act 1959 (Andhra Pradesh Act XXVIII of 1959). 1958 The Madras Co-operative Land Mortgage Banks (Andhra Pradesh Amendment) Act, 1959 (Andhra Pradesh Act XXXVIII of 1959). The Andhra Pradesh (Andhra Area) Co-operative Land Mortgage Banks (Amendment) Act, 1959 (Andhra Pradesh Act XXXVIII of 1959). 1960 The Andhra" Inams (Abolition and Conversion into Ryotwari) (A.P. Amendment) Act, 1960 (A.P. Act III of 1960). The Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) (Amendment) Act, 1960 (Andhra Pradesh Act III of 1960). 1960 The Madras Estates Land (Reduction of Rent) (A.P. (Amendment) Act, 1960 Andhra Pradesh Act IX of 1960). The Andhra Pradesh (Andhra Area) Estates Land (Reduction of Rent) (Amendment) Act, 1960 (Andhra Pradesh Act IX of 1960). 1960 The Andhra Tenancy (A.P. Amendment) Act, 1960 (Andhra Pradesh Act XIX of 1960). The Andhra Pradesh (Andhra Area) Tenancy (Amendment) Act, 1960 (Andhra Pradesh Act XIX of 1960). 1960 The Madras Estates (Abolition and Conversion into Ryotwari) A.P. (Amendt.) Act, 1960 (A.P. Act XX of 1960). The Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1960 (Andhra Pradesh Act XX of 1960). 1960 The Madras Tenants and Riots Protection (A.P. Amendment) Act, 1960 (A.P. Act XXIV of 1960). The Andhra Pradesh (Andhra Area) Tenants and Riots Protection (Amendment) Act, 1960 (Andhra Pradesh Act XXIV of 1960). 6. Acts in force in the Telangana Area only of the State of Andhra Pradesh. 1305 F. The Gambling Act (Hyderabad Act II of 1305 F.). The Andhra Pradesh (Telangana Area) Gambling Act, 1305 F. (Act II of 1305 F.) The Destruction of Useless Records Act (Hyderabad Act III of 1305 F.). The Andhra Pradesh (Telangana Area) Destruction of Useless Records Act, 1305 F. (Act III of 1305 F.). 1308 F. The General Clauses Act (Hyderabad Act III of 1308 F.) The Andhra Pradesh (Telangana Area) General Clauses Act, 1308 F. (Act III of 1308 F.) 1312 F. The Medical Act (Hyderabad I of 1312 F.). The Andhra Pradesh (T.A.) Medical Act, 1312-F (Act I of 1312-F) 1314 F. The Hyderabad Ferries Act (Hyderabad Act II of 1314-F) The A.P. (T.A.) Ferries Act, 1314-F (Act II of 1314-F). 1316 The Abkari Act (Hyderabad Act I of 1316 F.). The Andhra Pradesh (Telangana Area) Abkari Act, 1316-F (Act I of 1316-F). 1317 F. Hyderabad Land Revenue Act (Hyderabad Act VIII of 1317 F.). The Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 F. (Act VIII of 1317 F.). 1321 F. The Railways, Government Irrigation Sources and other Public Buildings Protection Act (Hyderabad Act I of 1321 F.). The Andhra Pradesh (Telangana Area) Railways, Government Irrigation Sources and other Public Buildings Protection Act, 1321 F. (Act I of 1321 F.). 1329 F. The Hyderabad District Police Act (Hyderabad Act X of 1329 F.). The Andhra Pradesh (Telangana Area) District Police Act, 1329 F. (Act I of 1329 F.). 1329 F. The Hyderabad Eunuchs Act (Hyderabad Act XVI of 1329 F.) The Andhra Pradesh (Telangana Area) Eunuchs Act, 1329 F. (Act XVI of 1329 F.). 1330 F. The Hyderabad Small Causes Courts Act (Hyderabad) Act (VI of 1330 F.). The Andhra Pradesh (Telangana Area) Small Causes Courts Act, 1330 F. (Act VI of 1330 F.). 1333 F. The Unclaimed Property Act (Hyderabad Act I of 1333 F.). The Andhra Pradesh (Telangana Area) Unclaimed Property Act, 1333 F. (Act I to 1333 F.). 1333 F. The Hyderabad Intoxicating Drugs Act (Hyderabad Act IV of 1333 F.). The Andhra Pradesh (Telangana Area) Intoxicating Drugs Act, 1333 F. (Act IV of 1333 F.). 1339 F. The Hyderabad Agricultural Market Act (Hyderabad Act II of 1339 F.). The Andhra Pradesh (Telangana Area) Agricultural Market Act, 1339 F. (Act II of 1339 F.). 1343 F. The Hyderabad Children Protection Act (Hyderabad Act IX of 1343 F.). The Andhra Pradesh (Telangana Area) Children protection Act, 1343 F. (Act IX of 1343 F.). 1347 F. The Hindu Widows Marriage Act (Hyderabad Act I of 1347 F.). The Andhra Pradesh (Telangana Area) Hindu Widows Marriage Act, 1347 F. (Act I of 1349 F.). 1348 F. The Medical Registration Act (Hyderabad Act I of 1348 F.). The Andhra Pradesh (Telangana Area) Medical Registration Act, 1348 F. (Act I of 1348 F.). 1349 F. The Hyderabad Public Security Act (Hyderabad Act XII of 1348 F.). The Andhra Pradesh (Telangana Area) Public Security Act, 1348 F. (Act XII of 1348 F.). 1349 F. The Hyderabad Cooperative Land Mortgage Bank Act (Hyderabad Act II of 1349 F.). The Andhra Pradesh (Telangana Area) Co-operative Land Mortgage Bank Act. 1349 F. (Act II of 1349 F.). 1349 F. The Money Lenders Act (Hyderabad Act V of 1349 F.). The Andhra Pradesh (Telangana Area) Money Lenders Act, 1349 F. (Act V of 1349 F.) 1349 F. The Hyderabad Maternity Benefit Act (Hyderabad Act VII of 1349 F.). The Andhra Pradesh (Telangana Area) Maternity Benefit Act, 1349, F. (Act VII of 1349 F.). 1350 F. The Public Societies Registration Act (Hyderabad Act I of 1350 F.). The Andhra Pradesh (Telangana Area) Public Societies Registration Act, 1350 F. (Act I of 1350 F.) 1350 F. The Hyderabad Power Alcohol Act (Hyderabad Act XI of 1350 F.). The Andhra Pradesh (Telangana Area) Power Alcohol Act, 1350 F. (Act XI of 1350 F.). 1350 F. The Hyderabad Court of Wards Act (Hyderabad Act XII of 1350 F.). The Andhra Pradesh (Telangana Area) Court of Wards Act, 1350 F. (Act XII of 1350 F.). 1350 F. The Prevention of Beggary Act (Hyderabad Act XX of 1350 Fasli). The Andhra Pradesh (Telangana Area) Prevention of Beggary Act, 1350 F. (Act XX of 1350 Fasli.) 1350 F. The Non-Mulki Prostitutes and Dancing Girls Act (Hyderabad Act XXI of 1350 F.). The Andhra Pradesh (Telangana Area Non-Mulki Prostitutes and Dancing Girls Act, 1350 F. (Act XXI of 1350 F.) 1351 F. The Insolvency Act (Hyderabad Act VIII of 1351 F.). The Andhra Pradesh (Telangana Area) Insolvency Act, 1351 F. (Act VIII of 1351 F.). 1353 F. The Bhagelas Contracts Act, 1353 F. (Hyderabad Act, IX of 1353 Fasli). The Andhra Pradesh (Telangana Area) Bhagelas Contracts Act, 1353 F. (Act IX of 1353 F.). 1355 F. The Forest Act, 1355 F. (Hyderabad Act II of 1355 F.). The Andhra Pradesh (Telangana Area) Forest Act, 1355 F. (Act II of 1355 F.). 1356 F. The Fisheries Act (Hyderabad Act XXIII of 1357F.), The Andhra Pradesh (Telangana Area) Fisheries Act, 1356 F. (Act XXIII of 1356 F.). 1357 F. The Irrigation Act (Hyderabad Act XXIV of 1357 F.), The Andhra Pradesh (Telangana Area) Irrigation Act, 1357 F. Act XXIV of 1357 F.). 1950 The Hyderabad (Slaughter of Animals) Act, 1950 (Hyd. Act VII of 1950). The Andhra Pradesh (Telangana Area (Slaughter of Animals) Act, 1950 (Act VII of (1950). 1950 The Hyderabad Weekly Holiday (Substitution of Sunday for Friday) Act, 1950 (Hyderabad Act VIII of 1950). The Andhra Pradesh (Telangana Area) Weekly Holiday (Substitution of Sunday for Friday) Act, 1950 (Act VIII of 1950). 1950 The Hyderabad Infectious Diseases Act, 1950 (Hyderabad Act XII of 1950). The Andhra Pradesh (Telangana Area) Infectious Diseases Act, 1950 (Act XII of 1950). 1950 The Hyderabad General Clauses (Amendment and Supplementary) Act, 1950 (Hyderabad Act XVIII of The Andhra Pradesh (Telangana Area) General Clauses (Amendment and Supplementary) Act, 1950 (Act 1950). XVIII of 1950). 1950 The Hyderabad Tenancy and Agricultural Lands Act, 1950 (Hyderabad Act XXI of 1950) The Andhra Pradesh (Telangana Area Tenancy and Agricultural Lands Act, 1950 (Act XXI of 1950). 1950 The Hyderabad District Officers (Change of Designation and Construction of References) Act, 1950 (Hyderabad Act XXXV of 1950). The Andhra Pradesh (Telangana Area) District Officers (Change of Designation and Construction of References) Act, 1950 (Act XXXV of 1950). 1951 The Hyderabad Shops and Establishments, Act, 1951 (Hyderabad Act X of 1951). The Andhra Predesh (Telangana Area) Shops and Establishments Act, 1951 (Act X of 1951). 1951 The Hyderabad Absorbed Enclaves Act, 1951 (Hyderabad Act XVIII of 1951). The Andhra Pradesh (Telangana Area) Absorbed Enclaves Act, 1951 (Act XVIII of 1951) 1951 The Hyderabad Nurses, MidWives and Health Visitors Registration Act, 1951 Hyderabad Act XIX of 1951). The Andhra Predesh (Telangana Area) Nurses, Midwives and Health Visitors Registration Act, 1951 (Act XIX of 1951). 1951 The Hyderabad Payment of Taxes (Transfer of Property) Act, 1951 (Hyderabad Act XXI of 1951). The Andhra Pradesh (Telangana Area) (Transfer of Property Act, 1951 (Act XXI of 1951). 1951 The Hyderabad Vaccination Act, (Hyderabad Act XXXIV of 1951). The Andhra Pradesh (Telangana Area) Vaccination Act, 1951 (Act XXIV of 1951). 1951 The Hyderabad Improved Seeds and Seedlings Act 1951 (Hyderabad Act XXXVIII of 1951). The Andhra Pradesh (Telangana Area) Improved Seeds and Seedlings Act, 1951 (Act XXVIII of 1951). 1951 The Hyderabad Public Security Measures Act, 1951 (Hyderabad Act XXIX of 1951). The Andhra Pradesh (Telangana Area) Public Security Measures Act, (1951 XXIX of 1951). 1951 The Hyderabad Children Act, 1951 (Hyderabad Act XXXII of 1951). The Andhra Pradesh (Telangana Area) Children Act, 1951 (Act XXXII of 1956). 1952 The Hyderabad Atiyat Enquiries Act, 1952 (Hyderabad Act X of 1952). The Andhra Pradesh Telangana Area) Atiyat Enquiries Act, 1952 (Act X of 1952). 1952 The Hyderabad Jagirdars Debt Settlement Act, 1952 (Hyderabad Act XII of 1952). The Andhra Pradesh (Telangana Area (Jagirdars Debt Settlement Act, 1952 (Act XII of 1952). 1952 The Hyderabad Cooperative Societies Act, 1952 (Hyderabad Act XVI of 1952). The Andhra Pradesh (Telangana Area) Co-operative Societies Act, 1952 (Act XVI of 1952). 1952 The Hyderabad Land (Special Assessment) Act, 1952 (Hyderabad Act XXXII of 1952). The Andhra Pradesh (Telangana Area) Land (Special Assessment) Act, 1952 (Act XXXII of 1952). 1952 The Hyderabad Compulsory The Andhra Pradesh (Telangana 1952 The Hyderabad Compulsory Primary Education Act, 1952 (Hyderabad Act XL of 1952). The Andhra Pradesh (Telangana Area (Compulsory Primary Education) Act, 1952 (Act XL of 1952). 1952 The Hyderabad Agricultural Improvement Fund Act, 1952 (Hyderabad Act XLV of 1952). The Andhra Pradesh (Telangana Area) Agricultural Improvement Fund Act, 1952 (Act XLV of 1952). 1952 The Hyderabad (Application of Central Acts) Act, 1952 (Hyderabad Act XLVIII of 1952). The Andhra Pradesh (Telangana Area) (Application of Central Acts) Act, 1952 (Act XLVIII of 1952). 1953 The Registrar-General of Births, Deaths and Marriages Act, 1953 (Hyderabad Act VIII of 1953). The Andhra Pradesh (Telangana Area) Registrar - General of Births, Deaths and Marriages Act, 1953 (Act VIII of 1953). 1953 The Hyderabad Sugarcane Cess Act, 1953 (Hyderabad Act IX of 1953). The Andhra Pradesh (Telangana Area) Sugarcane Cess Act, 1953 (Act IX of 1953). 1953 The Code of Civil Procedure (Hyderabad Amendment) Act, 1953 (Hyderabad Act XI of 1953). The Code of Civil Procedure Andhra Pradesh (Telangana) Area) Amendment Act, 1953 (Act XI of 1953). 1953 The Code of Civil Procedure (Hyderabad Second Amendment) Act, 1953 (Hyderabad Act XVIII of 1953). The Code of Civil Procedure Andhra Pradesh (Telangana Area) Second Amendment Act, 1953 (Act XVIII of 1953) 1953 The Hyderabad Land Improvement Act, 1953 (Hyderabad Act XIX of 1953). The Andhra Predesh (Telangana Area) Land Improvement Act, 1953 (Act XIX of 1953). 1954 The Hyderabad Leprosy Act, 1954 (Hyderabad Act IV of 1954). The Andhra Pradesh (Telangana Area) Leprosy Act, 1954 (Act IV of 1954). 1954 The Hyderabad Habitual Offenders (Restriction and Settlement) Act, 1954 (Hyderabad Act XXII of 1954). The Andhra Pradesh (Telangana Area) Habitual Offenders (Restriction and Settlement) Act, 1954 (Act XXII of 1954). 1954 The Cotton Ginning and Pressing Factories (Hyderabad Amendment) Act, 1954 (Hyderabad Act XXXIII of 1954). The Cotton Ginning and Pressing Factories Andhra Pradesh (Telangana Area) Amendment Act, 1954 (Act XXXIII of 1954). 1954 The Hyderabad Civil Courts Act, 1954 (Hyderabad Act XXXVI of 1954). The Andhra Pradesh (Telangana Area) Civil Courts Act, 1954 (Act XXXVI of 1954). 1955 The Hyderabad Motor Vehicles Taxation Act, 1955 (Hyderabad Act VI of 1955). The Andhra Pradesh (Telangana Area) Motor Vehicles Taxation Act, 1955 (Act VI of 1955). 1955 The Hyderabad Abolition of Inams Act, 1955 (Hyderabad Act VIII of 1955). The Andhra Pradesh (Telangana Area) abolition of Inams Act, 1955 (Act VIII of 1955). 1955 The Hyderabad Pathology and The Andhra Pradesh (Telangana 1955 The Hyderabad Pathology and Anatomy Act, 1955 (Hyderabad Act X of 1955). The Andhra Pradesh (Telangana Area) Pathology and Anatomy Act, 1955 (Act X of 1955). 1955 The Government Premises (Eviction) Act, 1955 (Hyderabad Act XIX of 1955). The Andhra Pradesh (Telangana Area) Government Premises (Eviction) Act, 1955 (Act XIX of 1955). 1956 The Hyderabad District Boards Act, 1955 (Hyderabad Act I of 1956). The Andhra Pradesh (Telangana Area) District Boards Act, 1955 (Act I of 1956). 1956 The Hyderabad State Aid to (Small Scale and Cottage) Industries Act, 1956 (Hyderabad Act VII of 1956). The Andhra Pradesh (Telangana Area) State Aid to (Small Scale and Cottage) Industries Act, 1956 (Act VII of 1956). 1956 The Hyderabad Gram Panchayats Act, 1956 (Hyderabad Act XVII of 1956). The Andhra Pradesh (Telangana Area) Gram Panchayats Act, 1956 (Act XVII of 1956). 1956 The Hyderabad District Municipalities Act, 1956 (Hyderabad Act XVIII of 1956). The Andhra Pradesh (Telangana Area) District Municipalities Act, 1956 (Act XVIII of 1956). 1956 The Hyderabad Agricultural Debtors Relief Act, 1956 (Hyderabad Act, XVI of 1956). The Andhra Pradesh (Telangana Area) Agricultural Debtors Relief Act, 1956 (Act XVI of 1956). 1956 The Hyderabad Local Government Service (Declaration as State Civil Service) Act, 1956 (Hyderabad Act XX of 1956). The Andhra Pradesh (Telangana Area) Local Government Service (Declaration as State Civil Service) Act, 1956 (Act XX of 1956). 1956 The Hyderabad Abolition of Whipping Act, 1956 (Hyderabad Act XXXVI of 1956). The Andhra Pradesh (Telangana Area) Abolition of Whipping Act, 1956 (Act XXXVI of 1956). 1956 The Hyderabad Public Conveyances Act, 1956 (Hyderabad Act XXXIX of 1956). The Andhra Pradesh (Telangana Area) Public Conveyances Act, 1956 (Act XXXIX of 1956). 1956 The Hyderabad Prevention of Fragmentation and Consolidation of Holdings Act, 1956 (Hyderabad Act XL of 1956). The Andhra Pradesh (Telangana Area) Prevention of Fragmentation and Consolidation of Holdings Act, 1956 (Act XL of 1956). 1956 The Hyderabad State Cooperative Societies (Reconstitution) Act, 1956 (Hyderabad Act XLII of 1956). The Andhra Pradesh (Telangana Area) State Co-operative Societies (Reconstitution) Act, 1956 (Act XLII of 1956). 1956 The Hyderabad Mining Settlements Act, 1956 (Hyderabad Act XLIV of 1956). The Andhra Pradesh (Telangana Area) Mining Settlements Act, 1956 (Act XLIV of 1956). 1956 The Motor Vehicles (Hyderabad Amendment) Act, 1956 (Hyderabad Act XLV of 1956). The Motor Vehicles Andhra Pradesh (Telangana Area) Amendment Act, 1956 (Act XLV of 1956). 1956 The Hyderabad Housing Board Act, 1956 (Hyderabad Act XLVI of The Andhra Pradesh (Telangana Area) Housing Board Act, 1956 (Act 1956). XLVI of 1956). 1956 The Hyderabad Money Lenders (Validity of Licence) Act, 1956 (Hyderabad Act XLVIII of 1956). The Andhra Pradesh (Telangana Area) Money Lenders (Validity of Licenses) Act, 1956 (Act XLVIII of 1956). 1956 The Hyderabad Abnus Leaves Act, 1956 (Hyderabad Act XLIX of 1956). The Andhra Pradesh (Telangana Area) Abnus Leaves Act, 1956 (Act XLIX of 1956). 1956 The Hyderabad Money Lenders (Amendment) Act, 1956 (Hyderabad Act, L of 1956). The Andhra Pradesh (Telangana Area) Money Lenders (Amendment) Act, 1956 (Act L of 1956). 1956 The Hyderabad Jagirs (Commutation) (Amendment) Act, 1956 (Hyderabad Act, LI of 1956). The Andhra Pradesh (Telangana Area) Jagirs (Commutation) (Amendment) Act, 1956 (Act, LI of 1956). 1956 The Hyderabad District Municipalities (Amendment) Act, 1956 (Hyderabad Act LIV of 1956). The Andhra Pradesh (Telangana Area) District, Municipalities (Amendment) Act, 1956 (Act LIV of 1956). 1957 The Hyderabad Industrial Fund Rules (Andhra Pradesh Amendment) Act, 1957 (Andhra Pradesh Act IV of 1957). The Andhra Pradesh (Telangana Area) Industrial Fund Rules (Amendment) Act, 1957 (Andhra Pradesh Act IV of 1957). 1957 The Hyderabad Tenancy and Agricultural Lands (Andhra Pradesh Amendment) Act, 1957 (Andhra Pradesh Act V of 1957). The Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands (Amendment) Act,. 1957 (Andhra Pradesh Act V of 1957). 1958 The Hyderabad Motor Vehicles Taxation (Andhra Pradesh Amendment) Act. 1958 (Andhra Pradesh Act VII of 1958). The Andhra Pradesh (Telangana Area) Motor Vehicles Taxation (Amendment) Act, 1958 (Andhra Pradesh Act VII of 1958). 1958 The Hyderabad Agricultural- Debtors Relief (Andhra Pradesh Amendment) Act, 1958 (Andhra Pradesh Act. XI of 1958). The Andhra Pradesh (Telangana Area) Agricultural-Debtors Relief (Amendment Act, 1958) (Andhra Pradesh Act XI of 1958). 1959 The Hyderabad Motor Vehicles Taxation (Andhra Pradesh Amendment) Act, 1959 (Andhra Pradesh Act XXVII of 1959). The Andhra Pradesh (Telangana Area) Motor Vehicles Taxation (Amendment) Act, 1959 (Andhra Pradesh Act, XXVII of 1959). 1959S The Hyderabad Tenancy and Agricultural Lands (Andhra Pradesh Amendment) Act, 1959 (Andhra Pradesh Act XXXIX of 1959). The Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands (Amendment) Act, 1959 (Andhra Predesh Act, XXXIX of 1959). 1960 The Hyderabad District Municipalities (Andhra Pradesh Amendment) Act, 1960 (Andhra Pradesh Act IV of 1960). The Andhra Pradesh (Telangana Area) District Municipalities (Amendment) Act, 1960 (Andhra Pradesh Act IV of 1960). 1960 Th H d b d G P h t Th A dh P d h (T l 1960 The Hyderabad Gram Panchayats (Andhra Pradesh Amendment) Act, 1960 (Andhra Pradesh Act XXIII of 1960). The Andhra Pradesh (Telangana Area) Gram Panchayats (Amendment) Act, 1960 (Andhra Pradesh Act XXIII of 1960). SCHEDULE 2 THE SECOND SCHEDULE [See Section 4 (2)] The Madras Hindu Wills Regulation, 1829 (Madras Regulation V of 1829). Long title:--For "that State", substitute "that area". Preamble:--For "the said State", substitute "the said area". Section 4:--For "that State", substitute "that area". The Madras Cattle-Disease Act, 1866 (Madras Act II of 1866). Section 16:--For Act No. V of 1865 "Madras", substitute "The Andhra Pradesh (Andhra Area) District Police (Amendment) Act, 1865 (Act V of 1865)". The Madras General Clauses Act, 1867 (Madras Act I of 1867). Section 2:--Omit. The Madras Inams Act, 1869 (Madras Act VIII of 1869). Long title:-- For "Madras Acts IV of 1862 and IV of 1866", substitute "the Andhra Pradesh (Andhra Area) Enfranchised Inams Act, 1862 (Act IV of 1862) and the Andhra Pradesh (Andhra Area) Enfranchised Inams Act, 1866 (Act IV of 1866)". Preamble:--For "said State", substitute "said area" and for "Madras Acts IV of 1862 and IV of 1866", substitute "the Andhra Pradesh (Andhra Area) Enfranchised Inams Act, 1862, (Act IV of 1862) and the Andhra Pradesh (Andhra Area) Enfranchised Inams Act, 1866 (Act IV of 1866)". Section 1.-- For "Madras Acts IV of 1862 and IV of 1866", substitute "the Andhra Pradesh (Andhra Area) Enfranchised Inams Act, 1862 (Act IV of 1862) and the Andhra Pradesh (Andhra Area) Enfranchised Inams Act, 1866 (Act IV of 1866)". The Madras Land Revenue Assessment Act, 1876 (Madras Act I of 1876) Section 3.-- For Madras Act II of 1864, substitute the Andhra Pradesh Revenue Recovery Act, 1864 (Act II of 1864). The Madras Municipal Police Act, 1878 (Madras Act VII of 1878) Preamble.--For "the Towns Improvement Act, 1871 (Madras)", substitute "the Andhra Pradesh (Andhra Area) District Municipalities Act, 1920 (Act V of 1920)". Section 4.-- For "the Towns Improvement Act, 1871 (Madras)", substitute "the Andhra Pradesh (Andhra Area) District Municipalities Act, 1920 (Act V of 1920)", The Madras Forest Act, 1882 (Madras Act V of 1882) Section 2.-- In the definition of expression "Land at the disposal of Government", for "Section 1 of Act VIII of 1865, Madras", substitute "Section 3 of the Andhra Pradesh (Andhra Area) Estate Land Act, 1908 (Act I of 1908)", Section 59.-- For "Madras Boundaries Act No. XXVIII of 1860", substitute "the Andhra Pradesh Survey and Boundaries Act, 1923 (Act VIII of 1923)". The Madras Abkari Act, 1886 (Madras Act I of 1886) Section 1.-- For "said State", substitute "said area", Section 3.-- In clauses (15), (16) and (17), for "State" substitute "area to which this Act extends". Section 5-A.-- For "throughout the State or in any local area" substitute "throughout the area to which this Act extends or in any part thereof". Section 7.-- For "said State" substitute "area to which this act extends". Section 15.-- For "another State" substitute "any other part of India". Section 17.-- In clause (g), for "said State" substitute "area to which this Act extends". Section 23-A.-- In clause (b) of sub-section (2), and in the two places where it occurs in sub-section (3) for "State" substitute "area to which this Act extends". Section 29.-- In item (1) of clause (m) of sub-section (2), for "State" substitute "area to which this Act extends". Section 54.-- Omit "or, in the town of Madras, for the Commissioner of Police". The Madras Local Authorities Loan Act, 1888 (Madras Act I of 1888) Section 2.-- For "Acts IV and V of 1884 (Madras)", substitute "the Andhra Pradesh (Andhra Area) District Municipalities Act, 1920 (Act V of 1920) and the Andhra Pradesh (Andhra Area) District Boards Act, 1920 (Act XIV of 1920)". The Madras Places of Public Resort Act, 1888 (Madras Act II of 1888) Section I.-- For "Madras Act IV of 1884" substitute "the Andhra Pradesh (Andhra Area) District Municipalities Act, 1920 (Act V of 1920)". Section 2.-- For "Madras Act IV of 1884", substitute "the Andhra Pradesh (Andhra Area) District Municipalities Act, 1920 (Act V of 1920)". The Madras General Clauses Act, 1891 (Madras Act I of 1891] Long title.-- For "Madras Acts, Andhra Acts and Andhra Pradesh Acts", substitute "certain Acts of the State of Andhra Pradesh". Preamble.--For "Madras Acts, Andhra Acts and Andhra Pradesh Acts made", substitute "certain Acts of the State of Andhra Pradesh". Section 2.-- For "Madras General Clauses Act, 1867" and for "Madras Act, Andhra Act or Andhra Pradesh Act", substitute respectively "the Andhra Pradesh (Andhra Area) General Clauses Act, 1867 (Act I of 1867), and "Act of the State of Andhra Pradesh. Section 3.-- In the opening paragraph, for "Madras Act, Andhra Act or Andhra Pradesh Act", substitute "Act of the State of Andhra Pradesh". For Clauses (1-a) and (1-b), substitute respectively the following:-- "(1-a) Andhra area shall mean the territories of the State of Andhra Pradesh," which immediately before the 1st November, 1956, were comprised in the State of Andhra; (1-B) Act of the State of Andhra Pradesh shall mean-- (i) an Act made by the Governor of Fort St. George in Council under the Indian Councils Acts, 1861 to 1909 or any of those Acts or the Government of India Act, 1915, or by the Local Legislature or the Governor of the Presidency of Madras under the Government of India Act, or by the provincial Legislature of Madras under the Government of India Act, 1935, or by the Legislature of the State of Madras under the Constitution immediately before the 1st October, 1953; (ii) an Act made by the Legislature of the State of Andhra; (iii) an Act made by the Legislature of the State of Andhra Pradesh; (iv) a Central Act of Local application in force immediately before the 1st November, 1956 in the Andhra area; (v) a Regulation of the Madras Code in force immediately before the 1st November, 1956 in the Andhra area". Omit clauses (5), (17-a) and (25). After clause (30) insert the following clause namely:-- "(30-a) "State" shall mean-- (i) the whole of the State of Andhra Pradesh in the case of an Act which extends to the whole of the said State; and (ii) the Andhra area in the case of an Act which extends only to that area. Section 3A.--Omit. Section 4.-- For "Madras Acts, Andhra Acts and Andhra Pradesh Acts" substitute "Acts of the State of Andhra Pradesh". Section 11.-- For "the Indian Limitation Act, 1871" substitute "the Indian Limitation Act, 1908". Section 12.-- For Madras Acts, Andhra Acts and Andhra Pradesh Acts made" substitute "Acts of the State of Andhra Pradesh". Section 23.-- In clause (a), for Madras Acts made by the Provincial Legislature, substitute the Acts made by the Provincial Legislature referred to in item (i) of clause (1-b) of Section 3. In clause (b), for Madras Acts, Andhra Acts and Andhra Pradesh Acts, substitute "the Acts". The Madras Revenue Enquiries Act, 1893 (Madras Act V of 1893) Section 3.-- For Madras Act III of 1869 substitute "the Andhra Pradesh Revenue Summonses Act, 1869 (Act III of 1869). The Madras Proprietary Estates Village Service Act, 1894 (Madras Act II of 1894) Section 31.-- For Madras Act II of 1864 substitute "the Andhra Pradesh Revenue Recovery Act, 1864 (Act II of 1864). The Madras Hereditary Village-offices Act, 1895) (Madras Act III of 1895) Section 22.-- For Madras Act II of 1864, and Madras Act IV of 1866 substitute respectively the Andhra Pradesh Revenue Recovery Act, 1864 (Act II of 1864) and the Andhra Pradesh (Andhra Area) Enfranchised Inams Act, 1866 (Act IV of 1866). The Madras Court of Wards Act, 1902 (Madras Act I of 1902) Section 12.-- For the Madras Local Boards Act, 1884, substitute the Andhra Pradesh (Andhra Area) District Boards Act, 1920 (Act XIV of 1920). The Mappilla Succession Act, 1918 (Madras Act I of 1918) Section 1 .-- For said State, substitute said area. The Doddappanayakkannur and Vuyyru Impartibly Estates Act, 1918 (Madras Act II of 1918) Long title.-- For Doddappanayakkannur and Vuyyuru estates to be Impartibly estates, substitute Vuyyuru estate to be Impartibly estate. Preamble.--For Doddappanayakkannur and Vuyyuru estate are Impartibly and that their proprietors substitute Vuyyuru estate is Impartibly and that its proprietor. Section 2.-- For the portion beginning with the Doddappanayakkannur estate in the Madras District and and ending with or their respective present owners as well as of their heirs and successors substitute the Vuyyuru estate in the Krishna District (including as appurtenant thereto the moiety of the Meduru estate now owned by the Vuyyuru proprietor) is hereby declared to be Impartibly estate within the meaning of the Andhra Pradesh (Andhra Area) Impartibly Estates Act, 1904, and shall in the hands of its present owner as well as of his heirs and successors. The Madras Town Planning Act, 1920 (Madras Act VII of 1920) Sections 4 and 40.-- For the Madras Local Boards Act, 1920, substitute the Andhra Pradesh (Andhra Area) District Boards Act, 1920 (Act XIV of 1920). The Madras Elementary Education Act, 1920, (Madras Act VIII of 1920) Throughout the Act for Madras Local Boards Act, 1920, substitute the Andhra Pradesh (Andhra Area) District Boards Act, 1920 (Act XIV of 1920). The Madras Stamp (Amendment) Act, 1922 (Madras Act VI of 1922) Long title and Preamble.-- For State of Andhra, substitute State of Andhra Pradesh. The Jains Succession Act, 1929 (Madras Act III of 1929) Section 3.-- For said State substitute said area. The Madras Local Boards (Amendment) Act, 1930 (Madras Act XI of 1930) Long title and Preamble.-- For the Madras Local Boards Act, 1920, substitute the Andhra Pradesh (Andhra Area) District Boards Act, 1920 (Act XIV of 1920). The Madras Motor Vehicles Taxation Act, 1931. (Madras Act III of 1931) Sections 10 and 15.-- for the Madras Local Boards Act, 1920, substitute the Andhra Pradesh (Andhra Area) District Boards Act, 1920 (Act XIV of 1920). The Madras Local Boards (Second Amendment) Act, 1933 (Madras Act, V of 1933) This Act shall stand repealed. The Madras Nambudri Act, 1932 (Madras Act XXI of 1933) Section 1.-- In sub-section (2), said State substitute said area. The Madras Marumakkattayam Act, 1932 (Madras Act XXII of 1933) Section 1.-- In sub-section (2), for said State substitute said area. The Madras Local Boards and Elementary Education (Amendment) Act, 1934 (Madras Act II of 1934) Throughout the Act including the long title and preamble for the Madras Local Boards Act, 1920, substitute the Andhra Pradesh (Andhra Area) District Boards Act, 1920 (Act XIV of 1920). Section 61.-- In sub-section (2), for said State substitute said area. The Madras Local Boards (Amendment) Act, 1935 (Madras Act XIII of 1935) This Act shall stand repealed. The Madras Prohibition Act, 1937 (Madras Act X of 1937) Section 3.-- In clause (10) for the Madras Local Boards Act, 1920 substitute "the Andhra Pradesh (Andhra Area) District Boards Act, 1920 Act XIV of 1920). The Madras Revenue Recovery and City Land Revenue (Amendment) Act, 1937 (Madras Act XIV of 1937) Long title and Preamble.-- Omit and the Madras City Land Revenue (Amendment) Act, 1867. Section 4.-- In sub-section (1), for State of Andhra, substitute State of Andhra Pradesh. The Madras City Municipal, District Municipalities and Local Boards (Amendment) Act, 1938 (Madras Act II of 1938) Throughout the Act, including the long title and preamble, omit "the Madras City Municipal Act, 1919" and for the "the Madras Local Boards Act, 1920", substitute "the Andhra Pradesh (Andhra Area) District Boards Act, 1920 (Act XIV of 1920)." Section 2.-- Omit. Sections 5 to 9 (both inclusive).-- Omit. The Madras Agriculturists Relief Act, 1938 (Madras Act IV of 1938) Throughout the Act, for "the Madras Local Boards Act, 1920" substitute "the Andhra Pradesh (Andhra Area) District Boards Act, 1920 (Act XIV of 1920)". The Madras Public Health Act, 1939 (Madras Act III of 1939) Throughout the Act, for "the Madras Local Boards Act, 1920" substitute "the Andhra Pradesh (Andhra Area) District Boards Act, 1920 (Act XIV of 1920)." The Canals and Public Ferries (Amendment) Act, 1939 (Madras Act VII of 1939), Long title and Preamble.-- For "the Canals and Public Ferries Act, 1890", substitute "the Andhra Pradesh (Andhra Area) Canals and Public Ferries Act, 1890 (Act II of 1890)". The Madras City Police, Towns Nuisances, and Prevention of Cruelty to Animals (Amendment) Act, 1942 (Madras Act XX of 1942) Long title and Preamble.-- For "the Madras City Police Act, 1888, the Towns Nuisances Act, 1889", substitute "the Andhra Pradesh Towns Nuisances Act, 1889 (Act III of 1889) and for "State of Andhra," substitute "State of Andhra Pradesh." Section 2.-- Omit. The Madras City Municipal, District Municipalities and Local Boards (Second Amendment) Act, 1942 (Madras Act XXIV of 1942) Throughout the Act including the long title and preamble, omit "the Madras City Municipal Act, 1919" and for "the Madras Local Boards Act 1920", substitute "the Andhra Pradesh (Andhra Area) District Boards Act, 1920 (Act XIV of 1920)". Section 2.-- Omit. The Madras Local Boards (Second Amendment) Act, 1943 (Madras Act XIX of 1943) Long title and Preamble.-- For "the Madras Local Boards Act, 1920", substitute "the Andhra Pradesh (Andhra Area) District Boards Act, 1920 (Act XIV of 1920)." The Madras City Municipal And District Municipalities (Amendment) Act, 1944 (Madras Act III of 1944) This Act shall stand repealed. The Madras District Municipalities and Local Boards (Amendment) Act, 1946 (Madras Act VII of 1946) This Act shall stand repealed. The Madras District Municipalities and Local Boards (Second Amendment) Act, 1946 (Madras Act XVI of 1946) Throughout the Act, for the Madras Local Boards Act, 1920 substitute the Andhra Pradesh (Andhra Area) District Boards Act, 1920 (Act XIV of 1920) and for the Madras City Municipal, District Municipalities and Local Boards (Second Amendment) Act, 1942 substitute the Andhra Pradesh (Andhra Area) District Municipalities and District Boards (Second Amendment) Act, 1942 (Act XXIV of 1942). The Madras District Municipalities and Local Boards (Amendment) Act, 1947 (Madras Act II of 1947) Long title and Preamble:--For the Madras Local Boards Act, 1920 substitute the Andhra Pradesh (Andhra Area) District Boards Act, 1920 (Act XIV of 1920) and for the Madras City Municipal, District Municipalities and Local Boards (Second Amendment) Act, 1942 and the Madras District Municipalities and Local Boards (Second Amendment) Act, 1946 substitute the Andhra Pradesh (Andhra Area) District Municipalities and District Boards (Second Amendment) Act, 1942 (Act XXVI of 1942) and the Andhra Pradesh (Andhra Area) District Municipalities and District Boards (Second Amendment) Act, 1946 (Act XVI of 1946). Sections 6, 7 and 8.-- For the Madras Local Boards Act, 1920 substitute the Andhra Pradesh (Andhra Area) District Boards Act, 1920 (Act XIV of 1920). The Madras Municipal And Local Boards (Amendment) Act, 1947 (Madras Act XXIV of 1947) This Act shall stand repealed. The Madras Devadasis (Prevention of Dedication) Act, 1947 (Madras Act XXXI of 1947) Section 3.-- For "Section 44-A of the Madras Hindu Religious Endowments Act, 1926" substitute "Section 34 of the Andhra Pradesh (Andhra Area) Hindu Religious and Charitable Endowments Act, 1951 (Act XIX of 1951)". The Madras Lapse Acts (Removal of Doubts) Act, 1948 (Madras Act V of 1948) Section 2.-- In clause (a), for "A Madras Act" substitute "an Act of the State of Andhra Pradesh". The Madras Re-Enacting And Repealing (No. I) Act, 1948 (Madras Act VII of 1948) Section 4.-- In clause (a) of sub-section (3), for "a Madras Act" substitute "an Act of the State of Andhra Pradesh". The Madras Re-Enacting (No. II) Act, 1948 (Madras Act VIII of 1948) Section 4.-- In clause (a) of sub-section (2) for "a Madras Act" substitute "an Act of the State of Andhra Pradesh". The Madras Re-Enacting (No. III) Act, 1948 (Madras Act IX of 1948) The Schedule.-- In entry 2, in column (4), against the entry relating to the Madras District Municipalities and Local Boards (Amendment) Act, 1946 in column (3), for "the Madras Local Boards Act, 1920" substitute "the Andhra Pradesh (Andhra Area) District Boards Act, 1920 (Act XIV of 1920)". The Madras Municipal and Local Boards (Amendment) Act, 1949 (Madras Act III of 1949) This Act shall stand repealed. The Madras City Police And Gaming (Amendment) Act, 1949 (Madras Act VII of 1949) This Act shall stand repealed. The Madras Re-Enacting Act, 1949 (Madras Act X of 1949) Section 3.-- In clause (a), for "a Madras Act" substitute "an Act of the State of Andhra Pradesh". The Madras Tenants And Riots Protection Act, 1949 (Madras Act XXIV of 1949) Section 1.-- In sub-section (4), for "a Madras Act" substitute "an Act of the State of Andhra Pradesh". The Madras Appropriation Act, 1950 (Madras Act II of 1950) This Act shall stand repealed. The Madras Re-Enacting Act, 1950 (Madras Act III of 1950) Section 3.-- In, clause (a), for "a Madras Act" substitute "an Act of the State of Andhra Pradesh". The Madras City Municipal, District Municipalities And Local Boards (Amendment) Act, 1950 (Madras Act VII of 1950). This Act shall stand repealed. The Madras Consolidated Fund Charged Expenditure Act, 1950 (Madras Act XXVI of 1950) This Act shall stand repealed. The Madras Appropriation (No. 2) Act, 1950 (Madras Act XXVII of 1950) This Act shall stand repealed. The Madras Aided Institutions (Prohibition) of Transfer of Property (Amendment) Act, 1950. (Madras Act XXXIII of 1950) This Act shall stand repealed. The Madras City Police and Gaming (Amendment) Act, 1950. (Madras Act XXXV of 1950). This Act shall stand repealed. The Madras Merged Territories Nomination to District Boards Act, 1951. (Madras Act I of 1951). This Act shall stand repealed. The Madras Appropriation Act, 1951. Madras Act III of 1951. This Act shall stand repealed. The Madras Appropriation (No. 2) Act, 1951 (Madras Act IV of 1951) This Act shall stand repealed. The Madras City Police and Places of Public Resort (Amendment) Act, 1951 (Madras Act XIII of 1951). This Act shall stand repealed. The Madras Repealing and Amending Act, 1951 (Madras Act XIV of 1951). This Act shall stand repealed. The Madras Town Nuisances (Amendment and Extension to Pudukottai) Act, 1951. (Madras Act XXXIV of 1951). This Act shall stand repealed. The Madras Appropriation (No. 3) Act, 1951 (Madras Act XXXVIII of 1951). This Act shall stand repealed. The Madras Merged States (Laws) Amendment Act, 1951. (Madras Act XXXVIII of 1951). This Act shall stand repealed. The Madras Appropriation Act, 1952. (Madras Act I of 1952). This Act shall stand repealed. The Madras Consolidated Fund (Withdrawal of Moneys) Act, 1952. (Madras Act II of 1952) This Act shall stand repealed. The Madras Appropriation (No. 2) Act, 1952 (Madras Act IV of 1952) This Act shall stand repealed. The Madras Repealing and Amending Act, 1952 (Madras Act XI of 1952) This Act shall stand repealed. The Madras Appropriation Act, 1953 (Madras Act I of 1953) This Act shall stand repealed. The Madras Consolidated Fund (Withdrawal of Moneys) Act, 1953 (Madras Act II of 1953) This Act shall stand repealed. The Madras District Boards (Amendment) Act, 1953 (Madras Act V of 1953) This Act shall stand repealed. Sri Venkateswara University Act, 1954. (Andhra Act XIV of 1954) Section 1:-- Omit sub-section (4) The Andhra Ayurvedic and Homeopathic Medical Practitioners Registration Act, 1956. (Andhra Act XXVI of 1956) Throughout the Act for "State" wherever that expression refers to territory or area, substitute "Andhra area of the State of Andhra Pradesh". Section 2.-- Omit clause (xvi). The Andhra Slum Improvement (Acquisition of Land) Act, 1956 (Andhra Act XXXIII of 1956) Section 1.-- In sub-section (3), for "the State" substitute "the said area". The Andhra Pradesh Mica Act, 1957. (Andhra Pradesh Act VIII of 1957) Section 2.-- In sub-section (2) for "Andhra Act", substitute "Andhra Pradesh Act". The Andhra Pradesh Contingency Fund Act, 1957 (Andhra Pradesh Act IX of 1957) Section 5.-- For Andhra Act substitute "Andhra Pradesh Act". The Madras Rent and Revenue Sales and the Madras Revenue Recovery (Andhra Pradesh Extension and Amendment) Act, 1958 (Andhra Pradesh Act VI of 1959) Section 3.-- For the marginal note, substitute "Extension of certain Acts to the transferred territories. HYDERABAD LAWS The Hyderabad State Appropriation Act, 1950 (Hyderabad Act IX of 1950) This Act shall stand repealed. The Hyderabad (Language of Judgments and Orders) Act. 1950 (Hyderabad Act XXIX of 1950) This Act shall stand repealed. The Hyderabad High Court (Abolition of Original Jurisdiction) Act, 1951 (Hyderabad Act XII of 1951) This Act shall stand repealed. The Hyderabad State Appropriation Act, 1951 (Hyderabad Act XV of 1951) This Act shall Stand repealed. The Hyderabad State Appropriation (No. 2) Act, 1951 (Hyderabad Act XVI of 1951) This Act shall stand repealed. The Hyderabad State Appropriation Act, 1952 (Hyderabad Act XI of 1952) This Act shall stand repealed. The Hyderabad State Appropriation (Vote on Account) Act, 1952 (Hyderabad Act XIV of 1952) This Act shall stand repealed. The Hyderabad State Appropriation Act, 1952 (Hyderabad Act XXIII of 1952) This Act shall stand repealed. The Hyderabad State Supplementary Appropriation Act, 1952 (Hyderabad Act XXXIV of 1952) This Act shall stand repealed. The Hyderabad State Appropriation Act, 1953 (Hyderabad Act II of 1953) This Act shall stand repealed. The Hyderabad State Supplementary Appropriation Act, 1953 (Hyderabad Act III of 1953) This Act shall stand repealed. The Hyderabad State Supplementary Appropriation Act, 1954 (Hyderabad Act VII of 1954) This Act shall Stand repealed. The Hyderabad State Supplementary Appropriation (No. 2) Act, 1954 (Hyderabad Act VIII of 1954) This Act shall stand repealed. The Hyderabad State Appropriation Act. 1954 (Hyderabad Act IX of 1954) This Act shall stand repealed. The Hyderabad State Supplementary Appropriation Act, 1954 (Hyderabad Act XXXI of 1954) This Act shall stand repealed. The Hyderabad State Supplementary Appropriation Act. 1955 (Hyderabad Act I of 1955) This Act shall stand repealed. The Hyderabad State Appropriation Act, 1955 (Hyderabad Act II of 1955) This Act shall stand repealed. The Hyderabad Supplementary Appropriation Act, 1956 (Hyderabad Act IV of 1956) This Act shall stand repealed. The Hyderabad State Appropriation Act, 1956 (Hyderabad Act V of 1956) This Act shall stand repealed. The Hyderabad State Supplementary Appropriation Act, 1956 (Hyderabad Act XXXIII of 1956) This Act shall stand repealed. The Hyderabad Excess Appropriation (1950-51) Act, 1956 (Hyderabad Act XXXIV of 1956) This Act shall stand repealed. The Hyderabad Excess Appropriation (1951-52) Act, 1956 (Hyderabad Act XXXV of 1956) This Act shall stand repealed. The Hyderabad State Excess Appropriation Act, 1956 (Hyderabad Act LII of 1956) This Act shall stand repealed. The Hyderabad State Supplementary Appropriation Act, 1956 (Hyderabad Act LIII of 1956) This Act shall stand repealed.