Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com East And West Tanjore Sessions Divisions (Validation) Act, 1931 06 of 1931 [14 April 1931] CONTENTS 1. Short title 2. Commencement 3 . Validation of the constitution of the Sessions divisions of East and West Tanjore and of the proceedings of the Courts of Session thereof East And West Tanjore Sessions Divisions (Validation) Act, 1931 06 of 1931 [14 April 1931] PREAMBLE Whereas by the notification of the Local Government in the Law (General) Department, No. 175, dated the 22nd day of June 1921, the Governor in Council was pleased to direct that, with effect from the 1st day of September 19.21, the Sessions division of Tanjore should be styled as the Sessions division of West Tanjore censing of the revenue taluks of Kumbakonam, Papanasam, Tanjore, Mannargudi, Pattukottai and Aranthangi of the collectorate or revenue district of Tanjore; And whereas by the notification of the Local Government in the Law (General) Department, No. 177, dated the 22nd day of June 1921, t h e Governor in Council was pleased to add to the number of Sessions divisions in the province by establishing, with effect from the 1st day of September 1921, a new Sessions division styled as the Sessions division of East Tanjore, consisting of the revenue t a l u k s of Shiyali, Mayavaram, Nannilam, Negapatam and Tiruturaipundi of the collectorate or revenue district of Tanjore; And whereas doubts have been raised as to the validity of the constitution of the said two Sessions divisions in the revenue district of Tanjore; And whereas it is expedient to remove those doubts and validate the constitution of the said Sessions divisions and the proceedings of the Courts of Session thereof; And whereas the previous sanction of the Governor-General has been obtained to the passing of this Act; It is hereby enacted as follows:-- 1. For Statement of Objects and Reasons, see Fort St. George Gazette, dated 13th January 1931--Part IV, page 2. 1. Short title :- This Act may be called the East and West Tanjore Sessions Divisions (Validation) Act, 1931. 2. Commencement :- This Act shall be deemed to have had effect on and from the 1st day of September 1921. 3. Validation of the constitution of the Sessions divisions of East and West Tanjore and of the proceedings of the Courts of Session thereof :- Notwithstanding anything contained in sub-section (1) of section 7 of the Code of Criminal Procedure, 1898(Central Act V of 1898), the Sessions division of East Tanjore and the Sessions division of West Tanjore in the revenue district of Tanjore and the Courts of Session established for each one of the said Sessions divisions shall be deemed to have been and to be validly constituted and no proceeding of the Courts of Session of the said Sessions divisions shall be questioned merely on the ground that the limits of neither of the said Sessions divisions were or are conterminous with the limits of a district.