Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras Decentralization Act, 1914 08 of 1914 [26 January 1915] CONTENTS 1. Short title 2. Amendment of certain enactments 3. Saving of orders, etc., issued by authorities previous Madras Decentralization Act, 1914 08 of 1914 [26 January 1915] PREAMBLE An Act to facilitate the administration of certain enactments. WHEREAS it is expedient to facilitate the administration of certain enactments; It is hereby enacted as follows:-- 1. For Statement of Objects and Reasons, see Fort St. George Gazette, 1914, Part IV, page 509; and for Proceedings in Council, see ibid, pp. 807,1042. 1. Short title :- This Act may be called the Madras Decentralization Act, 1914. 2. Amendment of certain enactments :- The enactments specified in the third column of the Schedule are hereby amended to the extent and in the manner specified in the fourth column thereof. 3. Saving of orders, etc., issued by authorities previous :- Any appointment, notification, order, scheme, rule, form or by-law made or issued by an authority for the making or issuing of which a n ow authority is substituted by or under this Act shall, unless inconsistent with this Act, be deemed to have been made or issued b y such new authority unless and until superseded by an appointment, notification, order, scheme, rule, form or by-law made or issued by such now authority. 1[ ] 1. So much of the Schedule as has not been repealed with the exception of the entries in the Schedule relating to Madras Acts III of 1885 and IV of 1889 was repealed by the First Schedule to the Madras Repealing and Amending Act, 1938 (Madras Act XIII of 1938). The entry relating to the Madras District Municipalities Act, 1884, was repealed by section 2 of the Madras District Municipalities Act, 1920 (Madras Act of 1920). The entry relating to the Madras Local Boards Act, 1884, was repealed by section 2 of the Madras Local Boards Act, 1920 (Madras Act XIV of 1920) So much of the Schedule as related to the Madras Salt Act, 1889, was repealed by section 2 of, and the First Schedule to the Madras Repealing and Amending Act, 1955 (Madras Act XXXVI of 1955). T h e portion of the Schedule still remaining unrepealed was repealed by section 3 of, and the Second Schedule to, the Madras Repealing and Amending Act, 1957 (Madras Act XXV of 1957).