Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras Merged States (Laws) Act, 1949 35 of 1949 [30 December 1949] CONTENTS 1. Short title and commencement 2. Definitions 3. Extension of enactments 4. Interpretation of enactments as extended 5. Repeal of corresponding laws 6. Savings 7. Powers of Courts and other authorities for purposes of facilitating application of laws 8. Extension of Madras Act III of 1931 9. Extension of Madras Act VI of 1932 10. Extension of Madras Act X of 1937 11. Extension of Madras Acts II of 1948 and XXII of 1948 12. Extension of Madras Act VII of 1949 13. Special provision in respect of Banganapalle 14. Special provisions in respect of Sandur 15. Power to remove difficulties 16. Extension of subsidiary laws to the merged States SCHEDULE 1 :- FIRST SCHEDULE SCHEDULE 2 :- SECOND SCHEDULE Madras Merged States (Laws) Act, 1949 35 of 1949 [30 December 1949] PREAMBLE An Act to extend certain laws to the States of Pudukkottai, Banganapalle and Sandur which are administered as parts of the Province of Madras. Where as by an order made under section 290-A of the Government of India Act, 1935(26 Geo. 5 ch. 2.), provision has been made for the administration of the States of Pudukkottai, Banganapalle and Sandur as if they formed part of the Province of Madras; And whereas it is expedient to provide that certain laws should be extended to, and by virtue of such extension, should be in force in the said States; It is hereby enacted as follows:-- 1 For Statement of Objects and Reasons, see Fort St George Gazette Extraordinary, dated the 14th December 1949, Part IV-A, page 501. 1. Short title and commencement :- (1) This Act may be called the Madras Merged States (Laws) Act 1949. (2) It shall come into force on the 1st day of January 1950. 2. Definitions :- In this Act, unless there is anything repugnant in the subject or context-- (1) the expression "merged States" means the States of Pudukkottai: Banganapalle and Sandur, and the expression " merged State " means any of those States; (2) the expression " new Provinces" means the Chief Commissioners Provinces constituted by the States Merger (Chief Commissioners Provinces) Order, 1949, as amended by the States Merger (United Provinces) Order, 1949. 3. Extension of enactments :- So much of the enactments specified in the First Schedule as extends to the 1[Province] of Madras and relates to matters with respect to which the 2[Provincial] Legislature has power to make laws for the 1[Province] is hereby extended to, and shall be in force in, the merged State or States specified in the corresponding entry in the first column thereof. 1 The word "Province" shall stand unmodified--vide the Adaptation of Laws (Amendment) Order, 1950. 2 The word "Provincial" shall stand unmodified, see ibid. 4. Interpretation of enactments as extended :- In any enactment specified in the First Schedule, notwithstanding anything contained in the General Clauses Act, 1897(Central Act X of 1897), or in the Madras General Clauses Act, 1867(Madras Act I of 1867), or in the Madras General Clauses Act, 1891(Madras Act I of 1891)-- (a) any reference, by whatever form of words, to the Acceding States shall be construed as not including a reference to any of the merged States or to any of the States (other than the United State of Saurashtra) mentioned in the States Merger (Chief Commissioners Provinces) Order, 1949, as amended by the States Merger (United Provinces Order, 1949; (b) any reference, by whatever form of words, to Indian British subjects shall be deemed to include a reference to persons who, immediately before the 1st day of August 1949, were subjects of any of the merged States or of any of the States (other than the United State of Saurashtra) mentioned in the States Merger (Chief Commissioners Provinces) Order, 1949, as amended by the States Merger (United Provinces) Order, 1949; (c) any reference, by whatever form of words, to the Provinces generally or to the Chief Commissioners Provinces generally shall be construed as including a reference to the new Provinces; and (d) any reference, by whatever form of words, to the 1[Province] of Madras shall be construed as including a reference to the merged State or States concerned. 1 The word " Province" shall stand unmodified--vide Adaptation of Laws (Amendment) Order, 1950. 5. Repeal of corresponding laws :- If, immediately before the commencement of this Act, there is in force in any merged State, an Act, Ordinance, Regulation or other law corresponding to an enactment specified in the First Schedule, whether such Act, Ordinance, Regulation or other law is in force by virtue of an Order under the Extra-Provincial Jurisdiction Act, 1947(Central Act XLVII of 1947), or by virtue of any other legislative power, such corresponding law shall, upon the commencement of this Act, stand repealed to the extent to which the law, relates to matters with respect to which the 2[Provincial] Legislature has power to make laws for the 1[Province]: Provided that nothing contained in this section shall affect the operation of the transitional provisions contained in the Schedule to Local Administration Department Notifications Nos. 253 and 254, dated the 29th March 1949, published at pages 125 and 126 of Part I-A of the Fort St. George Gazette, dated the 29th March 1949. 1 The word " Province" shall stand unmodified--vide Adaptation of Laws (Amendment) Order, 1950. 2 The word "Provincial" shall stand unmodified, see ibid. 6. Savings :- (1) The repeal by section 5 of this Act of any corresponding law in force in any merged State immediately before the commencement of this Act shall not affect-- (a) the previous operation of any such law, or (b) any penalty, forfeiture or punishment incurred in respect of any offence committed against any such law, or (c) any investigation, legal proceeding or remedy in respect of any such penalty, forfeiture or punishment, and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed. (2) Subject to the provisions of sub-section (1), anything done or any action taken, including any appointment or delegation made, notification, order, instruction or direction issued, rule, regulation, form, by-law or scheme framed; certificate, patent, permit or licence granted or registration effected, under such corresponding law shall be deemed to have been done or taken under the corresponding provision of the enactment as now extended to, and in force in, the merged State and shall continue in force accordingly unless and until superseded by anything done or any action taken under the said enactment 1[or by virtue of the operation of section 16]. 1 These words and figures were added by section 2 of the Madras Merged States (Laws) Amendment Act, 1951 (Madras Act XXXVIII of 1951), which came into force on the 1st day of January 1952. 7. Powers of Courts and other authorities for purposes of facilitating application of laws :- For the purpose of facilitating the application in any merged State of any enactment specified in the First Schedule, any Court or other authority may construe such enactment with such alterations not affecting the substance as may be necessary or proper to adapt it to the matter before the Court or other authority. 8. Extension of Madras Act III of 1931 :- (1) The Madras Motor Vehicles Taxation Act, 1931(Madras Act III of 1931), as amended by sub-section (2), is hereby extended to, and shall be in force in, the merged States; and sections 4 to 7 shall apply in relation to that Act as if it had been included in the First Schedule. (2) The Act aforesaid shall be amended as follows:-- (a) To section 2, clause (iii), the following words shall be added at the end, namely:-- "and includes in the area which formerly formed part of the State of Pudukkottai, a panchayat constituted under any enactment for the time being in force in that area." (b) To section 19, the following Explanation shall be added, namely: -- Explanation.--The provisions of this section shall apply in relation to any area which formerly formed part of the State of Pudukkottai, Banganapalle or Sandur as if t h e 1[Provincial] Government had power to pay such compensation to the local bodies in the said area as the 1[Provincial] Government may, by order determine.". 1 The word "Provincial" shall stand unmodified--vide the Adaptation of Laws (Amendment) Order, 1950. 9. Extension of Madras Act VI of 1932 :- (1) The Madras Co-operative Societies Act, 1932(Madras Act VI of 1932), as amended by sub-section (2), is hereby extended to, and shall be in force in, the merged States; and sections 4 to 7 shall apply in relation to that Act as if it had been included in the First Schedule. (2) To sub-section (1) of section 62 of the Act aforesaid, the following paragraph shall be added, namely:-- "Every society which has been registered under the law applicable to co-operative societies in the areas which formerly formed part of the State of Pudukkottai, Banganapalle or Sandur and the by-laws of which are not inconsistent with the express provisions of this Act or any rule made thereunder, shall, if the Registrar by an order in writing so declares, be deemed to be registered under this Act and its by-laws shall continue in force until they are altered or rescinded". 10. Extension of Madras Act X of 1937 :- (1) The Madras Prohibition Act, 1937(Madras Act X of 1937), as amended by sub-section (3), is hereby extended to, and shall be in force in, the States of Pudukkottai and Banganapalle; and sections 4 to 7 shall apply in relation to that Act as if it had been included in the First Schedule. (2) The Act aforesaid as amended by sub-section (3), is hereby extended to the State of Sandur; and when the whole of that Act is brought into force in that State, sections 4 to 7 shall apply in relation to that Act as if it had then been included in the First Schedule. (3) To section 2 of the Act aforesaid, the following Explanation shall be added, namely:-- "Explanation.--For the removal of doubts, it is hereby declared that if a notification is issued in pursuance of the foregoing proviso, in respect of any area which formerly formed part of the State of Pudukkottai, Banganapalle or Sandur, the enactments mentioned in the Schedule with any subsequent statutory modifications thereof shall come into force in such area with effect on and from such date as may be specified in the notification." 11. Extension of Madras Acts II of 1948 and XXII of 1948 :- T he Madras Silkworm Diseases (Prevention and Eradication) Act, 1948(Madras Act II of 1948), and the Madras Weights and Measures Act, 1948(Madras Act XXII of 1948), are hereby extended to the merged States; and when the whole of either of the said Acts is brought into force in any merged State, sections 4 to 7 shall apply in relation to that Act as if it had then been included in the First Schedule. 12. Extension of Madras Act VII of 1949 :- The Madras City Police and Gaming (Amendment) Act, 1949(Madras Act VII of 1949), is hereby extended to the merged States. 13. Special provision in respect of Banganapalle :- Any judgment delivered, order made or sentence passed before the 1st day of April 1949 by any Court, civil or criminal, having jurisdiction in respect of the State of Banganapalle or any part thereof shall, for all purposes including execution, appeals and the like, take effect and shall be deemed always to have taken effect, as if it had been delivered, made or passed by the Court which would have been competent to deliver, make or pass such judgment, order or sentence on the said date. 14. Special provisions in respect of Sandur :- (1) Sections 15, 15-A, 16, 30, 31 and 32 of the Police Act, 1861(Central Act V of 1861), as in force in the 1[Province] of Madras are hereby extended to, and shall be in force in, the State of Sandur. (2) (a) So much of the Sandur State Railways (Jurisdiction) Proclamation, 1947, issued by the Ruler of the State of Sandur on the 15th day of August 1947 as relates to the exercise of powers by the police force belonging to that State in the railway lands in that State shall stand repealed. (b) Any action taken by any member of the police force belonging to the 1[Province] of Madras on or after the 15th day of August 1947 and before the commencement of this Act in the railway lands in the State of Sandur shall be deemed to have been taken by a member of the police force belonging to that State in pursuance of the power conferred by the Proclamation aforesaid. (3) (a) In regard to the first re constitution in accordance with the provisions of the Madras Local Boards Act, 1920(Madras Act XIV of 1920)2, as extended to the State of Sandur by this Act, of panchayats in existence at the commencement thereof, and otherwise in first giving effect to the said provisions, they shall be read subject to the rules in the Second Schedule. (b) The 3[Provincial] Government shall have power by notification in the Fort St. George Gazette to amend, add to or repeal the rules in the said Schedule. (4) (a) Any judgment delivered, order made or sentence passed, before the commencement of this Act by any Court, civil or criminal, having jurisdiction in respect of the State of Sandur or any part thereof shall, for all purposes, including execution, appeals and the like, take effect and shall be deemed always to have taken effect as if it had been delivered, made or passed by the Court which would have been competent to deliver, make or pass such judgment, order or sentence immediately after such commencement. (b) The High Court may, by general or special order, transfer any proceeding pending immediately before the commencement of this Act in any of the Courts, civil or criminal, having jurisdiction in respect of the State of Sandur or any part thereof, to any Court which would have jurisdiction to entertain such proceeding if it were instituted immediately after such commencement; and the Court to which the proceeding may be so transferred, shall have full power to dispose of the same as if it had been originally instituted in that Court. 1 The word "Province" shall stand unmodified--vide the Adaptation of Laws (Amendment) Order, 1950. 2 Now the Madras District Boards Act, 1920 (Madras Act XIV of 1920) 3 The word "Provincial" shall stand unmodified--vide the Adaptation of Laws (Amendment) Order, 1950. 15. Power to remove difficulties :- If any difficulty arises in giving effect to the provisions of this Act or of any enactment extended to any merged State by this Act, the 1[Provincial] Government, as occasion may require, may, by order, do anything which appears to them necessary for the purpose of removing the difficulty. 1 The word "Provincial" shall stand unmodified--vide the Adaptation of Laws (Amendment) Order, 1950. 16. Extension of subsidiary laws to the merged States :- 1[(1) All subsidiary laws which, immediately before the 1st day of January 1952, extend to, or are in force in, the taluk specified in column (1) of the table below but do not extend to, or are not in force in, the merged State specified in the corresponding entry in column (2) of that table, shall, as from that day, extend to, or as the case may be, come into force in such merged State:-- Table. (1) (2) Taluk. Merged State. Tiruchirappalli taluk of the Tiruchirappalli district. Pudukkottai Kurnool taluk of the Kurnool district Banganapalle Bellary taluk of the Bellary district Sandur (2) Sections 4, 7 and 15 shall be construed as if the reference to enactment occurring in them included also a reference to the subsidiary laws mentioned in sub-section (1). Explanation.--In this section subsidiary law means-- any rule, regulation, by-law, form, notification, order instruction or direction issued, any scheme framed, any certificate, patent, permit or licence granted, any registration effected, or any other thing done or action taken, under any of the enactments extended to any merged State or States by this Act.] 1. This section was added by section 3 of the Madras Merged States (Laws) Amendment Act, 1951 (Madras Act XXXVIII of 1951), which came into force on the 1st day of January 1952. SCHEDULE 1 FIRST SCHEDULE THE FIRST SCHEDULE. (See section 3) Names of States. Year. Number. Short title. (1) (2) (3) (4) Central Acts. Pudukkottai, Banganapalle and Sandur. 1841 XXIV The Illusory Appointments and Infants Property Act, 1841. Do. 1850 XXXVII The Public Servants (Inquiries) Act, 1850. Do. 1851 VIII The Indian Tolls Act, 1851. Do. 1854 XXXI The Conveyance of Land Act, 1854. Do. 1855 XXIII The Mortgaged Estates Administration Act, 1855. Do. 1856 XV The Hindu Widows Remarriage Act, 1856. Do. 1860 XXI The Societies Registration Act, 1860. Do. 1863 XX The Religious Endowments Act, 1863. Do. 1870 VII The Court-fees Act, 1870. Do. 1871 I The Cattle-trespass Act, 1871. DO. 1875 XVIII The Indian Law Reports Act, 1875. Do. 1876 XIX The Dramatic Performances Act, 1876. Do. 1878 I The Opium Act, 1878. Do. 1878 VI The Indian Treasure-trove Act, 1878. Do. 1880 XII The Kazis Act, 1880. Do. 1882 IV The Transfer of Property Act, 1882. Do 1883 XIX The Land Improvement Loans Act 1883 Do. 1883 XIX The Land Improvement Loans Act, 1883. Do. 1884 XII The Agriculturists Loans Act, 1884. Do. 1886 VI The Births, Deaths and Marriages Registration Act, 1886. Pudukkottai, Banganapalle and Sandur. 1887 VII The Suits Valuation Act, 1887. Do. 1887 IX The Provincial Small Cause Courts Act, 1887. Do. 1890 VI The Charitable Endowments Act, 1890. Do. 1894 I The Land Acquisition Act, 1894. Do. 1894 IX The Prisons Act, 1894. Do. 1895 XV The Crown Grants Act, 1895. Do. 1897 III The Epidemic Diseases Act, 1897. Do. 1897 IV The Indian Fisheries Act, 1897. Do. 1899 II The Indian Stamp Act, 1899. Do. 1899 XIII The Glanders and Farcy Act, 1899. Do. 1900 III The Prisoners Act, 1900. Do. 1908 XIV The Indian Criminal Law (Amendment) Act, 1908. Do. 1912 VIII The Wild Birds and Animals Protection Act, 1912. Do. 1914 II The Destructive Insects and Pests Act, 1914. Do. 1914 IX The Local Authorities Loans Act, 1914. Do. 1917 XXVI The Transfer of Property Validating Act, 1917. Do. 1918 II The Cinematograph Act, 1918. Do. 1918 X The Usurious Loans Act, 1918. Do. 1920 XIV The Charitable and Religious Trusts Act, 1920. Do. 1920 XXXIII The Identification of Prisoners Act, 1920. Do. 1920 XXXIX The Indian Election Offences and Inquiries Act, 1920. Do. 1922 XXII The Police (Incitement to Disaffection) Act, 1922. Do. 1923 III The Cotton Transport Act, 1923. Do. 1923 XLII The Mussalman Wakf Act, 1923. Do. 1925 XXXIX The Indian Succession Act, 1925. Do. 1926 XII The Contempt of Courts Act, 1926. DO. 1928 xII The Hindu Inheritance (Removal of Disabilities) Act, 1928. Names of States. Year. Number. Short title. Pudukkottai 1929 II The Hindu Law of Inheritance Pudukkottai, Bangana-palle and Sandur. 1929 II The Hindu Law of Inheritance (Amendment) Act, 1929. Do. 1929 XXI The Transfer of Property (Amendment) Supplementary Act, 1939. Do. 1930 II The Dangerous Drugs Act, 1930. Do. 1931 XXIII The Indian Press (Emergency Powers) Act, 1931. Do. 1932 XI The Public Suits Validation Act, 1932. Do. 1932 XXIII The Criminal Law (Amendment) Act, 1932. Do. 1934 XXX The Petroleum Act, 1934. Do. 1937 I The Agricultural Produce (Grading and Marking) Act, 1937. Do. 1937 XVIII The Hindu Womens Rights to Property Act, 1937. Do. 1938 X The Cutchi Memons Act, 1938. Do. 1939 XXX The Commercial Documents Evidence Act, 1939. Do. 1940 XXIII The Drugs Act, 1940. Do. 1942 XIX The Industrial Statistics Act, 1942. Do. 1944 XVIII The Public Debt Act, 1944. Central Acts of Local Application. Pudukkottai, Bangana-palle and Sandur. 1839 VII The Madras Rent and Revenue Sales Act, 1839. Do. 1849 X The Madras Revenue Commissioner Act, 1849. Do. 1857 VII The Madras Uncovenanted Officers Act, 1857. Do. 1858 I The Madras Compulsory Labour Act, 1858. Do. 1859 XXIV The Madras District Police Act, 1859. Do. 1873 III The Madras Civil Courts Act, 1873. Do. 1882 XXI The Madras Forest (Validation) Act, 1882. Names of States. Year. Number Short title. (1) (2) (3) (4) Madras Regulations Pudukkottai, Bangana-palle and Sandur. 1802 III The Madras Administration of Estates Regulation, 1802. Do. 1802 XXVI The Madras Land Registration Regulation, 1802. Pudukkottai 1803 I The Madras Board of Revenue Pudukkottai, Bangana-palle and Sandur. 1803 I The Madras Board of Revenue Regulation, 1803. Do. 1803 II The Madras Collectors Regulation, 1803. Do. 1817 VII The Madras Endowments and Escheats Regulation, 1817. Do. 1817 VIII The Madras Revenue Recovery (Military Proprietors) Regulation, 1817. Do. 1819 II The Madras State Prisoners Regulation, 1819. Do. 1822 IX The Madras Revenue Malversation Regulation, 1822. Do. 1828 VII The Madras Subordinate Collectors and Revenue Malversation (Amendment) Regulation, 1828. Do. 1829 V The Madras Hindu Wills Regulation, 1829. Do. 1831 X The Madras Sale of Minors Estates Regulation, 1831. Madras Acts. Banganapalle ...... 1862 IV The Madras Enfranchised Inams Act, 1862. Pudukkottai, Banganapalle and Sandur. 1864 II The Madras Revenue Recovery Act, 1864. Do. 1865 VII The Madras Irrigation Cess Act, r865. Banganapalle...... 1866 IV The Madras Enfranchised Inams Act, 1866. Pudukkottai, Banganapalle and Sandur. 1867 I The Madras General Clauses Act, 1867. Do. 1869 III The Madras Revenue Summonses Act, 1869. Banganapalle ...... 1869 VIII The Madras Inams Act, 1869. Pudukkottai, Banganapalle and Sandur. 1873 I The Madras Wild Elephants Preservation Act, 1873. Do. 1882 V The Madras Forest Act, 1882 Do. 1884 VI The Madras Rivers Conservancy Act, 1884. Do. 1888 II The Places of Public Resort Act, 1888. Do. 1889 I The Madras Village Courts Act, 1888. Do. 1890 II The Canals and Public Ferries Act, 1890. Do. 1891 I The Madras General Clauses Act, 1891. Pudukkottai, Bangana-palle and 1893 V The Madras Revenue Enquiries Act, 1893. Sandur. Do. 1894 I The Madras Board of Revenue Act, 1894. Banganapalle ...... 1895 III The Madras Hereditary Village-offices Act, 1895. Pudukkottai, Banganapalle and Sandur. 1898 V The Malabar Wills Act. 1898. Do. 1899 III The Madras Registration of Births and Deaths Act, 1899. Do. 1822 IX The Madras Revenue Malversation Regulation, 1822. Do. 1828 VII The Madras Subordinate Collectors and Revenue Malversation (Amendment) Regulation, 1828. Do. 1829 V The Madras Hindu Wills Regulation, 1829. Do. 1831 X The Madras Sale of Minors Estates Regulation, 1831. Madras Acts. Banganapalle ...... 1862 IV The Madras Enfranchised Inams Act, 1862. Pudukkottai, Banganapalle and Sandur. 1864 II The Madras Revenue Recovery Act, 1864. Do. 1865 VII The Madras Irrigation Cess Act, r865. Banganapalle...... 1866 IV The Madras Enfranchised Inams Act, 1866. Pudukkottai, Banganapalle and Sandur. 1867 I The Madras General Clauses Act, 1867. Do. 1869 III The Madras Revenue Summonses Act, 1869. Banganapalle ...... 1869 VIII The Madras Inams Act, 1869. Pudukkottai, Banganapalle and Sandur. 1873 I The Madras Wild Elephants Preservation Act, 1873. Do. 1882 V The Madras Forest Act, 1882 Do. 1884 VI The Madras Rivers Conservancy Act, 1884. Do. 1888 II The Places of Public Resort Act, 1888. Do. 1889 I The Madras Village Courts Act, 1888. Do. 1890 II The Canals and Public Ferries Act, 1890. Do. 1891 I The Madras General Clauses Act, 1891. Pudukkottai, Bangana-palle and Sandur. 1893 V The Madras Revenue Enquiries Act, 1893. Do. 1894 I The Madras Board of Revenue Act, 1894. Do. 1894 I The Madras Board of Revenue Act, 1894. Banganapalle ...... 1895 III The Madras Hereditary Village-offices Act, 1895. Pudukkottai, Banganapalle and Sandur. 1898 V The Malabar Wills Act. 1898. Do. 1899 III The Madras Registration of Births and Deaths Act, 1899. Do. 1902 I The Madras Court of Wards Act, 1902. Do. 1905 III The Madras Land Encroachment Act, 1905. Do. 1911 V The Madras Hackney Carriage Act, 1911. Do. 1914 I The Hindu Transfers and Bequests Act, 1914. Do. 1914 IV The Madras Medical Registration Act, 1914. Do. 1914 VII The Madras Deputy Collectors Act, 1914. Do. 1918 I The Mappilla Succession Act, 1918. Do. 1918 III The Madras Prevention of Adulteration Act, 1918. Do. 1919 III The Madras Agricultural Pests and Diseases Act, 1919. Do. 1919 VII The Madras Forest (Amendment) Act, 1919. Do. 1920 IV The Madras Children Act, 1920. Pudukkottai ....... 1920 V The Madras District Municipalities Act, 1920. Pudukkottai, Banganapalle and Sandur, 1920 VII The Madras Town Planning Act, 1920. Do. 1920 VIII The Madras Elementary Education Act, 1920. Do. 1920 XIV The Madras Local Boards Act, 1920. Do. 1923 V The Madras State Aid to Industries Act, 1922. Do. 1923 VIII The Madras Survey and Boundaries Act, 1923. Do. 1926 III The Madras Nurses and Mid-wives Act, 1926. Banganapalle 1926 IV The Madras Village Officers Restoration Act, 1926. Pudukkottai, Banganapalle and Sandur. 1926 V The Madras Borstal Schools Act, 1925. Pudukkottai and Banganapalle. 1927 II The Madras Hindu Religious Endowments Act, 1926. d kk tt i 1928 VII Th M ill Will A t 1928 pudukkottai Banganapalle and Sandur. 1928 VII The Mappilla Wills Act, 1928. Pudukkottai, Bangana-palle and Sandur. 1929 III The Jaina Succession Act, 1928. Do. 1930 III The Madras Gaming Act, 1930. Do. 1932 VII The Madras Cotton Control Act, 1932. Do. 1933 XX The Madras Commercial Crops Markets Act. 1933. Do. 1933 XXI The Madras Nambudri Act, 1932. Do. 1933 XXII The Madras Marumakkattayam Act, 1932. Do. 1934 X The Madras Co-operative Land Mortgage Banks Act, 1934. Do. 1935 VI The Madras Maternity Benefit ACT, 1934. Do. 1935 VII The Madras Debtors Protection Act, 1935. Do. 1936 XI The Madras Debt Conciliation Act, 1936. Do. 1936 XVI The Madras Famine Relief Fund Act, 1936. Do. 1937 III The Madras Probation of Offenders Act, 1936. Do. 1937 IX The Madras Payment of Salaries and Removal of Disqualifications Act, 1937. Do. 1938 IV The Madras Agriculturists Relief Act, 1938. Do. 1938 V The Madras Traffic Control Act, 1938. Do. 1938 XXI The Removal of Civil Disabilities Act, 1938. Do. 1939 III The Madras Public Health Act, 1939. Do. 1939 V The Madras Electricity Duty Act, 1939. Do. 1939 VI The Madras Sales of Motor Spirit Taxation Act, 1939. Do. 1939 IX The Madras General Sales Tax Act, 1939. Do. 1939 X The Madras Entertainments Tax Act, 1939. Do. 1939 XVII The Mappilla Marumakkattayam Act, 1938. Banganapalle .. .. 1939 xvIII The Madras Restoration of Village Officers (Validation) Act, 1939. Pudukkottai, Banganapalle and Sandur. 1942 xiii The Madras Irrigation (Voluntary Cess) Act, 1942. Do. 1943 XVI The Madras Stamp (Increase of Duties) Act, 1943. Do. 1943 XVIII The Madras Irrigation Works (Repairs, Improvement and Construction) Act, 1943. Pudukkottai, Bangana-palle and Sandur. 1943 XXIII The Madras Pawnbrokers Act, 1943. Do. 1945 XIII The Madras Prevention of Begging Act, 1945. Do. 1947 V The Madras Temple Entry Authorization Act., 1947. Do. 1947 IX The Bar Councils and Legal Practitioners (Madras Amendment) Act, 1947. Do. 1947 XXVI The Madras Hindu Womens Rights to Property (Extension to Agricultural Land) Act, 1947. Do. 1947 XXXI The Madras Devadasis (Prevention of Dedication) Act, 1947. Do. 1947 XXXVI The Madras Shops and Establishments Act, 1947. Do. 1948 I The Madras Home Guards Act, 1948. Do. 1948 III The Madras Suppression of Disturbances Act, 1948. Do. 1948 VI The Madras Restriction of Habitual Offenders Act, 1948. Do. 1949 VI The Madras Hindu (Bigamy Prevention and Divorce) Act, 1949. Do. 1949 IX The Madras Aliyasantana Act, 1949. Do. 1949 XIX The Madras Irrigation Tanks (Improvement) Act, 1949. Do. 1949 XX The Madras Sugar Factories Control Act, 1949. SCHEDULE 2 SECOND SCHEDULE THE SECOND SCHEDULE. [See section 14 (3).] Transitional Provisions. The Sandur Municipality constituted under the Mysore Minor Municipalities Act, 1933 and every panchayat constituted under the Sandur Village Panchayats Act, 1939 shall be deemed to be a panchayat constituted under the Madras Local Boards Act, 1920.1 2. Notwithstanding anything contained in the Madras Local Boards Act., 19201 as applied to the Sandur State (hereinafter referred to as the said Act)-- (a) (i) the members of the Sandur Municipality holding office immediately before the 1st January 1950 shall, subject to the provisions of sections 56, 57 and 59 of the said Act, be deemed to be members of the Sandur Panchayat on and from that date; (ii) the term of office of the members of every panchayat holding office immediately before the 1st January 1950 and of the members of the panchayat referred to in sub-clause (i) shall extend to, or expire on, as the case may be, such date as the 2[Provincial] Government may fix, and the 2[Provincial] Government shall cause elections to be held so that the newly elected members may come into office on the date fixed for the retirement of the old members; (iii) the 2 [Provincial] Government may from time to time postpone any date fixed by them under sub-clause (ii) and fix another date in lieu thereof; (b) the president of the Sandur Municipality and of every panchayat holding office immediately before the 1st January 1950, shall, subject to the provisions of sub- sections (1) and (2) of section 15 and section 43 of the said Act, hold office as president of the panchayat concerned up to, or vacate office, on the date fixed under clause(a); (c) a meeting of the newly elected members of every panchayat shall be held on or as soon as may be after the said date on a day and at a time fixed by the 2[Provincial] Government or such other authority as may be empowered by them in this behalf for the election of the president; (d) the term of office of the newly elected members of every panchayat or the members elected in their places at casual vacancies shall expire at the end of three years, if the date fixed under clause (a) is the first day of November and in other cases, at the end of three years from the first day of November immediately preceding such date; (e) any vacancy in the office of president of any panchayat which is in existence on the 1st January 1950 or which occurs before the date fixed under clause (a) shall be filled by election by the panchayat; (f) any such vacancy in the office of an appointed number of a panchayat shall be filled by appointment by the 2[Provincial] Government and in that of an elected member by election under the provisions of the said Act on the basis of the electoral rolls in force on the 31st December 1949; and (g) any person elected or appointed as president or as member of a panchayat under clause (e) Or (f) shall hold office only up to the date fixed under clause (a). 1. Now the Madras Districts Boards Act, 1920 (Madras Act, XIV of 1920). 2 The word "Provincial" shall stand unmodified--vide the Adaptation of Laws (Amendment) Order, 1950.