Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras Official Seals Act, 1865 06 of 1865 [19 August 1865] CONTENTS 1. Power to prescribe official seals 2. [Repeal of Regulation II of 1803, section 10.] Madras Official Seals Act, 1865 06 of 1865 [19 August 1865] PREAMBLE An Act to enable the Governor in Council to direct and prescribe what official seals Collectors, Magistrates and other public officers shall have and use. Where as it is expedient that provision should be made for enabling the Governor in Council, from time to time, to direct and prescribe what official seals shall be used by Collectors, Magistrates and other public officers; It is enacted as follows :-- 1. Short title, " The Madras Official Seals Act, 1865 " was given by the Repealing and Amending Act, 1901 (Central Act XI of 1901). This Act was extended to the Kanyakumari district and the Shencottah taluk of the Tirunelveli district by section 3 of and the Schedule to, the Madras (Transferred Territory) Extension of Laws Act, 1957 (Madras Act XXII of 1957). 1. Power to prescribe official seals :- 1 * * * It shall be lawful for the 2[State Government], from time to time, to direct and prescribe what official seals shall be used by Collectors, Magistrates and other public officers, any Regulation or Act to the contrary notwithstanding. 1. Certain formal words have been repealed by Central Act XII of 1873, 2. The words " Provincial Government" were substituted for the words " Governor in Council" by the Adaptation Order of 1937 and the word " State " was substituted for " Provincial" by the Adaptation Order of 1950 2. [Repeal of Regulation II of 1803, section 10.] :- Rep. by the Repealing Act, 1873 (Central Act XII of 1873).