Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras Re-Enacting Act, 1949 10 of 1949 [30 April 1949] CONTENTS 1. Short title and commencement 2. Permanent re-enactment of certain Acts 3. Temporary re-enactment of certain Acts SCHEDULE 1 :- FIRST SCHEDULE SCHEDULE 2 :- SECOND SCHEDULE SCHEDULE 3 :- THIRD SCHEDULE Madras Re-Enacting Act, 1949 10 of 1949 [30 April 1949] PREAMBLE An Act for the re-enactment of certain Acts. Whereas the Acts specified in the First, Second and Third Schedules were temporarily re-enacted up to and inclusive of the 29th day of April 1949, by the Madras Repealing (No. I) Act, 1948 (Madras Act VII of 1948), and the Madras Re-enacting (No. II) Act, 1948 (Madras Act VIII of 1948); And whereas it is expedient to re-enact the Acts referred to in the First Schedule permanently, the Acts referred to in the Second Schedule permanently but with the modifications set forth in that Schedule, and the Acts referred to in the Third Schedule temporarily for a further period of one year up to and inclusive of the 29th day of April 1950; It is hereby enacted as follows:-- 1. For Statement of Objects and Reasons, see Fort St. George Gazette Extra ordinary, dated 30th March 1949. Part IV-A, pages 233-234. 1. Short title and commencement :- (1) This Act may be called the Madras Re-enacting Act, 1949. (2) It shall come into force on the 30th day of April 1949. 2. Permanent re-enactment of certain Acts :- (1) The Acts specified in the First Schedule are hereby re-enacted permanently without any modification. (2) The Acts specified in the Second Schedule are hereby re- enacted permanently with the modifications set forth in the fourth column of that Schedule. 3. Temporary re-enactment of certain Acts :- The Acts specified in the Third Schedule shall remain in force up to and inclusive of the 29th day of April 1950, and upon the expiry of the said Acts-- (a) section 8 of the Madras General Clauses Act, 1891 (Madras Act I of 1891), shall apply as if the said Acts had then been repealed by a Madras Act; (b) save as provided in clause (a), the Acts, if any, amended by the said Acts shall have operation as if the latter had never been enacted. SCHEDULE 1 FIRST SCHEDULE THE FIRST SCHEDULE ACTS PERMANENTLY RE-ENACTED. [See section 2(1).] Year Number Short title (1) (2) (3) 1940 IX The Madras Motor Vehicles Taxation (Amendment) Act, 1940. 1941 XVIII The Madras Proprietary Estates Village-service and Hereditary Village-offices (Amendment) Act, 1941. 1941 XIX The Madras Public Health (Amendment) Act, 1941. 1941 XXIII The Madras City Police and Towns Nuisances (Amendment) Act, 1941. 1942 XXVIII The Madras Hereditary Village-offices (Amendment) Act, 1942. SCHEDULE 2 SECOND SCHEDULE THE SECOND SCHEDULE ACTS PERMANENTLY BE-ENACTED WITH SPECIFIED MODIFICATIONS. [See section 2(2).] Year Number Short title Modifications (1) (2) (3) (4) 1941 VIII The Madras City Municipal, District Municipalities and Local Boards (Amendment) Act, 1941. In sections 2, 3 and 4, for the words "may be modified" the words "may, at the instance of the local authorities concerned, be modified", and for the words "may be cancelled", the words "may, at the instance of such local authorities, be cancelled" shall be substituted. 1942 XX The Madras City Police, Towns Nuisances and Prevention of Cruelty to Animals (Amendment) Act, 1942. In sections 2, 3 and 4(2)-(i) in the opening paragraph, for the words "the following sub- section," the words, "the following sub- sections" shall be substituted; (ii) in new sub-section (2), the portion beginning with the words "and the provisions of" and ending with the words "by a Police officer" shall be omitted, and in lieu thereof, the following new sub-sections shall be inserted after sub-section (2) aforesaid, namely:-- "(3) The agent shall have power to release any person so arrested on his executing a bond, with or without sureties, for his appearance before a Magistrate if and when required. (4) The provisions of the Code of Criminal Procedure, 1898, shall apply to any arrest made or bond taken under this section as if the arrest had been made, or the bond had been taken, under the said Code (Central Act V of 1898)." SCHEDULE 3 THIRD SCHEDULE THE THIRD SCHEDULE Acts TEMPORARILY Re-enacted FOR a period of One YEAR (See section 3.) Year Number Short title (1) (2) (3) 1941 XV The Madras Elementary Education (Amendment) Act, 1941. 1941 XV The Madras Elementary Education (Amendment) Act, 1941. 1944 V 1 The Madras Hindu Religious Endowments (Amendment) Act, 1944, as amended by Madras Act X of 1946. 1944 XIII 1 The Tirumalai-Tirupati Devasthanams (Amendment) Act, 1944. 1945 XVI 2 The Madras City Improvement Trust Act, 1945, as amended by Madras Act XV of 1947. 1946 VIII The Madras Elementary Education (Amendment) Act, 1946. 1946 X The Madras Hindu Religious Endowments (Amendment) Act, 1946.