Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras Re-Enacting Act, 1950 03 of 1950 [18 April 1950] CONTENTS 1. Short title, and commencement 2. Permanent re-enactment of Madras Act VIII of 1946 3. Temporary re-enactment of certain Acts SCHEDULE 1 :- SCHEDULE Madras Re-Enacting Act, 1950 03 of 1950 [18 April 1950] PREAMBLE An Act for the re-enactment of certain Acts. Whereas certain Acts were temporarily re-enacted up to and inclusive of the 29th day of April 1950 by the Madras Re-enacting Act, 1949(Madras Act X of 1949); And whereas it is expedient to re-enact one of those Acts permanently and four of those Acts temporarily for a further period of one year up to and inclusive of the 29th day of April 1951; It is hereby enacted as follows:-- 1. For Statement of Objects and Reasons, see Fort St. George Gazette dated the 14th March 1950, part IV-A, pages 113-114. 1. Short title, and commencement :- (1) This Act may be called the Madras Re-enacting Act, 1950. (2) It shall come into force on the 30th day of April 1950. 2. Permanent re-enactment of Madras Act VIII of 1946 :- The Madras Elementary Education (Amendment) Act, 1946 (Madras Act VIII of 1946), is hereby re-enacted permanently without any modification. 3. Temporary re-enactment of certain Acts :- The Acts specified in the Schedule shall remain in force up to and inclusive of the 29th day of April 1951, 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section 8 of the Madras General Clauses Act, 1891 (Madras Act I of 1891), shall apply as if the said Acts had then been repealed by a Madras Act; (b) save as provided in clause (a), the Acts, if any, amended by the said Acts shall have operation as if the latter had never been enacted.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 SCHEDULE THE SCHEDULE. Acts Temporarily Re-enacted for a Period of One Year. (See section 3) Year Number Short title (1) (2) (3) 1944 V 1The Madras Hindu Religious Endowments (Amendment) Act, 1944, as amended by Madras Act X of 1946. 1944 XIII 1The Tirumalai-Tirupati Devasthanams (Amendment) Act, 1944. 1945 XVI 2The Madras City Improvement Trust Act, 1945, as amended by Madras Act XV of 1947. 1946 X 1The Madras Hindu Religious Endowments (Amendment) Act, 1946. 1. Repealed by the Madras Hindu Religious and Charitable Endowments Act, 1951 (Madras Act XIX of 1951). 2. Repealed by the Madras City Improvement Trust Act, 1950 (Madras Act XXXVII of 1950.)