Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras Towns Nuisances (Amendment And Extension To Pudukkottai) Act, 1951 34 of 1951 [06 November 1951] CONTENTS 1. Short title 2. Amendment of section 3, Madras Act III of 1889 3. Extension Of Madras Act III of 1889 to the merged territory of Pudukkottai 4. Powers of Courts and other authorities for purposes of facilitating application of Madras Act III of 1889 5. Power to remove difficulties Madras Towns Nuisances (Amendment And Extension To Pudukkottai) Act, 1951 34 of 1951 [06 November 1951] PREAMBLE An Act further to amend the Madras Towns Nuisances Act, 1889) and to extend it to the merged territory of Pudukkottai. Whereas it is expedient further to amend the Madras Towns Nuisances Act, 1889(Madras Act III of 1889), for the purpose hereinafter appearing and to extend the Act as so amended to the merged territory of Pudukkottai; It is hereby enacted as follows:-- 1. For Statement of Objects and Reasons, see Fort St. George Gazette, dated the 26th June 1951. Part IV-A, page 78. 1. Short title :- This Act may be called the Madras Towns Nuisances (Amendment and Extension to Pudukkottai) Act, 1951. 2. Amendment of section 3, Madras Act III of 1889 :- I n section 3, clause (10), of the Madras Towns Nuisances Act, 1889(Madras Act III of 1889) (hereinafter referred to as the said Act), for the words "not below the rank of a District Superintendent of Police," the words "not below the rank of a Deputy Superintendent of Police" shall be substituted. 3. Extension Of Madras Act III of 1889 to the merged territory of Pudukkottai :- The said Act as amended by section 2 in hereby extended to and shall be in force in, the merged territory of Pudukkottai. 4. Powers of Courts and other authorities for purposes of facilitating application of Madras Act III of 1889 :- For the purpose of facilitating the application of the said Act to the merged territory of Pudukkottai, any Court or other authority may construe it 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. 5. Power to remove difficulties :- If any difficulty arises in giving effect to the provisions of the said Act, in the merged territory of Pudukkottai, the State Government may, as occasion may require, by order, do anything which appears to them necessary for the purpose of removing the difficulty.