Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras (Transferred Territory) Re-Enacting Act, 1957 18 of 1957 [09 December 1957] CONTENTS 1. Short title 2. Definition 3. Permanent re-enactment of certain Acts 4 . Re-enactment not to affect operation of, amendment Or adaptation made before this Act 5. Repeal of Madras Ordinance III of 1957 SCHEDULE 1 :- Schedule Madras (Transferred Territory) Re-Enacting Act, 1957 18 of 1957 [09 December 1957] PREAMBLE An Act to re-enact certain enactments in their application to the transferred territory in the State of Madras. Whereas the President of India, by a Proclamation made under Article 356 of the Constitution on the 23rd March 1956, declared that the powers of the Legislature of the State of Travancore- Cochin shall be exercisable by or under the authority of Parliament; and whereas those powers have been conferred on the President by the Travancore-Cochin State Legislature (Delegation of Powers) Act, 1956 (Central Act 29 of 1956); and whereas in pursuance of those powers certain laws have been enacted by the President; and whereas the Proclamation had ceased to operate in, the transferred territory on the 1st day of November 1956; and whereas clause (2) of Article 357 of the Constitution provides that the laws so enacted shall cease, to have effect on the expiration of a period of one year after the Proclamation has ceased to operate except as respects things done or omitted to be done before the expiration of the said period unless sooner repealed or re-enacted by Act of the appropriate Legislature; and whereas it is expedient to re-enact permanently some of the laws in their application to the transferred territory; Be it enacted in the Eighth Year of the Republic of India as follows;-- 1 For Statement of Objects and Reasons, see Fort St. George Gazette Part IV-A, Extraordinary, dated the 16th October 1957, page 55. 1. Short title :- This Act may be called the Madras (Transferred Territory) Re- enacting Act, 1957. 2. Definition :- In this Act, "transferred territory " means the Kanyakumari district and the Shencottah taluk of the Tirunelveli district. 3. Permanent re-enactment of certain Acts :- The Presidents Acts specified in the Schedule, in their application to the transferred territory, are hereby re-enacted permanently. 4. Re-enactment not to affect operation of, amendment Or adaptation made before this Act :- The re-enactment of any Presidents Act by section 3 of this Act shall not be deemed to affect the operation of any amendment or adaptation made in the Presidents Act so re-enacted or in any enactment amended by that Act, on or after the 1st day of November 1956 and before the commencement of this Act. 5. Repeal of Madras Ordinance III of 1957 :- The Madras (Transferred Territory) Re-enacting Ordinance, 1957 (Madras Ordinance III of 1957), is hereby repealed. SCHEDULE 1 Schedule SCHEDULE Presidents Acts Permanently Re-enacted. (See section 3) Year. Number. Short title. (1) (2) (3) (1) (2) (3) 1956 I The Travancore-Cochin State Aid to Industries (Amendment) Act, 1956. 1956 II The Travancore-Cochin Agricultural Pests and Diseases (Amendment) Act, 1956. 1956 III The Travancore-Cochin Indebted Agriculturists Relief Act, 1956. 1956 IV The Travancore-Cochin Land Conservancy (Amendment) Act, 1956. Presidents Acts Permanently Re-enacted--contd. (See section 3.)--contd. Year. Number. Short title. (1) (2) (3) 1956 V The Travancore-Cochin Police (Amendment) Act, 1956. 1956 VII The Travancore-Cochin Irrigation Act, 1956. 1956 VIII The Travancore-Cochin Interpretation and General Clauses (Amendment) Act, 1956. 1956 IX The Municipal (Amendment) Act, 1956. 1956 X The Travancore-Cochin Compensation for Tenants Improvements Act, 1956. 1956 XI The Travancore-Cochin Lime-shells (Control) Act, 1956.