Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Prisoners (Madras Amendment) Act, 1949 21 of 1949 [23 August 1949] CONTENTS 1. Short title and extent 2. Amendment of sections 35 and 37, Central Act III of 1900 3. Repeal of sections 38 and 39, Central Act III of 1900 4. Amendment of section 43, Central Act III of 1900 Prisoners (Madras Amendment) Act, 1949 21 of 1949 [23 August 1949] PREAMBLE An Act to amend 2[the Prisoners Act, 1900] in its application to the Province of Madras. Whereas it is expedient to amend the Prisoners Act, 1900 (Central Act III of 1900), in its application to the Province of Madras, for the purposes hereinafter appearing; It is hereby enacted as follows:-- 1. For Statement of Objects and Reasons, see Fort St. George Gazette, dated the 7th June 1949, Part IV-A, page 248. 2. These words and figures were substituted for the words and figures "Prisoners Act of 1900" by section 3(1) of, and the Second Schedule to the Madras Repealing and Amending Act, 1951 (Madras Act XIV of 1951). 1. Short title and extent :- (1) This Act may be called the Prisoners (Madras Amendment) Act, 1949. (2) It extends to the whole of the 1[State] of Madras. 1. This word was substituted for the word "Province" by the Adaptation of Laws Order, 1950. 2. Amendment of sections 35 and 37, Central Act III of 1900 :- In sections 35 and 37 of the prisoners Act, 1900 (Central Act III of 1900) (hereinafter referred to as the said Act), the words and figures "subject to the provisions of section 39," shall be omitted. 3. Repeal of sections 38 and 39, Central Act III of 1900 :- Sections 38 and 39 of the said Act shall be omitted. 4. Amendment of section 43, Central Act III of 1900 :- In section 43, clause (a), of the said Act, for the words and figures "section 35, section 37 or section 39" the words and figures "section 35 or section 37" shall be substituted.