Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com STATE OF PONDICHERRY (MUNICIPAL COUNCILS DECREE AMENDMENT) ORDER, 1955 CONTENTS 1. . 2. . STATE OF PONDICHERRY (MUNICIPAL COUNCILS DECREE AMENDMENT) ORDER, 1955 Whereas by virtue of the agreement dated the 21st October, 1954, entered into between the Government of India and the Government of France, the Central Government has jurisdiction in and in relation to the State of Pondicherry ; And whereas it is expedient that the Decree dated the 12th March, 1880, passed by the Government of France establishing Municipal Councils in the then French Settlements in India should be amended to make it accord with the changed circumstances in the State; Now, therefore, in exercise of the powers conferred by Secs. 3 and 4 of the Foreign Jurisdiction Act, 1947 (47 of 1947), and of all other powers enabling it in this behalf, the Central Government hereby makes the following Order, namely :- 1. . :- (i) This Order may be called the State of Pondicherry (Municipal Councils Decree Amendment) Order, 1955. (ii) It shall come into force at once. 2. . :- As from the commencement of this Order, the Decree dated the 12th March, 1880, passed by the Government of France establishing Municipal Councils in the then French Settlements in India shall have effect in the State of Pondicherry subject to the following modifications and adaptations, namely :- (a) all references to "French Settlements in India" wherever they occur in the said Decree shall be construed as references to the State of Pondicherry; (b) all references to the Governor or the Governor in the Privy Council in the Decree wherever they occur in the Decree shall be construed as references to Chief Commissioner of the State of Pondicherry ; (c) all references to "Consiel d'Etat" and "Minister of Colonies" wherever they occur in the said Decree shall be construed as references to the Central Government: (d) articles 4 to 8, 10 and 11 of the said Decree shall stand repealed : and (e) for the purpose of facilitating the application of any provision of the said Decree, the Chief Commissioner or any Court or other authority may construe such provision with such alterations not affecting the substance as may be necessary or proper to adapt it to the matter before the Chief Commissioner or the court or other authority, as the case may be.