Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Usury Laws Repeal (Andhra Pradesh Extension) Act, 1961 25 of 1961 [07 September 1961] CONTENTS 1. Short Title 2. Definition 3. Extension Of Central Act 28 Of 1855 To Transferred Territories 4. Power To Remove Difficulties 5. Saving Usury Laws Repeal (Andhra Pradesh Extension) Act, 1961 25 of 1961 [07 September 1961] An Act to extend the Usury Laws Repeal Act, 1855 (Central Act 28 of 1855), to certain territories in the State of Andhra Pradesh. Be it enacted by the Legislature of the State of Andhra Pradesh in the Twelfth year of the Republic of India, as follows.-- 1. For Statement of Objections and Reasons, see part IV-A of the Andhra Pradesh Gazette, dt. 3-9-1959, p. 142. 1. Short Title :- This Act may be called the Usury Laws Repeal (Andhra Pradesh Extension) Act, 1961. 2. Definition :- In this Act unless the context otherwise requires, "transferred territories" means the territories specified in sub-section (1) of Section 3 of the States Reorganization Act, 1956 (Central Act 37 of 1956). 3. Extension Of Central Act 28 Of 1855 To Transferred Territories :- The usury Laws Repeals Act, 1855 (Central Act 28 of 1855) (hereinafter referred to as the principal Act), as in force at the commencement of this Act in the territories which immediately before the 1 st November, 1956, were comprised in the State of Andhra, is hereby extended to, and shall be in force in the transferred territories. 4. Power To Remove Difficulties :- If any difficulty arises in giving effect in the transferred territories to the provisions of the principal Act, the State Government may by order notified in the Andhra Pradesh Gazette, make such provisions or give such directions not inconsistent with the purposes of that Act, as appear to them to be necessary for the removal of the difficulty. 5. Saving :- Nothing contained in the Principal Act as now extended to the transferred territories shall be deemed to limit or otherwise affect any special law relating to relief of indebtedness in force in those territories, and the provisions of the principal Act shall be deemed to be in addition to and not in derogation of the provisions of such special law.