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WEST GODAVARI DISTRICT (ASSIMILATION OF LAWS ON FEDERAL SUBJECTS) ACT, 1949
20 of 1949
14th April, 1949
STATEMENT OF OBJECTS AND REASONS "In June last the Governor-General, on ously desirable to assimilate the laws in the recommendation of the Government of force in these villages to the laws in force. Madras, made the Madras Partially Exclude in the rest of the District. ed Area (Cesser) Order, 1948, by which 37 Such an assimilation of laws could only villages, which previously formed part of a be effected by simultaneous legislation by partially excluded area in the West Godavari the Central and Provincial Legislatures. A District of the Province of Madras, were Bill providing for the assimilation of laws transferred to the ordinary administration of on all Provincial and Concurrent subjects that Province with effect from 1st July is shortly to be introduced in the Madras 1948. This transfer, however, did not by it- Legislative Assembly. This Central Bill is self affect any change in the body of laws designed to effect a corresponding assimila- to which the villages were subject before of laws on all Federal subjects."—Gaz. the commencement of the Order. It is obviation - of Ind., 1949, Pt. V, p. 819. An Act to assimilate certain laws in force in different parts of the West Godavari District of the Provinee of Madras. WHEREAS by virtue of the Madras Partially Excluded Area (Cesser) Order, 1948 2made under section 91 of the Government of India Act, 1935, the area comprised in the villages specified in Article 2 of the said Order ceased, as from the 1st day of July 1948, to be part of a partially excluded area in the West Godavari District of the Province of Madras; AND
WHEREAS it is expedient that the laws in force in the said area with respect to the matters enumerated in List I in the Seventh Schedule to the Government of India Act, 1935, should be assimilated to the laws in force with respect to the said matters in the rest of the said district; It is hereby enacted as follows:—
SECTION 01: SHORT TITLE AND COMMENCEMENT
(1) This Act may be called THE WEST GODAVARI DISTRICT (ASSIMILATION OF LAWS ON FEDERAL SUBJECTS) ACT, 1949.
(2) It shall come into force on such date3as the Central Government may, by notification in the Official Gazette, appoint.
SECTION 02: INTERPRETATION
In this Act
(a) "appointed day" means the date appointed under sub-section (2) of section 1-for the coming into force of this Act;
(b) "Eluru Taluk" means the taluk of that name in the West Godavari district of the State of Madras;
(c) "law" means any Act, Ordinance, Regulation, Rule, Order or bye-law, relating to any of the matters enumerated in List I in the Seventh Schedule to the Government of India Act, 1935; and
(d) "scheduled area" means the area comprised in the villages which are specified in the Schedule to this Act.
SECTION 03: ASSIMILATION OF LAWS
(1) All laws which immediately before the ap- pointed day extend to, or are in force in, the Eluru Taluk, but not in the scheduled area, shall, as from that day, extend to, or as the case may be, come into force in, the scheduled area.
(2) All laws which immediately before the appointed day are in force in the scheduled area, but not in the Eluru Taluk, shall on that day cease to be in force in the scheduled area, except as respects things done or omitted to be done before that day.
SECTION 04: PROVISION FOR REMOVAL OF DIFFICULTIES
If any difficulty arises in relation to the transition from the laws mentioned in sub-section (2) of section 3-to the laws mentioned in sub-section (I) thereof, the Central Government may, by order notified in the Official Gazette, make such provision as it considers necessary for the removal of such difficulty.
SCHEDULE 1 1
[Seesection 2 (d)-] A. Villages in Polavaram Firka— 1. Gangole. 2. Dondapudi. 3. Sagipadu. 4. Karakapadu. 5. Mangiparthi Devipota. 6. Kannapuram. 7. Mahadevapuram. 8. Dippakayalapadu. 9. Venhatayipalem. 10. Cherukumilli. 11. Ballipadu. 12. Pattisam. 13. Gutala. 14. Tadipudi (Gutala part). 15. Tadipudi (Pattisam part). 16. Ragolapelli (Gutala part). 17. Ragolapalli (Pattisam part). 18. Pochavaram. 19. Tupahulagudem. 20. Bayyavaram. 21. Venkatapuram. 22. Suggonda. B. Villages in Zangareddigudem Firka- 1. Saripalli (Zamindari). 2. Zangareddigudem (Zamindari). 3. Vedantapuram (Inam). 4. Ramanujapuram (Inam). 5. Parimpudi. 6. Bayyangudem (Zamindari). 7. Akkampeta. 8. Sreenivasapurain (Inam). 9. Pullepudi (Inam). 10. Pattnapalem. C. Villages in Jeelungyumilli Firka- 1. Mysenagudem. 2. Peddipalli. 3. Taduvayi. 4. Matanagudem. 5. Ayyavari (Polavaram) (Inam).
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