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ANDHRA PRADESH AND MADRAS (ALTERATION OF BOUNDARIES) ACT, 1959
56 of 1959
"In December, 1956, the Chief Ministers of Madras and Andhra Pradesh requested Shri H. V. Pataskar to mediate in settling the boundaries of the two States. Shri Pataskar submitted his report in July 1957, which was followed by a supplementary report. 2. Shri Pataskar's award was accepted by the Chief Ministers of Madras and Andhra Pradesh on behalf of their respective governments at the meeting of the Sourthern Zonal Council held at Hyderabad on the 28th September, 1957. 3. According to Shri Pataskar's award, the following territorial adjustments are to be made between the two States :- (i) 318 villages from the Tinittani Chittoor and Puttur taluks of Chittoor district and a small forest area in the Palamner taluk will be transferred from Andhra Pradesh to Madras; and (ii) 148 villages of the Tiruvallur and Ponneri taluks of Chingleput district and 3 villages of the Krishnagiri taluk of Salem district will be transferred from Madras to Andhra Pradesh. Certain forest areas and tanks enclosed by or adjoining the transferred villages will also be transferred from Andhra Pradesh to Madras or from Madras to Andhra Pradesh, as the case may be. 4. The Bill seeks to give effect to the award. It also makes the necessary supplemental and in- cidental provisions relating to representation in the Legislatures, apportionment of assets and liabili- ties, authorisation of expenditure and other matters. 5. Under the proviso to Article 3of the Constitution, the Bill was referred by the President on the 16th April, 1959, to the Legislatures of the States of Andhra Pradesh and Madras for expressing their views and the two Legislatures have approved of its provision."- Gaz. of Ind" 12-8- 1959 Pt. II-Sec. 2, Extra, p. 755.
An Act to provide for the alteration of boundaries of the States of Andhra Pradesh and Madras and for matters connected therewith. BE it enacted by Parliament in Tenth Year of the Republic of India as follows:-
PART 01: PRELIMINARY
SECTION 01: SHORT TITLE AND COMMENCEMENT
(1) This Act may be called The Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959.
(2) It shall come into force on such date1as the Central Government may, by notification in the Official Gazette, appoint.
SECTION 02: DEFINITIONS
- In this Act, unless the context otherwise requires,-
(a) "appointed day" means the date appointed under sub-section (2) of section 01-for the coming into force of this Act;
(b) "assembly constituency", "council constituency" and "parliamentary con- stituency" have the same meanings as inthe Representation of the People Act, 1950;
(c) "law" includes any enactment, ordinance, regulation, order, bye-law, rule, scheme, notification or other instrument having the force of law in the whole or in any part of Andhra Pradesh or Madras;
(d) "notified order" means an order published in the Official Gazette;
(e) "sitting member", in relation to either House of Parliament or of the Legislature of a State, means a person who immediately before the appointed day, is a member of that House;
(f) "transferred territories" means-
(i) in relation to the State of Andhra Pradesh, the territories specified in the Second Schedule and transferred from that State to Madras; and
(ii) in relation to the State of Madras, the territories specified in the First Schedule and transferred from that State to Andhra Pradesh.
(g) "treasury" includes a sub-treasury;
(h) any reference to a district, taluk, firka, village or other territorial division of a State shall be construed as a reference to the area comprised within that territorial division on the 1st day of July, 1957.
PART 02: TRANSFER OF TERRITORIES
SECTION 03: TRANSFER OF TERRITORIES
- As from the appointed day, there shall be added-
(a) to the State of Andhra Pradesh, the territories specified in the First Schedule which shall thereupon cease to form part of the State of Madras; and
(b) to the State of Madras, the territories specified in the Second Schedule which shall thereupon cease to form part of the State of Andhra Pradesh.
Clause 3.- "Under cl, (a) of this section, the following territories of the State of Madras mentioned in the First Schedule will stand transferred to the State of Andhra Pradesh- (1) 72 villages with certain forest areas from Ponneri taluk of Chingleput district; (2) 76 villages with certain forest areas from Tiruvallur taluk of Chingelput district; (3) 3 vilages from Krishnagiri taluk of Salem district; Under cl. (b) of this section the following territories of the State of Andhra Pradesh mentioned in the Second Schedule will stand transferred to the State of Madras- (1) 288 villages from Tiruttani taluk of Chittoor district; (2) 29 villages from Chittoor taluk of Chittoor district; (3) 1 village from Puttur taluk of Chittoor district. Certain forest areas and tanks enclosed by or adjoining the transferred villages will also be transferred from Andhra Pradesh to Madras and vice versa." -S.O.R. - Gaz. of Ind" 12-8-1959, Pt. II, S. 2, Ext., p. 756.
SECTION 04: CHANGES OF TERRITORIAL DIVISIONS IN ANDHRA PRADESH
Clauses 4,5,7- "In sections 4-and5-provision has been made for constituting certain transferred territories either as separate taluks or as parts of specified firkas or taluks in the State to which they will stand transferred on the appointed day. This is in order to facilitiate the making of Suitable administrative arrangements on and from that day without any break.Section 7-expressly saves the power of the State Government to alter the name, extent and boundaries of any district or other territorial divisions in the States." -S.O.R.- Gaz. of lnd" 12-8-1959, Pt. II, S. 2, Ext., p. 756.
SECTION 05: CHANGES OF TERRITORIAL DIVISIONS IN MADRAS
(1) The territories which immediately before the appointed day were comprised in Sathyavedu firka of Ponneri taluk and Uttukkottai firka of Tiruvallur taluk but are not transferred by virtue of section 3-to the State of Andhra Pradesh shall be included in, and form part of Gummidipundi firka of Ponneri taluk.
(2) The territories specified in Parts I and II of the Second Schedule shall be included in and form a separate taluk to be known as Tiruttani taluk of Chingleput district; and in that taluk the territories specified in Part II of that Schedule shall form a separate firka to be konw as Kanakammachatram firka.
(3) The territories specified in Parts III, IV, V, VI, VII and VIII of the Second Schedule shall respectively be included in, and form part of,-
(a) Mappendu firka of Tiruvallur taluk of Chingleput district.
(b) Paranji firka of Arkonam taluk of North Arcot district.
(c) Arkonam firka of Arkonam taluk of North Arcot district.
(d) Ranipat firka of Walajapet taluk of North Arcot district.
(e) Gudiyattam East Firka of Gudiyattam taluk of North Arcot district, and
(f) Vaniyambadi firka of Tiruppattur taluk of North Arcot district.
SECTION 06: AMENDMENT OF FIRST SCHEDULE TO THE CONSTITUTION
- As from the appointed day, in the First Schedule to the Constitution, under the heading "I, THE STATES",-
(a) for the entry against " 1. Andhra Pradesh", the following shall be substituted, namely:- "The territories specified in sub-section (1) of section 3 of the Andhra State Act, 1953, sub-section (1) of section 3 of the States Reorganisation Act, 1956-, and the First Schedule to the Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959, but excluding the territories specified in the Second Schedule to the last mentioned Act;"; and
(b) in the entry against "7. Madras,"-
(i) after the words and figures "section 4 of the States Reorganisation Act, 1956-", the words, brackets and figures "and the Second Schedule to the Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959", shall be inserted; and
(ii) for the words, brackets, letters and figures "and the territories specified in clause (b) of sub-section (1) of section 5-,section 6-and clause (d) of sub-section (1) of section 7 of the States Reorganisation Act, 1956-", the following shall be substituted, namely:- the territories specified in clause (b) of subsection (1) of section 5-,section 6-and clause (d) of sub-section (1) of section 7 of the States Reorganisation Act, 1956-and the territories specified in the First Schedule to the Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959".
SECTION 07: SAVING POWERS OF STATE GOVERNMENT
- Nothing in the foregoing provisions of this Part shall be deemed to affect the power of the State Government of Andhra Pradesh or Madras to alter after the appointed day the name, extent or boundaries of any district, taluk, firka or village in the State.
PART 03: REPRESENTATION IN THE LEGISLATURES
The Council of States The House of the People The Legislative Assemblies The Legislative Councils
SECTION 08: AMENDMENT OF FOURTH SCHEDULE TO THE CONSTITUTION
- As from the appointed day, in the Fourth Schedule to the Constitution, in the second column of the Table,-
(a) for the figures "17" against Madras, the figures "18" shall be substituted; and
(b) for the figures "220" the figures "221" shall be substituted.
Clauses 8,9.- "The representation of the State of Madras in the Council of States is proposed to be increased from 17 to 18 in accordance with the formula for the fixation of seats which is applicable in the case of the Council of States and a provision has been made in Section 9-to hold a bye-election soon after the appointed day, to fill up this additional seat allotted to that State. The term of office of the member so elected to the Council of States will expire on the 2nd day ®f April, 1962." - S.O.R. - Gaz. of Ind., 12-8-1959, Pt. II, S. 2, Ext., p. 256.
SECTION 09: BYE ELECTION TO FILL THE ADDITIONAL SEAT
(1) As soon as may be after the appointed day, a bye-election shall be held to fill the additional seat allotted to the State of Madras in the Council of States by virtue of section 8-.
(2) The term of office of the member elected to the Council of States in pursuance of this section shall expire on the 2nd day of April 1962.
SECTION 10: AMENDMENT OF FIRST SCHEDULE TO THE DELIMITATION ORDER
- The First Schedule to the Delimitation of Parliamentary and Assembly Constituencies Order 1956, shall have effect subject to the modifications specified in the Fourth Schedule to this Act. Clauses 10, 11.- "So far as the representation of the two States in the House of the People is concerned. Section 10-read with the Fourth Schedule provides for some minor adjustments in the delimitation of certain constituencies not involving an increase in the number of seats in that House. Section 11-provides that the sitting member of the House of the People representing a constituency the extent of which has been altered by Section 10- shall be deemed to have been elected to the said House by that constituency as so altered" - S.O.R. - Gaz. of Ind., 12-8-1959, Pt. II, Section 2-, Ext., p. 757.
SECTION 11: PROVISION AS TO SITTING MEMBERS
- Every sitting member of the House of the People representing a constituency the extent of which is altered by virtue of section 10-shall be deemed to have been elected to the said House by that constituency as so altered.
SECTION 12: STRENGTH OF LEGISLATIVE ASSEMBLIES
- The total number of seats in the Legislative Assembly of Andhra Pradesh to be filled by persons chosen by direct election shall be reduced from 301 to 300 and that in the Legislative Assembly of Madras shall be increased from 205 to 206; and, accordingly, in the Second Schedule to the Representation of the People Act, 1950-, for the figures "301 " against "Andhra Pradesh", the figures "300" shall be substituted, and for the figures "205" against "Madras", the figures "206" shall be substituted. Clauise 12.- The increase and reduction proposed in this section in the total number of seats in the Madras and Andhra Pradesh Legislative Assemblies respectively is in view of the net transfer of population from the State of Andhra Pradesh to the State of Madras. - See S.O.R. - Gaz.. of Ind., 12- 8-1959, Pt. II, Section 2, Ext., p. 757.
SECTION 13: AMENDMENT OF SECOND SCHEDULE TO DELIMITATION ORDER
- The Second Schedule to the Delimitation of Parliamentary and Assembly Constituencies Order, 1956, shall have effect subject to the modifications specified in the Fifth Schedule to this Act.
SECTION 14: AMENDMENT OF DELIMITATION COMMISSION'S FINAL ORDER NO. 19
- The Delimitation Commission's Final Order No. 19, dated the 4th October, 1954, shall have effect subject to the modifications specified in the Sixth Schedule.
SECTION 15: PROVISIONS AS TO CERTAIN SITTING MEMBERS
(1) The sitting members of the Legislative Assembly of Andhra Pradesh representing the Vadamalpet, Vepanjeri, Chittoor and Kuppam constituencies shall, notwithstanding the alteration in the extent thereof by the provisions of this Act, be deemed to have been respectively elected to the said constituencies as so altered.
(2) The sitting members of the Legislative Assembly of Madras representing the Gummidipundi, Tiruvallur, Arkonam, Sholinghur, Ranipet, Gudiyattam, Vaniyam- badi and Uddanapalli constituencies shall, notwithstanding the alteration in the extent thereof by the provisions of this Act, be deemed to have been respectively elected to the said Assembly by the said constituencies as so altered.
(3) The sitting members of the Legislative Assembly of Andhra Pradesh representing the Tiruttani constituency shall, as from the appointed day, be deemed to have been elected to that Assembly by the Sathyavedu constituency in the State of Andhra Pradesh.
(4) The sitting member of the Legislative Assembly of Andhra Pradesh representing the Ramakrishnarajupet constituency shall, as from the appointment day, cease to be a member of that Assembly and be deemed to have been elected to the Legislative Assembly of Madras from the Tiruttani constituency in the State of Madras.
SECTION 16: EXTENT OF COUNCIL CONSTITUENCIES
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