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ANDHRA PRADESH (ANDHRA AREA) MERGED STATES (LAWS) ACT, 1949
ANDHRA PRADESH (ANDHRA AREA) MERGED STATES (LAWS) ACT, 1949
35 of 1949
30th December, 1949
An Act extend certain laws to the States of Pudukkotai, Banganapalle and Sandur which are administered as parts of the Andhra area of the State of Andhra Pradesh. Whereas by an order made under Section 290 A of the Government of India Act, 1935, provision has been made for the administration of the States of Pudukkotai, Banganapalle and Sandur as if they formed part of the Andhra Area of the State of Andhra Pradesh. And Whereas it is expedient to provide that certain laws should be extended to, and by virtue of such extension, should be inforce in, the said State; It is hereby enacted as follows:
Section 1 Short title and commencement
(1) This Act may be called the Andhra Pradesh (Andhra Area) Merged States (Laws) Act 1949.
(2) It shall come into force on the 1st day of January 1950.
Section 2 Definitions
In this Act, unless there is anything repugnant in the subject or context
(1) the expression "merged States" means the States of Pudukkottai, Banganapalle and Sandur, and the expression "merged State" means any of those States;
(2) the expression "new Provinces means the Chief Commissioners Provinces constituted by the States Merger (Chief Commissioners Provinces) Order, 1949, as amended by the States Merger (United Provinces) Order, 1949.
Section 3 Extention of enactments
So much of the enactments specified in the First Schedule as extends to the Andhra area of the State of Andhra Pradesh and relates to matters with respect to which the State Legislature has power to make Laws for the State is hereby extended to, and shall be in force in, the merged State or States specified in the correspondingentry in the first column thereof.
Section 4 Interpretation of enactments as extended
In any enactment specified in the First Schedule notwithstanding anything contained in the General Clauses Act, 1897, or in the Andhra Pradesh Andhra Area) General Clauses Act 1897 , or in the Andhra Pradesh General Clauses Act, 1819 Central Act 10 of 1897, Act 1 of 1897. Act 1 of 1891.
(a) any reference, by whatever form or words, to the Acceding States shall be construed as not including a reference to any of the merged States or to any of the States (other than the united State of Saurashtra) mentioned in the States Merger (Chief Commissioners Provinces) Order, 1949, as amended by the States Merger (United Provinces) Order, 1949.
(b) any reference, by whatever form of words, to Indian British subjects shall be deemed to include a reference to persons who, immediately before the 1st day of August 1949, were subjects of any of the merged States or of the States (other than the United State of Saurashtra) mentioned in the State Merger (Chief Commissioner Provinces) Order, 1949, as amended by the States Merger (United Provinces) Order, 1949;
(c) any reference, by whatever form of words, to the Provinces generally or to the Chief Commissioners Provinces generally shall be construed as including a reference to the new Provinces; and
(d) any reference, by whatever form of words, to the Andhra area of the State of Andhra Pradesh shall be construed as including a reference to the merged State or States concerned.
Section 5 Repeal of corresponding laws
If, immediately before the commencement of this Act, there is in force in any merged State, an Act, Ordinance, Regulation or other law corresponding to an enactment specified in the First Schedule, whether such Act, Ordinance, Regulation or other law is in force by virtue of an Order under the Extra Provincial Jurisdiction Act, 1947 (Central Act 42 of 1947), or by virtue of any other legislative power, such corresponding law shall, upon the commencement of this Act, stand repealed to the extend to which the law relates to matters with respect to which the State Legislature has power to make laws for the State:
Provided that nothing contained in this section shall affect the operation of the transitional provisions contained in the Schedule to Local Administration Department Notifications Nos. 253 and 254, dated the 29th March 1949, published at pages 125 and 126 of Part 1 A of the Fort St. George Gazette, dated the 29th March 1949.
Section 6 Savings
(1) The repeal by Section 5 of this Act of any corresponding law in force in any merged State immediately before the commencement of this Act shall not affect
(a) the previous operation of any such law, or
(b) any penalty, forfeiture or punishment incurred in respect of any offence committed against any such law, or
(c) any investigation, legal proceeding or remedy in respect of any such penalty, forfeiture or punishment, and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed.
(2) Subject to the provisions of sub section (1), anything done or any action taken, including any appointment or delegation made, notification, order instruction or direction issued, rule, regulation, from bye law or scheme framed, certificate, patent, permit or licence granted or registration effected, under such corresponding law shall be deemed to have been done or taken under the corresponding provision of the enactment as now extended to, and in force in, the merged State and shall continue in force accordingly unless and until superseded by anything done or any action taken under the said enactment or by virtue of the operation of Section 16.
Section 7 Powers of Courts and other authorities for purposes of facilitating application of laws
For the purpose of facilitating the application in any merged State of any enactment specified in the First Schedule, any Court or other authority may construe such enactment with such alterations not affecting the substance as may be necessary or proper to adapt it to the matter before the Court or other authority.
Section 8 Extension of Act III of 1931
(1) The Andhra Pradesh (Andhra Area) Motor Vehicles Taxation Act, 1931 (Act III of 1931), as amended by sub section (2), is hereby extended to, and shall be in force in, the merged States; and Sections 4 to 7 shall apply in relation to that Act as if it has been included in the First Schedule.
(2) The Act aforesaid shall be amended as follows:
(a) To Section 2, clause (iii), the following words shall be added at the end, namely: "and includes in the area which formerly formed part of the State of Pudukkottai, a panchayat constituted under any enactment for the time being in force in that area".
(b) To Section 10, the following Explanation shall be added, namely: " Explanation:- The provisions of this section shall apply in relation to any area which formely formed part of the State of Pudukkottai, Banganapalle or Sandur as if the State Government had power to pay such compensation to the local bodies in the said area as the State Government may, by order, determine".
Section 9 Extension of Act VI of 1932
(1) The Andhra Pradesh (Andhra Area) Co operative Societies Act, 1932 (Act VI of 1932,), as amended by sub section (2), is hereby extended to, and shall be in force in, the merged States; and Sections 4 to 7 shall apply in relation to that Act as if it had been included in the First Schedule.
(2) To sub section (1) of Section 62 of the Act aforesaid, the following paragraph shall be added, namely: "Every society which has been registered under the law applicable to co operative societies in the areas which formerly formed part of the State of Pudukkottai, Banganapalle of Sandur and the by laws of which are not inconsistent with the express provisions of this Act or any rule made thereunder, shall, if the Registrar by an order in writing so declares, be deemed to be registered under this act and its by laws be deemed to be registered under this Act and its by laws shall continue in force until they are altered or rescinded".
Section 10 Extension of Act II of 1948 and XXII of 1948
(1) The Andhra Pradesh (Andhra Area) Prohibition Act, 1937 (Act X of 1937), as amended by sub section (3), is hereby extended to, and shall be in force in, the State of Pudukkotai and Banganapalle; and Sections 4 to 7 shall apply in relation to that Act as if it had been included in the First Schedule.
(2) The Act aforesaid as amended by sub section (3), is hereby extended to the State of Sandur; and when the whole of that Act is brought into force in that State, Sections 4 to 7 shall apply in relation to that Act as if it had then been included in the First Schedule.
(3) To Section 2 of the Act aforesaid, the following Explanation shall be added, namely:
" Explanation ":- For the removal of doubts, it is hereby declared that if a notification is issued in pursuance of the foregoing proviso, in respect of any area which formerly formed part of the State of Pudukkottai, Banganapalle or Sandur, the enactments mentioned in the Schedule with any subsequent statutory modifications thereof shall come into force in such area with effect on and from such date as may be specified in the notification".
Section 11 Extension of Act II of 1948 and XXII of 1948
The Andhra Pradesh (Andhra Area) Silkworm Diseases (Prevention and Eradication) Act, 1948 Act II of 1948, and the Madras Weights and Measures Act, 1948 3 (Madras Act XXII of 1948), are hereby extended to the merged States; and when the whole of either of the said Acts is brought into force in any merged State, Sections 4 to 7 shall apply in relation to that Act as if it had then been included in the First Schedule.
Section 12 Extension of Madras Act VII of 1949
The Madras City Police and Gaming (Amendment) Act, 1949 (Madras Act VII of 1949), is hereby extended to the merged States.
Section 13 Special provision in respect of Banganapalle
Any judgment delivered, order made or sentence passed before the 1st day of April, 1949 by any Court, civil or criminal, having jurisdiction in respect of the State of Banganapalle or any part thereof shall, for all purposes including execution, appeals and the like, take effect and shall be deemed always to have taken effect, as if it had been delivered, made or passed by the Court which would have been competent to deliver, make or pass such judgment, order or sentence on the said date.
Section 14 Special provisions in respect of Sandur
(1) Sections 15, 15 A, 16, 33, 31 and 32 of the Police Act, 1861 (Central Act 5 of 1861), as in force in the State of Madras are hereby extended to, and shall be in force in the State of Sandur.
(2)
(a) So much of the Sandur State Railways (Jurisdiction) Proclamation, 1947, issued by the Ruler of the State of Sandur on the 15th day of August 1947 as relates to the exercise of powers by the police force belonging to that State in the railway lands in that State shall stand repealed.
(b) Any action taken by any member of the police force belonging to the Andhra Area of the State of Andhra Pradesh on or after the 15th day of August 1947 and before the commencement of this Act in the railway lands in the State of Sandur shall be deemed to have been taken by a member of the police force belonging to that State in pursuance of the power conferred by the Proclamation aforesaid.
(3)
(a) In regard to the first reconstitution in accordance with the provisions of the Madras Local Boards Act, 1920, (Act XIV of 1920) as extended to the State of Sandur by this Act, of panchayaths in existence at the commencement thereof, and otherwise in first giving effect to the said provisions, they shall be read subject to the rules in the Second Schedule.
(b) The State Government shall have power by notification in the Andhra Pradesh Gazette to amend, add to or repeal the rules in the said Schedule.
(4)
(a) Any judgment delivered, order made or sentence passed, before the commencement of this Act by any Court, civil or criminal, having jurisdiction in respect of the State of Sandur or any part thereof shall, for all purposes, including execution, appeals and the like, take effect and shall be deemed always to have taken effect as if it had been delivered, made or passed by the Court which would have been competent to deliver, make or pass such judgment, order or sentence immediately after such commencement.
(b) The High Court may, by general or special order, transfer any proceeding pending immediately before the commencement of this Act in any of the Courts, civil or criminal, having jurisdiction in respect of the State of Sandur or any part thereof, to any Court which would have jurisdiction to entertain such proceeding it if were instituted immediately after such commencement; and the Court to which the proceeding may be so transferred, shall have full power to to dispose of the same as if it had been originally instituted in that Court.
Section 15 Power to remove difficulties
If any difficulty arises in giving effect to the provisions of this Act or of any enactment extended to any merged States by this Act, the State Government, as occasion may require, may, by order do anything which appears to them necessary for the purpose of removing the difficulty.
Section 16 Extension of subsidiary laws to the merged States
(1) All subsidiary laws which immediately before the 1st day of January 1952, extend to, or are in force in the taluk specified in column (1) of the table below but do not extend to, or not inforce in, the merged State specified in the corresponding entry in column
(2) of that table, shall, as from that day, extend to, or as the case may be, come into force in such merged State: Taluk Merged State Tiruchirapalli taluk of the Tiruchirapalli district Puddukkottai Kurnool taluk of the Kurnool District Banganapalle Bellary taluk of the Bellary district Sandur
(2) Sections 4, 7 and 15 shall be construed as if the reference to enactment occurring in them included also a reference to the subsidiary laws mentioned in sub section (1).
Explanation:- In this section subsidiary law means :- any rule, regulation, by law, form, notification, order, instruction or direction issued,any scheme framed, any certificate, patent, permit or licence granted, any registration effected, or any other thing done or action taken, under any of the enactments extended to any merged State or State by this Act.
SCHEDULE 1 SCHEDULE
(See Section 3) SCHEDULE 1
(See Section 3)
Names of States Year Number Short title
CENTRAL ACTS
Puddukkottai, Banganapalle
and Sandur 1841 XXIV The Illusory Appointment and Infants Property Act, 1841
do 1850 37 The Public Servants (Inquiries) Act, 1850
do 1851 8 The Indian Tolls Act, 1851
do 1854 XXXI The Conveyance of land Act, 1854
do 1855 XXIII The Mortgaged Estates Administration Act, 1855
do 1856 15 The Hindu Widows Re-marriage Act, 1856
do 1860 21 The Societies Registration Act, 1860
do 1863 20 The Religious Endowments Act, 1863
do 1870 7 The Court-fees Act, 1870
do 1871 1 The Cattle-trespass Act, 1871
do 1875 18 The Indian law Reports Act, 1875
do 1876 19 The Dramatic Performance Act, 1876
do 1878 1 The Opium Act, 1878
do 1878 6 The Indian Treasure trove Act, 1878
do 1880 12 The Kazis Act, 1880
do 1882 4 The Transfer of Property Act, 1882
do 1883 19 The Land Improvement Loans Act, 1883
do 1884 12 The Agriculturists Loans Act, 1884
do 1886 6 The Births, Deaths and Marriages Registration Act, 1886
do 1887 7 The Suits Valuation Act, 1887
do 1887 9 The Provincial Small Cause Courts Act, 1887
do 1890 6 The Charitable Endowments Act, 1890
do 1894 1 The Land Acquisition Act, 1894
do 1894 9 The Prisons Act, 1894
do 1895 15 The Crown Grants Act, 1895
do 1897 3 The Epidemic Diseases Act, 1897
do 1897 4 The Indian Fisheries Act, 1897
do 1899 2 The Indian Stamp Act, 1899
do 1899 13 The Glanders and Farcy Act, 1899
do 1900 3 The Prisoners Act, 1900
do 1908 14 The Indian Criminal Law Amendment Act, 1912
do 1912 8 The Wild Birds and Animals Protection Act, 1912
do 1914 2 The Destructive Insects and Pests Act, 1914
do 1914 9 The Local Authorities Loans Act, 1914
do 1917 XXVI The Transfer of Property Validating Act, 1917
do 1918 2 The Cinematograph Act, 1918
do 1918 10 The Usurious Loans Act, 1918
do 1920 14 The Charitable and Religious Trusts Act, 1920
do 1920 33 The Identification of Prisoners Act, 1920
do 1920 XXXIX The Indian Election Offences and Inquiries Act, 1920
do 1922 22 The Police (Incitement to Disaffection) Act, 1922
do 1923 3 The Cotton Transport Act, 1923
do 1923 42 The Mussalman Wakf Act, 1923
do 1925 39 The Indian Succession Act, 1925
do 1926 XII The Contempt of Courts Act, 1926
do 1928 12 The Hindu Inheritance (Removal of Disabilities) Act, 1928
do 1929 II The Hindu Law of Inheritance (Amendment) Act, 1929
do 1929 21 The Transfer of Property (Amendment) Supplementary Act, 1929
do 1930 II The Dangerous Drugs Act, 1930
do 1931 XXII The Indian Press (Emergency Powers) Act, 1931
do 1932 11 The Public Suits Validation Act, 1932
do 1932 23 The Criminal Law Amendment Act, 1932
do 1934 30 The Petroleum Act, 1934
do 1937 1 The Agricultural Produce (Grading and Marking) Act, 1937
do 1937 XVII The Hindu Women Rights to Property Act, 1937
do 1938 10 The Cutchi Memons Act, 1938
do 1939 30 The Commercial Documents Evidence Act, 1939
do 1940 23 The Drugs Act, 1940
do 1942 XIX The Industrial Statistics Act, 1942
do 1944 18 The Public Debt Act, 1944
CENTRAL ACTS OF LOCAL APPLICATION
Pudukottai, Banganapalle
and Sandur 1839 7 The Andhra Pradesh Rent and Revenue Sales Act, 1839.
do 1849 10 The Andhra Pradesh (Andhra Area) Revenue Commissioner Act, 1849.
do 1857 7 The Madras Uncovenanted Officers Act, 1857.
do 1858 1 The Andhra Pradesh (Andhra Area) Compoulsory Labour Act, 1858.
do 1859 24 The Andhra Pradesh (Andhra Area) District Police Act, 1859.
do 1873 3 The Andhra Pradesh (Andhra Area) Civil Courts Act, 1873.
do 1882 21 The Andhra Pradesh (Andhra Area) Forest (Validation) Act, 1882.
REGULATIONS
Pudukottai, Banganapalle
and Sandur 1802 III The Andhra Pradesh (Andhra Area) Administration of Estates Regulation, 1802.
do 1802 XXVI The Andhra Pradesh (Andhra Area) Land Registration Regulation, 1802.
do 1803 I The Andhra Pradesh (Andhra Area) Board of Revenue Regulation, 1803.
do 1803 II The Andhra Pradesh (Andhra Area) Collectors Regulation, 1803.
do 1817 VII The Andhra Pradesh (Andhra Area) Endowments and Escheats Regulations, 1817.
do 1817 VIII The Andhra Pradesh (Andhra Area) Revenue Recovery (Military Proprietors) Regulation, 1817.
do 1822 IX The Andhra Pradesh) Revenue Malversation Regulation, 1822.
do 1819 II The Madras State Prisoners Regulation, 1819.
do 1828 VII The Andhra Pradesh Subordinate Collectors and Revenue Malversation (Amendment) Regulation, 1828:
do 1829 V The Andhra Pradesh (A.A.) Hindu Wills Regulation, 1829.
do 1831 X The Andhra Pradesh (A.A.) Sale of Minors Estates Regulation, 1831.
ACTS
Banganapalle 1862 IV The Andhra Pradesh (Andhra Area) Enfranchised Inams Act, 1862.
Pudukkottai,Banganapalle
and Sandur 1864 II The Andhra Pradesh Revenue Recovery Act, 1864.
do 1865 VII The Andhra Pradesh (Andhra Area) Irrigation Cess Act, 1865.
Banganapalle 1866 IV The Andhra Pradesh (Andhra Area) Enfranchised Inams Act, 1866.
Pudukkottai, Banganapalle
and Sandur 1867 I The Andhra Pradesh (Andhra Area) General Clauses Act, 1867.
do 1869 III The Andhra Pradesh (Andhra Area) Revenue Summonses Act, 1869.
Banganapalle 1869 VIII The Andhra Pradesh (Andhra Area) Inams Act, 1869.
Pudukkottai, Banganapalle
and Sandur 1873 I The Andhra Pradesh (Andhra Area) Wild Elephants Preservation Act, 1873.
do 1882 V The Andhra Pradesh (Andhra Area) Forest Act, 1882.
do 1888 VI The Andhra Pradesh (Andhra Area) Rivers Conservancy Act, 1884.
do 1888 II The Andhra Pradesh (Andhra Area) Places of Public Resort Act, 1888.
do 1889 I The Andhra Pradesh (Andhra Area) Village Courts Act, 1888.
do 1890 II The Andhra Pradesh (Andhra Area) Canals and Public Ferries Act, 1890.
do 1891 I The Andhra Pradesh General Clauses Act, 1891.
do 1893 V The Andhra Pradesh Revenue Enquiries Act, 1893.
do 1894 I The Andhra Pradesh (Andhra Area) Board of Revenue Act, 1894.
Banganapalle 1895 III The Andhra Pradesh (Andhra Area) Hereditary Village offices Act, 1895.
Pudukkottai, Banganapalle
and Sandur 1898 V The Malabar Wills Act, 1898.
do 1899 III The Andhra Pradesh (Andhra Area) Registration of Births and Deaths Act, 1899.
do 1902 I The Andhra Pradesh (Andhra Area) Court of Wards Act, 1902.
do 1905 III The Andhra Pradesh Land Encroachment Act, 1905.
do 1911 V The Andhra Pradesh (Andhra Area) Hackney Carriage Act, 1911.
do 1914 I The Andhra Pradesh (Andhra Area) Hindu transfers and Bequests Act, 1914.
Pudukkottai, Banganapalle
and Sandur 1914 IV] The Andhra Pradesh (Andhra Area) Medical Registration Act, 1914.
do 1914 VII The Madras Deputy Collectors Act, 1914.
do 1918 I The Mappilla Succession Act, 1918.
do 1918 III The Madras Prevention of Adulteration Act, 1918
do 1918 III The Andhra Pradesh (Andhra Area) Agricultural Pests and Diseases Act, 1919
do 1919 VII The Andhra Pradesh (Andhra Area) Forest (amendment) Act, 1919.
do 1920 IV The Andhra Pradesh (Andhra Area) Children Act, 1950.
Pudukkottai 1920 V The Andhra Pradesh (Andhra Area) District Municipalities Act, 1920.
Pudukkottai, Banganapalle
and Sandur 1920 VII The Andhra Pradesh (Andhra Area) Town planning Act, 1920.
do 1920 VIII The Andhra Pradesh (Andhra Area) Elementary Education Act, 1920
do 1920 XIV The Madras Local Boards Act, 1920
do 1923 V The Andhra Pradesh State Aid to Industries Act, 1922
do 1923 VIII The Andhra Pradesh Survey and Boundaries Act, 1923.
do 1926 III The Andhra Pradesh (Andhra Area) Nurses and Midwives Act, 1926
Banganapalle 1926 IV The Andhra Pradesh (Andhra Area) Village Officers Restoration Act, 1956.
Pudukkottai, Banganapalle
and Sandur 1926 V The Andhra Pradesh Borstal Schools Act, 1926
Pudukkottai and
Banganapalle. 1927 II The Madras Hindu Religious Endowments Act, 1925
Pudukkottai, Banganapalle
and Sandur 1928 VII The Mappilla Wills Act, 1928
do 1929 III The Jaina Succession Act, 1928
do 1930 III The Andhra Pradesh (Andhra Area) Gaming Act, 1930.
do 1932 VII The Madras Cotton Control Act, 1932
do 1933 XX The Andhra Pradesh (Andhra Area) Commercial Crops Markets Act, 1933.
do 1933 XXI The Andhra Pradesh (Andhra Area) Nambudri Act,, 1932.
do 1933 XXII The Andhra Pradesh (Andhra Area) Marumakkattayam Act, 1932
do 1934 X The Andhra Pradesh (Andhra Area) Co-operative Land Mortgage Banks Act, 1934.
do 1935 VI The Andhra Pradesh (Andhra Area) Maternity Benefit Act, 1934.
do 1935 VII The Andhra Pradesh (Andhra Area) Debtor Protection Act, 1935.
do 1936 XI The Andhra Pradesh (Andhra Area) Debt Concilliation Act, 1936.
do 1936 XVI The Andhra Pradesh Famine Relief Fund Act, 1936
do 1937 III The Andhra Pradesh Probation of Offenders Act, 1936
do 1937 XI The Madras Payment of Salaries and Removal of Disqualifications Act, 1937.
do 1938 IV The Andhra Pradesh (Andhra Area) Agriculturists Relief Act, 1938
do 1938 V The Andhra Pradesh Traffic Control Act, 1938.
do 1938 XXI The Removal of Civil Disabilities Act, 1938
do 1939 III The Andhra Pradesh (Andhra Area) Public Health Act, 1939.
do 1939 V The Andhra Pradesh (Andhra Area) Electricity Duty Act, 1939
do 1939 VI The Madras Sales of Motor Spirit Taxation Act, 1939]
do 1939 IX The Madras General Sales Tax Act, 1939
do 1939 X The Andhra Pradesh Entertainments Tax Act, 1939
do 1939 XVII The Mappilla Marumakkattayam Act, 1938
Banganapalle 1939 XVIII The Andhra Pradesh (Andhra Area) Restoration of Village Officers
(Validation) Act, 1939
Pudukkottai, Banganapalle
and Sandur 1942 XIII The Andhra Pradesh (Andhra Area) Irrigation (Voluntary Cess) Act, 1942
do 1943 XIV The Madras Stamp (Increase of Duties) Act, 1943
do 1943 XVIII The Andhra Pradesh (Andhra Area) Irrigation works (Repairs, Improvement and Construction) Act, 1943.
do 1943 XXIII The Andhra Pradesh (Andhra Area) Pawnbrokers Act, 1943
do 1945 XIII The Andhra Pradesh (Andhra Area) Prevention of Begging At, 1945
do 1947 V The Andhra Pradesh (Andhra Area) Temple Entry Authorization Act, 1947.
do 1947 IX The Bar Councils and Legal Practitioners (Andhra Pradesh (A.A.) Amendment Act, 1947.
do 1947 XXVI The Hindu Women's Rights to Property (Andhra Pradesh) (Andhra Area) (Extension to Agricultural Land) Act, 1947.
do 1947 XXXI The Andhra Pradesh (Andhra Area) Devadasis (Prevention of Dedication) Act, 1947.
do 1947 XXXVI The Andhra Pradesh (Andhra Area) Shops and Establishments Act, 1947.
do 1948 I The Andhra Pradesh Home Guards Act, 1948
do 1948 III The Andhra Pradesh Suppression of Disturbances Act, 1948.
do 1948 VI The Andhra Pradesh (Andhra Area) Restriction of Habitual Offenders Act, 1948.
do 1949 VI The Madras Hindu (Bigamy Prevention and Divorce) Act, 1949.
do 1949 IX The Andhra Pradesh (Andhra Area) Aliyasantana Act, 1949
do 1949 XIX The Andhra Pradesh (Andhra Area) Irrigation Tanks (Improvement) Act, 1949
do 1949 XX The Andhra Pradesh (Andhra Area) Sugar Factories Control Act, 1949
SCHEDULE 2 SCHEDULE
[See Section 14(3).]
SCHEDULE 2
[See Section 14(3)]
Transitional Provisions
The Sandur Municipality constituted under the Mysore Minor Municipalities Act,
1933 and every panchayat constituted under the Sandur Village Panchayats Act,
1939, shall be deemed to be a panchayat constituted under the Madras Local Boards Act, 1902.
2. Notwithstanding anything contained in the Madras Local Boards Act, 1920 as applied to the Sandur State (hereinafter referred to as the said Act) (a)(i) the members of the Sandur Municipality holding office immediately before the 1st January, 1950 shall, subject to the provisions of Sections 56, 57 and 59 of the said Act, be deemed to be members of the Sandur Panchayat on and from that date;
(ii) the term of office of members of every panchayat holding office immediately before the 1st January, 1950 and of the members of the panchayat referred to in sub clause (i) shall extend to, or expire on, as the case may be, such date as the State Government may fix, and the State Government shall cause elections to be held so that the newly elected members may come into office on the date fixed for the retirement of the old members;
(iii) the State Government may from time to postpone any date fixed by them under sub clause (ii) and fix another date in lieu thereof;
(b) the president of the Sandur Municipality, and of every panchayat, holding office immediately before the 1st January, 1950, shall subject to the provisions of sub sections (1) and (2) of Sections 15 and Section 43 of the said Act, hold office as president of the panchayat concerned up to, or vacate office on, the date fixed under clause (a);
(c) a meeting of the newly elected members of every panchayat, shall be held on or as soon as may be after the said date on a day and at a time fixed by the State Government or such other authority as may be empowered by them in this behalf for the election of the president.
(d) the term of office of the newly elected members of every panchayat or the members elected in their places at casual vacancies shall expire at the end of three years, if the date fixed under clause (a) is the first day of November and in other cases, at the end of three years from the first day of November immediately preceding such date;
(e) any vacancy in the office of president of any panchayat which is in existence on the 1st January, 1950 or which occurs before the date fixed under clause (a) shall be filled by election by the panchayat;
(f) any such vacancy in the office of an appointed member of a panchayat shall be filled by appointed by the State Government and in that of an elected member by election under the provisions of the said Act on the basis of the electoral rolls in force on the 31st December, 1949; and
(g) any person elected or appointed as president or as member of a panchayat under clause (e) or (f) shall hold office only up to the date fixed under clause (a).
