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MADRAS DECENTRALISATION ACT, 1914 (8 OF 1914)
MADRAS DECENTRALISATION ACT, 1914
(8 OF 1914)
An Act to facilitate the administration of certain enactments Preamble.- WHEREAS it is expedient to facilitate the administration of certain enactments; It is hereby enacted as follows:-
SECTION 1: Short title
This Act may be called the Madras Decentralisation Act, 1914.
SECTION 2: Amendment of certain enactments
The enactments specified in the third column of the Schedule are hereby amended to the extent and in the manner specified in the fourth column thereof.
SECTION 3: Saving of orders, etc., issued by previous authorities
Any appointment, notification, order, scheme, rule, form or by-law made or issued by an authority for the making or issuing of which a new authority is substituted by or under this Act shall, unless inconsistent with this Act, be deemed to have been made or issued by such new authority unless and until superseded by an appointment, notification, order, scheme, rule, form or by-law made or issued by such new authority.
