INDIAN TREASURE-TROVE (ANDHRA PRADESH EXTENSION AND AMENDMENT) ACT, 1958

Preamble - THE INDIAN TREASURE-TROVE (ANDHRA PRADESH EXTENSION AND AMENDMENT) ACT, 1958

[1]THE INDIAN TREASURE-TROVE (ANDHRA PRADESH EXTENSION AND AMENDMENT) ACT, 1958

[Act No. 07 of 1959]

[12th January, 1959]

PREAMBLE

An Act to extend the Indian Teasure-Trove Act. 1878. to certain areas in the State of Andhra Pradesh and further to amend it in its application to that State.

Be it enacted by the Legislature of the State of Andhra Pradesh in the Ninth year of the Republic of India as follows.--

 

Section 1 - Short title, extent and commencement

(1)     This Act may be called the Indian Treasure Trove (Andhra Pradesh Extension and Amendment) Act. 1958.

 

(2)     It extends to the whole of the State of Andhra Pradesh.

 

(3)     This section shall come into force at once; and the rest of this Act shall come into force on such date [2] as the State Government may, by notification in the Andhra Pradesh Gazette, appoint.

 

Section 2 - Definitions

In this Act, unless the context otherwise requires?

(a)      "Andhra area" means the territories of the State of Andhra Pradesh which, immediately before the 1st November, 1956, were comprised in the State of Andhra.

(b)      "transferred territories" means the territories specified in sub-section (1) of Section 3 of the States Reorganisation Act, 1956 (Central Act 37 of 1956).

Section 3 - Extension of Central Act 6 of 1878 to the transferred territories

The Indian Treasure-Trove Act, 1878 (Central Act 6 of 1878), as in force at the commencement of this Act in the Andhra Area (hereinafter referred to as the principal Act), as amended by Sections 4 and 5 is hereby extended to, and shall be in force in the transferred territories.

Section 4 - Amendment of Section 1, Central Act 6 of 1878

In Section 1 of the principal Act, after the expression "except the territories which, immediately before the 1st November, 1956, were comprised in Part -B States" the expression of "other than the territories specified in sub-section (1) of Section 3 of the States Reorganisation Act; 1956 (Central Act 37 of 1956) shall be added".

Section 5 - Amendment of Section 4, Central Act 6 of 1878

In clause (b) of subsection (1) of Section 4 of the principal Act, for the words "the place in which it was found, the words "the place in which and the circumstances under which it was found" shall be substituted.

Section 6 - Power to remove difficulty

If any difficulty arises in giving effect to the provisions of this Act or of the principal Act extended by this Act, in their application to the transferred territories, in consequence of the transition to the said provisions from the provisions of the Act referred to in Section 7, the State Government may, by order, make such provision or give such directions as appear to them to be necessary or expedient for removing the difficulty.

Section 7 - Repeal of Hyderabad Act III of 1322 Fasli

The Hyderaabd Treasure-Trove Act (Hyderabad Act III of 1322 Fasli) is hereby repealed].

Provided that such repeal shall not affect the previous operation of the said Act or any right, title, obligation or liability already acquired accrued or incurred thereunder, and subject thereto, anything done or any action taken in the exercise of any power conferred by or under the said Act shall be deemed to have been done or taken in the exercise of the power conferred by or under the principal Act extended by this Act as if that Act was in force in the transferred territories on the date on which such thing was done or action was taken.