MADRAS DISTRICT LIMITS ACT, 1865 THE MADRAS DISTRICT LIMITS ACT, 1865 [Act No. 1 of 1865] [1][5th January, 1865] An Act to provide for the alteration of the * * * [2]limits of Districts or Zilas in the Madras Presidency. It shall be lawful for the [3] [State Government] [4] [*** * * *], from time to time, to alter the limits of existing districts or zilas [5] [* * * * * *****]. [1] Short title, "The Madras District Limits Act, 1865" was given by the Repealing and Amending Act, 1901 (Central Act XI of 1901). The Act is in force in the Nugurtaluk of the East Godavari district in virtue of section '2 (1) of Regulation 1 of 1909. [2] The words "Stations of Zillah Courts and" were repealed by the Repealing and Amending Act, 1901 (Central Act XI of 1901)- Third Schedule, Part III. [3] The words "Provincial Government" were substituted for the words "Governor in Council" by the Adaptation Order of 1937 and the word "State" was substituted for "Provincial" by the Adaptation Order of 1950. [4] The words "of Fort St. George" were omitted by Adaptation Order of 1937. [5] The words "in any part of the Provinces subject to his control" were omitted by ibid.
Preamble - THE MADRAS DISTRICT LIMITS ACT, 1865PREAMBLE
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