[Dated March 21, 1867] An
Act to shorten the language used in [4][TamiI
Nadu Acts] and to make certain provisions relating thereto. Preamble.-Whereas
it is expedient to enact once for all certain definitions of terms usually
employed in the [5][Tamil
Nadu Acts] and to make certain other provisions regarding such Acts; It is
enacted as follows:- Whenever,
in any future [6][Tamil
Nadu Act], any word or expression shall be employed which has been defined in
Chapter II of the Indian Penal Code, or in Chapter I of the Code of Criminal
Procedure[7],
such word or expression shall be taken to have the meaning assigned to it in
those chapters, unless it be otherwise provided by the Act, or unless there be
something either in the subject or context repugnant to such construction.
Central Act XLV of 1860. First
The words “Magistrate of Police” shall denote any person exercising the powers
of a Magistrate of Police within the local limits of the ordinary original
civil jurisdiction of the High Court of Judicature at Madras for the time
being. Second.-“Town
of MadrM.” The words “Town of Madras” shall denote such places as are within
the local limits for the time being of the ordinary original civil jurisdiction
if the High Court of Judicature at Madras. Where
any Act, repealing in whole or in part any former enactment, is itself
repealed, such last repeal shall not revive the enactment, or any of the
provisions thereof, before repealed, unless words be added reviving such
enactment or provisions. The
repeal of any Act or Regulation shall not affect any act which shall have been
done, or any offence which shall have been committed, or any fine or penalty
which shall have been incurred, or any proceedings which shall have been
commenced, before the repealing Act shall have come into operation. Where
in any future [8][Tamil
Nadu Act] no time is mentioned at which the same shall come into operation,
such Act shall take effect from such date as the [9][State
Government] may notify by cation in the [10][Official
Gazette]. [Judicial
notice of Madras Acts: recital of public fact to be prima facie evidence of its
truth.] Rep. by the Repealing and Amending Act, 1874 (XVI of 1874). [Judicial
notice of Madras Acts: recital of public fact to be prima facie evidence of its
truth.] Rep. by the Repealing and Amending Act, 1874 (XVI of 1874). This
Act may be cited for all purposes as the [11][Tamil
Nadu] General Clauses Act, 1867. [1] Received the assent
of the Governor on the 15th February 1867, and of the Governor-General on the
21st March 1867. [2] The words were
substituted for the word “Madras” by the Tamil Nadu Adaptation of Laws Order,
1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order,
1969, which came into force on the 14th January 1969. [3] Received the assent
of the Governor on the 15th February 1867, and of the Governor-General on the
21st March 1867. [4] This expross on was
substituted for the expression “Acts of the Governor of Fort St. George in
Council” by the Tamil Nadu Adaptation of Laws Order, 1970, which was deemed to
have come into force on the 14th January 1969. [5] This expross on was
substituted for the expression “Acts of the Governor of Fort St. George in
Council” by the Tamil Nadu Adaptation of Laws Order, 1970, which was deemed to
have come into force on the 14th January 1969. [6] This expression was
substituted for the expression “Act of the Governor of Fort St. George in
Counoil” by ibid. [7] See now Central Act 2
of 1974. [8] This expression was
substituted for the expression “Act of the Governor of Fort St. George in
Council” by the Tamil Nadu Adaptation of Laws Order, 1970, which was deemed to
have come into force on the 14th January 1969. [9] 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. [10] These words were
substituted for the words “St. George Gazette” by the Adaptation Order of 1937. [11] These words were
substituted for the word “Madras” by the Tamil Nadu Adaptation of Laws Order,
1969, as amended, by the Tamil Nadu Adaptation of Laws (Second Amendment)
Order, 1968. which came into force on the 14th January 1969.[1][Tamil Nadu General Clauses Act, 1867[2]
[Tamil Nadu Act 1 of 1867][3]Section 2. “Magistrate of Police.”.-