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The Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959

[Act No. 56 of 1959]

[24th December, 1959.]

Contents
Title Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959
Sections Particulars
Part I Preliminary
1. Short title and commencement
2. Definitions
Part II Transfer of Territories
3. Transfer of territories
4. Changes of territorial divisions in Andhra Pradesh
5. Changes of territorial divisions in Madras
6. Amendment of First Schedule to the Constitution
7. Saving powers of State Government
Part III Representation in The Legislatures
8. Amendment of Fourth Schedule to the Constitution
9. Bye-election to fill the additional seat
10. Amendment of First Schedule to the Delimitation Order
11. Provision as to sitting members
12. Strength of Legislative Assemblies
13. Amendment of Second Schedule to Delimitation Order
14. Amendment of Delimitation Commission's Final Order No. 19
15. Provisions as to certain sitting member
16. Extent of Council constituencies
17. Sitting members
Part IV High Courts
18. Extension of jurisdiction of, and transfer of proceedings to, Andhra Pradesh High Court
19. Extension of jurisdiction of, and transfer of proceedings to, Madras High Court
20. Right to appear or act in any proceedings transferred under section 18 or section 19
21. Interpretation
Part V Authorisation of Expenditure
22. Appropriation of moneys for expenditure in transferred territories under existing appropriation Acts
23. Reports relating to the accounts of Andhra Pradesh and Madras
24. Distribution of revenues
Part VI Apportionment of Assets and Liabilities
25. Land and goods
26. Arrears of taxes
27. Right to recover loans and advances
28. Refund of taxes collected in excess
29. Deposits
30. Provident Funds
31. Pensions
32. Contracts
33. Liability in respect of actionable wrong
34. Liability as guarantor of co-operative societies
35. Items in suspense
36. Power of Central Government to order allocation or adjustment in certain cases
37. Certain expenditure to be charged on the Consolidated Fund
Part VII Administrative Provisions
38. Provision as to certain financial Corporations
39. Amendment of Act 6 of 1942
40. Provisions as to State Electricity Boards and apportionment of their assets and liabilities
41. Special provisions with regard to Araniar Project
42. Temporary provisions as to the continuance of certain existing road transport permits
43. Provisions relating to services
44. Provisions as to the continuance of officers in the same posts
Part VIII Legal and Miscellaneous Provisions
45. Territorial extent of laws
46. Power to adapt laws
47. Power to construe laws
48. Power to name authorities, etc., for exercising statutory functions
49. Legal proceedings
50. Transfer of pending proceedings
51. Right of pleaders to practise in certain courts
52. Effect of provisions inconsistent with other laws
53. Power to remove difficulties
54. Power to make rules
The Schedules
First Schedule Territories transferred from the State of Madras to the State of Andhra Pradesh
Second Schedule Territories transferred from the State of Andhra Pradesh to the State of Madras
Third Schedule [See section 4(1)]
Fourth Schedule Modifications of the First Schedule to the Delimitation of Parliamentary and Assembly Constituencies Order, 1956
Fifth Schedule Modifications of the Second Schedule to the Delimitation of Parliamentary and Assembly Constituencies Order, 1956
Sixth Schedule Villages in Kannigaipper firka in Tiruvallur taluk included in Tiruvallur constituency


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