The Pondicherry (Administration) Act, 1962

[Act No. 49 of 1962]

[5th December, 1962.]

Contents
Title	Pondicherry (Administration) Act, 1962
Sections	Particulars
1.	Short title, extent and commencement
2.	Definitions
3.	Officers and functionaries in relation to Pondicherry
4.	Continuance of existing laws and their-adaptation
5.	Property and assets
6.	Rights and obligations
7	Continuance of existing taxes
8.	Power to extend enactments to Pondicherry
9.	Extension of the jurisdiction of Madras High Court to Pondicherry
10.	Jurisdiction of High Court
11.	Advocates entitled to practise before High Court
12.	Power of High Court to make rules
13.	Validation of certain orders and decrees
14.	Limitation for appeals
15.	Saving of limitation in certain cases
16.	Rule of construction
17.	Power to construe laws
18.	Effect of other laws
19.	Power to remove difficulties
20.	Repeal and saving