Karnataka Repealing and Amending (Regional Laws) Act, 2009

Karnataka Repealing and Amending (Regional Laws) Act, 2009

(Karnataka Act No. 26 of 2011)

kar115

(Received the assent of the Governor on the fifteenth day of April, 2011)

An Act to repeal certain regional laws and to amend certain other laws in force in the State.

Whereas it is expedient to repeal certain regional laws in force in one or other Areas of the State and to amend certain such and other laws in force in the State.

Be it enacted by the Karnataka State Legislature in the Sixtieth year of the Republic of India as follows:-

1. Short title and commencement. - (1) This Act may be called the Karnataka Repealing and Amending (Regional Laws) Act, 2009.

(2) It shall come into force at once.

Object & Reasons6

Statement Of Objects And Reasons - Amending Act 26 of 2011. - The Government has constituted a One Man Committee headed by Sri.K.R.Chamayya, Retd Law Secretary and Retd Vice Chairman of Karnataka Administrative Tribunal to suggest repeal of all absolute regional Acts inforce in the different Areas of the State i.e. Belgaum Area, Coorg District, Gulburga Area, Mangalore and Kollegal Area and Mysore Area and to prepare volumes of such of those Acts which are considered to be necessary.

The Committee has recommended,-

1. to repeal 153 Acts of Belgaum Area Regional Laws, 23 Acts of Coorg District Area Regional Laws, 96 Acts of Gulbarga Area Regional Laws, 175 Acts of Mangalore and Kollegal Area, 92 Acts of Old Mysore Area.

2. to amend 12 Acts of different Regions and extend the provisions to throughout the State for the reasons specified below namely. -

1. The Bombay Hindu Heirs' Relief Act 1866 Bombay Act VII of 1866. - This Act falling under Entry V of List III is in force in Belgaum Area of the State. The preamble to that Act reads thus:

Whereas, according to the law in force, as applied to Hindus by the High Court of Judicature at Bombay in the exercise of its ordinary original civil jurisdiction, no son or grandson of a deceased Hindu is liable for the debts of his ancestor merely by reason of his being such son or grandson, and no son, grandson or other heir of a deceased Hindu, who has received assets of the deceased, is merely from that circumstance liable for the debts of his ancestor beyond the amount of the assets received, and no person marrying a Hindu widow is liable in consequence of such marriage for the debts of her former or any prior deceased husband;

and whereas a different law is applied to Hindus by the Civil Courts which exercise jurisdiction in places beyond the local limits of the ordinary original civil jurisdiction of the said High Court, and it is expedient to amend the law as applied by such other Courts, and to make the law in that respect uniform throughout the Presidency of Bombay;

and whereas it is also expedient to limit the liability of a Hindu for a family-debt contracted when he was unborn or under twenty-one years of age";

It limits the liability of a son, grandson or heir of a deceased Hindu for the debts of his ancestors, the liability of the second husband of a Hindu widow for the debts of her earlier husband, etc. As suggested by the One-Man Committee it is considered desirable to extend it to the whole State.

2. The Bombay Prevention of Excommunication Act 1949 (Bombay Act XLII of 1949). - This Act falling under entries 3 and 23 of List III which is in force in Belgaum area of the State prohibits the practice prevailing in certain communities of excommunication of its members for some reason or other. News papers report about powerful people of a village boycotting people of lower status in that village and preventing them from using village well or preventing them from purchasing their daily needs from the shops in the village etc. when disputes arise between those groups. One-Man Committee has suggested that it is desirable to make it applicable to such cases and to extend it to the whole State to prevent such practices in a village.

3. The Bombay Judicial Proceedings (Regulation of Reports) Act 1955. (Bombay Act XVIII of 1955). - This Act falling under entries 1 and 2 of List III which is in force in Belgaum Area of the State regulates the publication of reports of judicial proceedings, so as to prevent the publication of obscene or indecent matter and other related matters, as such publication is not in public interest. It restricts publication of judicial proceedings relating to offences under sections 354, 366, 366A, 366B, 376, 377, 497 and 498 of Indian Penal Code. One-Man Committee has suggested that it is desirable to extend this Act to the whole State and make it applicable to proceedings relating to offences punishable under sections 376A, 376B, 376C, 376D and 498A of Indian Penal Code also. Some consequential amendments are also suggested.

4. The Hyderabad Prevention of Theft from Gold Mines Regulation 1359F (Hyderabad Regulation XXIII of 1359F). - This Act falling under entries 1 and 2 of List III was enacted for prevention of theft of gold from gold mines. It is now in force only in the Gulburga Area of the State. As suggested the One- Man Committee it is considered desirable to extend it to the whole State so that it would apply to all gold mines in the State.

5. The Karnataka Ayurvedic, Naturopathy, Siddha, Unani and Yoga Practitioners Registration and Medical Practitioners Miscellaneous Provisions Act 1961 (Karnataka Act 9 of 1962). - The expression "couching" used in section 36 A of this Act is not defined. That expression has been defined in Madras Act XII of 1945. It is proposed to repeal that Madras Act and define the expression "couching" in section 36A of this Act.

6. The Karnataka Police Act 1964 (Karnataka Act 4 of 1964). - In Gulburga Area of the State a Hyderabad Act called the Hyderabad Eunuchs Act XVI 1329F is in force. It provides for registration and control of eunuchs. One-Man Committee has suggested that instead of having a separate law on the subject it is better to repeal that Hyderabad Act and to amend the Police Act empowering the Police Commissioners to make orders for registration and control of eunuchs etc., within their jurisdiction, if it is considered necessary.

7. The Karnataka Land Revenue Act 1964 (Karnataka Act 12 of 1964). - There is an Act of former State of Madras (Madras Act X of 1831) which is in force in Mangalore and Kollegal Area which prohibits sale of estates, belonging to minors not taken under the management of Court of Wards, for arrears of land revenue and thereby protects the properties of minors. One-Man Committee has suggested that it is a desirable piece of legislation. It is proposed to insert a similar provision in section 165 of the Land Revenue Act 1964 and repeal the said Madras Act of 1831.

8. The Madras Rivers Conservancy Act 1884 (Madras Act VI of 1884). - This law falling under Entry 18 of List II which is in force in the Mangalore and Kollegal Area of the State provides for conservancy of rivers in the State. It empowers the Government to make survey of any river or part of a river for the purpose of determining its bed i.e. the limits and boundaries of the river bed. It prohibits constructions, plantations etc. within the river bed without necessary permission. It provides for issuing directions to remove constructions, plantations etc. in the river bed. One-Man Committee has suggested that it is desirable to have such a law and extend it to tanks, lakes and other water bodies. Such a law may help to clear encroachments of rivers, tanks, lakes and other water bodies. Necessary provision is made in the enclosed Bill.

9. The Mysore Tramways Act 1906 (Mysore Act II of 1906). - This Act falling under Entry 13 of List II is now in force only in Mysore Area of the State. As suggested by the One-Man Committee it is proposed to extend it to the whole State.

10. The Mysore Restriction of Meetings near Legislative Assembly Act 1951 (Mysore Act XV of 1951). - For the undisturbed conduct of business of the State Legislative Assembly this Act restricts meetings, assemblies etc. within a distance of half a mile from the place of meetings of the Legislative Assembly of the then State of Mysore. The State Legislature now consists of two Houses. The Government has now decided to hold meetings of the Houses of the State Legislature outside Bangalore also. As suggested by the One-man Committee it is proposed to extend this Act through out the State with suitable amendments.

11. The Mysore Transfer of Property (Extension to Agricultural lands) Act 1951 (My sore Act XXXII of 1951). - This Act which is in force in Mysore Area of the State provides for application of the Transfer of Property Act 1882 (Central Act IV of 1882) to transfer of agricultural lands in the Mysore Area of the State. Transfer of Property Act was made applicable to transfer of agricultural lands in Gulburga Area of the State by section 3 of Land Reforms Act 1961. Transfer of Property Act is in force in the whole State. As suggested by the One-Man Committee it is proposed to extend this Act to the whole State so that Transfer of Property Act is applicable to transfer of agricultural lands through out the State. The words "except Bellary district" occurring in section 1(2) of the Act have been deleted by sub-section (3) of section 4 of Mysore Act 14 of 1955.

12. The My sore Contract (Extension to Agricultural lands) Act 1954 (My sore Act 29 of 1954). - This Act which is in force in Mysore area of the State provides for application of the Indian Contract Act 1872 (Central Act IX of 1872) to contracts relating to agricultural lands as they apply to other lands in Mysore Area of the State. Indian Contract Act is in force in the whole State. As suggested by the One-man Committee it is proposed to extend this Act to the whole State. The words "except Bellary district" occurring in section 1(2) of the Act have been deleted by sub-section (3) of section 4 of Mysore Act 14 of 1955.

Hence, the Bill.

[L.C. Bill No. 1 of 2009, File No. Samvyashae 19 Shasana 2009]

(First published in the Karnataka Gazette Extra-ordinary on the twenty sixth day of April, 2011)

2. Definitions. - In this Act, unless the context otherwise requires,-

(a) "regional laws" mean laws in force in the former States of Bombay, Coorg, Hyderabad, Madras and Mysore immediately before 1st November 1956, and continued in force under section 119 of the States Reorganization Act 1956 (Central Act 37 of 1956) in the respective Areas of those States which are now part of Karnataka State; and

(b) "Schedule" means a Schedule annexed to this Act.

3. Repeal of certain laws. - The regional laws specified in Parts A to E of the First Schedule as in force in the respective Areas of the State are hereby repealed.

4. Amendment of certain laws . - The laws specified in the Second Schedule are hereby amended to the extent and in the manner mentioned therein.

5. Savings. - (1) The repeal by this Act of any regional law shall not affect any other law in which the repealed law has been applied, incorporated or referred to;

and this Act shall not affect the validity, invalidity, effect or consequences of anything already done or suffered, or any right, title, obligation or liability already acquired, accrued or incurred, or any remedy or proceeding in respect thereof, or any release or discharge of or from any debt, penalty, obligation, liability, claim or demand, or any indemnity already granted, or the proof of any past act or thing;

nor shall this Act affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or existing usage, custom, privilege, restriction, exemption, office or appointment, notwithstanding that the same respectively may have been in any manner affirmed or recognized or derived by, in or from any law hereby repealed;

nor shall the repeal by this Act of any regional law revive or restore any office, custom, liability, right, title, privilege, restriction, exemption, usage, practice, procedure, merger or other matter or thing not now existing or in force;

nor shall the repeal of the Appropriation Acts by this Act affect the audit, examination, accounting, investigation, inquiry or any other action taken or to be taken in relation thereto by any authority and such audit, accounting, investigation, inquiry or action could be taken and or continued as if the said Acts are not repealed by this Act;

nor shall the repeal of any regional law shall affect any proceedings initiated or to be initiated under that law before any court or other authority to challenge, or to enforce, the rights conferred by that law and those proceedings shall be continued and disposed off in accordance with that law as if the said law is not repealed by this Act.

(2) For the removal of doubts it is hereby declared that where this Act repeals any regional law by which,-

(i) the text of any other law, was amended by the express addition, omission, insertion or substitution of any matter, or extended to any area of the State, the repeal shall not affect the continuance of any such amendment or extension made by the law so repealed and in operation at the commencement of this Act;

(ii) any action taken (including any rule or order or bye-law or regulation made or any tax or cess or fee assessed or collected) by the Government or any other authority has been validated or saved or proceedings before one authority has been transferred to another authority or any declaration has been made or any merger, or extension or restoration or restoration has taken place or any direction has been given, the repeal shall not affect the operation of such validation or saving or transfer or declaration or direction or merger, or extension and in operation at the commencement of this Act; and

(iii) any other law has been amended or repealed or extended to the State of Karnataka or any part thereof with or without some consequential or transitory or saving provisions the repeal shall not affect the operation of such amendment, repeal, extension or provision and in operation at the time of commencement of this Act.

(3) The provisions of sections 6, 8 and 24 of the Karnataka General Clauses Act, 1899 (Karnataka Act III of 1899) shall be applicable in respect of repeal and amendment of a law by this Act.

First Schedule

(See section 3)

Repealed Regional Laws

Part-A

Belgaum Area Regional Laws

Sl. No.	Year	Act No.	Short Title
1.	1827	IV	Civil Courts (Law to be observed). (Regulation IV of 1827)
2.	1827	XII	Police (Duties and Powers of Magistrates) (Regulation XII of 1827)
3.	1827	XXII	Military Authority (Assistance to Marching Troops) (Regulation XXII of 1827)
4.	1830	VII	Southern Maratha County (Dharwar District) (Regulation VII of 1830)
5.	1891	VIII	Easements (Extending Act, 5 of 1882). (Act VIII of 1891)
6.	1894	XV	The Engineers' Certificates Validation Act, 1894 (Act XV of 1894)
7.	1862	IV	The Markets and Fairs Act, 1862 (Act IV of 1862)
8.	1863	II	The Exemptions from Land-revenue (No.1) Act, 1863 (Act II of 1863)
9.	1863	III	The Satara, Sholapur and Southern Maratha Country Laws Act, 1863 (Act III of 1863)
10.	1864	II	The Bombay Steam Vessels Act, 1864 (Act II of 1864)
11.	1865	III	The Act for Avoiding Wagers (Amendment) Act, 1865 (Act III of 1865)
12.	1867	VII	The Bombay District Police Act, 1867 (Act VII of 1867)
13.	1868	II	The Bombay Ferries Act, 1868 (Act II of 1868)
14.	1874	II	The Civil Jails Act, 1874 (Act II of 1874)
15.	1879	VI	The Bombay Port Trust Act 1879 (Act VI of 1879)
16.	1883	I	The Bombay High - way Act, 1883 (Act I of 1883)
17.	1883	V	The Bombay Public Authorities Seals Act, 1883 (Act V of 1883)
18.	1901	VI	The Bombay Land Revenue Code (Amendment) Act, 1901 (Act VI of 1901)
19.	1904	I	The Bombay General Clauses Act, 1904 (Act I of 1904)
20.	1912	II	The Societies Registration (Amendment) Act, 1912 (Act II of 1912)
21.	1912	VII	The Bombay Smoke Nuisances Act, 1912 (Act VII of 1912)
22.	1912	XII	The Bombay Abkari (Amendment)Act, 1912 (Act XII of 1912)
23.	1912	XIII	The Indian Limitation (Amendment) Act, 1912 (Act XIII of 1912)
24.	1913	IV	The Bombay Land Revenue (Amendment) Act, 1913 (Act IV of 1913)
25.	1915	III	The Bombay Decentralization Act, 1915 (Act III of 1915)
26.	1918	VI	The Bombay disqualification of Aliens Act 1918 (Act VI of 1918)
27.	1922	III	The Bombay Cotton Contracts Control (War Provisions) Repeal Act, 1922 (Act III of 1922)
28.	1925	VIII	The Bombay Securities Contracts Control Act, 1925 (Act VIII of 1925)
29.	1930	VI	The Provinicial Small Cause Courts (Bombay Amendment) Act, 1930 (Act VI of 1930)
30.	1931	V	The Cattle - trespass (Bombay Amendment) Act, 1931 (Act V of 1931)
31.	1932	II	The Bombay Finance Act, 1932 (Act II of 1932)
32.	1932	IX	The Provincial Small Cause Courts (Bombay Amendment) Act, 1932(Act IX of 1932)
33.	1933	II	The Bombay (District) Tobacco Act, 1933 (Act II of 1933)
34.	1933	VI	The Bombay Village Panchayats Act, 1933 (Act VI of 1933)
35.	1934	IX	The Bombay Trade Disputes Conciliation Act, 1934 (Act IX of 1934)
36.	1935	XXIX	The Bombay Criminal Procedure (Elections offences) Amendment Act, 1935 (Act XXIX of 1935)
37.	1936	XV	The Indian Lunacy Bombay District Municipal and Bombay Municipal Boroughs (Amendment) Act, 1936 (Act XV of 1936)
38.	1936	XX	The Bombay Opium Smoking Act, 1936 (Act XX of 1936)
39.	1937	VI	The Indian Limitation (Bombay Amendment) Act, 1937 (Act VI of 1937)
40.	1938	XV	The Indian Lunacy (Bombay Audit Act 1938 (Act XV of 1938)
41.	1938	XIX	The Bombay Probation of offenders Act, 1938 (Act XIX of 1938)
42.	1938	XXII	The Bombay Forfeited Lands Restoration Act, 1938 (Act XXII of 1938)
43.	1938	XXVI	The Bombay Medical Practitioners' Act, 1938 (Act XXVI of 1938)
44.	1939	IX	The Bombay Gas Supply Act, 1939 (Act IX of 1939)
45.	1939	XXVI	The Bombay Fodder and Grain Control Act, 1939 (Act XXVI of 1939)
46.	1943	XIV	The Bombay Increase of Stamp Duties Act, 1943 (Act XIV of 1943)
47.	1945	XI	The Tobacco Duty (Town of Bombay) Act, 1857, and the Bombay (District) Tobacco Act, 1933 (Suspension) Act, 1945 (XI of 1945)
48.	1946	XVIII	The Indian Electricity (Bombay Amendment) Act, 1946 (Act XVIII of 1946)
49.	1946	XX	The Bombay Electricity (Special Powers) Act, 1946 (Act XX of 1946)
50.	1946	XXVII	The Bombay Cotton (Statistics) Act, 1946 (Act XXVII of 1946)
51.	1946	XXVIII	The Prevention of Cruelty to Animals, the Bombay District Police and the City of Bombay Police (Amendment) Act, 1946 (Act XXVIII of 1946)
52.	1946	XXX	The Code of Criminal Procedure (Bombay Amendment) Act, 1946 (Act XXX of 1946)
53.	1947	VII	The Motor Vehicles (Bombay Amendment) Act, 1947 (Act VII of 1947)
54.	1947	XVII	The Prisoners (Bombay Amendment) Act, 1947 (Act XVII of 1947)
55.	1947	XXIV	The Court - fees (Bombay Amendment) Act, 1946 (Act XXIV of 1947)
56.	1947	XXVII	The Bombay (Emergency Powers) Whipping Act, 1947 (Act XXVII of 1947)
57.	1947	XXXIV	The Bombay Adjudication Proceedings (Transfer and Continuance) Act, 1947 (XXXIV of 1947)
58.	1947	XXXVI	The Bombay Essential Supplies (Temporary Powers) and the Essential Commodities and Cattle (Control) (Enhancement of Penalties) Act, 1947 (XXXVI of 1947)
59.	1947	XLIV	The Board of Indian Systems of Medicine (Extension of Term) Act, 1947 (XLIV of 1947)
60.	1947	XLVII	The Waste Lands (Claims) (Bombay Repeal) Act, 1947 (XLVII of 1947)
61.	1947	LVIII	The Bombay Rationing (Preparatory and Continuance) Measures Act, 1947 (LVIII of 1947)
62.	1948	XXXII	The Code of Criminal Procedure (Bombay Amendment) Act, 1948 (XXXII of 1948)
63.	1948	XXXIII	The Bombay Land Requisition Act, 1948 (XXXIII of 1948)
64.	1948	XLII	The Court - fees (Bombay Amendment) Act, 1948 (XLII of 1948)
65.	1948	XLVI	The Code of Criminal Procedure (Bombay Second Amendment) Act, 1948 (XLVI of 1948)
66.	1948	L	The Indian Tramways (Bombay Amendment) Act 1948 (Act L of 1948)
67.	1948	LIII	The Societies Registration (Bombay Amendment) Act, 1948 (LIII of 1948)
68.	1948	LXII	The Indian Forest (Bombay Amendment) Act, 1948 (LXII of 1948)
69.	1948	LXXVIII	The Code of Criminal Procedure (Bombay Third Amendment) Act, 1948 (LXXVIII of 1948)
70.	1949	VI	The Agriculturists' Loans and the Bombay No.</b> - Agriculturists' Loans (Amendment) Act, 1949 (VI of 1949)
71.	1949	VII	The Prisoners (Bombay Amendment) Act, 1949 (VII of 1949)
72.	1949	XV	The Bombay Nursing Homes Registration Act 1949 (Act XV of 1949).
73.	1949	XXII	The Bombay Seals Act, 1949 (XXII of 1949)
74.	1949	XXXIV	The Court - fees (Bombay Amendment) Act, 1949 (XXXIV of 1949)
75.	1949	XXXV	The Bombay Land Acquisition officers Proceeding Validation Act, 1949 (XXXV of 1949)
76.	1949	LVI	The Indian Stamp (Bombay Amendment) Act, 1949 (LVI of 1949)
77.	1950	III	The Bombay Appropriation Act, 1950 (III of 1950)
78.	1950	IV	The Bombay Merged States (Laws) Act, 1950 (IV of 1950)
79.	1950	V	The Bombay Medical Practioners' (Amendment) Act, 1950 (V of 1950)
80.	1950	XVII	The Bombay Local Authorities Adult Franchise and Removal of Reservation of Seats Act, 1950 (XVII of 1950)
81.	1950	XXII	The Bombay Merged Areas Enclaves and Specified Areas (Amendment of Laws) Act, 1950 (XXII of 1950)
82.	1950	XXIV	The Bombay Local Authorities Census Expenses Contribution Act 1950 (Act XXIV of 1950)
83.	1950	XXVIII	The Land Acquisition (Bombay Commissioners (Abolition of office) Act, 1950 (XXVIII of 1950)
84.	1950	XXXIV	The Cattle - trespass and Bombay District Police (Amendment) Act, 1950 (XXXIV of 1950)
85.	1950	LI	The Bombay (Supplementary) Appropriation Act, 1950 (LI of 1950)
86.	1950	LVII	The Provincial Small Cause Courts (Bombay Amendment) Act, 1950 (LVII of 1950)
87.	1951	IV	The Bombay Appropriation Act, 1951 (IV of 1951)
88.	1951	V	The Bombay (Supplementary) Appropriation Act, 1951 (V of 1951)
89.	1951	XV	The Bombay Special Suits and Proceedings Validating Act, 1951 (XV of 1951)
90.	1951	XX	The Code of Criminal Procedure (Bombay Amendment) Act, 1951 (XX of 1951)
91.	1951	XXXV	The Bombay (Second Supplementary) Appropriation Act, 1951 (XXXV of 1951)
92.	1951	XXXIX	The Bombay (Second) Repealing and Amending Act, 1951 (XXXIX of 1951)
93.	1951	XLIV	The Bombay District Municipal and Municipal Boroughs (Amendment) Act, 1951 (XLIV of 1951)
94.	1952	I	The Bombay (First Supplementary) Appropriation Act, 1952 (I of 1952)
95.	1952	IV	The Bombay Appropriation (Vote on Account) Act, 1952 (IV of 1952)
96.	1952	VI	The Code of Criminal Procedure (Bombay Amendment) Act, 1952 (VI of 1952)
97.	1952	X	The Bombay Appropriation Act, 1952 (X of 1952)
98.	1952	XVIII	The Bombay (Second Supplementary) Appropriation Act, 1952 (XVIII of 1952)
99.	1952	XXXI	The Bombay Displaced Persons Premises Control and Regulation Act, 1952 (XXXI of 1952)
100.	1953	I	The Bombay (Supplementary) Appropriation Act, 1953 (I of 1953)
101.	1953	VI	The Bombay Appropriation Act, 1953 (VI of 1953)
102.	1953	XVI	The Industrial Disputes (Appellate Tribunal) (Bombay Amendment) Act, 1953 (XVI of 1953)
103.	1953	XVII	The Gandhi National Memorial Fund (Local Authorities' Donations) Act, 1953 (XVII of 1953)
104.	1953	XXV	The Indian Forest (Bombay Amendment) Act, 1953 (XXV of 1953)
105.	1953	XXVII	The Prisons (Bombay Amendment) Act 1953 (XXVII of 1953)
106.	1953	XXXII	The Prevention of Cruelty to Animals (Bombay Amendment) Act, 1953 (XXXII of 1953)
107.	1953	L	The Bombay Land Tenures Abolition (Recovery of Records) Act, 1953 (L of 1953)
108.	1953	LI	The Bombay (Second Supplementary) Appropriation Act, 1953 (LI of 1953)
109.	1953	LIV	The Bombay Khar Lands (Amendment) Act, 1953 (LIV of 1953)
110.	1954	VIII	The Bombay Separation of Judicial and Executive Functions (Supplementary) Act, 1954 (VIII of 1954)
111.	1954	X	The Bombay Sales Tax (Amendment) Act, 1953 (X of 1954)
112.	1954	XI	The Bombay Local Boards (Amendment) Act, 1954 (XI of 1954)
113.	1954	XII	The Court Fees (Bombay Amendment) Act, 1954 (XII of 1954)
114.	1954	XIII	The Bombay (Supplementary) Appropriation Act, 1954 (XIII of 1954)
115.	1954	XVII	The Bombay Appropriation Act, 1954 (XVII of 1954)
116.	1954	XIX	The Bombay Provincial Municipal Corporations (Amendment) Act, 1954 (XIX of 1954)
117.	1954	XXI	The Bombay Repealing and Amending Act, 1954 (XXI of 1954)
118.	1954	XXII	The Bombay State Guarantees Act 1954 (Act XXII of 1954)
119.	1954	XXIII	The Bombay Agricultural Produce Markets (Amendment) Act, 1954 (XXIII of 1954)
120.	1954	XXVII	The Bombay City Land Revenue and Revenue Tribunal (Amendment) Act, 1954 (XXVII of 1954)
121.	1954	XXX	The Bombay State Universities (Amendment) Act 1954 (XXX of 1954)
122.	1954	XXXI	The Motor Vehicles (Bombay Amendment) Act, 1954 (XXXI of 1954)
123.	1954	XXXVIII	The Dekkhan Agriculturists' Relief (suits and Applications) Validation Act, 1954 (XXXVIII of 1954)
124.	1954	XLVI	The Bombay Rents, Hotel and Lodging House Rates Control (Amendment) Act, 1954 (XLVI of 1954)
125.	1954	XLIX	The Bombay (Second Supplementary) Appropriation Act, 1954 (XLIX of 1954)
126.	1954	LIV	The Bombay Municipal Boroughs (Amendment) Act, 1954 (LIV of 1954)
127.	1954	LVIII	The Bombay Amending Act, 1954 (LVIII of 1954)
128.	1954	LXI	The Bombay Medical Practioners' (Amendment) Act, 1954 (LXI of 1954)
129.	1954	LXV	The Industrial Disputes (Appellate Tribunal) (Bombay Amendment) Act, 1954 (LXV of 1954)
130.	1954	LXXIII	The Bombay Co-operative Societies (Amendment) Act, 1954 (LXXIII of 1954)
131.	1954	I	The Essential supplies (Temporary Powers Scheduled Areas) Amendment Regulation 1954 (Regulation I of 1954)
132.	1955	II	The Bombay Repealing and Amending Act, 1955 (II of 1955)
133.	1955	III	The Bombay (Supplementary) Appropriation Act, 1955 (III of 1955)
134.	1955	IV	The Bombay Appropriation Act, 1955 (IV of 1955)
135.	1955	XI	The Bombay Appropriation (Excess Expenditure) Act, 1955 (XI of 1955)
136.	1955	XVI	The Provincial Small Cause Courts (Suits Validation Act, 1955 (XVI of 1955)
137.	1955	XXIV	The Indian Forest (Bombay Amendment) Act, 1955 (XXIV of 1955)
138.	1955	XXIX	The Bombay (Second) Repealing and Amending Act, 1955 (XXIX of 1955)
139.	1955	XXXIII	The Bombay (Second Supplementary) Appropriation Act, 1955 (XXXIII of 1955)
140.	1955	XXXV	The Bombay District Municipal and Municipal Boroughs (Amendment) Act, 1955 (XXXV of 1955)
141.	1955	XXXIX	The Code of Criminal Procedure (Bombay Amendment) Act, 1955 (XXXIX of 1955)
142.	1955	XLI	The Bombay Appropriation (Second Excess Expenditure) Act, 1955 (XLI of 1955)
143.	1955	XLIII	The Bombay Local Boards and Village Panchayats (Amendment) Act, 1955 (XLIII of 1955)
144.	1955	XLIX	The Bombay Industrial Relations (Amendment) Act, 1955 (XLIX of 1955)
145.	1956	IV	The Bombay Supplementary Appropriation Act, 1956 (IV of 1956)
146.	1956	X	The Indian Forest (Bombay Amendment) Act, 1956 (X of 1956)
147.	1956	XI	The Societies Registration (Bombay Amendment) Act, 1956 (XI of 1956)
148.	1956	XIV	The Bombay Appropriation Act, 1956 (XIV of 1956)
149.	1956	XV	The Bombay Motor Vehicles Tax and the Motor Vehicles (Amendment) Act, 1956 (XV of 1956)
150.	1956	XVII	The Indian Forest (Bombay Second (Amendment) Act, 1956 (XVII of 1956)
151.	1956	XXV	The Bombay Appropriation (Excess Expenditure) Act, 1956 (XXV of 1956)
152.	1956	XXXVIII	The Bombay Molasses (Control) Act 1956 (Act XXXVIII of 1956
153.	1956	XLIV	The Bombay (Second Supplementary) Appropriation Act, 1956 (XLIV of 1956)

Part-B

Coorg District Area Regional Laws

Sl. No.	Year	Act No.	Short Title
1.	1915	I	The Excise Regulation, 1915 (Regulation I of 1915)
2.	1935	II	The Coorg Stamp (Amendment) Act, 1935 (Coorg Act No. II of 1935).
3.	1936	III	The Coorg Agriculturists' Loans (Amendment) Act, 1936 (Coorg Act No. III of 1936).
4.	1940	VI	The Coorg Transfer of Functions Act, 1940 (Coorg Act No. VI of 1940)
5.	1945	I	Coorg Stamp (Amendment) Act, 1945 (Coorg Act No. I of 1945).
6.	1949	IV	The Coorg Medical Degrees (Coorg Amendment) Act, 1949 (Coorg Act No. IV of 1949).
7.	1952	I	The Coorg Ministers (Salaries and Allowances) Act, 1952 (Coorg Act No. I of 1952).
8.	1952	II	The Coorg Legislative Assembly (Speaker's and Deputy Speaker's Emoluments) Act, 1952 (Coorg Act No. II of 1952).
9.	1952	III	The Coorg Legislative Assembly (Members' Emoluments) Act, 1952 (Coorg Act No. III of 1952).
10.	1952	IV	The Coorg Appropriation Act, 1952. (Coorg Act No. IV of 1952)
11.	1953	I	The Coorg Courts (Amendment) Act, 1953 (Coorg Act No. I of 1953)
12.	1953	VIII	The Coorg Courts (Second Amendment) Act, 1953 (Coorg Act No. VIII of 1953)
13.	1955	II	The Coorg Agricultural Income Tax (Amendment) Act, 1955 (Coorg Act No. II of 1955)
14.	1955	III	The Coorg State Contingency Fund Act, 1955 (Coorg Act No. III of 1955)
15.	1955	IV	The Coorg Appropriation Act, 1955 (Coorg Act No. IV of 1955)
16.	1955	V	The Coorg Appropriation (No 2) Act, 1955 (Coorg Act No. V of 1955)
17.	1955	VI	The Coorg Building (Lease and Rent Control (Amendment) Act, 1955 (Coorg Act No. VI of 1955)
18.	1955	VII	The Coorg Municipal Regulation (Amendment) Act, 1955 (Coorg Act No. VII of 1955)
19.	1955	IX	The Coorg Legislative Assembly (Speaker's and Deputy Speaker's Emoluments) (Amendment) Act, 1955 (Coorg Act No. IX of 1955)
20.	1955	X	The Coorg Ministers (Salaries and Allowances) (Amendment) Act, 1955 (Coorg Act No. X of 1955)
21.	1955	XI	The Coorg Repealing and Amending Act 1955 (Coorg Act XI of 1955)
22.	1956	VI	The Coorg Co - operative Societies (Amendment) Act, 1956 (Coorg Act No.VI of 1956)
23.	1956	IX	The Coorg Municipal Regulation (Amendment) Act, 1956 (Coorg Act No. IX of 1956)

Part-C

Gulbarga Area Regional Laws

Sl. No.	Year	Act No.	Short Title
1.	1308	III	The General Clauses Act (1308 F. III)
2.	1308	IV	The Government Demands Act (1308 F. IV)
3.	1309	VII	The Impressions Evidence Act (1309) F. VII)
4.	1313	I	Prevention of Cruelty to Animals Act (1313 F. I)
5.	1314	I	The Conferring of Powers for Summoning Witnesses Act (1314 F.I)
6.	1314	II	The Hyderabad Ferries Act (1314 F.II)
7.	1314	IV	The Protection of Nazims and Servants Act. (1314 F. IV)
8.	1321	I	The Railways, Government Irrigation Sources and other Public Buildings Protection Act 1321 F.I)
9.	1329	XVI	The Hyderabad Eunuchs Act (1329 F. XVI)
10.	1330	II	The Government Securities Act (1330 F.II)
11.	1333	I	The Unclaimed Property Act (1333 F. I)
12.	1337	III	The High Court Act (1337 F.III)
13.	1338	I	The Hyderabad Surrah, Glanders, Farcy and Epizootic Lyphangitis Prevention Act. (1338 F.I)
14.	1347	I	The Hindu Widows' Marriage Act. (1347 F.I)
15.	1348	XII	The Hyderabad Public Security Act. (1348 F. XII)
16.	1350	XI	The Hyderabad Power Alcohol Act (1350 F. XI)
17.	1350	XXI	The Non - Mulki Prostitutes and Dancing Girls Act. (1350 F.XXI)
18.	1353	VII	The Securities Contracts Regulation Act (1353 F. VII)
19.	1353	IX	The Bhagelas Contracts Act. (1353 F. IX)
20.	1356	II	The Customs Act. (1356 F. II)
21.	1358	III	The Foreign Exchange Regulation Ordinance (Repealing) Regulation, (1358 F.III)
22.	1358	VI	The Hyderabad Currency (Repeal of Ordinances) Regulation, (1358 F.VI)
23.	1358	IX	The Foreigners' Registration (Amendment) (Repealing) Regulation, (1358 F. IX)
24.	1358	X	The Hyderabad Constituent Assembly (Preparation of Electoral Rolls) Regulation, (1358 F.X)
25.	1358	XVII	The Authoritative Text Regulation, (1358 F. XVII)
26.	1358	XXV	The Indian Union Police Force Regulation, (1358 F. XXV)
27.	1358	XLI	The Sarf- e-Khas (Merger) Regulation, (1358 F.XLI)
28.	1358	XLIII	The Vetti and Begar (Prohibition) Regulation (1358 F. XLIII)
29.	1358	XLIX	The Hyderabad Horse Racing and Betting Tax Regulation (1358 F. XLIX)
30.	1358	LXV	The Hyderabad Constituent Assembly (Revision and Publication of Electoral Rolls) Regulation, (1358 F. LXV)
31.	1358	I	The Hyderabad Legislative Assembly (Repeal) A'in, (1358 F.I)
32.	1359	III	The Tribal Areas Regulation Act (1359 F. III )
33.	1359	VI	The Hyderabad Constituent Assembly (Election and Election Petitions) Regulation, (1359 F. VI)
34.	1359	VII	The Government of Hyderabad (Construction of References) Regulation, (1359 F. VII)
35.	1359	XV	The Hyderabad Elections Inquiries Extension of Application) Regulation, (1359 F. XV)
36.	1359	XIX	The Hyderabad Constituent Assembly (Transferred Villages) Regulation, (1359 F. XIX)
37.	1359	XXIV	The Hyderabad Indian Currency (Legal Tender) Regulation, (1359 F. XXIV)
38.	1359	XXVII	The Music in the Neighbourhood of Mosques (Repeal of Restriction) Regulation, (1359 F. XXVII)
39.	1950	III	The Hyderabad Land Improvement Loans Act, (1950. III.)
40.	1950	V	he Notice of Religious Ceremonies (Repeal of Requirements) Act, (1950 V)
41.	1950	VII	The Hyderabad Slaughter of Animals Act, (1950 VII.)
42.	1950	VIII	The Hyderabad Weekly Holiday (Substitution of Sunday for Friday) Act, (1950 VIII.)
43.	1950	IX	The Hyderabad State Appropriation Act, (1950 IX.)
44.	1950	XVIII	The Hyderabad General Clauses (Amendment and Supplementary Act, (1950 XVIII.)
45.	1950	XXIX	The Hyderabad (Language of Judgments and Orders) Act, (1950 XXIX.)
46.	1950	XXXV	The Hyderabad District officers (Change of Designation and Construction of References) Act, (1950 XXXV.)
47.	1951	XII	The Hyderabad High Court (Abolition of Original Jurisdiction) Act, (1951 XII.)
48.	1951	XV	The Hyderabad State Appropriation Act, (1951 XV.)
49.	1951	XVI	The Hyderabad State Appropriation (No. 2) Act, (1951 XVI.)
50.	1951	XVIII	The Hyderabad Absorbed Enclaves Act, (1951 XVIII)
51.	1951	XXI	The Hyderabad Payment of Taxes (Transfer of Property) Act, (1951 XXI.)
52.	1951	XXVIII	The Hyderabad Improved Seeds and Seedlings Act, (1951 XXVIII.)
53.	1952	VII	The Hyderabad General Sales Tax (Second Amendment) Act, (1952 VII)
54.	1952	XI	The Hyderabad State Appropriation Act, (1952 XI)
55.	1952	XIV	The Hyderabad State Appropriation (Vote on Account) Act, (1952 XIV)
56.	1952	XVII	The Hyderabad Salaries of Ministers Act, (1952 XVII)
57.	1952	XVIII	The Hyderabad Legislative Assembly (Speaker and Deputy Speaker's Salaries and Allowances) Act, (1952 XVIII)
58.	1952	XIX	The Hyderabad Legislative Assembly (Member's Salaries and Allowances) Act, (1952 XIX)
59.	1952	XX	The Hyderabad Public Service Commission Regulation (Repealing) Act, (1952 XX)
60.	1952	XXII	The Security Regulation (Repealing) Act, (1952 XXII)
61.	1952	XXIII	The Hyderabad State Appropriation Act, (1952 XXIII)
62.	1952	XXIX	The Hyderabad Allowances of Ministers Act, (1952 XXIX)
63.	1952	XXXIV	The Hyderabad State Supplementary Appropriation Act, (1952 XXXIV)
64.	1952	XXXVI	The Hyderabad Labour Housing Act (1952 XXXVI)
65.	1952	XXXVIII	The Committees of Inquiry (Evidence) (Repealing) Act, (1952 XXXVIII)
66.	1952	XLIII	The Hyderabad Contingency Fund Act, (1952 XLIII)
67.	1952	XLV	he Hyderabad Agriculture Improvement Fund Act, (1952 XLV)
68.	1952	XLVIII	The Hyderabad (Application of Central Acts) Act, (1952 XLVIII)
69.	1953	I	The Hyderabad Currency Demonetization (Consequential and Miscellaneous Provisions) Act, (1953 I)
70.	1953	II	The Hyderabad State Appropriation Act, (1953 II)
71.	1953	III	The Hyderabad State Supplementary Appropriation Act, (1953 III)
72.	1953	V	The Nullification of Transfers Regulation (Repealing) Act, (1953 V)
73.	1953	X	The Hyderabad General Sales Tax (Amendment) Act, (1953 X)
74.	1953	XII	The Hyderabad Probation of Offenders Act, (1953 XII)
75.	1953	XIII	The Wali-ud-dowla Succession (Decision of Disputes) (Repealing) Act, (1953 XIII)
76.	1953	XIV	The Restriction of Cash Crops Cultivation Regulation (Repealing) Act, (1953 XIV)
77.	1954	I	The Hyderabad Agricultural Income-tax (Amendment) Act, (1954 I)
78.	1954	II	The Hyderabad Agricultural Income-tax (Validity of Notices) Act, (1954 II)
79.	1954	VII	The Hyderabad State Supplementary Appropriation Act, (1954 VII)
80.	1954	VIII	The Hyderabad State Supplementary Appropriation Act, (No 2) (1954 VIII)
81.	1954	IX	The Hyderabad State Appropriation Act, (1954 IX)
82.	1954	XXI	The Hyderabad Land Acquisition (Amendment) Act, (1954 XXI)
83.	1954	XXXI	The Hyderabad State Supplementary Appropriation Act, (1954 XXXI)
84.	1955	I	The Hyderabad State Supplementary Appropriation Act, (1955 I)
85.	1955	II	The Hyderabad State Appropriation Act, (1955 II)
86.	1955	V	The Hyderabad Suits Against the Government (Repealing) Act, (1955 V)
87.	1955	XVI	The Hyderabad Public Service Commission (Extension of Functions) Act, (1955 XVI)
88.	1955	XVIII	The Hyderabad Legislative Assembly (Prevention of Disqualification) Act, (1955 XVIII)
89.	1956	IV	The Hyderabad State Supplementary Appropriation Act, (1956 IV)
90.	1956	V	The Hyderabad State Appropriation Act, (1956 V)
91.	1956	XI	The Hyderabad Prize Competitions Control and Tax (Repealing) Act, (1956 XI)
92.	1956	XX	The Hyderabad Local Government Service (Declaration as State Civil Service) Act, (1956 XX)
93.	1956	XXV	Enquiry into Misconduct of Government officers (Repealing) 1956 (Hyderabad Act XXV of 1956)
94.	1956	XXXVI	Abolition of Whipping Act 1956 (XXXVI of 1956)
95.	1956	XLIV	The Hyderabad Mining Settlement Act 1956 (XLIV of 1956)
96.	1956	XLV	The Motor Vehicles (Hyderabad Amendment) Act 1956 (Hyderabad Act XLV of 1956)

Part-D

Mangalore and Kollegal Area Regional Laws

Sl. No.	Year	Act No.	Short Title
1.	1802	III	The Madras Administration of Estates Regulation 1802 (III of 1802)
2.	1802	XIX	The Indian Civil Service (Madras) Loans Prohibition Regulation, 1802 ( XIX of 1802)
3.	1802	XXV	The Madras Permanent Settlement Regulation, 1802 ( XXV of 1802)
4.	1816	XII	The Madras Village - lands Disputes Regulation, 1816 (XII of 1816 )
5.	1819	II	The Madras State Prisoners Regulation, 1819 ( II of 1819)
6.	1822	IV	The Madras Permanent Settlement (Interpretation) Regulation 1822 (IV of 1822)
7.	1829	V	The Madras Hindu Wills Regulation, 1829 (V of 1829)
8.	1831	V	The Madras Stamp Penalties Regulation, 1831 (V of 1831)
9.	1831	X	The Madras Sale of Minors’ Estates Regulation, 1831 (X of 1831)
10.	1881	XVIII	The Central Provinces Land-revenue Act, 1881 (XVIII of 1881)
11.	1925	XXXV	The Madras, Bengal and Bombay Children (Supplementary) Act, 1925 (XXXV of 1925 )
12.	1940	VIII	The Madras (Excluded Areas) Coinage Regulation, 1940 (VIII of 1940)
13.	1867	I	The Madras General Clauses Act, 1867 (I of 1867
14.	1878	VII	The Madras Municipal Police Act, 1878 (VII of 1878)
15.	1878	VIII	The Madras Coffee – stealing Prevention Act 1878 (VIII of 1878)
16.	1879	I	The Madras Cattle-Disease (Amendment) Act, 1879 (I of 1879)
17.	1881	I	The Madras Ports Police Act, 1881 (I of 1881)
18.	1888	I	The Madras Local Authorities’ Loans Act, 1888 (I of 1888)
19.	1889	I	The Madras Village Courts Act, 1888 (I of 1889)
20.	1890	II	The Madras Canals and Public Feries Act 1890 (II of 1890)
21.	1891	I	The Madras General Clauses Act, 1891 (I of 1891)
22.	1897	II	The Madras Hereditary Village Offices (Amendment) Act, 1897 (II of 1897)
23.	1900	V	The Madras Irrigation Cess (Amendment) Act, 1900 (V of 1900)
24.	1909	IV	The Madras Estates Land (Amendment) Act, 1909 (IV of 1909)
25.	1911	IV	The Limited Proprietors Act, 1911 (IV of 1911)
26.	1913	II	The Madras Irrigation Cess (Amendment) Act, 1913 (II of 1913)
27.	1914	III	The Madras Proprietary Estates, Village Service (Amendment) Act, 1914 (III of 1914)
28.	1914	VIII	The Madras Decentralization Act, 1914 (VIII of 1914)
29.	1915	I	The Madras Outports Landing and Shipping Fees (Amendment) Act, 1915 (I of 1915)
30.	1919	V	The Madras Outports Landing and Shipping Fees (Amendment) Act, 1919 (V of 1919)
31.	1919	VII	The Madras Forest (Amendment) Act, 1919 (VII of 1919 )
32.	1920	II	The Madras Village Courts Amendment) Act, 1919 (II of 1920)
33.	1920	XI	An Act to amend the Madras General Clauses Act, 1891 (XI of 1920)
34.	1922	II	The Madras District Municipalities and Local Boards (Amendment) Act, 1921 ( II of 1922)
35.	1922	VI	The Madras Stamp (Amendment) Act, 1922 (VI of 1922)
36.	1923	VI	The Madras Stamp (Further Amendment) Act, 1923 (VI of 1923)
37.	1926	I	The Madras Indian Ports (Amendment) Act 1925 (I of 1926)
38.	1926	IV	The Madras Village - officers Restoration Act, 1926 (IV of 1926)
39.	1928	IV	The Madras Christain Marriages (Validation) Act 1928 (IV of 1928)
40.	1929	II	The Indian Fisheries (Madras Amendment) Act, 1927 (II of 1929)
41.	1930	VII	The Madras Village offices (Amendment) Act, 1930 (VII of 1930)
42.	1930	X	The Madras District Municipalities (Amendment) Act, 1930 (X of 1930)
43.	1930	XI	The Madras Local Boards (Amendment) Act, 1930 (XI of 1930)
44.	1931	X	The Madras Motor Vehicles Taxation (Amendment) Act 1931 (X of 1931)
45.	1934	II	The Madras Local Boards and Elementary Education (Amendment) Act, 1934 (II of 1934)
46.	1935	XI	The Madras Elementary Education (Amendment) Act, 1935 (XI of 1935)
47.	1935	XVI	The Agriculturists' Loans (Madras Amendment) Act, 1935 (XVI of 1935)
48.	1936	XVI	The Madras Famine Relief Fund Act, 1936 (XVI of 1936)
49.	1936	XXII	The Madras District Municipalities (Amendment) Act, 1936 (XXII of 1936)
50.	1937	III	The Madras Probation of offenders Act, 1936 (III of 1937)
51.	1938	XIV	The Prisons and Indian Lunacy (Madras Amendment) Act, 1938 (XIV of 1938)
52.	1938	XV	The Indian Lunacy (Madras Amendment) Act, 1938 (XV of 1938)
53.	1939	II	The Madras Elementary Education (Amendment) Act, 1939 (II of 1939)
54.	1939	VII	The Canals and Public Ferries (Amendment) Act, 1939 (VII of 1939)
55.	1939	XVIII	The Madras Restoration of Village - officers (Validation) Act, 1939 (XVIII of 1939)
56.	1940	V	The Prisons (Madras Amendment) Act, 1940 (V of 1940)
57.	1940	XX	The Indian Medical Degrees (Madras Amendment) Act, 1940 (XX of 1940)
58.	1941	V	The Madras Christian Marriages Validation Act 1941 (V of 1941)
59.	1941	XI	The Madras Prohibition (Supplementary) Act, 1941 (XI of 1941)
60.	1941	XVIII	The Madras Proprietary Estates Village - Service and Hereditary Village offices (Amendment) Act, 1941 (XVIII of 1941)
61.	1941	XXIV	The Madras Christian Marriage (Second Validation) Act, 1941 (XXIV of 1941)
62.	1942	XIII	The Madras Irrigation (Voluntary Cess) Act, 1942 (XIII of 1942)
63.	1942	XIV	The Indian Tolls (Madras Amendment) Act, 1942 (XIV of 1942)
64.	1942	XX	he Madras City Police, Towns Nuisances and Prevention of Cruelty to Animals (Amendment) Act, 1942 (XX of 1942)
65.	1942	XXIV	The Madras City Municipal, District Municipalities and Local Boards (Second Amendment) Act, 1942 (XXIV of 1942)
66.	1942	XXVIII	The Madras Hereditary Village - offices (Amendment) Act, 1942 (XXVIII of 1942)
67.	1943	I	The Madras Sales of Motor Spirit Taxation (Amendment) Act, 1943 (I of 1943)
68.	1943	IX	The Madras Debt Conciliation (Amendment) Act, 1943 (IX of 1943)
69.	1943	XII	The Indian Lunacy (Madras Amendment) Act, 1943 (XII of 1943)
70.	1943	XV	The Madras Agriculturists Relief (Amendment) Act, 1943 (XV of 1943)
71.	1943	XVI	The Madras Stamp (Increase of Duties) Act, 1943 (XVI of 1943)
72.	1943	XXI	The Madras Proprietary Estates Village Service and Hereditary Village - offices (Amendment) Act, 1943 (XXI of 1943)
73.	1945	III	The Madras Irrigation Cess (Amendment) Act, 1945 (III of 1945)
74.	1945	XII	The Madras Prevention of Couching Act, 1945 (XII of 1945)
75.	1946	XVI	The Madras District Municipalities and Local Boards (Second Amendment) Act, 1946 (XVI of 1946)
76.	1947	II	The Madras District Municipalities and Local Boards (Amendment) Act, 1947 (II of 1947)
77.	1947	XIV	The Madras Estates Communal, Forest and Private Lands (Prohibition of Alienation) Act, 1947 (XIV of 1947)
78.	1947	XVI	The Madras Tuberculosis Sanatoria (Regulation of Buildings) Act, 1947 (XVI of 1947)
79.	1947	XVIII	The Prisons (Madras Amendment) Act, 1947 (XVIII of 1947)
80.	1947	XIX	The Prisons (Madras Amendment) No II Act, 1947 (XIX of 1947)
81.	1947	XXIV	The Madras Municipal and Local Boards. (Amendment) Act, 1947 (XXIV of 1947)
82.	1947	XXIX	The Madras Probation of Offenders (Amendment) Act, 1947 (XXIX of 1947)
83.	1947	XXXI	The Madras Devadasis (Prevention of Dedication) Act, 1947 (XXXI of 1947)
84.	1948	IV	The Madras Tobacco Taxation of Sales and Licensing (Reenacting) Act, 1948 (IV of 1948)
85.	1948	V	The Madras Lapsed Acts (Removal of Doubts) Act, 1948 (V of 1948)
86.	1948	VII	The Madras Re-enacting (No. I) Act, 1948 (VII of 1948)
87.	1948	VIII	The Madras Re-enacting (No. II) Act, 1948 (VIII of 1948)
88.	1948	IX	The Madras Re-enacting (No. III Act, 1948 (IX of 1948)
89.	1948	XX	The Motor Vehicles (Madras Amendment) Act, 1948 (XX of 1948)
90.	1948	XXIII	The Madras Agriculturists Relief (Amendment) Act, 1948 (XXIII of 1948)
91.	1949	V	Madras Agriculturists Relief (Amendment) Act, 1949 (V of 1949)
92.	1949	VII	The Madras City Police and Garing (Amendment) Act 1949 (VII of 1949)
93.	1949	X	The Madras Re-enacting Act, 1949 (X of 1949)
94.	1949	XVII	The Madras Entertainments Tax (Amendment) Act, 1949 (XVII of 1949)
95.	1949	XXI	The Prisoners (Madras Amendment) Act, 1949 (XXI of 1949)
96.	1949	XXXIV	The Provincial Small Cause Courts (Madras Amendment) Act, 1949 (XXXIV of 1949)
97.	1949	XXXV	The Madras Merged States (Laws) Act, 1949 (XXXV of 1949)
98.	1949	XXXVI	The Indian Teasure-trove (Madras Amendment) Act, 1949 (XXXVI of 1949)
99.	1949	XLIV	The Motor Vehicles (Madras Amendment) Act, 1949 (XLIV of 1949)
100.	1949	XLVII	The Madras Cotton (Trade Stocks) Census Act 1949 (XLVII of 1949)
101.	1949	XLVIII	The Madras Educational Institutions (Temporary Control of Property) Act, 1949 (XLVIII of 1949)
102.	1950	III	The Madras Re-enacting Act, 1950 (III of 1950)
103.	1950	XIII	The Madras Entertainments Tax (Amendment) Act, 1950 (XIII of 1950)
104.	1950	XVI	The Dangerous Drugs (Madras Amendment) Act, 1950 (XVI of 1950)
105.	1950	XIX	The Madras Weights and Measures (Amendment) Act, 1950 (XIX of 1950)
106.	1950	XXIII	The Madras District Municipalities (Amendment) Act, 1950 (XXIII of 1950)
107.	1950	XXIV	The Madras Agriculturists Relief (Amendment) Act, 1950 (XXIV of 1950)
108.	1950	XXVIII	The Madras Elementary Education (Amendment) Act, 1950 (XXVIII of 1950)
109.	1951	VI	The Madras General Sales Tax (Amendment) Act, 1951 (VI of 1951)
110.	1951	VII	The Madras Estates Land (Reduction of Rent) Amendment Act, 1951 (VII of 1951)
111.	1951	VIII	The Madras Buildings (Lease and Rent Control) (Amendment) Act, 1951 (VIII of 1951)
112.	1951	XIV	The Madras Repealing and Amending Act, 1951 (XIV of 1951)
113.	1951	XVI	The Madras Civil and Village Courts (Amendment) Act, 1951 (XVI of 1951)
114.	1951	XXIV	The Madras District Municipalities, District Boards and Village Panchayats (Amendment) Act, 1951 (XXIV of 1951)
115.	1951	XXV	The Madras Buildings (Lease and Rent Control) (Second Amendment) Act, 1951 (XXV of 1951)
116.	1951	XXXII	The Opium (Madras Amendment) Act, 1951 (XXXII of 1951)
117.	1951	XXXVI	The Madras Weights and Measures (Amendment) Act, 1951 (XXXVI of 1951)
118.	1951	XXXVIII	The Madras Merged States (Laws) (Amendment) Act, 1951 (XXXVIII of 1951)
119.	1952	XI	The Madras Repealing and Amending Act, 1952 (XI of 1952)
120.	1953	III	The Madras Requisitioned Land (Continuance of Powers) Amendment Act, 1953 (III of 1953)
121.	1953	V	The Madras District Boards (Amendment) Act, 1953 (V of 1953)
122.	1953	VI	The Madras Entertainments Tax (Amendment) Act, 1953 (VI of 1953)
123.	1953	XIII	The Madras Entertainments Tax (Amendment) Act, 1953 (XIII of 1953)
124.	1953	XIV	The Madras Tenants and Ryots Protection (Amendment) Act, 1953 (XIV of 1953)
125.	1953	XVI	The Madras Buildings (Lease and Rent Control) Amendment Act, 1953 (XVI of 1953)
126.	1953	XIX	The Madras Co-operative Societies (Amendment) Act, 1953 (XIX of 1953)
127.	1954	I	The Madras General Sales Tax (Amendment) Act, 1954 (I of 1954)
128.	1954	III	The Madras Preservation of Private Forests (Amendment) Act 1954 (III of 1954)
129.	1954	IV	The State Co-operative Societies (Reconstitution and Formation) Act, 1954 (IV of 1954)
130.	1954	VIII	The Madras District Boards (Amendment) Act, 1954 (VIII of 1954)
131.	1954	XIV	The Madras Suppression of Immoral Traffic (Amendment) Act, 1954 (XIV of 1954)
132.	1954	XV	The Madras Proprietary Estates Village Service and Hereditary Village-offices (Amendment) Act, 1954 (XV of 1954)
133.	1954	XVII	The Madras General Sales Tax (Definition of Turnover and Validation of Assessments) Act, 1954 (XVII of 1954)
134.	1954	XXI	The Madras Public Libraries (Amendment) Act, 1954 (XXI of 1954)
136.	1954	XXII	The Madras District Boards (Second Amendment) Act, 1954 (XXII of 1954)
137.	1954	XXIV	The Societies Registration (Madras Amendment) Act, 1954 (XXIV of 1954)
138.	1954	XXVI	The Madras Commercial Crops Markets (Amendment) Act, 1954 (XXVI of 1954)
139.	1954	XXVIII	The Madras Estates Land (Reduction of Rent) (Amendment) Act, 1954 (XXVIII of 1954)
140.	1954	XXIX	The Madras Electricity Supply Undertakings (Acquisition) Act, 1954 (XXIX of 1954)
141.	1954	XXXI	The Madras Tenents and Ryoti Protection (Amendment) Act 1954 (XXXI of 1954)
142.	1954	XXXII	The Madras Entertainments Tax (Amendment) Act, 1954 (XXXII of 1954)
143.	1954	XXXIV	The Madras Estates (Abolition and Conversion into Ryotwari) (Amendment) Act, 1954 (XXXIV of 1954)
144.	1954	XXXVI	The Madras Essential Articles Control and Requisitioning (Temporary Powers) (Amendment) Act, 1954 (XXXVI of 1954)
145.	1954	XXXVII	The Madras Indebted Agriculturists (Temporary Relief) (Amendment) Act, 1954 (XXXVII of 1954)
146.	1954	XXXIX	The Motor Vehicles (Madras Amendment) Act, 1954 (XXXIX of 1954)
147.	1954	XL	The Madras General Sales Tax (Third Amendment) Act, 1954 (XL of 1954)
148.	1955	I	The Madras Indebted Agriculturists (Repayment of Debts) Act, 1955 (I of 1955)
149.	1955	VIII	The Madras General Sales Tax (Amendment) Act, 1955 (VIII of 1955)
150.	1955	XIII	The Madras General Sales Tax and the Madras Tobacco (taxation of Sales and Registration) (Amendment) Act, 1955 (XIII of 1955)
151.	1955	XVI	The Madras City Police and Garning (Amendment) Act 1955 (XVI of 1955)
152.	1955	XVIII	The Madras General Sales Tax (Second Amendment) Act, 1955 (XVIII of 1955)
153.	1955	XX	The Madras District Municipalities (Amendment) Act, 1955 (XX of 1955)
154.	1955	XXI	The Madras Sales of Motor Spirit Taxation (Amendment) Act, 1955 (XXI of 1955)
155.	1955	XXII	The Police (Madras Amendment) Act, 1955 (XXII of 1955)
156.	1955	XXVI	The Madras Buildings (Lease and Rent Control) (Amendment) Act, 1955 (XXVI of 1955)
157.	1955	XXVII	The Madras Tenants and Ryots Protection (Amendment) Act, 1955 (XXVII of 1955)
158.	1955	XXVIII	The Madras Land Revenue (Surcharge) (Amendment) Act, 1955 (XXVIII of 1955)
159.	1955	XXXI	The Madras District Municipalities (Second Amendment) Act, 1955 (XXXI of 1955)
160.	1955	XXXIII	The Madras Commercial Crops Markets (Amendment) Act 1955 (XXXIII of 1955)
161.	1955	XXXIV	The Code of Criminal Procedure (Madras Amendment) Act, 1955 (XXXIV 1955)
162.	1955	XXXV	The Madras Preservation of Private Forests (Amendment) Act, 1955 (XXXV of 1955)
163.	1955	XXXVI	The Madras Repealing and Amending Act, 1955 (XXXVI of 1955)
164.	1956	I	The Madras Canals and Public Ferries (Amendment) Act, 1956 (I of 1956)
165.	1956	III	The Madras General Sales Tax (Amendment) Act, 1956 (III of 1956)
166.	1956	VII	The Madras General Sales Tax (Second Amendment) Act, 1956 (VII of 1956)
167.	1956	VIII	The Madras Compulsory Labour (Amendment) Act, 1956 (VIII of 1956)
168.	1956	X	The Madras State Aid to Industries (Amendment) Act, 1956 (X of 1956)
169.	1956	XII	The Madras Land Revenue (Surcharge) (Amendment) Act, 1956 (XII of 1956)
170.	1956	XIII	The Madras Land Revenue (Additional Surcharge) (Amendment) Act, 1956 (XIII of 1956)
171.	1956	XIV	The Madras Cultivating Tenants Protection (Amendment) Act, 1956 (XIV of 1956)
172.	1956	XV	The Madras General Sales Tax (Third Amendment) Act, 1956 (XV of 1956)
173.	1956	XVII	The Madras Civil Courts (Amendment) Act, 1956 (XVII of 1956)
174.	1956	XXI	The Madras Cinemas (Regulation) (Amendment) Act, 1956 (XXI of 1956)
175.	1956	XXIV	The Madras Cultivating Tenants (Payment of Fair Rent) Act, 1956 (XXIV of 1956)

Part-E

Mysore Area Regional Laws

Sl. No.	Year	Act No.	Short Title
1.	1878	VIII	The Mysore Coffee Stealing Prevention Act 1878 (Act VIII of 1878)
2.	1890	IV	The Land Improvement Loans Act 1890 (Mysore Act IV of 1890)
3.	1895	I	The Prevention of Cruelty to Animals Act 1895(Mysore Act I of 1895)
4.	1897	IV	The Sringeri Jahagir Inam Settlement Act 1897 (Act IV 1897)
5.	1899	VI	The Mysore Diseased Animals (Destruction and Segregation) Act 1899 (Mysore Act VI of 1899)
6.	1902	I	The Kaveri Electric Power Line (Protection) Act 1901 (Mysore Act I of 1902)
7.	1903	II	The Agricultural Banks (Recovery of Government Loans Act 1903 (Mysore Act II of 1903)
8.	1903	III	The City of Mysore Improvement Act 1903 (Act III of 1903)
9.	1910	IV	The Administrator General of Madras (Designation) Act 1910 (Mysore Act IV of 1910)
10.	1913	VII	The Mysore Village Courts Act 1913 (Mysore Act VII of 1913)
11.	1919	IX	The Termination of the Present War Definition Act 1919 (Mysore Act IX of 1919)
12.	1926	VI	The Cotton Duties Repeal and Cotton Industry (Statistics) Act 1926 (Mysore Act VI of 1926)
13.	1938	XII	The Mysore Hindu Widows Re - marriage Act 1938 (Mysore Act XII of 1938).
14.	1939	VI	The Mysore Cigarette Tobacco Safeguarding Act 1939 (Mysore Act VI of 1939)
15.	1939	VIII	The Mysore Power Alchohol Act 1939 (Act VIII of 1939)
16.	1941	IV	The Advocate General (Designation) Act 1941. (Mysore Act IV of 1941)
17.	1941	XVI	The Mysore European British Subjects Reinstatement Act 1941 (Mysore Act XVI of 1941).
18.	1941	XVII	The Railway Land (Employment of Foreign Forces) Act 1941. (Mysore Act XVII of 1941).
19.	1942	XXII	The Mysore War Injuries Act 1942. (Mysore Act XXII of 1942).
20.	1942	XXXII	The Essential Service Maintenance Act 1942. (Mysore Act XXXII of 1942).
21.	1942	XXXVII	The Act to provide for the application of State Laws to the lands occupied by the Yeswanthapur - Harihar line of the Mysore State Railways and for transitional arrangements in respect of proceedings and other matters pending in courts on the date of retrocession of jurisdiction over the said lands to His Highness the Maharaja., 1942. (Mysore Act XXXVII of 1942)
22.	1943	VII	The Mysore War Risks (Goods) Insurance Act 1943 (Mysore Act VII of 1943).
23.	1943	XLVII	The Probation of offenders Act (Mysore Act XLVII of 1943
24.	1943	LVII	An Act to provide for the application of the State laws to the lands occupied by the Bangalore City Railway Station and the Bangalore - Hindupur line of the Mysore Railways and for transitional arrangements in respect of proceedings and other matters pending in courts on the date of retrocession of jurisdiction over the said lands to His Highness the Maharaja. ( Mysore Act LVII of 1943).
25.	1944	II	The Alienated Village Purchase Act 1943. (Mysore Act II of 1944).
26.	1944	XXVI	The Military Stores (Unlawful Possession) Act 1944. (Mysore Act XXVI of 1944).
27.	1945	XXIII	The War Risks (Factories) Insurance (Repealing) Act 1945. (Mysore Act XXIII of 1945).
28.	1945	XXXIII	The Present War (Date of Termination ) Act 1945. (Mysore Act XXXIII of 1945).
29.	1946	IX	The Exchange of High Denomination Bank Notes Act 1946. (Mysore Act IX of 1946).
30.	1946	XI	The Mysore Excess Profits Tax Act 1946. (Mysore Act XI of 1946).
31.	1946	XXII	The Mysore Subversive Activities (Repealing) Act 1946. (Mysore Act XXII of 1946).
32.	1946	XXX	The Mysore War Risks (Goods) Insurance (Termination) Act 1946 (Mysore Act XXX of 1946).
33.	1946	XXXIX	The Enemy Agents (Repealing) Act 1946. (Mysore Act XXXIX of 1946).
34.	1947	I	The Limitation (War Conciliation) Act 1947. (Mysore Act I of 1947)
35.	1947	II	The Repealing Act 1947. (Mysore Act II of 1947).
36.	1947	XXIV	The Retrocession (Transitional Provisions) Act 1947. (Mysore Act XXIV of 1947).
37.	1947	XXV	The Retrocession (Miscellaneous Provisions) Act 1947. (Mysore Act XXV of 1947).
38.	1947	XXXV	The Mysore Allied Forces (Exemption From Local Taxation) (Repealing) Act 1947. (Mysore Act XXXV of 1947).
39.	1948	XLVIII	The Mysore Sugar Factory Sugar - cane Cess Act 1948. (Mysore Act XLVIII of 1948).
40.	1948	LVII	The Retroceeded Areas (Application of Laws) Act 1948. (Mysore Act LVII of 1948).
41.	1948	LXI	The Special Enquiry Committee Act 1948. (Mysore Act LXI of 1948).
42.	1948	LXIII	The United Nations (Security Council) Act 1948. (Mysore Act LXIII of 1948).
43.	1948	LXIV	The United Nations (Privileges and Immunities) Act 1948. (Mysore Act LXIV of 1948).
44.	1949	VIII	The Mysore Short Titles Act 1949. (Mysore Act VIII of 1949).
45.	1949	XI	The Repealing Act 1949. (Mysore Act XI of 1949).
46.	1949	XIII	The Abolition of Whipping Act 1949. (Mysore Act XIII of 1949).
47.	1949	LV	The Repealing Act 1949. (Mysore Act LV of 1949).
48.	1949	LXI	The Mysore Duty on Gold (Repealing) Act 1949. (Mysore Act LXI of 1949).
49.	1950	II	The Mysore Appropriation Act 1949. (Mysore Act II of 1950).
50.	1950	XXI	The Mysore Contingency Fund Act 1950. (Mysore Act XXI of 1950).
51.	1951	III	The Mysore Appropriation Act 1951. (Mysore Act III of 1951).
52.	1951	V	The Mysore Education Cess (Validation of Recovery) Act 1951 (Mysore Act V of 1951).
53.	1951	X	The Mysore Appropriation (No. 2) Act 1951. (Mysore Act X of 1951)
54.	1951	XI	The Mysore Appropriation (No.3) Act 1951.(Mysore Act XI of 1951).
55.	1951	XXV	The Mysore Legislature (Prevention of Disqualification) Act 1951. (Mysore Act XXV of 1951).
56.	1951	XXXIII	The Mysore Legislature (Prohibition of Simultaneous Membership) Act, 1951 ( Mysore Act XXXIII of 1951).
57.	1951	XXXV	The Mysore High Court (Amendment) Act 1951. (Mysore Act XXXV of 1951).
58.	1951	XXXVII	The Mysore Appropriation (No.4) Act 1951. (Mysore Act XXXVII of 1951).
59.	1951	XXXVIII	The Mysore Civil Courts (Amendment) Act 1951. (Mysore Act XXXVIII of 1951).
60.	1952	X	The Mysore Appropriation Act 1952. (Mysore Act X of 1952).
61.	1952	XI	The Mysore Appropriation (Vote on Account) Act 1952. (Mysore Act XI of 1952).
62.	1952	XVI	The Mysore Labour (Administration) Act, 1952 (Mysore Act XVI of 1952).
63.	1952	XIX	The Mysore Ministers' Salaries and Allowances Act 1952. (Mysore Act XIX of 1952).
64.	1952	XX	The Mysore Legislature Salaries Act 1952. (Mysore Act XX of 1952).
65.	1952	XXI	The Mysore Appropriation (No.2) Act 1952. (Mysore Act XXI of 1952).
66.	1952	XXX	The Mysore Appropriation (No.3) Act 1952. (Mysore Act XXX of 1952).
67.	1953	1	The Mysore Appropriation Act 1953. (Mysore Act 1 of 1953)
68.	1953	2	The Mysore Appropriation (No.2) Act 1953 (Mysore Act 2 of 1953).
69.	1953	13	The Mysore Agriculturists Relief (Amendment) Act 1953. (Mysore Act 13 of 1953).
70.	1953	14	The Motor Vehicles (Mysore Amendment) Act 1953. (Mysore Act 14 of 1953).
71.	1953	18	The Mysore Appropriation (No.3) Act 1953. (Mysore Act 18 of 1953).
72.	1954	2	The Madras District Boards (Mysore Amendment) Act 1954. (Mysore Act 2 of 1954).
73.	1954	3	The Mysore Appropriation Act 1954. (Mysore Act 3 of 1954).
74.	1954	5	The Mysore Tenancy (Amendment) Act 1954. (Mysore Act 5 of 1954).
75.	1954	6	The Madras Preservation of Private Forests (Mysore Amendment) Act 1954 (Mysore Act 6 of 1954).
76.	1954	7	The Madras Sugar Factories Control (Mysore Amendment) Act 1954. (Mysore Act 7 of 1954).
77.	1954	8	The Mysore Cooperative Societies (Extension of Application to Bellary) Act 1954. (Mysore Act 8 of 1954).
78.	1954	11	The Mysore Stamp (Amendment) Act 1954. (Mysore Act 11 of 1954).
79.	1954	12	The Mysore Appropriation (No.2) Act 1954. (Mysore Act 12 of 1954).
80.	1954	13	The Mysore Appropriation (No.3) Act 1954. (Mysore Act 13 of 1954).
81.	1954	20	The Mysore Police (Amendment) Act 1954. (Mysore Act 20 of 1954).
82.	1954	22	The Mysore House Rent and Accommodation Control (Amendment) Act 1954. ( Mysore Act 22 of 1954).
83.	1954	23	The Mysore Maternity Benefit (Extension to Bellary) Act 1954 (Mysore Act 23 of 1954).
84.	1954	24	The Mysore Shops and Establishments (Extension to Bellary) Act 1954 (Mysore Act 24 of 1954).
85.	1954	26	The Madras General Sales Tax (Mysore Amendment) Act 1954. (Mysore Act 26 of 1954).
86.	1954	28	The Madras Tenants and Ryots Protection (Mysore Amendment) Act 1954. (Mysore Act 28 of 1954).
87.	1954	14	The Mysore Laws (Extension to Bellary and Amendment) Act 1955. (Mysore Act 14 of 1955).
88.	1955	15	The Mysore Revenue Laws (Extension to Bellary) Act 1955. (Mysore Act 15 of 1955).
89.	1955	16	The Motor Vehicles (Mysore Amendment) Act 1955. (Mysore Act 16 of 1955).
90.	1956	5	The Madras Village Panchayats (Mysore Amendment) Act 1956. (Mysore Act 5 of 1956).
91.	1956	8	The Bangalore Road Transport Service Act 1956. ( Mysore Act 8 of 1956).
92.	1956	22	The Kolar Gold Mines Undertakings (Acquisition) Act 1956. ( Mysore Act 22 of 1956).

Second Schedule

(See section 4)

Amendments

1. ¨ÁA¨É »AzÀÆ ªÁgÀ¸ÀÄzÁgÀgÀ ¥ÀjºÁgÀ C¢ü¤AiÀÄªÀÄ, 1866gÀ wzÀÄÝ¥Àr. - ¨ÁA¨ ªÁgÀ¸ÀÄzÁgÀgÀ ¥ÀjºÁgÀ C¢ü¤AiÀÄªÀÄ, 1866gÀ 9£ÉÃ ¥ÀæPÀgÀtªÀ£ÀÄß CzÀgÀ (1)£ÉÃ G¥À ¥ÀæPÀgÀtªÉAzÀÄ ªÀÄgÀÄ¸ÀASÉå ¤ÃqÀvÀPÀÌzÀÄÝ ªÀÄvÀÄÛ ºÁUÉ ªÀÄgÀÄ ¸ÀASÉå ¤ÃrzÀ (1)£ÉÃ G¥À ¥ÀæPÀgÀtzÀ°è “¨ÁA¨É” JA§ ¥ÀzÀPÉÌ PÀ£ÁðlPÀ” JA§ ¥ÀzÀªÀ£ÀÄß ¥ÀæwAiÉÆÃf¸ÀvÀPÀÌzÀÄÝ ªÀÄvÀÄÛ ºÁUÉ ªÀÄgÀÄ¸ÀASÉå ¤ÃrzÀ (1)£ÉÃ G¥À ¥ÀæPÀgÀtzÀ vÀgÀÄªÁAiÀÄ F ªÀÄÄA¢£À G¥À ¥ÀæPÀgÀtªÀ£ÀÄß ¸ÉÃj¸ÀvÀPÀÌzÀÄÝ, JAzÀgÉ:-

“(2) EzÀÄ ¸ÀªÀÄUÀæ PÀ£ÁðlPÀ gÁdåPÉÌ C£Àé¬Ä¸ÀvÀPÀÌzÀÄÝ.”

2. ¨ÁA¨É §»?ÁÌgÀ ¤?ÉÃzsÀ C¢ü¤AiÀÄªÀÄ, 1949gÀ wzÀÄÝ¥Àr.- ¨ÁA¨É §»?ÁÌgÀ ¤?ÉÃzsÀ C¢ü¤AiÀÄªÀÄ, 1949gÀ°è (¨ÁA¨É DPïÖ XLII D¥sï 1949),-

(1) ¢ÃWÀð ²Ã¶ðPÉAiÀÄ°è “¨ÁA¨É ¥ÁæAvÀ” JA§ ¥ÀzÀUÀ½UÉ “PÀ£ÁðlPÀ gÁdå” JA§ ¥ÀzÀUÀ¼À£ÀÄß ¥ÀæwAiÉÆÃf¸ÀvÀPÀÌzÀÄÝ;

(2) ¥Àæ¸ÁÛªÀ£ÉAiÀÄ°è,-

(J) “¸ÀªÀÄÄzÁAiÀÄUÀ¼ÀÄ” JA§ ¥ÀzÀzÀ vÀgÀÄªÁAiÀÄ “ªÀÄvÀÄÛ UÁæªÀÄUÀ¼ÀÄ” JA§ ¥ÀzÀUÀ¼À£ÀÄß ¸ÉÃj¸ÀvÀPÀÌzÀÄÝ;

(©) “CzÀgÀ ¸ÀzÀ¸ÀågÀÄ” JA§ ¥ÀzÀUÀ¼ÀÄ §gÀÄªÀ JgÀqÀÄ PÀqÉUÀ¼À°è D ¥ÀzÀUÀ¼À vÀgÀÄªÁAiÀÄ “¸ÀAzÀ¨sÁð£ÀÄ¸ÁgÀªÁV CxÀªÁ UÁæªÀÄzÀ ¤ªÁ¹UÀ¼ÀÄ” JA§ ¥ÀzÀUÀ¼À£ÀÄß ¸ÉÃj¸ÀvÀPÀÌzÀÄÝ.

(3) 1£ÉÃ ¥ÀæPÀgÀtzÀ°è,-

(J) (1)£ÉÃ G¥À ¥ÀæPÀgÀtzÀ°è “¨ÁA¨É” JA§ ¥ÀzÀPÉÌ “PÀ£ÁðlPÀ” JA§ ¥ÀzÀªÀ£ÀÄß ¥ÀæwAiÉÆÃf¸ÀvÀPÀÌzÀÄÝ.

(©) (2) £ÉÃ G¥À ¥ÀæPÀgÀtzÀ°è “¨É¼ÀUÁ« ¥ÀæzÉÃ±À” JA§ ¥ÀzÀPÉÌ “PÀ£ÁðlPÀ gÁdå” JA§ ¥ÀzÀªÀ£ÀÄß ¥ÀæwAiÉÆÃf¸ÀvÀPÀÌzÀÄÝ.

(4) 2£ÉÃ ¥ÀæPÀgÀtzÀ°è,-

(J) (©) RAqÀzÀ°è,-

(i) “DvÀ£ÀÄ M§â ¸ÀzÀ¸Àå” JA§ ¥ÀzÀUÀ¼À vÀgÀÄªÁAiÀÄ “CxÀªÁ DvÀ£ÀÄ ¤ªÁ¹AiÀiÁzÀ AiÀiÁªÀÅzÉÃ UÁæªÀÄ” JA§ ¥ÀzÀUÀ¼À£ÀÄß ¸ÉÃj¸ÀvÀPÀÌzÀÄÝ;

(ii) “CAxÀ ¸ÀzÀ¸Àå£À” JA§ ¥ÀzÀUÀ¼À vÀgÀÄªÁAiÀÄ “CxÀªÁ ¸ÀAzÀ¨sÁð£ÀÄ¸ÁgÀ M§â ¤ªÁ¹” JA§ ¥ÀzÀUÀ¼À£ÀÄß ¸ÉÃj¸ÀvÀPÀÌzÀÄÝ.

(iii) «ªÀgÀuÉAiÀÄ°è, ``±ÀªÀ ¸ÀA¸ÁÌgÀ'' JA§ ¥ÀzÀUÀ¼À vÀgÀÄªÁAiÀÄ ``CxÀªÁ ¤ªÁ¸ÀzÀ ºÀPÀÄÌ'' JA§ ¥ÀzÀUÀ¼À£ÀÄß ¸ÉÃj¸ÀvÀPÀÌzÀÄÝ ªÀÄvÀÄÛ ``¸ÀªÀÄÄzÁAiÀÄzÀ'' JA§ ¥ÀzÀzÀ vÀgÀÄªÁAiÀÄ ``CxÀªÁ ¸ÀAzÀ¨sÁð£ÀÄ¸ÁgÀ UÁæªÀÄzÀ gÀÆrü'' JA§ ¥ÀzÀUÀ¼À£ÀÄß ¸ÉÃj¸ÀvÀPÀÌzÀÄÝ.

(©) «ªÀgÀuÉAiÀÄ vÀgÀÄªÁAiÀÄ F ªÀÄÄA¢£À RAqÀªÀ£ÀÄß ¸ÉÃj¸ÀvÀPÀÌzÀÄÝ, JAzÀgÉ:-

“(¹) “UÁæªÀÄ” JAzÀgÉ, PÀAzÁAiÀÄ DqÀ½vÀzÀ GzÉÝÃ±ÀPÁÌV ¨sÀÆ zÁR¯ÉUÀ¼À°è UÁæªÀÄªÉAzÀÄ UÀÄgÀÄw¹zÀ ¸ÀÜ½ÃAiÀÄ ¥ÀæzÉÃ±À."

(5) 3 ªÀÄvÀÄÛ 4£ÉÃ ¥ÀæPÀgÀtUÀ¼À°è "¸ÀªÀÄÄzÁAiÀÄzÀ" JA§ ¥ÀzÀUÀ¼À vÀgÀÄªÁAiÀÄ, "CxÀªÁ ¸ÀAzÀ¨sÁð£ÀÄ¸ÁgÀ UÁæªÀÄzÀ ¤ªÁ¹” JA§ ¥ÀzÀUÀ¼À£ÀÄß ¸ÉÃj¸ÀvÀPÀÌzÀÄÝ.

(6) 5£ÉÃ ¥ÀæPÀgÀtzÀ°è,-

(i) "1898" JA§ CAQUÀ½UÉ "1973 (1974gÀ PÉÃAzÀæ C¢ü¤AiÀÄªÀÄ 2)" JA§ CAQUÀ¼À£ÀÄß, DªÀgÀt aºÉßUÀ¼À£ÀÄß ªÀÄvÀÄÛ ¥ÀzÀUÀ¼À£ÀÄß ¥ÀæwAiÉÆÃf¸ÀvÀPÀÌzÀÄÝ.

(ii) ``¥Éæ¹qÉ¤ì'' JA§ ¥ÀzÀPÉÌ ``ªÀÄºÁ£ÀUÀgÀ ¥Á°PÉ'' JA§ ¥ÀzÀUÀ¼À£ÀÄß ¥ÀæwAiÉÆÃf¸ÀvÀPÀÌzÀÄÝ.

(7) 6£ÉÃ ¥ÀæPÀgÀtzÀ°è (©) RAqÀPÉÌ F ªÀÄÄA¢£ÀzÀ£ÀÄß ¥ÀæwAiÉÆÃf¸ÀvÀPÀÌzÀÄÝ, JAzÀgÉ:-

"(©) f¯ÉèAiÀÄ f¯Áè¢üPÁjAiÀÄ ¥ÀÆªÀð ªÀÄAdÆgÁw¬Ä®èzÉ".

3. ¨ÁA¨É £Áå¬ÄPÀ ªÀåªÀºÀgÀuÉUÀ¼À (ªÀgÀ¢UÀ¼À ¤AiÀÄAvÀæt) C¢ü¤AiÀÄªÀÄ, 1955. - ¨ÁA¨É £Áå¬ÄPÀ ªÀåªÀºÀgÀuÉUÀ¼À (ªÀgÀ¢UÀ¼À ¤AiÀÄAvÀæt) C¢ü¤AiÀÄªÀÄ, 1955gÀ°è (1955gÀ ¨ÁA¨É C¢ü¤AiÀÄªÀÄ XVIII),-

(1) 1£ÉÃ ¥ÀæPÀgÀtzÀ°è,-

(i) (1)£ÉÃ G¥À ¥ÀæPÀgÀtzÀ°è “¨ÁA¨É” JA§ ¥ÀzÀPÉÌ “PÀ£ÁðlPÀ” JA§ ¥ÀzÀªÀ£ÀÄß ¥ÀæwAiÉÆÃf¸ÀvÀPÀÌzÀÄÝ.

(ii) (2)£ÉÃ G¥À ¥ÀæPÀgÀtzÀ°è “¨É¼ÀUÁ« ¥ÀæzÉÃ±À” JA§ ¥ÀzÀPÉÌ “PÀ£ÁðlPÀ gÁdå” JA§ ¥ÀzÀUÀ¼À£ÀÄß ¥ÀæwAiÉÆÃf¸ÀvÀPÀÌzÀÄÝ.

(2) 3£ÉÃ ¥ÀæPÀgÀtzÀ°è (¹) RAqÀzÀ°è,-

(i) "376" JA§ CAQUÀ¼À vÀgÀÄªÁAiÀÄ "376J, 376©, 376¹, 376r," JA§ CAQUÀ¼À£ÀÄß ¸ÉÃj¸ÀvÀPÀÌzÀÄÝ; ªÀÄvÀÄÛ

(ii) "CxÀªÁ 498" JA§ ¥ÀzÀ ªÀÄvÀÄÛ CAQUÀ½UÉ "498 CxÀªÁ 498J," JA§ CAQUÀ¼ÀÄ, ¥ÀzÀ ªÀÄvÀÄÛ CPÀëgÀªÀ£ÀÄß ¥ÀæwAiÉÆÃf¸ÀvÀPÀÌzÀÄÝ.

(3) 5£ÉÃ ¥ÀæPÀgÀtzÀ°è ``¥Éæ¹qÉ¤ì'' JA§ ¥ÀzÀPÉÌ ``ªÀÄºÁ£ÀUÀgÀ ¥Á°PÉ'' JA§ ¥ÀzÀUÀ¼À£ÀÄß ¥ÀæwAiÉÆÃf¸ÀvÀPÀÌzÀÄÝ.

(4) 7£ÉÃ ¥ÀæPÀgÀtzÀ°è ªÀÄvÀÄÛ C£ÀÄ¸ÀÆaAiÀÄ°è "Qæ«Ä£À¯ï ¥ÀæQæAiÉÄ ¸ÀA»vÉ 1898gÀ 99J" JA§ ¥ÀzÀUÀ¼ÀÄ ªÀÄvÀÄÛ CAQUÀ½UÉ " Qæ«Ä£À¯ï ¥ÀæQæAiÉÄ ¸ÀA»vÉ 1973 gÀ 95" JA§ ¥ÀzÀUÀ¼ÀÄ ªÀÄvÀÄÛ CAQUÀ¼À£ÀÄß ¥ÀæwAiÉÆÃf¸ÀvÀPÀÌzÀÄÝ.

4. ºÉÊzÀgÁ¨Ázï a£ÀßzÀ UÀtÂUÀ½AzÀ PÀ¼ÀîvÀ£À ¤?ÉÃzsÀ ¤AiÀÄAvÀæt 1359 J¥sï. - ºÉÊzÀgÁ¨Ázï a£ÀßzÀ UÀtÂUÀ½AzÀ PÀ¼ÀîvÀ£À ¤?ÉÃzsÀ ¤AiÀÄAvætÀ 1359 J¥sïgÀ°è (1359 J¥sïgÀ XXIII),-

(1) 1£ÉÃ ¥ÀæPÀgÀtzÀ°è,-

(i) ²Ã¶ðPÉAiÀÄ°è "¸ÀAQë¥ÀÛ ºÉ¸ÀgÀÄ" JA§ ¥ÀzÀUÀ¼À vÀgÀÄªÁAiÀÄ "ªÁå¦Û" JA§ ¥ÀzÀªÀ£ÀÄß ¸ÉÃj¸ÀvÀPÀÌzÀÄÝ;

(ii) (1) £ÉÃ G¥À ¥ÀæPÀgÀtzÀ°è "ºÉÊzÀgÁ¨Ázï" JA§ ¥ÀzÀPÉÌ "PÀ£ÁðlPÀ" JA§ ¥ÀzÀªÀ£ÀÄß ¥ÀæwAiÉÆÃf¸ÀvÀPÀÌzÀÄÝ;

(iii) (1) £ÉÃ G¥À ¥ÀæPÀgÀtzÀ vÀgÀÄªÁAiÀÄ F ªÀÄÄA¢£À G¥À ¥ÀæPÀgÀtªÀ£ÀÄß ¸ÉÃj¸ÀvÀPÀÌzÀÄÝ, JAzÀgÉ:-

" (1J) EzÀÄ ¸ÀªÀÄUÀæ PÀ£ÁðlPÀ gÁdåPÉÌ ªÁå¦¸ÀvÀPÀÌzÀÄÝ."

(2) 11£ÉÃ ¥ÀæPÀgÀtzÀ°è "1898 (1898gÀ PÉÃAzÀæ C¢ü¤AiÀÄªÀÄ V)" JA§ CAQUÀ¼ÀÄ, ¥ÀzÀUÀ¼ÀÄ ªÀÄvÀÄÛ DªÀgÀt aºÉßUÀ½UÉ "1973 (1974gÀ PÉÃAzÀæ C¢ü¤AiÀÄªÀÄ 2)" JA§ CAQUÀ¼ÀÄ, ¥ÀzÀUÀ¼ÀÄ ªÀÄvÀÄÛ DªÀgÀt aºÉßUÀ¼À£ÀÄß ¥ÀæwAiÉÆÃf¸ÀvÀPÀÌzÀÄÝ.

5. PÀ£ÁðlPÀ DAiÀÄÄªÉÃðzÀ, ¥ÀæPÀÈw aQvÉì, ¹zÀÞ, AiÀÄÄ£Á¤ ªÀÄvÀÄÛ AiÉÆÃUÀ ªÀÈwÛUÀgÀ £ÉÆÃAzÀtÂ ªÀÄvÀÄÛ ªÉÊzÀå ªÀÈwÛUÀgÀ ¸ÀAQÃtð G¥À§AzsÀUÀ¼À C¢ü¤AiÀÄªÀÄ, 1961gÀ wzÀÄÝ¥Àr .- (1962gÀ PÀ£ÁðlPÀ C¢ü¤AiÀÄªÀÄ 9) gÀ 36J ¥ÀæPÀgÀtzÀ (1)£ÉÃ G¥À ¥ÀæPÀgÀtzÀ vÀgÀÄªÁAiÀÄ F ªÀÄÄA¢£À «ªÀgÀuÉAiÀÄ£ÀÄß ¸ÉÃj¸ÀvÀPÀÌzÀÄÝ, JAzÀgÉ:-

"«ªÀgÀuÉ.- ``PËZï'' JAzÀgÉ ¸ÀÆf CxÀªÁ EvÀgÀ ¸ÁzsÀ£ÀªÀ£ÀÄß §¼À¹ PÀtÂÚ£À AiÀÄªÀªÀ£ÀÄß PÉ¼ÀPÉÌ vÀ¼ÀÄîªÀÅzÀPÁÌV PÀtÂÚ£À C¥ÁgÀzÀ±ÀðPÀ ªÀÄ¸ÀÆgÁzÀ ±À¸ÀÛöçaQvÁì ¸ÀÜ¼ÁAvÀgÀt.''

6. PÀ£ÁðlPÀ ¥ÉÆÃ°Ã¸ï C¢ü¤AiÀÄªÀÄ, 1964gÀ wzÀÄÝ¥Àr.- PÀ£ÁðlPÀ ¥ÉÆÃ°Ã¸ï C¢ü¤AiÀÄªÀÄ, 1964gÀ (1964gÀ PÀ£ÁðlPÀ C¢ü¤AiÀÄªÀÄ 4) 36gÀ ¥ÀæPÀgÀtzÀ vÀgÀÄªÁAiÀÄ F ªÀÄÄA¢£À ¥ÀæPÀgÀtªÀ£ÀÄß ¸ÉÃj¸ÀvÀPÀÌzÀÄÝ, JAzÀgÉ:-

"36J. £À¥ÀÄA¸ÀPÀgÀ ¤AiÀÄAvÀætPÉÌ C¢üPÁgÀ.- (1) DAiÀÄÄPÀÛgÀÄ vÀ£Àß C¢üPÁgÀ ªÁå¦ÛAiÀÄ ¥ÀæzÉÃ±ÀzÀ°è £À¥ÀÄA¸ÀPÀgÀ C£À¥ÉÃPÀëtÂÃAiÀÄ ZÀlÄªÀnPÉUÀ¼À£ÀÄß ¤?ÉÃ¢ü¸À®Ä CxÀªÁ zÀªÀÄ£ÀUÉÆ½¸À®Ä CxÀªÁ ¤AiÀÄAwæ¸À®Ä gÁdå¥ÀvÀæzÀ°è C¢ü¸ÀÆZÀ£ÉAiÀÄ ªÀÄÆ®PÀ F ªÀÄÄA¢£ÀªÀÅUÀ½UÁV DzÉÃ±ÀªÀ£ÀÄß ºÉÆgÀr¸À§ºÀÄzÀÄ, JAzÀgÉ:-

(J) vÀ£Àß C¢üPÁgÀ ªÁå¦ÛAiÀÄ°è ªÁ¹¸ÀÄwÛgÀÄªÀ J¯Áè £À¥ÀÄA¸ÀPÀgÀ ªÀÄvÀÄÛ UÀAqÀÄ ªÀÄPÀÌ¼À£ÀÄß C¥ÀºÀj¸ÀÄªÀ CxÀªÁ CªÀgÀ£ÀÄß ¤«ÃðAiÀÄðgÀ£ÁßV ªÀiÁqÀÄªÀ CxÀªÁ C¸Áé¨sÁ«PÀ C¥ÀgÁzsÀUÀ¼À£ÀÄß ªÀiÁr¸ÀÄªÀ CxÀªÁ AiÀiÁªÀÅzÉÃ EvÀgÀ C¥ÀgÁzsÀUÀ¼À£ÀÄß ªÀiÁr¸ÀÄªÀ CxÀªÁ CAxÀ C¥ÀgÁzsÀUÀ¼À£ÀÄß ªÀiÁqÀÄªÀÅzÀPÉÌ zÀÄ?ÉàöçÃj¸ÀÄªÀ ¸ÀA§AzsÀzÀ°è £ÀA§§ºÀÄzÁzÀ C£ÀÄªÀiÁ£ÀUÀ½UÉ CªÀPÁ±À ¤ÃqÀÄªÀ ªÀåQÛUÀ¼À ºÉ¸ÀgÀÄUÀ¼ÀÄ ªÀÄvÀÄÛ ªÁ¸À¸ÀÜ¼ÀUÀ¼À «ªÀgÀUÀ¼À£ÀÄß M¼ÀUÉÆAqÀ MAzÀÄ jf¸ÀÖgï£ÀÄß vÀAiÀiÁj¸À®Ä ªÀÄvÀÄÛ ¤ªÀð»¸À®Ä;

(©) ¨Á¢üvÀ £À¥ÀÄA¸ÀPÀgÀÄ vÀªÀÄä ºÉ¸ÀgÀ£ÀÄß °TvÀ PÁgÀtUÀ½UÁV jf¸ÀÖgï£À°è ¸ÉÃj¸ÀÄªÀ CxÀªÁ jf¸ÀÖgï¤AzÀ vÉUÉAiÀÄÄªÀÅzÀPÁÌV DPÉëÃ¥ÀuÉUÀ¼À£ÀÄß ¸À°è¸À®Ä;

(¹) DzÉÃ±ÀzÀ°è G¯ÉèÃT¹zÀAxÀ ZÀlÄªÀnPÉUÀ¼À£ÀÄß ªÀiÁqÀÄªÀÅzÀjAzÀ £ÉÆÃAzÁ¬ÄvÀ £À¥ÀÄA¸ÀPÀgÀ£ÀÄß ¥Àæw?ÉÃ¢ü¸À®Ä;

(r) DvÀ£ÀÄ CªÀ±ÀåªÉAzÀÄ ¥ÀjUÀtÂ¸À§ºÀÄzÁzÀ AiÀiÁªÀÅzÉÃ EvÀgÀ «?ÀAiÀÄUÀ¼ÀÄ.''

(2) 109 £ÉÃ ¥ÀæPÀgÀtzÀ°è "36" JA§ CAQUÀ¼À §gÀÄªÀ JgÀqÀÄ PÀqÉUÀ¼À°è ", 36J" JA§ C®à«gÁªÀÄ aºÉß ªÀÄvÀÄÛ CAQUÀ¼À£ÀÄß ¸ÉÃj¸ÀvÀPÀÌzÀÄÝ.

7. PÀ£ÁðlPÀ ¨sÀÆ PÀAzÁAiÀÄ C¢ü¤AiÀÄªÀÄ, 1964gÀ wzÀÄÝ¥Àr.- PÀ£ÁðlPÀ ¨sÀÆ PÀAzÁAiÀÄ C¢ü¤AiÀÄªÀÄ, 1964gÀ (1964gÀ PÀ£ÁðlPÀ C¢ü¤AiÀÄªÀÄ 12) 165£ÉÃ ¥ÀæPÀgÀtzÀ vÀgÀÄªÁAiÀÄ F ªÀÄÄA¢£À ¥ÀgÀAvÀÄPÀªÀ£ÀÄß ¸ÉÃj¸ÀvÀPÀÌzÀÄÝ, JAzÀgÉ:-

"¥ÀgÀAvÀÄ, ¦vÁæfðvÀ PÀæªÀÄ¢AzÁV ªÀÄvÀÄÛ ¥ÉÆÃ?ÀPÀgÀÄ ªÀÄvÀÄÛ ªÉÄÃ°éZÁgÀPÀgÀ C¢ü¤AiÀÄªÀÄ, 1890gÀ (1890gÀ PÉÃAzÀæ C¢ü¤AiÀÄªÀÄ 8) CxÀªÁ CAvÀºÀÄzÉÃ AiÀiÁªÀÅzÉÃ EvÀgÀ PÁ£ÀÆ¤£À CrAiÀÄ°è ªÉÄÃ°éZÁgÀPÀgÀ CxÀªÁ ¥ÉÆÃ?ÀPÀgÀ ¸ÀÄ¥sÀ¢ðAiÀÄ°ègÀzÀ C¥Áæ¥ÀÛ ªÀAiÀÄ¸ÀÌ¤UÉ §A¢gÀÄªÀ AiÀiÁªÀÅzÉÃ ¸ÀévÀÛ£ÀÄß DvÀ£ÀÄ C¥Áæ¥ÀÛ ªÀAiÀÄ¸ÀÌ¤zÁÝUÀ ¨sÀÆ PÀAzÁAiÀÄ ¨ÁQUÀ½UÁV DvÀ£ÀÄ GvÀÛgÁ¢üPÁjAiÀiÁUÀÄªÀªÀgÉUÉ D ¸ÀévÀÛ£ÀÄß d¦üÛ CxÀªÁ ªÀiÁgÁl ªÀiÁqÀvÀPÀÌzÀÝ®è."

8. ªÀÄzÁæ¸ï £À¢UÀ¼À ¸ÀAgÀPÀëuÉ C¢ü¤AiÀÄªÀÄ, 1884gÀ wzÀÄÝ¥Àr.- ªÀÄzÁæ¸ï £À¢UÀ¼À ¸ÀAgÀPÀëuÉ C¢ü¤AiÀÄªÀÄ, 1884gÀ°è (1884gÀ ªÀÄzÁæ¸ï C¢ü¤AiÀÄªÀÄ VI) ,-

(1) ¢ÃWÀð ²Ã¶ðPÉ ªÀÄvÀÄÛ ¥Àæ¸ÁÛªÀ£ÉAiÀÄ°è "ªÀÄzÁæ¸ï ¥Éæ¹qÉ¤ì" ªÀÄvÀÄÛ "¥Éæ¹qÉ¤ì D¥sï ªÀÄzÁæ¸ï" JA§ ¥ÀzÀUÀ½UÉ "PÀ£ÁðlPÀ gÁdå" JA§ ¥ÀzÀUÀ¼À£ÀÄß ¥ÀæwAiÉÆÃf¸ÀvÀPÀÌzÀÄÝ;

(2) 1£ÉÃ ¥ÀæPÀgÀtzÀ°è,-

(J) ²Ã¶ðPÉAiÀÄ PÉÆ£ÉAiÀÄ°è "ªÀÄvÀÄÛ ªÁå¦Û" JA§ ¥ÀzÀUÀ¼À£ÀÄß ¸ÉÃj¸ÀvÀPÀÌzÀÄÝ;

(¹) ¸ÀzÀj ¥ÀæPÀgÀtªÀ£ÀÄß F ¥ÀæPÀgÀtzÀ (1)£ÉÃ G¥À ¥ÀæPÀgÀtªÉAzÀÄ ªÀÄgÀÄ¸ÀASÉå ¤ÃqÀvÀPÀÌzÀÄÝ ªÀÄvÀÄÛ ºÁUÉ ªÀÄgÀÄ¸ÀASÉå ¤ÃrzÀ (1)£ÉÃ G¥À ¥ÀæPÀgÀtzÀ vÀgÀÄªÁAiÀÄ F ªÀÄÄA¢£À G¥À ¥ÀæPÀgÀtªÀ£ÀÄß ¸ÉÃj¸ÀvÀPÀÌzÀÄÝ, JAzÀgÉ:-

"(2) EzÀÄ ¸ÀªÀÄUÀæ PÀ£ÁðlPÀ gÁdåPÉÌ ªÁå¥ÀÛªÁUÀvÀPÀÌzÀÄÝ,"

(3) 4£ÉÃ ¥ÀæPÀgÀtzÀ°è "¨sÀÆ ¸Áé¢üÃ£À C¢ü¤AiÀÄªÀÄ, 1870" JA§ ¥ÀzÀUÀ¼ÀÄ, C®à«gÁªÀÄ aºÉß ªÀÄvÀÄÛ CAQUÀ½UÉ "¨sÀÆ ¸Áé¢üÃ£À (PÀ£ÁðlPÀ ªÁå¦Û ªÀÄvÀÄÛ wzÀÄÝ¥Àr) C¢ü¤AiÀÄªÀÄ, 1961gÀ (1961gÀ PÀ£ÁðlPÀ C¢ü¤AiÀÄªÀÄ 17) ªÀÄÆ®PÀ wzÀÄÝ¥ÀrAiÀiÁzÀ ¨sÀÆ ¸Áé¢üÃ£À C¢ü¤AiÀÄªÀÄ, 1894 (1894gÀ PÉÃAzÀæ C¢ü¤AiÀÄªÀÄ 1)" JA§ ¥ÀzÀUÀ¼ÀÄ, C®à«gÁªÀÄ aºÉß, CAQUÀ¼ÀÄ ªÀÄvÀÄÛ DªÀgÀt aºÉßUÀ¼À£ÀÄß ¥ÀæwAiÉÆÃf¸ÀvÀPÀÌzÀÄÝ;

(4) 25£ÉÃ ¥ÀæPÀgÀtzÀ vÀgÀÄªÁAiÀÄ F ªÀÄÄA¢£À ¥ÀæPÀgÀtªÀ£ÀÄß ¸ÉÃj¸ÀvÀPÀÌzÀÄÝ, JAzÀgÉ:-

"25(J) C¢ü¤AiÀÄªÀÄzÀ C£ÀéAiÀÄ.- gÁdå ¸ÀPÁðgÀªÀÅ ¸ÀPÁðj gÁdå¥ÀvÀæzÀ°è C¢ü¸ÀÆZÀ£ÉAiÀÄ ªÀÄÆ®PÀ, D C¢ü¸ÀÆZÀ£ÉAiÀÄ°è ¤¢ð?ÀÖ¥Àr¸À§ºÀÄzÁzÀAxÀ ¢£ÁAPÀ¢AzÀ ªÀÄvÀÄÛ CAxÀ ªÀiÁ¥ÁðqÀÄUÀ¼ÉÆqÀ£É eÁjUÉ §gÀÄªÀAvÉ gÁdåzÀ°ègÀÄªÀ CAxÀ PÉgÉUÀ¼ÀÄ, jdªÁðAiÀÄgïUÀ¼ÀÄ ªÀÄvÀÄÛ EvÀgÀ ¤Ãj£À ¤PÉëÃ¥ÀUÀ½UÉ C£Àé¬Ä¸ÀvÀPÀÌzÀÄÝ."

9. ªÉÄÊ¸ÀÆgÀÄ mÁæAªÉÃUÀ¼À C¢ü¤AiÀÄªÀÄ, 1906gÀ wzÀÄÝ¥Àr.- ªÉÄÊ¸ÀÆgÀÄ mÁæAªÉÃUÀ¼À C¢ü¤AiÀÄªÀÄ, 1906gÀ°è (1906gÀ ªÉÄÊ¸ÀÆgÀÄ C¢ü¤AiÀÄªÀÄ II),-

(1) ¢ÃWÀð ²Ã¶ðPÉ ªÀÄvÀÄÛ ¥Àæ¸ÁÛªÀ£ÉAiÀÄ°è,-

(J) "ªÉÄÊ¸ÀÆgÀÄ" JA§ ¥ÀzÀPÉÌ "PÀ£ÁðlPÀ" JA§ ¥ÀzÀªÀ£ÀÄß ¥ÀæwAiÉÆÃf¸ÀvÀPÀÌzÀÄÝ;

(©) ``WÀ£ÀvÉªÉvÀÛ ªÀÄºÁgÁdgÀÄ EzÀ£ÀÄß C¢ü¤AiÀÄ«Ä¸À®Ä ºÀ¶ð¸ÀÄvÁÛgÉ'' JA§ ¥ÀzÀUÀ½UÉ ``C¢ü¤AiÀÄ«ÄvÀªÁVzÉ'' JA§ ¥ÀzÀUÀ¼À£ÀÄß ¥ÀæwAiÉÆÃf¸ÀvÀPÀÌzÀÄÝ.

(2) 1£ÉÃ ¥ÀæPÀgÀtzÀ°è "ªÉÄÊ¸ÀÆgÀÄ" JA§ ¥ÀzÀPÉÌ "PÀ£ÁðlPÀ" JA§ ¥ÀzÀªÀ£ÀÄß ¥ÀæwAiÉÆÃf¸ÀvÀPÀÌzÀÄÝ;

(3) 2£ÉÃ ¥ÀæPÀgÀtzÀ°è "ªÉÄÊ¸ÀÆgÀÄ ¥ÀæzÉÃ±À" JA§ ¥ÀzÀPÉÌ "PÀ£ÁðlPÀ gÁdå" JA§ ¥ÀzÀªÀ£ÀÄß ¥ÀæwAiÉÆÃf¸ÀvÀPÀÌzÀÄÝ;

(4) 7£ÉÃ ¥ÀæPÀgÀtzÀ (3)£ÉÃ G¥À ¥ÀæPÀgÀtzÀ°è "1894gÀ ªÉÄÊ¸ÀÆgÀÄ ¨sÀÆ ¸Áé¢üÃ£À C¢ü¤AiÀÄªÀÄ, VII" JA§ CAQUÀ¼ÀÄ, ¥ÀzÀUÀ¼ÀÄ ªÀÄvÀÄÛ C®à«gÁªÀÄ aºÉßUÀ½UÉ "¨sÀÆ ¸Áé¢üÃ£À (PÀ£ÁðlPÀ ªÁå¦Û ªÀÄvÀÄÛ wzÀÄÝ¥Àr) C¢ü¤AiÀÄªÀÄ, 1961gÀ (1961gÀ PÀ£ÁðlPÀ C¢ü¤AiÀÄªÀÄ 17) ªÀÄÆ®PÀ wzÀÄÝ¥ÀrAiÀiÁzÀ ¨sÀÆ ¸Áé¢üÃ£À C¢ü¤AiÀÄªÀÄ, 1894 (1894gÀ PÉÃAzÀæ C¢ü¤AiÀÄªÀÄ 1)" JA§ ¥ÀzÀUÀ¼ÀÄ, C®à«gÁªÀÄ aºÉß, CAQUÀ¼ÀÄ ªÀÄvÀÄÛ DªÀgÀt aºÉßUÀ¼À£ÀÄß ¥ÀæwAiÉÆÃf¸ÀvÀPÀÌzÀÄÝ;

(5) 27, 28, 29, 30, 31, 32 ªÀÄvÀÄÛ 33£ÉÃ ¥ÀæPÀgÀtUÀ¼À°è "JgÀqÀÄ £ÀÆgÀÄ", "LªÀvÀÄÛ", "MAzÀÄ £ÀÆgÀÄ" ªÀÄvÀÄÛ "ºÀvÀÄÛ gÀÆ¥Á¬ÄUÀ¼ÀÄ" JA§ ¥ÀzÀUÀ½UÉ C£ÀÄPÀæªÀÄªÁV "JgÀqÀÄ ®PÀëUÀ¼ÀÄ", "LzÀÄ ¸Á«gÀ", "MAzÀÄ ®PÀë" ªÀÄvÀÄÛ "MAzÀÄ ¸Á«gÀ" JA§ ¥ÀzÀUÀ¼À£ÀÄß ¥ÀæwAiÉÆÃf¸ÀvÀPÀÌzÀÄÝ.

10. ªÉÄÊ¸ÀÆgÀÄ «zsÁ£À¸À¨sÉAiÀÄ ºÀwÛgÀ ¸À¨sÉUÀ¼À£ÀÄß ¤?ÉÃ¢ü¸ÀÄªÀ C¢ü¤AiÀÄªÀÄ, 1951gÀ wzÀÄÝ¥Àr. - ªÉÄÊ¸ÀÆgÀÄ «zsÁ£À¸À¨sÉAiÀÄ ºÀwÛgÀ ¸À¨sÉUÀ¼À£ÀÄß ¤?ÉÃ¢ü¸ÀÄªÀ C¢ü¤AiÀÄªÀÄ, 1951gÀ°è (1951gÀ ªÉÄÊ¸ÀÆgÀÄ C¢ü¤AiÀÄªÀÄ XV),-

(1) ¢ÃWÀð ²Ã¶ðPÉ ªÀÄvÀÄÛ ¥Àæ¸ÁÛªÀ£ÉAiÀÄ°è "gÁdå «zsÁ£À¸À¨sÉ" ªÀÄvÀÄÛ "«zsÁ£À¸À¨sÉ" JA§ ¥ÀzÀUÀ¼ÀÄ §gÀÄªÀ PÀqÉUÀ¼À¯Éè¯Áè "¸ÀzÀ£À CxÀªÁ gÁdå «zsÁ£ÀªÀÄAqÀ®zÀ ¸ÀzÀ£À" JA§ ¥ÀzÀUÀ¼À£ÀÄß ¥ÀæwAiÉÆÃf¸ÀvÀPÀÌzÀÄÝ;

(2) 1£ÉÃ ¥ÀæPÀgÀtzÀ°è,-

(i) (1)£ÉÃ G¥À ¥ÀæPÀgÀtzÀ°è "ªÉÄÊ¸ÀÆgÀÄ" JA§ ¥ÀzÀPÉÌ "PÀ£ÁðlPÀ" JA§ ¥ÀzÀªÀ£ÀÄß ¥ÀæwAiÉÆÃf¸ÀvÀPÀÌzÀÄÝ;

(ii) (2)£ÉÃ G¥À ¥ÀæPÀgÀtzÀ°è ``ªÉÄÊ¸ÀÆgÀÄ ¥ÀæzÉÃ±À'' JA§ ¥ÀzÀUÀ½UÉ ``PÀ£ÁðlPÀ gÁdå'' JA§ ¥ÀzÀUÀ¼À£ÀÄß ¥ÀæwAiÉÆÃf¸ÀvÀPÀÌzÀÄÝ.

(3) 2£ÉÃ ¥ÀæPÀgÀtzÀ°è,-

(J) ²Ã¶ðPÉAiÀÄ°è "«zsÁ£ÀªÀÄAqÀ®zÀ C¢üªÉÃ±À£À" JA§ ¥ÀzÀUÀ½UÉ "¸ÀzÀ£ÀzÀ CxÀªÁ gÁdå «zsÁ£ÀªÀÄAqÀ®zÀ ¸ÀzÀ£ÀUÀ¼À ¸À¨sÉUÀ¼ÀÄ" JA§ ¥ÀzÀUÀ¼À£ÀÄß ¥ÀæwAiÉÆÃf¸ÀvÀPÀÌzÀÄÝ;

(i) ``gÁdå «zsÁ£À ¸À¨sÉAiÀÄ C¢üªÉÃ±À£ÀUÀ¼ÀÄ'' JA§ ¥ÀzÀUÀ½UÉ ``gÁdå «zsÁ£ÀªÀÄAqÀ®zÀ ¸ÀzÀ£À CxÀªÁ ¸ÀzÀ£ÀUÀ¼À C¢üªÉÃ±À£ÀUÀ¼ÀÄ'' JA§ ¥ÀzÀUÀ¼À£ÀÄß ¥ÀæwAiÉÆÃf¸ÀvÀPÀÌzÀÄÝ.

(ii) "CzsÀð ªÉÄÊ°" JA§ ¥ÀzÀUÀ½UÉ "JgÀqÀÄ Q¯ÉÆÃ«ÄÃlgïUÀ¼ÀÄ" JA§ ¥ÀzÀUÀ¼À£ÀÄß ¥ÀæwAiÉÆÃf¸ÀvÀPÀÌzÀÄÝ.

(iii) ``gÁdå «zsÁ£À ¸À¨sÉAiÀÄ ¸À¨sÉ'' JA§ ¥ÀzÀUÀ½UÉ ``gÁdå «zsÁ£À ªÀÄAqÀ®zÀ ¸ÀzÀ£À CxÀªÁ ¸ÀzÀ£ÀUÀ¼À ¸À¨sÉUÀ¼ÀÄ'' JA§ ¥ÀzÀUÀ¼À£ÀÄß ¥ÀæwAiÉÆÃf¸ÀvÀPÀÌzÀÄÝ.

(iv) ``gÁdå «zsÁ£À ¸À¨sÉ'' JA§ ¥ÀzÀUÀ½UÉ ``gÁdå «zsÁ£À ªÀÄAqÀ®'' JA§ ¥ÀzÀUÀ¼À£ÀÄß ¥ÀæwAiÉÆÃf¸ÀvÀPÀÌzÀÄÝ.

11. ªÉÄÊ¸ÀÆgÀÄ ¸ÀévÀÄÛUÀ¼À ªÀUÁðªÀuÉ (PÀÈ¶ ¨sÀÆ«ÄUÀ½UÉ ªÁå¦Û) C¢ü¤AiÀÄªÀÄ, 1951gÀ wzÀÄÝ¥Àr.- ªÉÄÊ¸ÀÆgÀÄ ¸ÀévÀÄÛUÀ¼À ªÀUÁðªÀuÉ (PÀÈ¶ ¨sÀÆ«ÄUÀ½UÉ ªÁå¦Û) C¢ü¤AiÀÄªÀÄ, 1951gÀ°è (1951gÀ ªÉÄÊ¸ÀÆgÀÄ C¢ü¤AiÀÄªÀÄ XXXII),-

(1) ¢ÃWÀð ²Ã¶ðPÉ ªÀÄvÀÄÛ ¥Àæ¸ÁÛªÀ£ÉAiÀÄ°è "ªÉÄÊ¸ÀÆgÀÄ" JA§ ¥ÀzÀªÀÅ §gÀÄªÀ PÀqÉUÀ¼À¯É¯Áè "PÀ£ÁðlPÀ" JA§ ¥ÀzÀªÀ£ÀÄß ¥ÀæwAiÉÆÃf¸ÀvÀPÀÌzÀÄÝ.

(2) 1£ÉÃ ¥ÀæPÀgÀtzÀ°è,-

(J) (1)£ÉÃ G¥À ¥ÀæPÀgÀtzÀ°è, ``ªÉÄÊ¸ÀÆgÀÄ'' JA§ ¥ÀzÀPÉÌ ``PÀ£ÁðlPÀ'' JA§ ¥ÀzÀªÀ£ÀÄß ¥ÀæwAiÉÆÃf¸ÀvÀPÀÌzÀÄÝ.

(©) (2)£ÉÃ G¥À ¥ÀæPÀgÀtzÀ°è, ``ªÉÄÊ¸ÀÆgÀÄ ¥ÀæzÉÃ±À'' JA§ ¥ÀzÀUÀ½UÉ ``PÀ£ÁðlPÀ gÁdå'' JA§ ¥ÀzÀUÀ¼À£ÀÄß ¥ÀæwAiÉÆÃf¸ÀvÀPÀÌzÀÄÝ.

12. ªÉÄÊ¸ÀÆgÀÄ PÀgÁgÀÄ (PÀÈ¶ ¨sÀÆ«ÄUÀ½UÉ ªÁå¦Û) C¢ü¤AiÀÄªÀÄ, 1954gÀ wzÀÄÝ¥Àr. - ªÉÄÊ¸ÀÆgÀÄ PÀgÁgÀÄ (PÀÈ¶ ¨sÀÆ«ÄUÀ½UÉ ªÁå¦Û) C¢ü¤AiÀÄªÀÄ, 1954gÀ°è (1954gÀ ªÉÄÊ¸ÀÆgÀÄ C¢ü¤AiÀÄªÀÄ 29),-

(1) ¥Àæ¸ÁÛªÀ£ÉAiÀÄ°è,-

(i) ``ªÉÄÊ¸ÀÆgÀÄ gÁdå'' JA§ ¥ÀzÀUÀ½UÉ ``PÀ£ÁðlPÀ gÁdå'' JA§ ¥ÀzÀUÀ¼À£ÀÄß ¥ÀæwAiÉÆÃf¸ÀvÀPÀÌzÀÄÝ.

(2) 1£ÉÃ ¥ÀæPÀgÀtzÀ°è,-

(J) (1)£ÉÃ G¥À ¥ÀæPÀgÀtzÀ°è, "ªÉÄÊ¸ÀÆgÀÄ" JA§ ¥ÀzÀPÉÌ "PÀ£ÁðlPÀ" JA§ ¥ÀzÀªÀ£ÀÄß ¥ÀæwAiÉÆÃf¸ÀvÀPÀÌzÀÄÝ;

(3) 2£ÉÃ ¥ÀæPÀgÀtzÀ°è, "ªÉÄÊ¸ÀÆgÀÄ ¥ÀæzÉÃ±À" JA§ ¥ÀzÀUÀ½UÉ "PÀ£ÁðlPÀ gÁdå" JA§ ¥ÀzÀUÀ¼À£ÀÄß ¥ÀæwAiÉÆÃf¸ÀvÀPÀÌzÀÄÝ;

The above translation of PÀ£ÁðlPÀ ¤gÀ¸À£ÀUÉÆ½¸ÀÄªÀ ªÀÄvÀÄÛ wzÀÄÝ¥Àr ªÀiÁqÀÄªÀ (¥ÁæzÉÃ²PÀ PÁ£ÀÆ£ÀÄUÀ¼À) C¢ü¤AiÀÄªÀÄ,, 2009 (2011 gÀ PÀ£ÁðlPÀ C¢ü¤AiÀÄªÀÄ ¸ÀASÉå: 26) be published in the official Gazette under clause (3) of Article 348 of the Constitution of India.


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