Hyderabad Absorbed Enclaves Act, 1951

Hyderabad Absorbed Enclaves Act, 1951

The Hyderabad Absorbed Enclaves Act, 1951

Act No. 18 of 1951

mh540

Published in the Extraordinary Gazette No. 27, dated the 8th May, 1950.

Whereas in pursuance of an Agreement made on the 23rd day of January, 1950, between the Governor-General of India and the Nizam of Hyderabad certain enclaves then forming parts of the Provinces of Madras and Bombay were on the 25th day of January, 1950, transferred to the State of Hyderabad form part thereof;

And whereas it is expedient to provide for certain matters arising therefrom;

It is hereby enacted as follows :-

1. Short title and commencement. - (1) This Act may be called the Hyderabad Absorbed Enclaves Act, 1951.

(2) It shall be deemed to have come into force on the 25th day of January, 1950.

2. Definitions. - In this Act,-

(a) "date of transfer" means the 25th date of January, 1950, and

(b) "enclaves" means the areas specified in the first column of the Schedule to this Act.

3. Absorption of enclaves in districts. - Each of the enclaves specified in the first column of the Schedule to this Act shall, as from the date of transfer, form part of the district (hereinafter referred to as "the absorbing district") specified against the enclave in the second column of that Schedule.

4. Assimilation of laws. - All laws in force in an enclave immediately before the date of transfer shall, as from that date cease to be in force in that enclave, and all laws in force in the absorbing district immediately before the said date shall, as from that date extend to, and be in force in, that enclave :

Provided that anything done or action taken under a law in force in the enclave before the date of transfer shall be deemed to have been done or taken under the corresponding law extending to, and in force in, that enclave as from date of transfer.

Explanation. - In this section "law" includes any Act, Ordinance or Regulation and any notification, order, scheme, rule, form or by-law issued, made or prescribed under any Act, Ordinance or Regulation.

5. Removal of difficulties. - If any difficulty arises in relation to the transition under section 4 from one law or group of laws to another law or group of laws, the Government of Hyderabad may, by order notified in the Jarida make such provision as it considers necessary for the removal of such difficulties.

6. Declaration for the avoidance of doubt. - For the avoidance of doubt it is hereby declared -

(a) that all property and assets within the enclaves which, immediately before the date of transfer, vested in the Government of Bombay or of Madras, vested on that date in the Government of Hyderabad; and

(b) that all rights, liabilities and obligations, whether arising out of a contract or otherwise, of the Government of Bombay or the Government of Madras in relation to any of the enclaves became on that date the rights, liabilities and obligations of the Government of Hyderabad :

Schedule

[See Sections 2(b) and 3]

Enclave	Absorbing District
1	2
1. Kalvapalli Nalgonda	Nalgonda
2. Kachavarigudem	Nalgonda
3. Sarvaram	Nalgonda
4. Lakshmipuram	Nalgonda
5. Lingagiri	Nalgonda
6. Lakkavaram	Nalgonda
7. Sreenivaspuram	Nalgonda
8. Seetharampuram	Nalgonda
9. Kondoyigudem	Nalgonda
10. Ganugabanda	Nalgonda
11. Amravaram	Nalgonda
12. Anjaneepuram	Nalgonda
13. Mulugumadu	Warangal
14. Romdimalla	Warangal
15. Mallavaram	Warangal
16. Kawitkhede	Aurangabad
17. Anchalgaon	Aurangabad
18. Balhegaon	Aurangabad
19. Hingane Kanad	Aurangabad
20. Sakegaon	Aurangabad
21. Pokhat Kanad	Aurangabad
22. Babul Khede	Aurangabad
23. Khirdi Kanad	Aurangabad
24. Salegaon	Aurangabad
25. Malegaon	Aurangabad
26. Bhokargaon	Aurangabad
27. Narsingpur	Aurangabad
28. Maranpur	Aurangabad
29. Malpur	Aurangabad
30. Vadali Kanad	Aurangabad
31. Bokangaon	Aurangabad
32. Palasgaon	Aurangabad
33. Banshendra	Aurangabad
34. Hatnur	Aurangabad
35. Jamdi Kanad	Aurangabad
36. Chapaner	Aurangabad
37. Jalgaon Kanad	Aurangabad
38. Wodolwadi	Aurangabad
39. Chikalthan	Aurangabad
40. Vithalpur	Aurangabad
41. Malunja (Budruk)	Aurangabad
42. Arvi	Bhir
43. Jhapewadi	Bhir
44. Siroor	Bhir
45. Kanujwadi	Bhir
46. Koalwadi	Bhir
47. Rakshas Bhawan	Bhir
48. Hinganwadi	Bhir
49. Gomalwadi	Bhir
50. Hingalwadi	Bhir
51. Pimalwadi	Bhir
52. Khokar Mohu	Bhir
53. Ghogawadi	Bhir
54. Buragwadi	Bhir
55. Rupawadi	Bhir
56. Shirasmarga	Bhir
57. Kalwadi	Bhir
58. Bandalwadi	Bhir
59. Tartwadi	Bhir
60. Deemukwadi	Bhir
61. Soangaon	Bhir
62. Murshidpur	Bhir
63. Khelad	Bhir
64. Dongargaon	Bhir
65. Devi Nimbagaon	Bhir
66. Kada	Bhir
67. Seri (Khurd)	Bhir
68. Gandiwadi	Bhir
69. Kansiwadi	Bhir
70. Amwadi	Bhir
71. Kaswadi	Bhir
72. Brahmangaon	Bhir
73. Bhalaoni	Bhir
74. Hajirpur	Bhir
75. Handewadi	Bhir
76. Amalner	Bhir
77. Pimpalwandi	Bhir
78. Pangri	Bhir
79. Ambawadi	Bhir
80. Maswerwadi	Bhir
81. Chendorwadi	Bhir
82. Jadowadi	Bhir
83. Saradwadi	Bhir
84. Biderwadi	Bhir
85. Depotwadi	Bhir
86. Kusulamb	Bhir
87. Godewadi	Bhir
88. Bharatwadi	Bhir
89. Nalwandi	Bhir
90. Bongarkinni	Bhir
91. Batachiwadi	Bhir
92. Naskwadi	Bhir
93. Pimpalgaon/Dhar	Bhir
94. Nirgudi	Bhir
95. Kodewadi	Bhir
96. Tirmalwadi	Bhir
97. Bidawadi	Bhir
98. Domri	Bhir
99. Maibwadi	Bhir
100. Ganjwadi	Bhir
101. Bhidasangvi	Bhir
102. Hadalgi	Gulbarga
103. Ainapur	Gulbarga
104. Bhilwad	Gulbarga
105. Kukrambawadi	Osmanabad
106. Thadala	Osmanabad
107. Kukramba	Osmanabad
108. Katachiwadi	Osmanabad
109. Mangrole	Osmanabad
110. Saradwadi	Osmanabad
111. Khandikarwadi	Osmanabad
112. Arlibudruka	Osmanabad
113. Kalegaon	Osmanabad
114. Kesarjawalga	Osmanabad
115. Savargaon	Osmanabad
116. Upla	Osmanabad
117. Wagoli	Osmanabad
118. Kajla	Osmanabad
119. Pawarwadi	Osmanabad
120. Raj wadi	Osmanabad
121. Sonari	Osmanabad
122. Hagdharl	Raichur
123. Hirajundgud	Raichur
124. Hirebahadurdinni	Raichur
125. Hanmahal	Raichur


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