| 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 |
