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TAMIL NADU CULTIVATING TENANTS PROTECTION AND PAYMENT OF FAIR RENT TENSION TO ADDED TERRITORIES ACT, 1963
TAMIL NADU CULTIVATING TENANTS PROTECTION AND PAYMENT OF FAIR RENT TENSION TO ADDED TERRITORIES ACT, 1963
(These words were substituted for the word “Madras” by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969) [TAMIL NADU] ACT No. 33 OF 1963 (For Statement of Objects and Reasons, see Fort St. George Gazette Extraordinary, dated the 16th August 1963, Part IV-Section 3, page 262)
THE (These words were substituted for the word “Madras” by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969) [TAMIL NADU] CULTIVATING TENANTS PROTECTION AND PAYMENT OF FAIR RENT (EXTENSION TO ADDED TERRITORIES) ACT, 1963
Received the assent of the President on the 24th February 1964, first published in the Fort St. George Gazette Extraordinary on the 27th February 1964 (Phalguna 9, 1885.]
An Act further to amend the (These words were substituted for the word “Madras” by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969) [Tamil Nadu] Cultivating Tenants Protection Act, 1955, and the (These words were substituted for the word “Madras” by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969) [Tamil Nadu] Cultivating Tenants (Payment of Fair Rent) Act, 1956 and to extend those Acts to added territories in the (This expression was substituted for the expression “State of Madras” by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969) [State of Tamil Nadu].
Be it enacted by the Legislature of the (This expression was substituted for the expression “State of Madras” by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969) [State of Tamil Nadu] in the Fourteenth Year of the Republic of India as follows:—
Short title and commencement
(1) This Act may be called the (These words were substituted for the word “Madras” by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969) [Tamil Nadu] Cultivating Tenants Protection and Payment of Fair Rent tension to Added Territories) Act, 1963.
(2) It shall come into force at once.
Definition
2. In this Act, unless the context otherwise requires, “added territories” means the territories specified in the Second Schedule to the Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959 (Central Act 56 of 1959).
3. [The amendments made by this section have already been incorporated in the principal Act, viz., the Tamil Nadu Cultivating Tenants Protection Act, 1955 (Tamil Nadu Act XXV of 1955).]
4. [The amendments made by this section have already hem incorporated in the principal Act, viz., the Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956 (Tamil Nadu Act XXIV of 1956).]
Extension of (This expression was substituted for the expression “Madras Acts” by paragraph 3(2) of the Tamil Nadu Adaptation of Laws Order, 1970) [Tamil Nadu Acts] XXV of 1955 and XXIV of 1956 to the added territories, repeals and savings
5. (1) The (These words were substituted for the word “Madras” by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969) [Tamil Nadu] Cultivating Tenants Protection Act, 1955 ((These words were substituted for the word “Madras” by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969) [Tamil Nadu] Act XXV of 1955), and the (These words were substituted for the word “Madras” by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969) [Tamil Nadu] Cultivating Tenants (Payment of Fair Rent) Act, 1956 ((These words were substituted for the word “Madras” by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969) [Tamil Nadu] Act XXIV of 1956), as in force immediately before the commencement of this Act and as amended by this Act (hereinafter in this section referred to as the said Acts) are hereby extended to, and shall be in force in, the added territories.
(2) Any law corresponding to either of the said Acts in force in the added territories immediately before the commencement of this Act including the Andhra Tenancy Act, 1956 (Andhra Act XVIII of 1956) (hereinafter in this section referred to as the corresponding law) shall stand repealed on such commencement.
(3) The repeal by sub-section (2) of the corresponding law shall not affect—
(a) the previous operation of the corresponding law or anything duly done or suffered thereunder; or
(b) any right, privilege, obligation or liability acquired, accrued or incurred under the corresponding law ; or
(c) any penalty, forfeiture or punishment incurred in respect of any offence committed against the corresponding law; or
(d) any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid; and any such investigation, legal proceeding, or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed.
(4) Subject to the provisions of sub-section (3), anything done or any action taken including any appointment or delegation made, notification, order, instruction or direction issued, rule, regulation or form framed, certificate granted or registration effected under the corresponding law shall be deemed to have been done or taken under he said Acts and shall continue in force accordingly, unless and until superseded by anything done or any action taken under the said Acts.
(5) For the purpose of facilitating the application of the said Acts in the added territories, any Court or other authority may construe the said Acts with such alterations not affecting the substance as may be necessary or proper to adapt them to the matter before the Court or other authority.
(6) Any reference in the said Acts to a law which is not in force in the added territories shall, in relation to those territories, be construed as a reference to the law, if any, in force in those territories corresponding to the law referred to in the said Acts.
(7) Any reference, in any law which continues to be in force in the added territories after the commencement of this Act to the corresponding law shall, in relation to those territories, be construed as a reference to the said Acts.
