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TAMIL NADU AGRICULTURISTS RELIEF (AMENDMENT) ACT, 1949
TAMIL NADU AGRICULTURISTS RELIEF (AMENDMENT) ACT, 1949
(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. V OF 1949 (For Statement of Objects and Reasons, see Fort St. George Gazette, dated the 28th December 1948, Part IV-A, Page 442)
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 AGRICULTURISTS RELIEF (AMENDMENT) ACT, 1949.
(Received the assent of the Governor-General on the 15th March 1949; first published in the Fort St. George Gazette on the 22nd March, 1949.)
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] Agriculturists Relief Act, 1938.
WHEREAS it is expedient 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] Agriculturists Relief Act, 1938, for the purpose hereinafter appearing; It is hereby enacted as follows:—
Short title
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] Agriculturists Relief (Amendment) Act, 1949.
(Section 2 was repealed by Tamil Nadu Act XXXVI of 1955. In so far as this Act applies to the added territories, this section was repealed by section 12 of, and the Third Schedule to, the Tamil Nadu (Added Territories) Extension of Laws Act, 1962 (Tamil Nadu act 14 of 1962)) [2. ]
Amendment made by section 2 to have retrospective effect
3. The amendment made by this Act shall apply to—
(i) all suits and proceedings instituted after the commencement of this Act;
(ii) all suits and proceedings instituted before the commencement of this Act, in which no decree or order has been passed, or in which the decree or order passed has not become final, before such commencement; and
(iii) all suits and proceedings in which the decree or order passed has not been executed or satisfied in full before the commencement of this act:
Provided that no creditor shall be required to refund any sum which has been paid to or realized by him, before the commencement of this Act.
