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TAMIL NADU AGRICULTURISTS RELIEF (AMENDMENT) ACT, 1950
TAMIL NADU AGRICULTURISTS RELIEF (AMENDMENT) ACT, 1950]
(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. XXIV OF 1950 (For Statement of Objects and Reasons, See Fort St. George Gazette, dated the 26th April 1959, Part IV-A, page 231)
[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, 1950]
(Received the assent of the President on the 18th October 1950; first published in the Fort St. George Gazette on the 31st October, 1950.)
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 purposes hereinafter appearing; It is hereby enacted as follows:—
(Sections 2 to 8 have been repealed by Tamil Nadu Act XXXVI of 1955) [2-8. ]
Amendments to have retrospective effect in certain cases
9. The amendments 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;
(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.
