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TAMIL NADU AGRICULTURISTS RELIEF (AMENDMENT) ACT, 1943
(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. XV OF 1943 (For Statement of Objects and Reasons, see Fort St. George Gazette, dated the 28th July 1942—Part IV-A, pages 68-69)
[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, 1943.]
(Received the assent of the Governor-General on the 4th August 1943; first published in the Fort St. George Gazette on the 17th August 1943.)
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; (These word were substituted for the paragraph containing the enacting formula and the paragraph preceding that paragraph by section 5 of the Tamil Nadu Re-enacting and Repealing (No.I) Act, 1948 (Tamil Nadu Act VII of 1948)) [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, 1943.
(For Statement of Objects and Reasons, see Fort St. George Gazette, dated the 28th July 1942—Part IV-A, pages 68-69) [2-3. * * * *]
Saving of certain orders
4. An order passed by a Court before the commencement of this Act dismissing an application for a declaration of the amount of the debt due to a creditor or for a declaration that the debt has been discharged on the ground that a suit for the recovery of the debt was instituted subsequently by the creditor, shall not be called in question or reopened in any Court.
(Sections 2, 3 and 5 were repealed by Tamil Nadu Act XI of 1952) [5. * * * *].
