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TAMIL NADU BUILDING (LEASE AND RENT CONTROL) AMENDMENT ACT, 1964
TAMIL NADU BUILDING (LEASE AND RENT CONTROL) AMENDMENT ACT, 1964
(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.11 OF 1964 (For Statement of Objects and Reasons, See Fort St. George Gazette Extraordinary, dated the 28th March 1964, Part IV—Section 3, page 122)
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] BUILDING (LEASE AND RENT CONTROL) AMENDMENT ACT, 1964
[Received the assent of the President on the 5th June 1964, first published in the Fort St. George Gazette Extraordinary on the 10th June 1964 (Jyaistha 20, 1886)]
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] Buildings (Lease and Rent control) Act, 1960.
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 Fifteenth Year of the Republic of India 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] Buildings (Lease and Rent Control) Amendment Act, 1964.
2. [The amendments made by this section have already been incorporated in the principal Act, viz., Tamil Nadu Act 18 of 1960].
Certain pending proceedings to abate
3. Every proceeding in respect of any non-residential building or part thereof pending before any court or other authority or officer on the date of the publication of this Act in the (Now the Tamil Nadu Government Gazette) Fort St. George Gazette and instituted on the ground that such building or part was exempt from the provisions of the principal Act by virtue of clause (iii) of section 30 of the Principal Act, shall abate in so far as the proceeding relates to such building or part. All rights and privileges which may have accrued before such date to any landlord in respect of any non-residential building or part thereof by virtue of clause (iii) of section 30 of the principal Act, shall cease and determine and shall not be enforceable:
Provided that nothing contained in this section shall be deemed to invalidate any suit or proceeding in which the decree or order passed has been executed or satisfied in full before the date mentioned in this section.
