Back
TAMIL NADU CULTIVATING TENANTS PROTECTION AND PAYMENT OF FAIR RENT (EXTENSION TO SHENCOTTAH TALUK) ACT, 1959
TAMIL NADU CULTIVATING TENANTS PROTECTION AND PAYMENT OF FAIR RENT (EXTENSION TO SHENCOTTAH TALUK) ACT, 1959
(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. 28 OF 1959 (For Statement of Objects and Reasons, see Fort St. George Gazette, dated the 11th November 1959, Part IV-A, page 34)
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 SHENCOTTAH TALUK) ACT, 1959
[Received the assent of the Governor on the 19th February 1959, first published in the Fort St. George Gazette on the 2nd March 1960 (Phalguna 12, 1881).]
An Act to extend 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, to the Shencottah taluk of the Tirunelveli district.
WHEREAS it is expedient to provide that 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), should be extended to, and by virtue of such extension should be in force in, the Shencottah taluk of the Tirunelveli district;
BE it enacted in the Tenth Year of the Republic of India as follows:
Short title and commencement
1. (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 (Extension to Shencottah Taluk) Act, 1959.
(2) It shall come into force at once.
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 Shencottah Taluk
2. 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 Ac ,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 (herein-after referred. to as the said Acts) are hereby extended to, and, shall be in force in, the Shencottah taluk of the Tirunelveli district (hereinafter referred to as the said taluk).
Repeal of corresponding laws
3. Any law corresponding to either of the sad Acts in force in the said taluk immediately before the commencement of this Act (hereinafter referred to as the corresponding law) shall stand repealed on such commencement.
Savings
4. (1) The repeal, by section 3, of the corresponding law shall not affect—
(a) the previous operation of the corresponding law or anything done or duly suffered thereunder; or
(b) any penalty, forfeiture or punishment incurred in respect of any offence committed against the corresponding law; or
(c) any investigation, legal proceeding or remedy in respect of any such 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.
(2) Subject to the previsions of sub-section (1), 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 the said Acts and shall continue in force accordingly, unless and until superseded by anything done or any action taken under the said Acts.
Application of (This expression was substituted for the expression “Madras Act” by paragraph 3(2) of the Tamil Nadu Adaptation of Laws Order, 1970) [Tamil Nadu Act] I of 1891
5. Unless the context otherwise requires, 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] General Clauses Act, 1891 ((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 I of 1891), shall apply for the interpretation of the said Acts as extended to, and in force in, the said taluk.
Powers of courts and other authorities for purposes of facilitating application of the said Acts
6. For the purpose of facilitating the application of the said Acts in the said taluk, 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.
Construction of references to laws not in force in the Shencottah Taluk
7. (1) Any reference in the said Acts to a law which is not in force in the said taluk shall, in relation to that taluk, be construed as a reference to the law, if any, in force in that taluk corresponding to the law referred to in the said Acts.
(2) Any reference in any law which continues to be in force in the said taluk after the commencement of this Act to the corresponding law shall, in relation to that taluk, be construed as a reference to the said Acts.
