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THE PONDICHERRY MONTS DE PIETE INSTITUTIONS (ABOLITION) ACT, 1969
THE PONDICHERRY MONTS DE PIETE INSTITUTIONS (ABOLITION) ACT, 1969
(No. 4 of 1969_
ARRANGEMENT OF SECTIONS
SECTION
1. Short title, extent and commencement.
2. Definitions.
3. Abolition of the Monts de Piete Institutions.
4. Protection of action taken in good faith.
5. Repeals and savings.
THE PONDICHERRY MONTS DE PIETE INSTITUTIONS (ABOLITION) ACT, 1969
(Act No. 4 of 1969)
7th June, 1969
An Act to provide for the abolition of the Monts de Piete Institutions in the Union territory of Pondicherry and for matters connected therewith.
Be it enacted by the Legislative Assembly of Pondicherry in the Twentieth Year of the Republic of India as follows :-
Short title, extent and commencement:-
1. (1) This Act may be called the Pondicherry Monts de Piete Institutions (Abolition) Act, 1969.
(2) It extends to the whole of the Union territory of Pondicherry.
(3) It shall come into force on such date as the Government may, by notification in the Official Gazette, appoint.
Definitions:-
2. In this Act, “Government” means the Administrator appointed by the President under article 239 of the Constitution.
Abolition of the Monts de Piete Institutions:-
3. On the commencement of this Act, the Monts de Piete Institutions set up under the Ordinance dated the 1st May, 1827 and the Arretes dated the 29th July, 1907, the 9th October, 1929 and the 14th June, 1946 shall stand abolished.
Protection of action taken in good faith:-
4. No suit or other legal proceedings shall lie against the Government or any person authorised by the Government for performing any functions in the implementation of the provisions of this Act, for anything which is in good faith done or intended to be done under this Act.
Repeals and savings:-
5. (1) The Ordinance dated the 1st May, 1827 and the Arretes dated the 29th July, 1907, the 9th October, 1929 and the 14th June, 1946 are hereby repealed.
(2) Notwithstanding anything contained in sub-section (1), every proceeding or transaction pending under the provisions of the Ordinance or the Arretes referred to in that sub-section immediately before the commencement of this Act shall, after such commencement stand transferred to the Substituted by Act 19 of 1970, section 2, with effect from 21-7-1970 the [Deputy Collector (Revenue)], Pondicherry, or the Substituted by Act 19 of 1970, section 2, with effect from 21-7-1970 [Tahsildars or Deputy Tahsildars] of the respective regions, as the case may be, and such proceeding or transaction shall be disposed of in accordance with the provisions of the said Ordinance or the Arretes as if this Act had not been passed.
