Tamil nadu act 016 of 1935 : Agriculturists' Loans (Tamil Nadu Amendment) Act, 1935

Preamble

Agriculturists' Loans (1[Tamil Nadu] Amendment) Act, 1935*

1[Tamil Nadu Act No. 16 of 1935]2[29th October, 1936]

An Act to amend the Agriculturists' Loans Act, 1884, in its application to the 3[State of Tamil Nadu], for a certain purpose.

Whereas it is expedient to amend the Agriculturists' Loans Act, 1884, in its application to the 3[State of Tamil Nadu], for the purpose hereinafter appearing; It is hereby enacted as follows:-

1 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.

2 For Statement of Objects and Reasons, see Fort. St. Georse Gazette, dated the 23rd July, 1935, Part IV, page 272.

3 This expression was substituted for the expression "Presidency of Madras" by the Tamil Nadu Adaptation of Laws Order, 1970, which was deemed to have come into force on the 14th January, 1969.

* Received the assent of the Governor on the 22nd September, 1935, and that of the Governor-General on the 11th October, 1935; the assent of the Governor-General was first published in the Fort St. George Gazette of the 29th October, 1936

Section 1. Short title

1. Short title.- This Act may be called the Agriculturists' Loans (1[Tamil Nadu] Amendment) Act, 1935.

1 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.

Section 2. Amendment of section 4, Act XII of 1884

2. Amendment of section 4, Act XII of 1884.- In sub-section (1) of section 4 of the Agriculturists' Loans Act, 1884 (Central Act XII of 1884), after the words "the relief of distress," the words "or indebtedness," shall be inserted.

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