[Cotton Transport (1[Tamil Nadu] Amendment) Act, 1948]*
| 1[Tamil Nadu Act No. 15 of 1948]2 | [10th August, 1948] |
An Act further to amend the Cotton Transport Act, 1923, in its application to the 3[State of Tamil Nadu].
Whereas it is expedient further to amend the Cotton Transport Act, 1923 (Central Act III of 1923.), 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. George Gazette, dated the 8th June, 1948, Part IV-A, page 300.
3 This expression was substituted for the expression "Province 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 6th August, 1948; first published in the Fort St. George Gazette on the 10th August, 1948
1. Short title and extent.- (1) This Act may be called the Cotton Transport (1[Tamil Nadu] Amendment) Act, 1948.
(2) It extends to the whole of the 4[State of Tamil Nadu].
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.
4 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.
2. Amendment of section 7, Central Act III of 1923.- In section 7, sub-section (2), of the Cotton Transport Act, 1923 (Central Act III of 1923.), for the words "five hundred rupees", the words "ten thousand rupees" shall be substituted.