Tamil nadu act 011 of 1957 : Holdings (Stay of Execution Proceedings) (Tamil Nadu Amendment) Act, 1957

Preamble

Holdings (Stay of Execution Proceedings) (1[Tamil Nadu] Amendment) Act, 1957*

1[Tamil Nadu Act No. 11 of 1957]2[13th September, 1957]

An Act further to amend the Holdings (Stay of Execution Proceedings) Act, 1950, in its application to the transferred territories.

Whereas it is expedient further to amend the Holdings (Stay of Execution Proceedings) Act, 1950 (Travancore-Cochin. Act VIII of 1950) in its application to the transferred territories for the purpose hereinafter appearing;

Be it enacted in the Eighth Year of the Republic of India as follows:-

1 These words were substituted for the wordy "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, Part IV-A, Extraordinary, dated the 24th July, 1957, page 37.

* Received the assent of the Governor on the 5th September, 1951 first published in the Fort St. George Gazette Extraordinary on the 13th September, 1957)

Section 1. Short title and extent

1. Short title and extent.- (1) This Act may be called the Holdings (Stay of Execution Proceedings) (1[Tamil Nadu] Amendment) Act, 1957.

(2) It extends to the whole of the transferred territories.

1 These words were substituted for the wordy "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. Definition

2. Definition.- In this Act, unless the context otherwise requires, the expression ‘the transferred territories’ shall mean the Kanyakumari district and the Shencottah taluk of the Tirunelveli district.

Section 3. Amendment of section 4, Travancore-Cochin Act VIII of 1950

3. Amendment of section 4, Travancore-Cochin Act VIII of 1950.- *In section 4 of the Holdings (Stay of Execution Proceedings) Act, 1950 (Travancore-Cochin Act VIII of 1950), for the words "seven years and six months", the words "nine years and six months" shall be substituted.

* Section 4 of the Travancore-Cochin Act VIII of 1950 had been amended from time to time substituting the words "eleven years and six months", "thirteen years and six months, fifteen years and six months", "seventeen years and six months and nineteen years and six months" for the words "nine years and six months", "eleven years and six months" "thirteen years and six months", "fifteen years and six months" and "seventeen years and six months" respectively by Tamil Nadu Acts 10 of 1959, 25 of 1961, 13 of 1963, 17 of 1965 and 11 of 1967.

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