Tamil nadu act 010 of 1959 : Holdings (Stay of Execution Proceedings) (Tamil Nadu Amendment) Act, 1959

Preamble

Holdings (Stay of Execution Proceedings) (1[Tamil Nadu] Amendment) Act, 1959*

1[Tamil Nadu Act No. 10 of 1959]2[18th September, 1959]

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 Tenth Year of the Republic of India 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 26th August, 1959, Part IV-A.

* Received the assent of the Governor on the 15th September, 1959, first published in the Fort St. George Gazette Extraordinary on the 18th September, 1959 (Bhadra 27, 1881)

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, 1959.

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

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. Definition

2. Definition.- In this Act, unless the context otherwise requires, the expression the transferred ??? shall mean the Kanyakumari district and the Shcncottah 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 "nine years and six months", the words "*eleven years and six months" shall be substituted.

* This period was subsequently extended from time to time by Tamil Nadu Acts 25 of 1961, 13 of 1963, 17 of 1965, 10 of 1967, 15 of 1969, 19 of 1971 and 25 of 1973. The last extension extending the period upto "twenty seven-years and six months" was made by Tamil Nadu Act 31 of 1975.

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