Tamil nadu act 013 of 1963 : Holdings (Stay of Execution Proceedings) (Tamil Nadu Amendment) Act, 1963

Preamble

Holdings (Stay of Execution Proceedings) (1[Tamil Nadu] Amendment) Act, 1963*

1[Tamil Nadu Act No. 13 of 1963]2[4th September, 1963]

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

Be it enacted by the Legislature of the 3[State of Tamil Nadu] in the Fourteenth 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 Extraordinary, dated the 28th July, 1963, Part IV-Section 3, page 76.

3 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.

* Received the assent of the Governor on the 30th August, 1963, first published in the Fort Sr. George Gazette on the 4th September, 1963 (Bhadra 13, 1885)

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, 1963.

(2) It extends to the whole of the Kanyakumari district.

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, Travancore-Cochin Act VIII of 1963

2. Amendment of section 4, Travancore-Cochin Act VIII of 1963.- In section 4 of the Holdings (Stay of Execution Proceedings) Act, 1950 (Travancore-Cochin) Act VIII of 1963 for the words "thirteen years and six months", words *"fifteen years and six months" shall be substituted.

* This period was subsequently extended from time to time by Tamil Nadu Acts 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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