Holdings (Stay of Execution Proceedings) (1[Tamil Nadu] Amendment) Act, 1965*
| 1[Tamil Nadu Act No. 17 of 1965]2 | [8th September, 1965] |
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 Sixteenth Year of the Republic of India as follows:-
1 These words were substituted for the words "Madras" the Tamil Nadu Adaptation of Laws Order, 1969, as amended be Tamil Nadu Adaptation of laws (Second Amendment) way 1969.
2 For Statement of Objects and Reasons, see Fort St. George Gazette Extraordinary, dated the 22nd July, 1965, Part IV - section 3, page 66.
3 This expression was substituted for the expression "State of Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as laded by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
* Received the assent of the Governor on the 2nd September, 1965, first published in the Fort St. George Gazette on the 8th September, 1965 (Bhadra 17, 1887)
1. Short title and extent.- (1) This Act may be called the Holdings (Stay of Execution Proceedings) (1[Tamil Nadu] Amendment) Act, 1965.
(2) It extends to the whole of Kanyakumari district.
1 These words were substituted for the words "Madras" the Tamil Nadu Adaptation of Laws Order, 1969, as amended be Tamil Nadu Adaptation of laws (Second Amendment) way 1969.
2. 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 "fifteen years and six months", the words *"seventeen years and six months" shall be substituted.
* The period "seventeen years and six months" was subsequently laded from time to time by Tamil Nadu Acts 10 of 1967; 15 of ???; 19 of 1971 and 25 of 1973; and it was last extended to "twenty-months" by the Holdings (Stay of Execution ???) (Tamil Nadu Amendment) Act, 1975 (Tamil Nadu ??? of 1975).