Holdings (Stay of Execution Proceedings) (1[Tamil Nadu] Amendment) Act, 1967*
| 1[Tamil Nadu Act No. 10 of 1967]2 | [16th August, 1967] |
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 Eighteenth Year of the Republics 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 4th July, 1967, Part IV-Section 3, page 29.
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 Gammer on the 9th August, 1967, first published in the Fort, St. George. Gazette on the 16th August, 1967 (Sravana 25, 1889)
1. Short title and extent.- (1) This Act may be called the Holdings (Stay of Execution Proceedings) (1[Tamil Nadu] Amendment) Act, 1967.
(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.
2. Amendment of section 4, Travancore-Cochin A-VIII of 1950.- In section 4 of the Holdings (Stay of Execution, Proceedings) Act, 1950 (Travancore-Cochin Act. VIII of 1950), for the words *"seventeen years and six months", the words "nineteen years and six months" shall be substituted.
* This period "nineteen years and six months" was subsequently extended by Tamil Nadu Acts 15 of 1969; 19 of 1971; 25 of 1973 and last extended to "twenty seven years and six months" by the Holdings (Stay of Execution Proceedings) (Tamil Nadu Amendment) Act, 1975 (Tamil Nadu Act 31 of 1975).