Tamil nadu act 015 of 1969 : Holdings (Stay of Execution Proceedings) (Tamil Nadu Amendment) Act, 1969

Preamble

Holdings (Stay of Execution Proceedings) (Tamil Nadu Amendment) Act, 1969*

[Tamil Nadu Act No. 15 of 1969]*[18th September, 1969]

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 State of Tamil Nadu in the Twentieth Year of the Republic of India as follows:-

* For Statement of Objects and Reasons, see Fort St. George Gazette Extraordinary dated the 20th August, 1969, Part IV-Section 3, page 123.

* Received the assent of the Governor on the 10th September, 1969; first published in the Fort St. George Gazette Extraordinary on the 18th September, 1969 (Bhadra 27, 1891)

Section 1. Short title and extent

1. Short title and extent.- (1) This Act may be called the Holdings (Stay of Execution Proceedings) (Tamil Nadu Amendment) Act, 1969.

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

Section 2. Amendment of section 4, Travancore-Cochin Act VIII of 1950

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 1050), for the words "nineteen years and six months", the words †"twenty-one years and six months" shall be substituted.

† This period of "twenty-one years and six months" was subsequently extended by Tamil Nadu Acts 19 of 1971 and 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).

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