Tamil nadu act 019 of 1971 : Holdings (Stay of Execution Proceedings) (Tamil Nadu Amendment) Act, 1971

Preamble

Holdings (Stay of Execution Proceedings) (Tamil Nadu Amendment) Act, 1971*

[Tamil Nadu Act No. 19 of 1971]*[19th August, 1971]

An Act further to amend the Holding (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 Twenty-second Year of the Republic of India as follows:-

* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 29th June, 1971, Part IV-Section 3, page 464.

* Received the assent of the Governor on the 11th August, 1971, first published in the Tamil Nadu Government Gazette Extraordinary on the 19th August, 1971 (Sravana 28, 1893)

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, 1971.

(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 1950), for the words "twenty-one years and six months", the words† "twenty-three years and six months" shall be substituted.

† ??? the words "twenty-three years and six months", the words "twenty-five years and six months" were substituted by the Holdings (Stay of Execution Proceedings) (Tamil Nadu Amendment) Act, 1973 (Tamil Nadu Act 25 of 1973); and for the words "twenty-five years and six months", the words "twenty-seven years and six months" were again substituted by the Holdings (Stay of Execution Proceedings) (Tamil Nadu Amendment) Act, 1975 (Tamil Nadu Act 31 of 1975).

SECTIONS