Tamil nadu act 025 of 1973 : Holdings (Stay of Execution Proceedings) (Tamil Nadu Amendment) Act, 1973

Preamble

Holdings (Stay of Execution Proceedings) (Tamil Nadu Amendment) Act, 1973*

[Tamil Nadu Act No. 25 of 1973]1[4th September, 1973]

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

Be it enacted be the Legislature of the State of Tamil Nadu in the Twenty-fourth Year of the Republic of India as follows:-

1 For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 10th August, 1973, Part IV-Section 3, Pages 256-257.

* Received the assent of the Government on the 2nd September, 1973, first published in the Tamil Nadu Government Gazette Extraordinary on the 4th September, 1973 Avani 20, Piramathisa (2004-Tiruvalluvar Andu)

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, 1973.

(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-three years and six months", the words "*twenty-five years and six months" shall be substituted.

* For the words "twenty-five years and six months", the words "twenty-seven years and six months" were substituted by section 2 of the Holdings (Stay of Execution Proceedings) (Tamil Nadu Amendment) Act, 1975 (Tamil Nadu Act 31 of 1975).

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