[Indian Lunacy 1(Tamil Nadu) Amendment Act, 1943]*
| 1[Tamil Nadu Act No. 12 of 1943]2 | [22nd June, 1943] |
An Act further to amend the Indian Lunacy Act, 1912, in its application to the 3[State of Tamil Nadu].
Whereas it is expedient further to amend the Indian Lunacy Act, 1912 (Central Act IV of 1912), in its application to the 3[State of Tamil Nadu] for the purpose hereinafter appearing; 4[It is hereby enacted 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, dated the 26th January, 1943, Part IV-A, page 10.
This Act was extended to the Kanyakumari district and the Shencottah taluk of the Tirunelveli district by section 3 of and the First Schedule to, the Tamil Nadu (Transferred Territory) Extension of Laws Act, 1960 (Tamil Nadu Act 23 of 1960) repealing the corresponding law in force in that territory.
3 This expression was substituted for the expression "Province of Madras" by the Tamil Nadu Adaptation of Laws Order, 1970, which was deemed to have come into force on the 14th January, 1969.
4 These words were substituted for the paragraph containing the enacting formula and the paragraph preceding that paragraph by section 5 of the Tamil Nadu Re-enacting and Repealing (No. 1) Act, 1948 (Tamil Nadu Act VII of 1948).
* Received the assent of the Governor-General on the 17th May, 1943; first published in the Fort St. George Gazette on the 22nd June, 1943
1. Short title.- This Act may be called the Indian Lunacy (1[Tamil Nadu] Amendment) Act, 1943.
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 33-A, Central Act IV of 1912.- In section 33-A of the Indian Lunacy Act, 1912 (Central Act IV of 1912), for the word and figures "section 14", the word and figures "sections 7, 10, 14", shall be substituted.