Tamil nadu act 021 of 1959 : Indian Partnership (Tamil Nadu Amendment) Act, 1959

Preamble

Indian Partnership (1[Tamil Nadu] Amendment) Act, 1959*

1[Tamil Nadu Act No. 21 of 1959]2[11th November, 1959]

An Act further to amend the Indian Partnership Act, 1932, in its application to the 3[State of Tamil Nadu]

Whereas it is expedient further to amend the Indian Partnership Act, 1932 (Central Act IX of 1932), in its application to the 3[State of Tamil Nadu] for the purposes hereinafter appearing;

Be it enacted in the Tenth Year of the Republic 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.

* Received the assent of the President on the 3rd November, 1959, first published in the Fort St. George Gazette on the 11th November, 1959 (Kartika 20, 1881)

2 For Statement of Objects and Reasons, see Fort St. George Gazette, dated the 19th August, 1959, Part IV-A, pages 279-280.

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.

Section 1. Short title and extent

1. Short title and extent.- (1) This Act may be called the Indian Partnership (1[Tamil Nadu] Amendment) Act, 1959.

(2) It extends to the whole of the 3[State of Tamil Nadu].

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.

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.

Section 2. Amendment of section 59-A, Central Act IX of 1932

2. Amendment of section 59-A, Central Act IX of 1932.- In sub-section (1) of section 59-A of the Indian Partnership Act, 1932 (Central Act IX of 1932),-

(i) in the first paragraph, for the words "by reason of the reorganization of States", the words, figures and brackets "by reason of the formation of the State of Andhra of the addition of the Bellary district to the State of Mysore under the Andhra State Act, 1953 (Central Act XXX of 1953), or of the reorganization of States under the States Reorganization Act, 1956 (Central Act 37 of 1956) 1[or of the alteration of boundaries under the Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959 (Central Act 56 of 1959)]" shall be substituted;

(ii) in the proviso, for the word "shall the word may" shall be substituted.

1 These words, brackets and figures were inserted by paragraph 3 of, and the Schedule to, the Madras Adaptation of Laws Order, 1961.

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