Tamil nadu act 003 of 1936 : Indian Registration (Tamil Nadu Amendment) Act, 1935

Preamble

Indian Registration (1[Tamil Nadu] Amendment) Act, 1935*

1[Tamil Nadu Act No. 3 of 1936]2[21st January, 1936]

An Act further to amend the Indian Registration Act, 1908, in its application to the 3[State of Tamil Nadu] for a certain purpose.

Whereas it is expedient to amend the Indian Registration Act, 1908 (Central Act XVI of 1908), in its application to the 3[State of Tamil Nadu], for the purpose hereinafter appearing;

And Whereas the previous sanction of the Governor-General has been obtained to the passing of this Act; 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 15th October, 1935, Part IV, p. 306.

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 "Presidency of Madras" by the Tamil Nadu Adaptation of Laws Order, 1970 which was deemed to have come into force on the 14th January, 1969.

* Received the assent of the Governor on the 6th December, 1935, and that of the Governor-General on the 30th December, 1935; the assent of the Governor-General was first published in the Fort St. George Gazette of the 21st January, 1936

Section 1. Short title

1. Short title.- This Act may be called the Indian Registration (1[Tamil Nadu] Amendment) Act, 1935.

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.

Section 2. Amendment of section 89, Act XVI of 1908

2. Amendment of section 89, Act XVI of 1908.- After sub-section (4) of section 89 of the Indian Registration Act, 1908, the following sub-section shall be added, namely:-

"(5) Every officer granting a certificate of sale of immovable property under the *1[Tamil Nadu] Co-operative Land Mortgage Banks Act, 1934 (Tamil Nadu ???), or the rules made under the † Madras Co-operative Societies Act, 1932, shall send a copy of such certificate to the registering officer within the local limits of whose jurisdiction the whole or any part of the immovable property comprised in such certificate is situate, and such registering officer shall file the copy in his Book No. I."

* The short title of this Act has now been changed as the Tamil Nadu Co-operative Land Development Banks Act, 1934 (Tamil Nadu Act X of 1934)

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.

† See now the Tamil Nadu Co-operative Societies Act, 1961 (Tamil Nadu Act 53 of 1961).

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