Tamil nadu act 010 of 1964 : Land Improvement Loans (Tamil Nadu Amendment) Act, 1964

Preamble

Land Improvement Loans (1[Tamil Nadu] Amendment) Act, 1964*

1[Tamil Nadu Act No. 10 of 1964]2[10th June, 1964]

An Act further to amend the Land Improvement Loans Act, 1883, in its application to the 3[State of Tamil Nadu].

Be it enacted by the Legislature of the 3[State of Tamil Nadu] in the Fifteenth 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.

2. For Statement of Objects and Reasons, See Fort St. George Gazette Extraordinary, dated the 13th March, 1964, Part IV-Section ??? page 40.

3. This expression was substituted for the expression "State of Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as ??? by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.

* Received the assent of the Governor on the 28th May, 1964, first published in the Fort St. George Gazette on the 10th June, 1964 (Jyaistha 20, 1886)

Section 1. Short title and extent

Land Improvement Loans (1[Tamil Nadu] Amendment) Act, 1964

1. Short title and extent.- (1) This Act may be called the Land Improvement Loans (Tamil Nadu Amendment) Act, 1964.

(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 ??? by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.

Section 2. Amendment of section 7, Central Act XIX of 1883

Land Improvement Loans (1[Tamil Nadu] Amendment) Act, 1964

2. Amendment of section 7, Central Act XIX of 1883.- In the proviso to sub-section (1) of section 7 of the ??? Improvement Loans Act, 1883 (Central Act XIX of 1883), after the words "Provided that", the words, ??? and brackets "subject to the provisions of section of the 1[Tamil Nadu] *Co-operative Land Mortgage ??? Act, 1934, (1[Tamil Nadu] Act X of 1934) and sub-section (5) of section 32 of the 1[Tamil Nadu] Co-operative ??? Act, 1961 (1[Tamil Nadu Act 53 of 1961) shall inserted.

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.

* Now the Tamil Nadu Co-operative Land Development Banks 1434.

SECTIONS