Legal Practitioners (1[Tamil Nadu] Amendment) Act, 1960*
| 1[Tamil Nadu Act No. 12 of 1960]2 | [29th June, 1960] |
An Act further to amend the Legal Practitioners Act, 1879, in its application to the 3[State of Tamil Nadu].
Whereas it is expedient further to amend the Legal Practitioners Act, 1879 (Central Act XVIII of 1879), in its application to the 3[State of Tamil Nadu] for the purpose hereinafter appearing;
Be it enacted in the Eleventh 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 6th April, 1960, Part IV-A, pages 41-42.
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.
* Received the assent of the President on the 24th June, 1960, first published in the Fort St. George Gazette on the 29th June, 1960 (Asadha 8, 1882)
1. Short title and extent.- (1) This Act may be called the Legal Practitioners (1[Tamil Nadu] Amendment) Act, 1960.
(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.
2. Amendment of section 25, Central Act XVIII of 1879.- In section 25 of the Legal Practitioners Act, 1879 (Central Act XVIII of 1879), for the proviso commencing with the words "Provided further that no stamped paper" and ending with the words "Chief Court, Pudukkottai", the following proviso shall be substituted, namely:-
"Provided further that no stamped paper shall be required for the renewal of a certificate to practise as a pleader granted-
(i) to a person who had enrolled himself for life as a vakil of the Chief Court, Pudukkottai, or
(ii) to such person as may be specified in this behalf by rules made by the High Court at Madras having regard to the transfer of territories by section 4 of the States Reorganisation Act, 1956 (Central Act 37 of 1956) from the former State of Travancore-Cochin to the 1[State of Tamil Nadu], who had enrolled himself for life as a pleader of any subordinate Court in the said territories".
1 This expression was substituted for the expression "State of Madras" by the Tamil Nadu Adaptation of Laws Order, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.