Letters Patent Providing for Sheriff Appointment (Tamil Nadu Amendment) Act, 1983*
| [Tamil Nadu Act No. 6 of 1983]* | [4th March, 1983] |
An Act to amend the letters Patent providing for the appointment of Sheriff at Fort St. George or Madraspatnam bearing date the Twenty-sixth Day of December, One Thousand Eight Hundred
Whereas it is expedient to amend the Letters Patent providing for the appointment of Sheriff at Fort St. George or Madraspatnam bearing date the Twenty-sixth Day of December, One Thousand Eight Hundred for the purpose hereinafter appearing;
Be it enacted by the Legislature of the State of Tamil Nadu in the Thirty-fourth Year of the Republic of India as follows:-
* Received the assent of the President on the 2nd March, 1883, first published in the Tamil Nadu Government Gazette Extraordinary on the 4th March, 1983 (Masi 10, Thunthubi, Thiruvallut ???-2014)
* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 2nd February, 1983, Part IV-Section 1, page 40.
1. Short title, extent and commencement.- (1) This Act may be called the Letters Patent providing for Sheriff Appointment (Tamil Nadu Amendment) Act, 1983.
(2) It extends to the whole of the State of Tamil Nadu.
(3) It shall be deemed to have come into force on the 19th December, 1982.
2. Amendment of Letters Patent of 26th December, 1800.- In the Letters Patent providing for the appointment of Sheriff at Fort St. George or Madraspatnam bearing date the Twenty-sixth Day of December, one Thousand Eight Hundred, to the clause commencing with the portion "And we do further, for us, our Heirs, and Successors, grant, ordain and appoint, that the person who shall be Sheriff at Fort St. George or Madraspatnam" and ending with the portion shall be committed to the custody of such Sheriff, by the said Supreme Court of Judicature at Madras, or by the Chief Justice, or any of the said Puisne Justices of the said Court, respectively the following proviso shall be added, namely:-
"Provided that the State Government may, instead of appointing a new Sheriff as aforesaid, direct, in public interest, by notification, that the same person may continue as Sheriff for a further period of one year.".
3. Repeal and saving.- (1) The Letters Patent providing for Sheriff Appointment (Tamil Nadu Amendment) Ordinance, 1982 (Tamil Nadu Ordinance 15 of 1982) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taker under the Letters Patent providing for the appointment of Sheriff at Fort St. George or Madraspatnam bearing date the Twenty-sixth Day of December, One Thousand Eight Hundred, as amended by the said Ordinance shall be deemed to have been done or taken under the said Letters Patent as amended by this Act.