Madras City Land Revenue and Revenue Recovery (Amendment) Act, 1967*
| 1[Tamil Nadu Act No. 16 of 1967]2 | [18th October, 1967] |
An Act further to amend the Madras City Land Revenue Act, 1851 and the 1[Tamil Nadu] Revenue Recovery Act, 1864
Be it enacted by the Legislature of the 3[State of Tamil Nadu] in the Eighteenth 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 15th July, 1967, Part IV-Section 3 pages 56-57.
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 Governor on the 10th October, 1967, first published in the Fort St. George Gazette on the 18th October, 1967 (Asvina 26, 1889)
1. Short title and commencement.- (1) This Act may be called the Madras City Land Revenue and Revenue Recovery (Amendment) Act, 1967.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2.- The amendment made by this section has already been incorporated in the Madras City Land Revenue Act, 1851 (Central Act XII of 1851).
3. Extension of 4[Tamil Nadu Act] II of 1864 to certain areas.- The 1[Tamil Nadu] Revenue Recovery Act, 1864 (1[Tamil Nadu] Act II of 1864) as amended by this Act, as hereby extended to, and shall be in force in, the areas to which the Madras City Land Revenue (Amendment) Act, 1867 (Madras Act VI of 1867) was applicable immediately before the date of commencement of this Act.
4 This expression was substituted for the expression "Madras Act" by paragraph 3(2) of the Tamil Nadu Adaptation of Laws Order, 1970.
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.
4.- The amendment made by this section has already been incorporated in the principal Act, namely, the Tamil Nadu Revenue Recovery Act, 1864 (Tamil Nadu Act II of 1864).
5. Repeal of Madras Act VI of 1867.- (1) The Madras City Land Revenue (Amendment) Act, 1867 (Madras Act VI of 1867) (hereinafter in this section referred to as the said Act) is hereby repealed.
(2) Any reference in any law to the said Act shall be construed as a reference to the 1[Tamil Nadu] Revenue Recovery Act, 1864 (1[Tamil Nadu] Act II of 1864).
(3) The repeal by sub-section (1) of the said Act shall not affect-
(a) the previous operation of the said Act or anything duly done or suffered thereunder, or
(b) any right, privilege, obligation or liability acquired, accrued or incurred under the said Act, or
(c) any penalty, forfeiture or punishment incurred in respect of any offence committed against the said Act, or
(d) any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid;
and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed.
(4) Subject to the provisions of sub-section (3), anything done or any action taken including any appointment or delegation made, notification, order, instruction or direction issued, under the said Act shall be deemed to have been done or taken under the 1[Tamil Nadu] Revenue Recovery Act, 1864 (1[Tamil Nadu] Act II of 1864) and shall continue in force accordingly, unless and until superseded by anything done or any action taken under the 1[Tamil Nadu] Revenue Recovery Act, 1864 (1[Tamil Nadu] Act II of 1864).
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.
6. Extension of 1[Tamil Nadu Act] II of 1864 to the added tries, repeal and saving.- (1) The 2(Tamil Nadu] Revenue Recovery Act, 1864 (2[Tamil Nadu] Act II of 1864), as in force immediately before the date of the commencement of this Act in the 3[State of Tamil Nadu] except in the added territories and is amended by this Act (hereinafter in this section referred to as the 1[Tamil Nadu Act]), is hereby extended to, and shall be in force in the added territories.
(2) If, immediately before the date of the commencement of this Act, there is in force in the added, territories any law corresponding to the 1[Tamil Nadu Act], such corresponding law shall stand repealed on such date.
(3) The repeal by sub-section (2) of any law-corresponding to the 1[Tamil Nadu Act] in force in the added territories immediately before the date of the commencement of this Act shall not affect-
(a) the previous operation of any such law or anything duly done or suffered thereunder; or
(b) any right, privilege, obligation or liability ??? accrued or incurred under any such law; or
(c) any penalty, forfeiture or punishment incurred in respect of any offence committed against any such law; or
(d) any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid; and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed.
(4) Subject to the provisions of sub-section (3), anything done or any action taken, including any appointment or delegation made, notification, order, instruction or direction issued, rule, regulation or form framed, certificate granted on registration effected under any such corresponding law shall be deemed, to have been done or taken under the corresponding provision of the 1[Tamil Nadu Act] and shall continue in force accordingly, unless and until superseded by anything done or any action taken under the 1[Tamil Nadu Act].
(5) For the purpose of facilitating the application of the 1[Tamil Nadu Act] in the added territories, any court or other authority may construe the 1[Tamil Nadu Act] with such alteration not affecting the substance as may be necessary or proper to adapt it to the matter before the court or other authority.
(6) Any reference in the 1[Tamil Nadu, Act] to a law which is not in force in the added territories shall, in relation to those territories, be construed as a reference to the corresponding law, if any, in force in those territories.
(7) Any reference in any law which continue the in force in the added territories after the date of the commencement of this Act to any law repealed by sub-section (2) shall, in relation, to those territories, be construed as a reference to the 1[Tamil Nadu Act].
Explanation.- For the purpose of this section, the expression "added territories" shall mean the territories Specified in the Second Schedule to the Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959 (Central Act 56 of 1959).
1 This expression was substituted for the expression "Madras Act" by paragraph 3(2) of the Tamil Nadu Adaptation of Laws Order, 1970.
2 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.
1 This expression was substituted for the expression "Madras Act" by paragraph 3(2) of the Tamil Nadu Adaptation of Laws Order, 1970.