Madras City Tenants' Protection (Amendment) Act, 1964*
| 1[Tamil Nadu Act No. 16 of 1964]2 | [1st September, 1964] |
An Act further to amend the Madras City Tenants' Protection Act, 1921.
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 22nd July, 1964, Part IV - Section 3, pages 288-289.
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 27th August, 1964, first published in the Fort St. George Gazette Extraordinary on the 1st September, 1964 Bhadra 10, 1886
1. Short title.- This Act may be called the Madras City Tenants' Protection (Amendment) Act, 1964.
2.- [The amendments made by this section has already been incorporated in the principal Act, viz., Tamil Nadu Act III of 1922].
3. Certain pending proceedings to abate.- Every proceeding instituted, by a landlord in respect of any non-residential building or part thereof situated in any municipal town specified in the notification issued under sub-clause (i) of clause (1) of section 2 of the principal Act as amended by this Act and the villages within five miles of such municipal town and pending before any court or other authority or officer on the date on which the said notification takes effect shall, in so far as the proceeding relates to any matter falling within the scope of the principal Act as amended by this Act in respect of such building or part, abate, and all rights and privileges which may have accrued to that landlord in respect of any such building or part and subsisting immediately before the date on which the notification aforesaid takes effect shall, in so far as such rights and privileges relate to any matter falling within the scope of the principal Act as amended by this Act, cease and determine and shall not be enforceable:
Provided that nothing contained in this section shall be deemed to invalidate any suit or proceeding in which the decree or order passed has been executed or satisfied in full before the date on which the notification aforesaid takes effect.