DISCLAIMER: This document is being furnished to you for your information by PRS Legislative Research (PRS). The contents of this document have been obtained from sources PRS believes to be reliable. These contents have not been independently verified, and PRS makes no representation or warranty as to the accuracy, completeness or correctness. In some cases the Principal Act and/or Amendment Act may not be available. Principal Acts may or may not include subsequent amendments. For authoritative text, please contact the relevant state department concerned or refer to the latest government publication or the gazette notification. Any person using this material should take their own professional and legal advice before acting on any information contained in this document. PRS or any persons connected with it do not accept any liability arising from the use of this document. PRS or any persons connected with it shall not be in any way responsible for any loss, damage, or distress to any person on account of any action taken or not taken on the basis of this document. The Prisoners Tamil Nadu (Amendment) Act, 1958
Act 11 of 1958
Keyword(s):
Central Act Amendment, The Prisoners Act, 1900
Amendment appended: 14 of 1994
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?is 9 g9 ' ~ A M E NADZi] ACT NO. XI OF 1958% .ir 5: -, *, :g * "
+
' I s k- [Reckived the assent of the Governor oh the 2 1 s t fifn);: 1958; :,>.
s m firsst prtblished in the Fort St. George G siret ie on the . . 4th June 1958 (Jyaistha 14, 1880).] I , ps
. ,.
*An Act f trther to amend the Prisoners Act, 19fj0 (Ceatpal . ".,
Act III of 1900), in its applicrtion to thc "[State of ~ a ~ a t. .?
N adu] .7 '. -1 P* - . .
W H E ~ P A S i t is expedient further to alllend the .h?
Prisoners Act, I.jO!) (Central Act 111 of 1900), its '-.1, ir . b,
npplicafi~il t o thc 3[.';tate Gf Tamil Nntfu], for the , purp;ses hrreinaf tei. a~pear i ng ;
BE ii edactd:+i the Ninth Year o t ;he ~ e $ ~ h l i c oiiIidii\-. . * . < as. ~ O I ~ O W S :-:; - , I.
'1. (1 )'~)iis.kct may be called ,the f6Prj soners- (I[
Nadu] .Mendment )Act, 1958." (2)' Ztped'dnds to the whole of .. the .:.: 3[Stat c of Nadu] ': ,. . - I I -
, .
+ , 1 : 2. ' ~ r ~ t i o h 5'of the Prjsoners ~cf;-l600 (Central Act@
of 1900) (hereinafter referted*t o ad'the principal
shall be renumbered as sub-section (1) oft hat section a .after sub-section (I) as so renumbered, . , the follbw
sub-sectj on i sHall be added, naniely !:+ '
' r
, ' 6(2) ~~cG~-warrant for ihe arrest of any by a ,court. oESession shall be directed tp, and 'exec by a ~ ~ l i ' c i O&cer within t he local 'ljmi t s of its jutis -, - diction. 39 *. .
-. ' 3; For section 7 of the principal Act, the fol
section $hall be substituted, l~nmely,:-.
"7. Belivery of persons sentented to imprisonme death by High Court or i;ourt ofSt's~io#,-Where any p
i s,sen tencad (by the Hi gh Coui t or; by a Court af Sess i -'
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- 1 These, words* ,Were subst i,luted for the, word "bladras" by the Tamil Ncdu @apt et ion of Laws Ortier, 1969, as amended by the .: , . , : i'amil Nadu BAdaptation oflaws (SecondrAmendment) .Qdcr,1969. -, .
.a p0r Statement of Qbjeots and Reasons, see borr St. o&&.- . ., li , p .r (-Pi
G & ~ , ~ ~ ~ t ~ 8 0 ~ i t ~ ~ , dated the 31 st March 1954, &rt IV A!: +.-' "ltr
mgpn 183:lWb I .+,
' . "J..::-
3 This anpp3 i i a wrs substi t u t d for the e~przs~ion "PtatC of . 't .'"
~ - ~ d nL Jv .by the Tamil Nadu Adapt at ion of Laws O ~ ~ P J , 1969, as-. - , ,.: .* " : ..
. arpended by the Tamil Nadu Adaptation of Laws (Se.mnd &end- + . , went) Order, 1.369. . , . .
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The following Act of the Tamil Nadu Legislative Assembly received the assent of fie Governor on ~e 3rd March 1994 &d is hereby published for general information :-
ACT ,No. 14 OF 1994.
An Act fhi tl,er to amend the Prrsoners Act, 1900 m its uppltcatron ro tlte State of Tamil Nadu. .
: f:BEllr a~acted by the Leg!slative Assembly of the State of Tamil Nadu In the Fortya wmmon men?.
(2) It extends to the whole of the State of Tamil Nadu.
(3) It shall come into force at once.
2. In section 29 of the Prisoneis Act, 1909, for sub-section (3), the following Amendment of
sub-section shall be substituted, namely : - scction 29,, ,
(a) by the Superintendent, Central Prison, within his jurisdiction ,-- (0 from a central jail to a district jail or a subsidiary jail; o r
(ii) from a district jail .to a central jail or a subsidiary jail; or
(b) by the Inspector-General of Prisons,-
(ii) from one district jail to another district jail or a central jail or a subsi-
:(By order of the Governor)
M. 16UNIRAhW7
Secretary r;o Government,
Law, :Departmen@. _-'
, - I - - sone1.
AND PUBLISHED BY THE DIRECTOR OF STATIONERY AND PRINTING MAW(& ONBEHALFOFTHEGOVERNIV~ENTOFTAMILNADIJ " ,
e e t f scction 29.,
,
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