Tamil nadu act 018 of 1947 : Prisons (Tamil Nadu Amendment) Act, 1947

Preamble

[Prisons (1[Tamil Nadu] Amendment) Act, 1947]*

1[Tamil Nadu Act No. 18 of 1947]2[11th November, 1947]

An Act further to amend the Prisons Act, 1894, in its application to the 3(State of Tamil Nadu).

Whereas it is expedient further to amend the Prisons Act, 1894, in its application to the 3(State of Tamil Nadu), for the purposes hereinafter appearing; It is hereby enacted 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 Gazatte, dated the 8th July, 1947, Part IV-A, page 125.

3 This expression was substituted for the expression "Province of Madras" by the Tamil Nadu Adaptation of Laws Order, 1970, which was deemed to have come into force on the 14th January, 1969.

* Received the assent of the Governor on the 6th November, 1947; first published in the Fort St. George Gazette, on the 11th November, 1947.

Section 1. Short title

1. Short title.- This Act may be called the Prisons 1([Tamil Nadu] Amendment) Act, 1947.

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.

Section 2. Amendment of Central Act IX of 1894

2. Amendment of Central Act IX of 1894.- In the Prisons Act, 1894 (Central Act IX of 1894)-

(i) in section 46, proviso, the following words shall be added at the end, namely, "or render any prisoner on hunger-strike liable to whipping";

(ii) in section 52, for the words and figures "sentence him to any of the punishments enumerated in section 46", the words and figures "sentence him to any of the punishments to which he is liable under section 46" shall be substituted.

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