Tamil nadu act 008 of 1953 : Provincial Insolvency (Tamil Nadu Amendment) Act, 1953

Preamble

[Provincial Insolvency (1[Tamil Nadu] Amendment) Act, 1953]*

1[Tamil Nadu Act No. 8 of 1953]2[27th May, 1953]

An Act further to amend the Provincial Insolvency Act, 1920 in its application to the 3[State of Tamil Nadu]

Whereas it is expedient further to amend the Provincial Insolvency Act, 1920, (Central Act V of 1920), in its application to the 3[State of Tamil Nadu] for the purpose hereinafter appearing; It is hereby enacted as follows;-

1 These words were substituted for the words "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, Part IV-A, dated the 21st January, 1953, Page 8.

3 These words were substituted for the words "State of Madras" ??? Tamil Nadu Adaptation of Laws Order, 1969, as amended Tamil Nadu Adaptation of Laws (Second Amendment) Act, 1969.

* Received the assent of the President on the 16th May, 1953; first published in the Fort St. George Gazette, on the 27th May, 1953

Section 1. Short title

1. Short title.- This Act may be called the Provincial Insolvency (1[Tamil Nadu] Amendment) Act, 1953.

1 These words were substituted for the words "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. Insertion of new section 28-B in Central Act V of 1920

2. Insertion of new section 28-B in Central Act V of 1920.- After section 28-A of the Provincial Insolvency Act, 1920 (Central Act V of 1920), the following section shall be inserted, namely:-

"28-B Section 28-A to apply to the merged territory of Pudukkottai from 1st April, 1949 with certain modifications.- Section 28-A shall, with effect on and from the 1st day of April, 1949, be deemed to have applied to the merged territory of Pudukkottai, subject to the following modifications, namely:-

(i) In the first and second provisos, for the words, brackets and figures ‘before the commencement of the Provincial Insolvency (Amendment) Act, 1948’ the words, letters and figures ‘before the 7th day of May, 1947’ shall be substituted.

(ii) In the second proviso, for the figures, letters and words ‘28th day of July, 1942’, the figures, letters and words ‘29th day of August, 1944’ shall be substituted".

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