1[Tamil Nadu] Buildings (Lease and Rent Control) Amendment Act, 1962*
| 1[Tamil Nadu Act No. 2 of 1962]2 | [30th June, 1962] |
An Act to amend the 1[Tamil Nadu] Buildings (Lease mid Rent Control) Act, 1960.
Whereas it is expedient to amend the 1[Tamil Nadu] Buildings (Lease and Rent Control) Act, 1960 (1[Tamil Nadu] Act 18 of 1960), for the purpose hereinafter appearing;
Be it enacted in the Thirteenth 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 13th November, 1961, Part IV-Section 3, pages 574-575.
* Received the assent of the President on the 26th June, 1962, first published in the Fort St. George Gazette Extraordinary on the 30th June, 1962 (Asadha 9, 1884)
1. Short title.- This Act may be called the 1[Tamil Nadu] Buildings (Lease and Rent Control) Amendment Act, 1962.
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. (The amendment made by this section has already been incorporated in the principal Act, viz., Tamil Nadu Act 18 of 1960).
3. Certain pending proceedings to abate.- Every proceeding in respect of any building pending before any Court or other authority or officer on the date of the publication of this Act in the *Fort St. George Gazette and instituted on the ground that such building was exempt from the provisions of the principal Act by virtue of clause (ii) or (iii), as the case may be, of section 30 of the principal Act shall, if the building or part thereof is not exempt under clause (ii) or (iii) aforesaid as amended by this Act, abate in so far as the proceeding relates to such building or part. All rights and privileges which may have accrued before such, date to any landlord in respect of an 7 building by virtue of clause (ii) or (iii) of section 30 of the principal Act, shall, in so far as they relate to a building or pan thereof which is not exempt under clause (ii) or (iii) aforesaid 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 mentioned in this section.
* Now the Tamil Nadu Government Gazette.