tamil nadu act 008 of 1965 : Cultivating Tenants Protection (Continuance) Act, 1965

Cultivating Tenants Protection (Continuance) Act, 1965

TAMIL NADU ACT 008 OF 1965
21 April, 1965
An Act to provide for the continuance of the 1[Tamil Nadu] Cultivating Tenants Protection Act, 1955.

Be it enacted by the Legislature of the 3[State of Tamil Nadu] in the Fifteenth Year of the Republic of India as follows:

Section 1. Short title

This Act may be called the 5[Tamil Nadu] Cultivating Tenants Protection (Continuance) Act, 1965.

Section 2. 6[Tamil Nadu Act] XXV of 1965 to be a permanent Act

The 7[Tamil Nadu] Cultivating Tenants Protection Act, 1955 (8[Tamil Nadu] Act XXV of 1955) (hereinafter referred to as the principal Act) shall, as amended by this Act, become a permanent Act.

Section 3.

3. [The amendments made by these sections have already been incorporated in the principal Act, namely, the Tamil Nadu Cultivating Tenants Protection Act, 1955 (Tamil Nadu Act XXV of 1955).]

Section 4.

4. [The amendments made by these sections have already been incorporated in the principal Act, namely, the Tamil Nadu Cultivating Tenants Protection Act, 1955 (Tamil Nadu Act XXV of 1955).]

Section 5.

5. [The amendments made by these sections have already been incorporated in the principal Act, namely, the Tamil Nadu Cultivating Tenants Protection Act, 1955 (Tamil Nadu Act XXV of 1955).]

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 16th January, 1965, Part IV Section 3, pages 11-12.

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.

4. Received the assent of the President on the 9th April, 1965, first published in the Fort St. George Gazette on the 21st April, 1965 (Vaisaka 1, 1887)

5. 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.

6. This expression was substituted for the expression Madras Act by paragraph 3(2) of the Tamil Nadu Adaptation of Laws order, 1970.

7. For Statement of Objects and Reasons, see Fort St. George Gazette Extraordinary, dated the 16th January, 1965, Part IV Section 3, pages 11-12.

8. 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.

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