1[Tamil Nadu] Cultivating Tenants Protection and Payment of Fair Rent (Extension to Added Territories) Act, 1963*
| [Tamil Nadu Act No. 33 of 1963]2 | [27th February, 1964] |
An Act further to amend the 1[Tamil Nadu] Cultivating, Tenants Protection Act, 1955, and the 1[Tamil Nadu] Cultivating Tenants (Payment of Fair Rent) Act, 1956 and to extend those Acts to added territories in the 3[State of Tamil Nadu]
Be it enacted by the Legislature of the 3[State of Tamil if in the Fourteenth 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 16th August, 1963, Part IV section 3, page 272.
3 This expression was substituted for the expression State of by the Tamil Nadu Adaptation of Laws Order, 1969, as sd by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
* Received the assent of the President on the 24th February, 1964, first published in the Fort St. George Gazette Extraordinary on the 27th February, 1964 (Phalguni ???)
1. Short title and commencement.- (1) This Act may be called the 1[Tamil Nadu] Cultivating Tenants Protection and Payment of Fair Rent (Extension to Added Territories) Act, 1963.
(2) It shall come force at once.
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. Definition.- In this Act, unless the context otherwise requires, added territories" means the territories specified in the Second Schedule to the Andhra Pradesh and Madras Iteration of Boundaries) Act, 1959 (Central Act 56 of 1959).
3. [The amendments made by this section have a already been ??? the principal Act, viz., the Tamil Nadu Cultivating Tenants Protection Act, 1955 (Tamil Nadu Act XXV of 1955).]
4. [The amendments made by this section have already been incorporated in the principal Act, viz., the Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956 (Tamil Nadu Act XXIV of 1956).]
5. Extension of 1[Tamil Nadu Acts] XXV of 1955 and XXIV of 1956 to the added territories, repeals and savings.- (1) The 2[Tamil Nadu] Cultivating Tenants Protection Act, 1955 (2[Tamil Nadu] Act XXV of 1955), and the 2[Tamil Nadu] Cultivating Tenants (Payment of Fair Kent) Act, 1956 (2[Tamil Nadu] Act XXIV of 1956), as in Voice immediately before the commencement of this Act and as amended by this Act (hereinafter in this section referred to as the said Acts) are hereby extended to, and shall be in force in, the added territories.
(2) Any law corresponding to either of the said Acts in ??? in the added territories immediately before the commencement of this Act including the Andhra Tenancy Act, 1956 (Andhra Act XVIII of 1956) (hereinafter in section referred to as the corresponding law) shall, stand repealed on such commencement.
(3) The repeal by sub-section (2) of the corresponding ??? shall not affect-
(a) the previous operation of the corresponding law ??? anything duly done or suffered thereunder; or
(b) any right, privilege, obligation or liability acquired, accrued or incurred under the corresponding Jaw; or
(c) any penalty, forfeiture or punishment incurred in respect of any offence committed against the corresponding law; or
(d) any investigation, legal proceeding or remedy respect of any such right, privilege, obligation, liability, ???, forfeiture or punishment as aforesaid; and any such investigation, legal proceeding, or ??? may instituted, continued or enforced and any such ??? punishment may be imposed as if this ??? had not been passed.
(4) Subject to the provisions of sub-section (3), any ??? done or any action taken including any appointment delegation made, notification, order, instruction or Section issued, rule, regulation or form, framed, ??? or registration effected ??? the correspond law shall be deemed to have been done or taken, under said Acts and shall continue in force accordingly, unless until superseded by anything done or any action taken ??? the said Acts.
(5) For the purpose ??? facilitating the application of the said Acts in the added territories, any Court or other ??? may construe the said Acts with such alterations affecting the substance ??? may be necessary or proper adapt them to the matter before the Court or other ???
(6) Any reference in the aid Acts to a law which is ??? force in the added territories shall, in relation to??? territories, be construed as a reference to the law, ??? in force in those territories corresponding to the ??? referred to in the said Acts.
(7) Any reference in any law which continues to be force in the added territories after the commencement this Act to the corresponding law shall, in relation to fee territories, be construed as a reference to the said ???
1 This expression was substituted for the expression "Madras Acts" by paragraph 3(2) of the Tamil Nadu Adaptation of Laws Order, 1970.
2 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws ??? as amended by the Tamil Nadu Adaptation of ??? Second ??? Order, 1969.