(1) This Act may be called the Tamil Nadu Cultivating Tenants Protection and Payment of Fair Rent (Extension to Kanyakumari District) Act, 1972.

(2) It shall come into force at once.

2. The amendments made by this section have already been incorporated in the principal Act, namely, the Tamil Nadu Cultivating Tenants Protection Act, 1955 (Tamil Nadu Act XXV of 1955).

3. The amendments made by this section have already been incorporated in the principal Act, namely, the Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956 (Tamil Nadu Act XXIV of 1956).

The Tamil Nadu Cultivating Tenants Protection Act, 1955 (Tamil Nadu Act XXV of 1955), and the Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956 (Tamil Nadu Act XXIV of 1956), as in force immediately before the commencement of this Act and as amended by this Act (hereinafter referred to as the said Acts) are hereby extended to, and shall be in force in the Kanyakumari district (hereinafter referred to as the said district).

Any law corresponding to either of the said Acts in force in the said district immediately before the commencement of this Act (hereinafter referred to as the corresponding law) shall stand repealed on such commencement.

(1) The repeal, by section 5, of the corresponding law shall not affect

(a) the previous operation of the corresponding law or anything duly done or suffered thereunder; or

(b) any right, privilege, obligation or liability acquired, accrued or incurred under the corresponding law; 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 in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid;

and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed.

(2) Subject to the provisions of sub-section (1), anything done or any action taken including any appointment or delegation made, notification, order, instruction or direction issued, rule, regulation or form framed, certificate granted or registration effected under the corresponding law shall be deemed to have been done or taken under the said Acts and shall continue in force accordingly, unless and until superseded by anything done or any action taken under the said Acts.

For the purpose of facilitating the application of the said Acts in the said district any court or other authority may continue the said Acts with such alterations not affecting the substance as may be necessary or proper to adapt them to the matter before the court or other authority.

(1) Any reference in the said Acts to a law which is not in force in the said district shall, in relation to that district, be construed as a reference to the law, if any, in force in that district corresponding to the law referred to in the said Acts.

(2) Any reference in any law which continues to be in force in the said district after the commencement of this Act to the corresponding law shall, in relation to that district, be construed as a reference to the said Acts.

1. For Statement of Objects and Reasons, see Tamil Nadu Government Gazette, Extraordinary dated the 10th August 1972, Part IV Section 3, Page 232.

2. Received the assent of the President on the 21st December 1974, first published in the Tamil Nadu Government Gazette Extraordinary on the 8th March 1976 (Masi 25, Iratchasa (2007-Tiruvalluvar Andu))