Tamil nadu act 009 of 1943 : Tamil Nadu Debt Conciliation (Amendment) Act, 1943

Preamble

1(Tamil Nadu) Debt Conciliation (Amendment) Act, 1943*

1[Tamil Nadu Act No. 9 of 1943]2[30th March, 1943]

An Act further to amend the 1[Tamil Nadu] Debt Conciliation Act, 1936.

Whereas it is expedient further to amend the 1[Tamil Nadu] Debt Conciliation Act, 1936, for the purposes hereinafter appearing; 3[It is hereby enacted 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, dated the 24th March, 1942, Part IV-A, pages 26-27.

3 These words were substituted for the paragraph containing the enacting formula and the paragraph preceding that paragraph by section 5 of the Tamil Nadu Reenacting and Repealing (No. I) Act, 1948 (Tamil Nadu Act VII of 1948).

* Received the assent of the Governor-General on the 12th March, 1943; first published in the Fort St. George Gazette on the 30th March, 1943

Section 1. Short title

1. Short title.- This Act may be called the 1[Tamil Nadu] Debt Conciliation (Amendment) Act, 1943.

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.

Section 2. Definitions

2. Definitions- 4

4 Sections 2 to 4 were repealed by Tamil Nadu Act XI of 1952.

Section 3. Establishment and constitution of boards

3. Establishment and constitution of boards.-

Section 4. Application for settlement between debtor and his creditors

4. Application for settlement between debtor and his creditors.-

Section 5. Transitional provisions

5. Transitional provisions.- Any debt deemed to have been duly discharged before the commencement of this Act under sub-section (2) of section 10 of the said Act shall, for the purpose of applying the said Act as amended by this Act to such debt, be deemed to have been duly discharged under clause (b) of sub-section (2) of section 10 of the said Act as amended by this Act.

SECTIONS