Tamil nadu act 001 of 1926 : Tamil Nadu Indian Ports (Amendment) Act, 1925

Preamble

[1(Tamil Nadu) Indian Ports (Amendment) Act, 1925]*

1[Tamil Nadu Act No. 1 of 1926]2[26th January, 1926]

An Act to amend the Indian Ports Act, 1908, in its application to the 3[State of Tamil Nadu].

Whereas it is expedient to amend the Indian Ports Act, 1903 (Central Act XV of 1908), in its application to the 3[State of Tamil Nadu], and ??? the previous sanction of the Governor General has been obtained to the passing of this Act; It is hereby ??? as follows:-

1 These words were substituted for the word "Madras" by the Tamil Nadu Adaption of Law Order, 1969, as amended by the Tamil Nadu Adaption of Laws (Second Amendment) Order, 1969, which came into force on the 14th January, 1969.

2 For Statement of Objects and Reasons, see Fort St. George Gazette, dated the 13th October, 1925-Part IV, page 160.

This Act was extended to the Kanyakumari district and the Shencottah taluk of the Tiruneveli district by section 3 of, and the First Schedule to, the Tamil Nadu (Transferred Territory) Extension of Laws Act, 1960 (Tamil Nadu Act 23 of 1960) repealing the corresponding law in force in that territory.

3 This expression was substituted for the expression "Presidency of Madras" by the Tamil Nadu Adaptation Laws, Order, 1970, which was deemed to have come into force on the 14th January, 1969.

* Received the assent of the Governor on the 21st December, 1925, and that of the Governor-General on the 12th January, 1926; the assent of the Governor-General was first published in the Fort St. George Gazette of the 26th January, 1926

Section 1. Short title

1. Short title.- This Act may be called the "1[Tamil Nadu] Indian Ports (Amendment) Act, 1925".

1 These words were substituted for the word "Madras" by the Tamil Nadu Adaption of Law Order, 1969, as amended by the Tamil Nadu Adaption of Laws (Second Amendment) Order, 1969, which came into force on the 14th January, 1969.

Section 2. Amendment of Part II of the First Schedule of Central Act XV of 1908

2. Amendment of Part II of the First Schedule of Central Act XV of 1908.- For clause (a) of Explanation 1 to Part II of the First ??? the Indian Ports Act, 1908, the following ??? shall be substituted, namely:-

"Ship" means a vessel propelled solely by wind power and "steamer" any vessel other than a ship.

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