Tamil nadu act 005 of 1900 : Tamil Nadu Irrigation Cess (Amendment) Act, 1900

Preamble

[1(Tamil Nadu) Irrigation Cess (Amendment) Act, 1900]*

1[Tamil Nadu Act No. 5 of 1900]2[4th September, 1900]

An Act to amend 3(Tamil Nadu Act) VII of 1865

Whereas it is expedient to amend 3[Tamil Nadu Act] VII of 1865; 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, which came into force on the 14th January, 1969.

2 Short title, "The Madras Irrigation Cess (Amendment) Act, 1900," was given by the Repealing and Amending Act, 1901 (Central Act XI of 1901).

For Statement of Objects and Reasons, see Fort St. George Gazette Supplement, dated the 8th March, 1898, p. 22; for Report of the Select Committee see ibid, dated the 3rd March, 1900, p. I; for Proceedings in council, see ibid, dated the 3rd May, 1898, p. 34; ibid, dated the 12th December, 1899, p. 16; and ibid, dated the 12th June, 1900, p. 176.

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

* Received the assent of the Governor on the 10th May, 1900, and that of the Viceroy and Governor-General on the 10th August, 1900; the Governor-General a assent was first published in the Fort St. George Gazette of the 4th September, 1900

Section 1. New section substituted for sections 1 and 4

1. New section substituted for sections 1 and 4.- Sections 1 and 4 of 3[Tamil Nadu Act] VII of 1865, hereinafter referred to as the said Act, shall be read and construed as if at the time of the passing of the said Act there were and had been inserted in lieu of the said sections the following, viz.-

Incorporated in the Principal Act-Vide pages 183 to 187 supra.

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

Section 2. Limitation on the retrospective effect of section 1

2. Limitation on the retrospective effect of section 1.- No water-cess which would not have been leviable if this Act had not been passed shall be hereafter levied for any period prior to the 1st July, 1899.

Section 3. New rules, etc., under section 1 to be made after previous publication

3. New rules, etc., under section 1 to be made after previous publication.- All rules that may hereafter be prescribed by Government under section 1 of the said Act and any alterations or amendments that may hereafter be made in the rules made under that section which are now in force shall be made after previous publication.

SECTIONS