1[Tamil Nadu] Land Revenue and Water-Cess (Surcharge) (Repeal) Act, 1967*
| 1[Tamil Nadu Act No. 12 of 1967]2 | [13th September, 1967] |
An Act to repeal the Madras Land Revenue and Water-Cess (Surcharge) Act, 1965
Be it enacted by the legislature of the 3[State of Tamil Nadu] in the Eighteenth Year of the Republic of India as Slows:-
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) 1969.
* Received the assent of the Governor on the 8th September, 1967, first published in the Fort St. George Gazette on the 13th September, 1967 (Bhadra 10, 1889)
2 For Statement of Objects and Reasons, see Fort St. George Gazette Extraordinary, dated the 4th July, 1967, Part IV-Section 3, page 28.
3 This expression was substituted for the expression "State of Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
1. Short title and commencement.- (1) This Act may be called the 1[Tamil Nadu] Land Iverjme and Water-Cess (Surcharge) (Repeal) Act, 1967.
(2) It shall be deemed to have come into force on the ??? of July, 1966.
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) 1969.
2. Repeal of Madras Act 34 of 1965.- The Madras Land Revenue and Water-cess (Surcharge) Act, 1965 (Madras Act 34 of 1965) is hereby repealed.