Tamil nadu act 006 of 1865 : Tamil Nadu Official Seals Act, 1865

Preamble

[1(Tamil Nadu) Official Seals Act, 1865]*

1[Tamil Nadu Act No. 6 of 1865]2[19th August, 1865]

An Act to enable the 3[State Government] to direct and prescribe what official seals Collectors, Magistrates and other public officers shall have and use

Whereas it is expedient that provision should be made for enabling the 3[State Government], from time to time, to direct and presoribe what official seals shall be used by Collectors, Magistrates and other public officers; It is enacted as follows:-

1 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1960, as air ended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969, which came into force on the 14th January, 1869.

2 Short title, "The Madras Official Seals Act, 1865" was given by the Repealing and Amending Act, 1901 (Central Act XI of 1801).

This Act was extended to the Kanyakuroari district and the Shencottah taluk of the Tirunelveli district by section 8 of, and the Schedule to, the Tamil Nadu (Transferred Territory) Extension of Laws Act, 1857 (Tamil Nadu Act XXII of 1957).

3 This expression was substituted for the expression "Governor in Council" by the Tamil Nadu Adaptation of Laws Order, 1870, which was deemed to have come into force on the 14th January, 1969.

* Received the assent of the Governor on the 29th July, 1865, and of the Governor-General on the 19th August, 1865

Section 1. Power to pressor be official sals

1. Power to pressor be official sals.- 4* * * shall be lawful for the 5[State Government], from time to time, to direct and prescribe what official seals shall be used by Collectors, Magistrates and other public officers, any Regulation or Act to the contrary notwithstanding.

4 Certain ??? words have been repealed by Central Act XII of 1878.

5 The words "Provincial Government" were substituted ??? the words "Governor in Council" by the Adaptation Order a 1937 and the word "State" was substituted for "Provincial" by the Adaptation Order of 19650.

Section 2. [Repeal]

2. [Repeal]- 1[* * *]

1 Repeal of Regulation 11 of 1803, section 10.- Rep. by the Repealing Act, 1873 (Central Act XII of 1873)

SECTIONS