[2(Tamil Nadu) Public Property Malversation Act, 1837]
| [Tamil Nadu Act No. 36 of 1837]1 | [20th November, 1837] |
2 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.
1 The short title was given by the Repealing and Amending Act, 1001 (Central Act XI of 1901).
This Act was declared by the Laws Local Extent Act, 1874 (Central Act XV of 1874), s. 4 and the Second Schedule, to be in force in the whole of the State of Tamil Nadu exoept the territories mentioned in the Sixth Schedule to that Act.
This Act was extended to the Kanyalwwaari district and the Shencottah taluk of the Tirunelveli district by section 3 of, and the First Schedule to, the Tamil Nadu (Transferred ???) Extension of Law Act, 1960 (Tamil Nadu Act 23 of 1960), which came into force on the 1st April, 1961, repenting the corresponding law in that territory.
1. Extension of jurisdiction of Collectors and their subordinates in cases of embeszlement, etc., to similar offenow by persons of certain classes.- 3* * * The jurisdiction vested in Collectors, Subordinate Collectors and Assistant Collectors, by Regulations IX of 1822* and VII of 1828** 4[*** ***], in cases of embezzlement of public money, and of the falsification, destruction or concealment of any public account, record, voucher or document relating to public money, shall extend to cases of the embezzlement of any public property or the falsification, destruction or concealment of any public account, record, voucher or document, relating to any public property, by any person of any of the classes described in the third clause of seotion 2 of the said Regulation IX of 1822.*
3 The words and figures "It is hereby enaoted, that from the fifteenth day of December, 1837," were repealed by the Repealing Act, 1870 (Central Act XIV of 1870).
* The Tamil Nadu Revenue Malversation Regulation, 1822.
** The Tamil Nadu Subordinate Collectors and Revenue Malversation (Amendment) Regulation, 1828.
4 The words "of the Madras Code" were omitted by paragraph 4 of, and the Schedule to, the Tamil Nadu Adaptation of Laws Order, 1970, which was deemed to have come into force on the 14th January, 1969.
* The Tamil Nadu Bevenue Malversation Regulation, 1822.
2. Extension of enftotmcntions relating to emmbezzlment, etc. to similer offences by persons of certain classes.- 1* * * * All provisions of either of the said Regulations IX of 1822* and VII of 1828,** which apply to cases of the embezzling of public money, shall apply to cases of the embezzling of public property whatever, by persons of any of the classes described in the third clause of section 2 of the said Regulation IX of 1822*; 1* * * all provisions of either of those Regulations, which apply to cases of the falsification, destruction or concealment of any public account, record, voucher or document relating to public money, shall apply to cases of the falsification, destruction or concealment of any public account, record, voucher or document, relating to any public property whatever, by persons of any of the said classes.
1 The words "It it hereby enacted that" and the word "and that" in the seoond clause were repealed by the Repealing Act, 1874 (Central Act XVI of 1874), and the words "from the said day," which oocurred immediately before the opening words of the seotion as it now stands, were repealed by the Repealine Act, 1870 (Central Act XIV of 1870).
* The Tamil Nadu Bevenue Malversation Regulation, 1822.
** The Tamil Nadu Subordinate Collectors and Revenue ??? (Amendment) Regulation, 1823.