[1[Tamil Nadu] Repealing and Amending Act, 1955]*
| 1[Tamil Nadu Act No. 36 of 1955]2 | [7th December, 1955] |
An Act to repeal certain enactments and to amend certain other enactments.
Whereas it is expedient that the enactments specified in the First Schedule which are spent or have otherwise become unnecessary, or have ceased to be in force otherwise than by expressed specific repeal, should be expressly and specifically repealed;
And Whereas it is also expedient that certain amendments should be made in the enactments specified in the Second Schedule;
Be it enacted in the Sixth Year of the Republic of India 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.
2 For Statement of Objects and Reasons, see Fort St. George Gazette, Part IV-A, dated the 17th August, 1955, pages 186-187.
* Received the assent of the President on the 28th November, 1955, first published in the Fort St. George Gazette on the 7th December, 1955
1. Short title.- This Act may be called the 1[Tamil Nadu] Repealing and Amending Act, 1955.
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.
2. Repeal of certain enactments.- The enactments specified in the First Schedule are hereby repealed to the ??? mentioned in the fourth column thereof.
3. Amendment of certain enactments.- The enactments specified in the Second Schedule are hereby amended to the extent and in the manner mentioned in the fourth column thereof.
4. Savings.- The repeal by this Act of any enactment shall not affect any other enactment in which the repealed enactment has been applied, incorporated or referred to;
and this Act shall not affect the validity, invalidity, effect or consequences of anything already done or suffered, or any right, title, obligation or liability already acquired, accrued or incurred, or any remedy or proceeding in respect thereof, or any release it discharge of or from any debt, penalty, obligation, liability, claim or demand, or any indemnity already granted, or the proof of any past act or thing;
nor shall this Act affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or existing usage, custom, privilege, restriction, exemption, office or appointment, notwithstanding that the same respectively may have been in any manner affirmed, recognized or derived by, in or from any enactment hereby repealed;
nor shall the repeal by this Act of any enactment revive or restore any jurisdiction, office, custom, liability, right, title, privilege restriction, exemption, usage, practice, procedure or other matter or thing not now existing or in force.
Schedule 1
THE FIRST SCHEDULE
Repeals
(See section 2)
| Year. | Number. | Short title. | Extent of repeal. |
| (1) | (2) | (3) | (4) |
| Central Act of local application. | |||
| 1857 | VII | The Madras Uncovenanted Officers Act, 1857. | The whole. |
| 1[Tamil Nadu Acts]. | |||
| 1914 | VII | The Madras Deputy Collector Act, 1914. | The whole. |
| VIII | The 2[Tamil Nadu] Decentralization Act, 1914. | So much of the Schedule as relates to the Madras Salt Act, 1889. | |
| 1920 | XI | The Madras General Clauses (Amendment) Act, 1920. | The whole. |
| 1922 | V | The Madras Court Fees (Amendment) Act, 1922. | Do. |
| 1945 | XVII | The Court-fees (Madras Amendment) Act, 1945. | Do. |
| 1949 | I | The Madras (Essential Articles) Control and Requisitioning, (Temporary Powers) Amendment Act, 1949. | Do. |
| II | The Madras Commercial Crops Markets (Amendment) Act, 1949. | Do. | |
| III | The Madras Municipal and Local Boards (Amendment) Act, 1949. | Do. | |
| IV | The Madras State Aid to Industries (Amendment) Act, 1949. | Do. | |
| V | The 2[Tamil Nadu] Agriculturists Relief (Amendment) Act, 1949. | Section 2. | |
| VII | The Madras City Police and Gaming (Amendment) Act, 1949. | Sections 3 and 5 | |
| XI | The Tanjore Chattram Endowments Utilization (Amendment) Act, 1949. | The whole. | |
| XIII | The Madras Temple Entry Authorization (Amendment) Act, 1949. | Do. | |
| XV | The Madras General Sales Tax (Amendment) Act, 1949. | Do. | |
| XVI | The Madras Co-operative Societies (Amendment) Act, 1949. | Do. | |
| XXII | The Madras Maintenance of Public Order Act, 1949. | Do. | |
| XXVI | The Madras Prohibition (Amendment) Act, 1949. | The whole. | |
| XXXI | The Madars Rivers Conservancy (Amendment) Act, 1949. | Do. | |
| XXXII | The Tuticorin Port Trust (Amendment) Act, 1949. | Sections 2, 3 and 4. | |
| XXXIII | The Madras Hackney Carriage (Amendment) Act, 1949. | The whole. | |
| XXXVII | The Madras Registration of Births and Deaths (Amendment) Act, 1949. | Do. | |
| XXXVIII | The Places of Public Resort (Amendment) Act, 1949. | Do. | |
| XXXIX | The Madras Estates Land (Reduction of Rent) Amendment Act, 1949. | Do | |
| XL | The Madras Commercial Crops Markets (Second Amendment) Act, 1949. | Do. | |
| XLI | The Madras Tuberculosis Sanatoria (Regulation of Buildings) Amendment Act, 1949. | Do. | |
| XLII | The Madras City Police (Amendment) Act, 1949. | Do. | |
| XLV | The Madras Prohibition (Second Amendment) Act, 1949. | Do. | |
| XLVI | The Madras Prohibition (Third Amendment) Act, 1949. | Do. | |
| 1950 | I | The Madras Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1950. | Section 3. |
| IV | The Madras Proprietary Estates' Village Service and Hereditary Village-offices (Amendment) Act, 1950. | The whole. | |
| VI | The Madras Stamp (Amendment) Act, 1950. | The whole. | |
| VII | The Madras City Municipal, District Municipalities and Local Boards (Amendment) Act, 1950. | Do. | |
| VIII | The Madras Tenants and Ryots Protection (Amendment) Act, 1950. | Sections 2 and 3. | |
| IX | The Madras Co-operative Land Mortgage Banks (Amendment) Act, 1950. | The whole. | |
| X | The 2[Tamil Nadu] Village Panchayats Act, 1950. | Sections 134 to 136 and Schedule IV. | |
| XV | The Madras Buildings (Lease and Rent Control) Amendment Act, 1950. | The whole. | |
| XVIII | The 2[Tamil Nadu] Essential Articles Control and Requisitioning (Temporary Powers) Amendment Act, 1950. | Sections 2 and 3. | |
| XXI | The Madras City Municipal (Amendment) Act, 1950. | The whole. | |
| XXII | The Madras Co-operative Land Mortgage Banks (Second Amendment) Act, 1950. | Do. | |
| XXIV | The 2[Tamil Nadu] Agriculturists Relief (Amendment) Act, 1950. | Sections 2 to 5. | |
| XXV | The Madras Stamp (Second Amendment) Act, 1950. | The whole. | |
| XXVI | The 2[Tamil Nadu] Consolidated Fund (Charged Expenditure) Act, 1950. | Section 2. | |
| XXVIII | The 2[Tamil Nadu] Elementary Education (Amendment) Act, 1950. | Section 2 to 5. | |
| XXIX | The Madras Land Encroachment (Amendment) Act, 1950. | The whole. | |
| XXX | The Madras Preservation of Private Forest (Amendment) Act, 1950. | Do. | |
| XXXI | The Madras Prohibition (Amendment) Act, 1950. | Do. | |
| XXXIII | The Madras Aided Institutions (Prohibition of Transfers of Property) Amendment Act, 1950. | Do. | |
| XXXV | The Madras City Police and Gaming (Amendment) Act, 1950. | Do. | |
| XXXVI | The 2[Tamil Nadu] Hereditary Village-offices (Amendment) Act, 1950. | Section 2. | |
| 1951 | VI | The 2[Tamil Nadu] General Sales Tax ???. | Sections 2 to 11. |
| VII | The 2[Tamil Nadu] ??? ??? ??? Act, 1951. | Sections 2 and 3. | |
| VIII | The 2[Tamil Nadu] Buildings (Lease and Rent Control) Amendment Act, 1951. | Sections 2 | |
| IX | The Madras Hackney Carriage (Amendment) Act, 1951. | The whole. | |
| X | The Madras Wild Elephants Preservation (Amendment) Act, 1951. | Do. | |
| XI | The Madras Borstal Schools (Amendment) Act, 1951. | Do. | |
| XIII | The Madras City Police and Places of Public Resort (Amendment) Act, 1951. | Do. | |
| XVII | The 2[Tamil Nadu] Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1951. | Sections 2 to 8 | |
| XXIII | The Madras Sales of Motor Spirit Taxation (Amendment) Act, 1951. | The whole. | |
| XXV | The 2[Tamil Nadu] Buildings (Lease and Rent Control) Second Amendment Act, 1951. | Sections 2 to 5. | |
| XXVI | The Madras Essential Articles Control and Requisitioning (Temporary Powers) Amendment Act, 1951. | The whole. | |
| XXVII | The Madras Drugs (Control) Amendment Act, 1951. | Do. | |
| XXVIII | The Madras Tenants and Ryots Protection (Amendment) Act, 1951. | Do. | |
| XXX | The Madras Preservation of Private Forests (Amendment) Act, 1951. | Do. | |
| XXXI | The Madras Prohibition (Amendment) Act, 1951. | Do. | |
| XXXIII | The Malabar Tenancy (Amendment) Act, 1951. | Sections 2 to 51. | |
| XXXV | The Madras Estates (Abolition and Conversion into Ryotwari) Second Amendment Act, 1951. | The whole. | |
| XXXVIII | The 2[Tamil Nadu] Merged States (Laws) Amendment Act, 1951. | Sections 2 and 3. | |
| XXXIX | The 2[Tamil Nadu] Estates Land (Reduction of Rent) Second Amendment Act, 1951. | Do. | |
| 1952 | III | The Madras Requisitioned Land (Continuance of Powers) Act, 1952. | The whole. |
| V | The Bhavani Reservoir Irrigation Cess (Amendment) Act, 1952. | The whole. | |
| VI | The Madras Prohibition (Amendment) Act, 1952. | Do. | |
| VIII | The 2[Tamil Nadu] Payment of Salaries and Removal of Disqualifications (Amendment) Act, 1952. | Section 2. | |
| IX | The Madras Sugar Factories Control (Amendment) Act, 1952. | The whole. | |
| X | The Madras Survey and Boundaries (Amendment) Act, 1952. | Do. | |
| XIII | The Madras Essential Articles Control and Requisitioning (Temporary Powers) Amendment Act, 1952. | Do. |
1 This expression was substituted for the expression "Madras Acts" by the Tamil Nadu Adaptation of Laws Order, 1970.
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.
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.
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).
2 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaption of Laws Second Amendment) Order, 1969.
2 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaption of Laws (Second Amendment) Order, 1969.
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.
Schedule 2
THE SECOND SCHEDULE
Amendments
(See section 3)
| Year. | Number. | Short title. | Amendments. |
| (1) | (2) | (3) | (4) |
| 3[Tamil Nadu Regulations]. | |||
| 1802 | XXV | The 2[Tamil Nadu] Permanent Settlement Regulation, 1802. | In section 5, for the words beginning with maintenance and support of such establishments" and ending with "for the better keeping of the police" the word maintenance and support of such establishments as may be requisite in the several areas, cities and towns for the better keeping of the police" shall be substituted. |
| 1803 | I | The 2[Tamil Nadu] Board of Revenue Regulation, 1803. | In section 37, for the words beginning with to compare the resources" and ending with "revenue derived from them", the words to compare the resources of the areas with the revenue derived from them" shall be substituted. |
| 1828 | VII | The 2[Tamil Nadu] Subordinate Collectors and Revenue Malversation (Amendment) Regulation, 1828. | (1) In the long title and preamble, for the words "Subordinate and Assistant Collectors", the words "Subordinate, Deputy and Assistant Collectors" shall be substituted. |
| (2) In section 3- | |||
| (i) in paragraph First for the words "A Subordinate or Assistant Collector", the words "A Subordinate, Deputy or Assistant Collector" shall be substituted; | |||
| (ii) in paragraphs Second and Third, for the words "Subordinates or Assistants" wherever they occur, the words "Subordinates, Deputies or Assistants" shall be substituted; | |||
| (3) in paragraph Third for the words "Subordinate and Assistant Collectors" the words "Subordinate, Deputy and Assistant Collectors" shall be substituted. | |||
| Central Act. | |||
| 1851 | XII | The Madras City Land Revenue Act, 1851. | (1) In the preamble- |
| (i) for the words "the Crown at Madras", the words, "the Government" shall be substituted; and | |||
| (ii) the words "of the Crown" shall be omitted. | |||
| (2) In section 1, for the words "Black Town the words George Town" shall be substituted. | |||
| 3[Tamil Nadu Acts) | |||
| 1889 | I | The 2[Tamil Nadu] Village Courts Act, 1888. | (i) In section 68, for the words "If a plaintiff or a defendant die", the words "If a plaintiff' or a defendant dies" shall be substituted. |
| (ii) In section 71- | |||
| (a) for the words "If a degree-holder die", the words "If a degree-holder dies" shall be substituted; and | |||
| (b) for the words "in the room of the deceased", the words "in the place of the deceased" shall be substituted. | |||
| (iii) In section 72, for the words "If a judgment-debtor die", the words "If a judgment-debtor dies" shall be substituted. | |||
| (iv) In section 76(I)(d), before the words and figures "Towns Nuisances Act, 1889", the word "Madras" shall be inserted. | |||
| 1891 | I | The 2[Tamil Nadu] General Clauses Act, 1891. | (I) In section 3- |
| (i) after clause (19), the following clause shall be inserted, namely:- | |||
| ‘(19-a) "notification" shall mean a notification published in the Official Gazette.’; | |||
| (ii) after clause (23), the following clause shall be inserted, namely:- | |||
| ‘(24) "prescribed" shall mean prescribed by rules, regulations or by-laws made under the Act, in which the word occurs.’ | |||
| (2) In sections 10 and 15, for the words "to issue orders," the words "to issue notifications or orders," and for the words "bye-laws or orders", the words "bylaws, notifications or orders" shall be substituted. | |||
| (3) In section 12, for the words all Madras Acts made" the words "all 1[Tamil Nadu Acts]" shall be substituted. | |||
| 1908 | I | The 2[Tamil Nadu] Estates Land Act, 1908. | (i) In sub-clause (a) of clause (10) of section 3, for the words, brackets, letters and figure, sub-clauses (a), (b), (c), or (e) of clause (2)", the words, brackets, letters and figure "sub-clause (a), (b), (c), or (e) of clause (2)" shall be substituted. |
| (ii) In sub-section (6) of section 6, for the expression "sub-sections (2), (3) or (4)" the expression "sub-section (2), (3) or (4)", shall be substituted. | |||
| (iii) In sub-section (I) of section 20, for the words, brackets, letters and figures sub-clauses (a), (b), or (c) of clause (16) of section 3", the words, brackets, letters and figures "sub-clause (a), (b) or (c) of clause (16) of section 3" shall be substituted. | |||
| (iv) In the proviso to sub-section (1) of section 39-A, for the words, brackets and figures "the provisions of clauses (i), (ii) or (iv) of section 30 or of section 38", the words brackets and ??? "the provisions of clause (i), (ii) or (iv) of section 30 or of section 38" shall be substituted. | |||
| (v) In sub-section (I) of section 140, the word "British" shall be omitted. | |||
| (vi) In the second proviso to section 177, for the words and figures "under sections 171, 172, 173 or 175 the words and figures "under section 171, 172, 173 or 175" shall be substituted. | |||
| (vii) In clause (2) of section 185, for the Words, brackets and letters sub-clauses (a), (b), (c) or (e)", the words, brackets and letters "sub-clause (a), (b), (c) or (e)" shall be substituted. | |||
| (viii) In sub-section (3) of section 200, for the expressions "section, 164, 168 or 186" the expression "section 164, 168 or 186" shall be substituted. | |||
| 1919 | III | The 2[Tamil Nadu] Agricultural Pests and Diseases Act, 1919. | (i) In section 2, in the definition of the expression "occupier", the words "railway or other" shall be omitted. |
| (ii) In sub-section (2) of section 9, for the words, figures, brackets and letters "sub-section 1(a)", "sub-section I(b)", and "sub-section I(c)", the words, brackets, figures and letters "sub-section I(a) "sub-section (I)(b)" and "sub-section (I)(c)" shall respectively be substituted. | |||
| IV. | The Madras City Municipal Act, 1919. | (i) In sub-section (2) of section 56, for the words, "if the Council fail" the words "if the Council fails" shall be substituted. | |
| (ii) In section 108-A, for the words and figures "under sections 105, 106, 107 or 108", the words and figures "under section 105, 106, 107 or 108" shall be substituted. | |||
| (iii) In sub-section (I) of section 142- | |||
| (a) in clause (a), the word "or" shall be added at the end; and | |||
| (b) In clause (c), the word "or" shall be added at the end. | |||
| (IV) In clause (a) of section 257-AA, for the words, figures and letters "approved under sections 257-C, 257-D or 257-J" the words, figures and letters "approved under section 257-C, 257-D or 257-J" shall be substituted. | |||
| (v) In the proviso to sub-section (2) of section 282, before the words and figures "Places of Public Resort Act, 1888", the ward "Madras" shall be inserted. | |||
| (vi) In sub-section (3) of section 304, for the words, "two vernacular languages", the words "two regional languages" shall be substituted. | |||
| (vii) In sub-section (I) of section 366- | |||
| (a) in clause (a)(i), for the word "sections", the word "section", and for the word "and", the word "or" shall be substituted; | |||
| (b) in clause (c), for the word "sections", the word "section" shall be substituted; and | |||
| (c) in clause (d), for the word "sections" the word "section" shall be substituted. | |||
| (viii) In section 388, for the words and figures "provided in sections 171, 335, 379 or 413", the words and figures "provided in section 171, 335, 379 or 413" shall be substituted. | |||
| 1920. | V. | The 2[Tamil Nadu] District Municipalities Act, 1920. | (i) In the heading under Chapter V, for the words "Property, Contracts, Establishment", the words "Property, Contracts and Establishment" shall substituted. |
| (ii) In Chapter VI, after section 109, the heading "Surcharge on the income-tax" shall be omitted. | |||
| (iii) In the proviso to sub-section (2) of suction 245, before the words and figures "Places of Public Resort Act, 1838", the word "Madras" shall be inserted. | |||
| (iv) In sub-section (4) of section 262, for the words "a vernacular language", the words "in a regional language" shall be substituted. | |||
| (v) In section 322, in sub-section (I), in clause (a)(i), for the words "under sections", the words "under section" and for the figures "246, 247", the figures and word "246 or 247", shall be substituted. | |||
| (vi) In Schedule II, for the words "Madura district", the words "Madurai district" shall be substituted. | |||
| (vii) In Schedule III, in rule 10, for the expression "Deputy Inspector", the expression "Regional Inspector" shall be substituted. | |||
| VII. | The 2[Tamil Nadu] Town-Planning Act, 1920. | (i) In sub-section (1) of section 39, for the words and figures "union or other local area in which the Madras Local Boards Act, 1920, is in force" the words and figures "panchayat or non-panchayat area in which the 2[Tamil Nadu] Village Panchayats Act," 1950, or the 2[Tamil Nadu] District Boards Act, 1920, is in force" shall be substituted. | |
| (ii) In sub-section (3) of section 39, for the words; "union or other local area", the words "panchayat or non-panchayat area" shall be substituted. | |||
| In section 40- | |||
| (1) for the words and figures "union or other local area in which the Madras Local Boards Act, 1920, is in force", the words and figures "panchayat or non-panchayat area in which the 2[Tamil Nadu] Village Panchayats Act, 1950, or the 2[Tamil Nadu], District Boards Act, 1920, is in force" shall be substituted; and | |||
| (2) for the words "authorities of the union or local board", the words "authorities of the panchayat or district board" shall be substituted. | |||
| VIII. | The 2[Tamil Nadu] Elementary Education Act, 1920. | In clause (c) of section 44, the word "or" shall be added at the end. | |
| XIV.. | The 2[Tamil Nadu] District Boards Act, 1920. | (i) In sub-section (4) of section 171, for the words "chief vernacular language" the words "Chief regional language" shall be substituted. | |
| (ii) In section 198, before the words and figures "Places of Public Resort Act, 1888", the word "Madras" shall be inserted. | |||
| (iii) In Schedule II, in rule II, for the words "Deputy Inspector" the words "Regional Inspector" shall be substituted. | |||
| 1931.. | XII.. | The Gudalur Compensation for Tenants Improvements Act, 1931. | In section 2, clauses (1) to (3) shall be omitted. |
| 1933.. | XX.. | The Madras Commercial Crops Markets Act, 1933. | In section 5, sub-section (4), in the proviso to clause (a), for the words "Revenue Board" and "Government", the words "Board of Revenue" and "State Government" shall respectively be substituted. |
| 1952 | XV.. | The 2[Tamil Nadu] Cotton Control Act, 1952. | In sub-section (1) of section 5, the following shall be added at the end, namely. |
| "and in the case mentioned in clause (c), with fine which may extend to five hundred rupees and for a second or subsequent offence with fine which may extend to one thousand rupees". | |||
| XVI.. | The 2[Tamil Nadu] Motor Vehicles (Taxation of Passengers and Goods) Act, 1952. | In section 3- | |
| (i) the first proviso shall be omitted; and (ii) in the second proviso, the word "further" shall be omitted. | |||
| 1954.. | XIX.. | The Madras Land Revenue (Surcharge) Act, 1954. | In sub-section (3) of section I, for the words "shall come into force", the words "shall be deemed to have come into force" shall be substituted. |
| 1955.. | I.. | The 2[Tamil Nadu] Indebted ??? (Repayment of Debts) Act, 1955. | (1) In section I, for sub-section (3), the following sub-section shall be substituted, namely:- "(3) It shall come into force atonce". |
| (2) In section 2(a)(iii) after the words "annual rental value of", the words "not less than" shall be inserted. | |||
| (3) In section 4- | |||
| (a) in sub-section (3), for the words "under provisions of", the words "under the provisions of" shall be substituted. | |||
| (b) in sub-section (7), for the expression "clause (b) of section 48" the expression "clause (b) of sub-section (1) of section 48" shall be substituted. | |||
| XIV | The 2[Tamil Nadu] Court Fees and Suits Valuation Act, 1955. | (1) In sub-section (2) of section 55, for the words "valuation of the Collector", the words "Valuation to the Collector" shall be substituted. | |
| (2) In schedule II, in Article II, (h)(i)(I), the words "of which" shall be omitted. |
3 This expression was substituted for the expression "Madras Regulations" by the Tamil Nadu Adaptation of Laws Order, 1970.
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.
2 This expression was 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.
3 This expression was substituted for the expression "Madras Acts" by the Tamil Nadu Adaptation of Laws Order, 1970.
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.
2 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation or Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
1 This, expression was substituted for the expression "Madras Acts" by the Tamil Nadu Adaptation of Laws Order, 1970.
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.
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.
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.
2 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended of the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
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.
2 These words were substitued 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.
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.