tamil nadu act 002 of 1925 : Survey and Boundaries Act, 1923 (Validation) Act, 1924

Survey and Boundaries Act, 1923 (Validation) Act, 1924

TAMIL NADU ACT 002 OF 1925
17 February, 1925
An Act to remove all doubts as to the validity of the 1[Tamil Nadu] Survey and Boundaries Act, 1923

Whereas it appears that the 1[Tamil Nadu] Survey and Boundaries Act, 1923 (1[Tamil Nadu] Act VII of 1923), as assented to by the Governor on the 21st day of February, 1923, and by the Governor-General on the 12th day of March, 1923 and as published in the Fort St. George Gazette, on the 29th day of May, 1923 contained the words order regarding in sub-section (2) of section 11 of the said Act instead of the words map recording which occurred in the said sub-section as passed by the Local Legislative Council;

And Whereas doubts have arisen as to the validity of the said Act and of things done under the same;

And Whereas it is expedient to remove all such doubts; It is hereby enacted as follows:

Section 1. Short title

This Act may be called the 4[Tamil Nadu] Survey and Boundaries Act, 1923 (Validation) Act, 1924.

Section 2. Principal Act

In this Act, the 5[Tamil Nadu] Survey and Boundaries Act, 1923, (5[Tamil Nadu] Act VIII of 1923) shall mean what was published under that title at pages 121 to 126 in Part IV of the Fort St. George Gazette, dated the 29th day of May, 1923.

Section 3. Amendment of section 11 of the Principal Act

The provisions contained in the 6[Tamil Nadu] Survey and Boundaries Act, 1923, (Tamil Nadu) Act III of 1923, are hereby enacted with the substitution of the words A copy of the order and a copy of the map recording the boundaries as determined under section 9, 10 or 11(1) shall be furnished to any person interested in such order or map for the words A copy of the order under section 10 or 11(1) and a copy of the order regarding the boundaries as determined under section 9, 10 or 11(1), shall be furnished to any person interested in such orders occurring in sub-section (2) of section 11 of the6 Tamil Nadu Survey and Boundaries Act, 1923.

And the said provisions' with the said substitution shall be deemed to have been in force with effect from the 29th day of May, 1923.

1. Those 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. For Statement of Objects and Reasons, see Fort St. George Gazette, dated the 25th November, 1924 Part IV, page 272.

3. Received the assent of the Governor on the 3rd January, 1925, and that of the Governor-General on the 30th January, 1925; the assent of the Governor-General was first published in the Fort St. George Gazette of the 17th February, 1925

4. Those 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.

5. Those 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.

6. 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.

SECTIONS