[2(Tamil Nadu), Bengal and Bombay Children (Supplementary) Act, 1925]
| [Tamil Nadu Act No. 35 of 1925]1 | [23rd September, 1925] |
An Act to supplement certain provisions of the 2(Tamil Nadu) Children Act, 1920, of the Bengal Children Act, 1922, and of the Bombay Children Act, 1924
Whereas it is expedient to supplement by legislation in the Indian Legislature certain provisions of the 2(Tamil Nadu) Children Act, 1920, of the Bengal Children Act, 1922, and of the Bombay Children Act, 1924, for the purpose hereinafter appearing; It is hereby enacted as follows:-
2. These words were substituted for the word ‘Madras’ by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nada Adaptation of Laws (Second Amendment) Order, 1969, which came into force on the 14th January, 1969.
1. For Statement of Object and Reasons, see Gazette of India, 1925, Part V, page 198.
1. Short title.- This Act may be called the 2(Tamil Nadu), Bengal and Bombay Children (Supplementary) Act, 1925.
2. These words were substituted for the word ‘Madras’ by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nada Adaptation of Laws (Second Amendment) Order, 1969, which came into force on the 14th January, 1969.
2. Validation of certain provisions of 2(Tamil Nadu) Children Act, 1920, Bengal Children Act, 1922, and Bombay Children Act, 1924.- The 2(Tamil Nadu) Children Act, 1920 (Tamil Nadu Act IV of 1920), the Bengal Children Act, 1922 (Bengal Act II of 1922), and the Bombay Children Act, 1924 (Bombay Act XIII of 1924), shall, be far as regards the appellate and revisional jurisdiction conferred by the said Acts on the High Courts of Judicature at Madras, at Fort William in Bengal and at Bombay, respectively, be as valid as if the said Acts had been passed by the Indian Legislature.
2. These words were substituted for the word ‘Madras’ by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nada Adaptation of Laws (Second Amendment) Order, 1969, which came into force on the 14th January, 1969.