Tiruchirappalli Kaiaeruvaram and Mattuvaram (Extension of Application) Act, 1964*
| 1[Tamil Nadu Act No. 9 of 1964]2 | [21st April, 1964] |
An Act to provide for the extension of the Tiruchirappalli Kaiaeruvaram and Mattuvaram Act, 1958, to certain areas in the district of Tiruchirappalli.
Be it enacted by the Legislature of the 3[State of Tamil Nadu] the Fifteenth Year of the Republic of India as follows:-
1 These words were substituted for the were "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 Object and Reasons, see Fort St. George ??? Extraordinary, date the 10th March, 1964, Part IV ??? 3, page 38.
3 This Expression was substituted for the expression "State of Madras" by the Tamil Nadu Adaption of Laws Order, 1969, amended by the Tamil Nadu Adaption of Laws (Amendment) Order, 1969.
* Received the assent of the President on the 16th April, 1964, first published in the Fort St. George Gazette Extraordinary on the 21st April, 1964 (Vaisaka 1, 1886)
1. Short title and commencement.- (1) This Act may be called the Tiruchirappalli Kaiaeruvaram and Mattuvaram (Extension of Application) Act, 1964.
(2) It shall be deemed to have come into force on the 1st day April, 1964.
2. Extension of 4[Tamil Nadu Act] XXXVI of 1958 to certain areas.- The Triuchirappalli Kaiaeruvaram and Mattuvaram Act, 1958 (1[Tamil Nadu] Act XXXVI of 1958), is hereby ??? to, and shall be in force in, the villages in the District of Tribunal specified in the First Schedule ??? the said Act shall apply to the said village subject of the modification set out in the Second Schedule.
4 This Expression was substituted for the expression "Madrass" by paragraph 3(2) of the Tamil Nadu Adaptation of Laws Order, 1970.
1 These words were substituted for the were "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
Schedule 1
(See section 2)
| Serial number. | Revenue number. | Name of village. |
| (1) | (2) | (3) |
| Kulitalaitaluk. | ||
| 1 | 18 | Mayanoor. |
| 2 | 19 | Manavasi. |
| 3 | 20 | Renganathapuram. |
Schedule 2
(See section 2)
In the Tiruchirappalli Kaiaerumram and Mattuvaram, Act, 1958 (1[Tamil Nadu] Act XXXVT of 1958), for the expressions "commencement of this Act" and "date of the commencement of this Act" wherever they occur, substitute the expression "1st April, 1964".
2. In the provisions of the Tiruchirappalli Kaiaerumram and Mattuvaram Act, 1958 (1[Tamil Nadu] Act XXXVI of 1958), set out in the first column of the Table below, the modifications set out in the corresponding entries in the second column thereof shall be made.
TABLE
| Provisions of Act. | Modifications. |
| (1) | (2) |
| Section 1 .. .. .. | In sub-section (3), for the expression "1st day of April, 1959", substitute the expression "1st day of April, 1964". |
| Section 5 .. .. .. | For the expression "1st January, 1957", substitute the expression "1st January, 1960". |
| Section 8 .. .. .. | In sub-sections (1) and (2), for the expression "1st January, 1957", substitute the expression "1st January, 1960". |
| Section 9 .. .. .. | In sub-sections (1) and (2), for the expression "1955-1956 or 1956-1957" substitute the expression "1960-1961 or 1961-1962". |
1 These words were substituted for the were "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.