Travancore-Cochin Lime-Shells (Control) Repeal Act, 1964*
| 1[Tamil Nadu Act No. 29 of 1964]2 | [18th November, 1964] |
An Act to repeal the Travancore-Cochin Lime-shells (Control) Act, 1956, in its application to the Kanyakumari district and the Shencottah taluk of the Tjrunelveli district.
Be it enacted by the Legislature of the 3[State of Tamil Nadu] in the Fifteenth 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 fended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
2 For Statement of Objects and Reasons, see Fort St. George Gazette Extraordinary, dated the 25th July, 1964, Part IV Section 3, page 322.
3 This expression was substituted for the expression "State of Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
* Received the assent of the Governor on the 9th November, 1964, first published in the Fort St. George Gazette on the 18th November, 1964 (Kartika 27, 1886)
1. Short title.- This Act may be called the Travancore-Cochin Lime-Shells (Control) Repeal Act, 1964.
2. Repeal of Presidents Act XI of 1956.- The Travancore-Cochin Lime-shells (Control) Act, 1956 (President's Act XI of 1956), in its application to the Kanyakumari district and the Shencottah taluk of the Tirunelyeli district, is hereby repealed to the extent to which that Act relate to matters with respect to which the State Legislature has power to make laws for the State.