THE TAMIL NADU REPEALING (SECOND) ACT, 2020
ACT NO. 37 OF 2020.
Arrangement of sections
1. Short title.
2. Repeal of certain enactments.
3. Savings.
THE SCHEDULE
REPEALS
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THE TAMIL NADU REPEALING (SECOND) ACT, 2020
ACT NO. 37 OF 2020
[11thDecember 2020] An Act to repeal certain enactments. WHEREAS it is expedient that the enactments specified in the Schedule which are spent or have otherwise become obsolete, or have ceased to be in force otherwise than by expressed specific repeal, should be expressly and specifically repealed; Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Seventy-first Year of the Republic of India as follows:—
1. Short title.— This Act may be called the Tamil Nadu Repealing (Second) Act, 2020.
2. Repeal of certain enactments.— The enactments specified in the Schedule are hereby repealed.
3. Savings.— The repeal by this Act of any enactment shall not affect any other enactment in which the repealed enactment has been applied, incorporated or referred to; and this Act shall not affect the validity, invalidity, effect or consequences of anything already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 or 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the same respectively may have been in any manner affirmed or recognised or derived by, in or from any enactment hereby repealed; nor shall the repeal by this Act of any enactment revive or restore any jurisdiction, office, custom, liability, right, title, privilege, restriction,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.
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THE SCHEDULE.
REPEALS.
(See section 2.) S.No. Year Number Short Title
(1) (2) (3) (4)
President's Act
1. 1988 6 The Tamil Nadu Contingency Fund (Amendment) Act1988. Tamil Nadu Acts
2. 1957 X The Payment of Wages (Tamil Nadu Amendment) Act, 1957.
3. 1958 XVI The Tamil Nadu Maternity Benefit (Amendment) Act, 1958.
4. 1958 XVII The Tamil Nadu Co-operative Societies (Amendment) Act, 1958.
5. 1959 7 The Tamil Nadu Contingency Fund (Amendment) Act, 1959.
6. 1960 9 The Tamil Nadu Coinage (Alteration of References) Act, 1960.
7. 1960 24 The Industrial Employment (Standing Orders) (Tamil Nadu Amendment) Act, 1960.
8. 1964 10 The Land Improvement Loans (Tamil Nadu Amendment) Act, 1964.
9. 1965 1 The Tamil Nadu Contingency Fund (Amendment) Act, 1965.
10. 1969 17 The Tamil Nadu Contingency Fund (Amendment) Act, 1969.
11. 1975 7 The Tamil Nadu Contingency Fund (Amendment) Act, 1975.
12. 1975 33 The Tamil Nadu Contingency Fund (Second Amendment) Act, 1975.
13. 1981 28 The Tamil Nadu Contingency Fund (Amendment) Act, 1981.
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14. 1982 5 The Tamil Nadu Contingency Fund (Amendment) Act, 1982.
15. 1982 21 The Tamil Nadu Contingency Fund (Second Amendment) Act, 1982.
16. 1982 44 The Tamil Nadu Contingency Fund (Third Amendment) Act, 1982.
17. 1983 31 The Tamil Nadu Contingency Fund (Amendment) Act, 1983.
18. 1985 30 The Tamil Nadu Contingency Fund (Amendment) Act, 1985.
19. 1986 67 The Tamil Nadu Contingency Fund (Amendment) Act, 1986.
20. 1987 4 The Tamil Nadu Contingency Fund (Amendment) Act, 1987.
21. 1987 40 The Tamil Nadu Contingency Fund (Second Amendment) Act, 1987.
22. 1989 9 The Tamil Nadu Contingency Fund (Amendment) Act, 1989.
23. 1989 32 The Tamil Nadu Contingency Fund (Second Amendment) Act, 1989.
24. 1990 5 The Tamil Nadu Contingency Fund (Amendment) Act, 1990.
25. 1992 4 The Tamil Nadu Contingency Fund (Amendment) Act, 1992.
26. 1992 49 The Tamil Nadu Contingency Fund (Second Amendment) Act, 1992.
27. 1993 12 The Tamil Nadu Contingency Fund (Amendment) Act, 1993.
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