F'rlMIL, N A U U ] AC I' No. 24 OF l!J63",
[Keccivc)~l t11e ~/.sse/lf oj' I'/IC' G o v c ~ I ' ! ~ ~ ~ O;Z the-' J 8th JUJ~~~CIYY
1964, first published in t / ~ o Fort St, George Gazelle O I L the' 22irtI Jmzi/irry 1461 ( M r / g h ~ 2, 1685).] 131: i t coacted by the Legisl:~ttil.c ol' lh a[Sl.ate 01' Ta~iiil Niitiu J in the I'ourteenth Year of t l~c Rcpublic of l i~dia a s ~ ' O I ~ O ~ V S :- -
1. ( L ) This Act 11lily I J C callcct t.11,: ~[~I 'aali l Nuduj S u ~ i i r - C;LIIL' CCSS (C'il1id;ition) Act, i '.)63.
2. I n this Act, l~nlcss tllc conlext othcrwirc rcquilrs,-
( I ) '' CC:;S " 111ea11s Ihe cdss pr.~y:!L~lc: L I I ~ ; . ~ tllc Sugitr. I;:1ctol-ies Control Act ;
(3) " Sugar. Factories Col~trol Act " III~;? 1 ~ s tflc [Tamil Nadu] Sugar Factories Control Act, 1949 (1 [Ta~nil
Nadu] Act XX of 19493. ----- - --- ------- ------- - ..-
I Thc5e wol-d., were substitute I for the worcl " Madras " by the
'I':iinil Nacl~i Adaptation of Laws Order, 1969, as arncnded by the 'T;llnil Naciu Ainptatiolz of Laws (Second A~nendixei~l) Order, 1YG9.
a [:or St.i:emellt of Objects and Reasons, see Fort St. George
(;"lzritr E>itrao~-cii~~:try, dated the 6th Novembcr 1963, Part I'V-
Scction 3, pagcs 276 ---277.
" This cxpl'c~siorz was subsl i t t i td t iw the L",YI~I'CSS~C>II '' stilt^ ~f ~ I ~ I , ircL,'' by I!W ' 1 : l t ~ l i i N a d i ~ ,4ci: i l>tl~tio11 oi' j.aivs (Jrder, 1 (>(iV3 , i ,:\cl,,iib{ ! by t11c -1 :\mil NaOu r\lLip~:ttio~~ oL' j.,a\~a (S,:,'CO~I~ l i l l l ~ l l d - iuct~t) Orrlcl., 1969. <.
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Sugarcone Ces s (Validation) (rrflditty a ~ ~ y l l ~ i tly contained in any judgn~cnt, V;~l~dotion
cr of any Court. n c ~ levy or collection of ally lew collection under the Sugar Factories Cont r~ l , rlndor
tween the 1st day of March 1962 Sugar uly 1962 (both days inclusive) shall ricu Contlr. id or ever to hpve been invalid on such 1e. i~ or collection was not in ~r ld such cess Ieviecl or collected
ing to l~ave been levied or collected :,hall,
poses, be deemed to bc and to have dways
y levied or collected and accordingly,-- all acts, proceedings or things clone or ~ : L I , C I I 1.y t7ern!nent or ;lily nuthosity, officer or pci-y.111 ill tion w'iith t11B'icv~ or i.bllec~iol~ of s-ich c ~ j q st~aii, purposes, be decmed to be :ind to hnvc always o t ~ e or take11 in accordaoce with law ;
pc.occcdir~g 1 1x2 ~ ~ ~ i k i i ~ t ; - i i t ~ u . i oirst for 1l1e rcl'crnci of i k l l T 1 c:(:(\i 90
( no Court shalt enforce any decrec or 01-iicr L l ~ ~ e c l i i ~ s
refund of any cess so paid ; under that Act during t h ( 3 period arch I962 and the 27th day CJ usive) but not levied dnrinlr; the
vied and collected in thr: tnamncr
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