DISCLAIMER: This document is being furnished to you for your information by PRS Legislative Research (PRS). The contents of this document have been obtained from sources PRS believes to be reliable. These contents have not been independently verified, and PRS makes no representation or warranty as to the accuracy, completeness or correctness. In some cases the Principal Act and/or Amendment Act may not be available. Principal Acts may or may not include subsequent amendments. For authoritative text, please contact the relevant state department concerned or refer to the latest government publication or the gazette notification. Any person using this material should take their own professional and legal advice before acting on any information contained in this document. PRS or any persons connected with it do not accept any liability arising from the use of this document. PRS or any persons connected with it shall not be in any way responsible for any loss, damage, or distress to any person on account of any action taken or not taken on the basis of this document. The Tamil Nadu Sugar Cane Cess (Validation) Act, 1963
Act 28 of 1963
Keyword(s):
Cess, Sugar Factories Control Act
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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. <.
ii
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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
I
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