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 Aided Institutions (Prohibition of Transfers of Property) (Extension to Pudukkottai) Act, 1961
Act 54 of 1961
Keyword(s):
Extension Act, Merged Territory, Pudukkottai
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886 Aided 1mtituti;;ts (prohibition 11961 : T.N. Act 54 oj Transfers of property) (Exten-
sion to pddukkottai)
l[TAMII; KADU] ACT No. 54 OF 1961 .2
THB T TAMIL NADU] AJDED INSTITUTIONS
(PROHIBITION OF TRANSFERS OF PROPBRTY)
(EXTENSION TO PUDUKKOTTAI) ACT, 1961.
[Received the assent of the President on the 4th March 1962, first published in the For? St. Gzo: gc: Gazette
on the 14th March 1962 (~halguna 23, 1883).] An Act to extend tlie l[Tamil 1Yadu] Aided Institutions (Prohi bit ion of Transfers of Property) Act, 1948 (=[Tamil Nadu] Act XIV of 1948) to the merged territory of Ppdu$kottai. #.
WHERE~ .S it is ex#edient to extend the '[Tamil Nadu] Aided Institutious (Prohibition of Transfers of Prape~ty) Act, 1948 ('[Tamil ~NaJadu] Act XIV of 1948) to the merged territory of hdukkottai ;
BE it enacied in the Twelfth Year of the Republic of India
as follows :-
Short title 1. (1) This A& may be called the l[Tamil Nadu] Aided and corn- Institutions (Prohibition of Transfers of Property) (Exten-
mencement. sion to Pudukkottai) Act, 1961.
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* 2
.
(2) ~t shall come into force on such date as the State Government may, by notification, appoint. Extension of 2. The l[Tamil ~ i d u ] Aided Institutions (Prohibition ?Tamil of Transfers of property) Act, 1948 (['Tamil .Nadu] Act\ Naau XW of 1948) hnd any rule, order, notification,. or other XIV of 1948 . .
to the merged instr urnent haying the , force of law made thereunder territory of (hereinafler referred to in t h s Act as the 4[Tamil Nadu
P ~ d u ~ ~ ! t ~ i . Law] and in force on the date of the commemment of t hi i Act in the Tiruchirappaui district exczpt in the rn$:kc;r .-_C -- -- - - - - --- .
'These words were substituted frbr the word " Madlas " by the
Tdmil Yadu Adaptatior; of Laws Order, 1969, as amendzd by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969, Vcr Statement 01 iru;,b,s rnd R-essons, See Fort St. George Gazette, da~ed the 29th November 15161, Part IV-Section 3, page 567
ST1 is expression was substituted for the expression " Madras Act "
by par,tgragh 3(2) of the Tamil Nadu Adaptation of Laws Order,
1970.
'This expression was substituted for the expression " Madras Law ' by paragraph 3(1) of, and the Schedule to, the TamilNadu Adaptation of Laws Order, 1970.
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. - - - .L -A
A -.-- - L. -- . - a - 961: T.N. Act 541 A ided Institutions (Prohibition 8 87 of Transfers of Property)
(Extension to P~dukkot f ai)
ritory of Pudukkottai are hereby extended t 0, and sh2.11 in force in, the merged territory of Pudukkotta i.
3. Any law corresponding to the l[Tamil Naclu Law] Repeal of
force in the merged territory of Pudukkottai immedi- correspon-
ly before the date of the commedcement of t his Act ding law.
this Act referred to as the corros~,onding he date of the commenk6ment or' this Act
4. (1) The repeal by section 3 of the coriesponding Savings.
law shall not affect-
(a) the prevlous operation of the corresponding ' law or anything done or duly suffered thereunder ; or
(b) any right, privilege, obligation 0; liability acquired, accrued or incurred under the corresponding law ; or
(c) any penalt Y, forfeiture or punishnlent incurred in respect of any offence committed against ttLa coires- pending law ; or
I (d) any investigation, legal proceeding or reincdg I in respect of any sucll right, privilege, obligation, liability, pcwlty, forfciture ol' puilishlllent as aforesaid ; and any sue': investigation, legal proceeding or remedy n ~ a y ,,. insii;uted, con t i i~~~td or eilfor ced and any such penaiig, forfeiture or punishment may be iinposod as if this Asr had not been passed..
(2) Subject to tho pr ovisions of sub-section (I), any-
t l i ilg dono or any action laiten, including any appoint- lnellt or delegation made, notification, order,instruciion or direction issued, rulc, regulation or form fr~~n;ed, certifi- cate granted or registlation effected, under the correspond- ing law shall be deemed to have been done or taken utldcr the l[Tamil Nadu Law] anck sh3.11 continue to hgvo efTocb:
accordingly, ullless and urn il supcr seded by anything d;zlle or any action taken under the l[Tamil Nadu Law]. ." -.-
I ?a'&~ expression as substituted for the expression 'W8dras Law" by paragxah 3 ( 1 ) of, ard the Scheuule to, the l':.mi~, n,lcta Adaptation of Laws 01-(;zr, 1970.
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888 Aided Institutions (Prohibition of 11961 : T.N. Act 54 Transfers of Property) (Exten-
sfon to Pudukkottai)
Construct ion 5. Any reference to the corresponding law in any law
Of reference which continues to be i n force in the merged &erritory of to laws not in force in thz Pudukkottai after the date of the commencement of this merged terri- Act, shall, in relation to that territory, be construed as a
tory of reference to the l[Tamil Nadu Law] corresponding to the I p*dukkottaj* law so repealed.
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Powers of courts 6. For the purpose of facilitating the application of
other the ~[Tamil Nadu Law] in the merged territory of Puduk- authorities kottai, any court or other a,uthority may construe such
for purposes law with such alterations not affecting the substance as
cf f?clll!atlng may be necessary ot proper to adapt it to the matter applicat ron sf laws. bdore the court or other authority.
Power to remove diB- 7. (1) If any difficulty arises io giving effect to the
cult ies. provisions of this Actp or of any '[Tamil Nadu Law] as extended to the merged territory of Pudukkottai by this Act, the State Government, as occasion may requ;&e may, by order, do anything which appears to them necessary for purpose of removing the difficulty.
(2) Every order issued under sub-section (I), shall, as soon as possible after it is issued, be placed on the table of both Houses of the Legislature, and if, before the expiry of the session in which it is so placed or the next session, both Houses agree in making any modification in any such order or both Houses agree that the order should not be issued, the order shall thereafter have effect only in such modified form or be of no effect, as the case may be, so however, that any such modification or annul- ment shall be without prejudice to the validity of an%-
thing previously done under that order.
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l This expression was subtfituted for the exPrkssio~l ''~adras Law" by paragraph 3(1) of, and the Schedule toj the Tamil Nadu Adaptation of Laws Order, 1970,
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