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ct XXIII] ~ n $ t d ~ . t i o n f Oil Engikes '
(Temfiorury Permission) .
ADU] ACT NO. bXXIII OF '1 954.8
de for and v~lidate the xmissions for the installation of oil tion of locsl authorities
Be it enacted in the Fifth Year of Gur Republic as
1. (1) This Act may be czlled the lLTamil Nadu] Shorttitle, extent and In~tal l~t ion of Oil Engincs (Temporel y Permission) Act, cammenem ment,
(2) It extends to the whole of t-he "[State cf Pamil
(3) It shall be deemed to have come into force on the - -
1 These wards wore substitutsd for the word " Madras " by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Orda, 1969.i
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2 For Statement of Objects and Reasons, see Fort St. George Gazette, dated the 30th June 1954, Part IV-A, page 216. I This Act was extenaed to the added territories by section 3 of, and the; First Schedule to, the Tamil Nadu (Added Territories) Exten- i $ion of Laws Act, 1964 (Tamil Nadu Act 8 of 1964) repealing theI rresponding law in force in that territory.
SThis expression was substituted for the expression '' State of
&a;s '' by tke Tamil Nadu Adaptation of b w s Order, 1969, as
amehded by the Tamil Nadu Adaptation of Laws (Second Amend-
ment) Order, 1969.
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298 installafioll of Oil Engines [I954 : iX4. Act. XXIII (Temparaq Permission)
Grant c f 2. (1) Where 8 person who has lawfu'uily installed in temporary any premises, wlzef her in a residential nrea or not, any permission machinery or ~~anrlfacturing plant driven by electric
for PC)WJT, applies for permission to install an oil engine to of oil engines. gen :rate powsr for working such machinery or plant, the Commissioner, Corporation of Madras, the Municipal
Council, the District Board or the P~nchayat, as the case
may b:, ma.y grant p:rmission to such pmon to install
such a n oil engil~e.
(2) P,-rmission grant cd under sub-section (1) shill be valid for a period of one y a r from the date of the grant and subject to that condition, shall bs deemed to be per- mission granted by the Commissioner, Corporation of of Madras, the Municipsl Council, thc District Board or the P a n c b y ~ t , es the case may b:, unaer the Mzdrrs City
Municipal Act, 1919 ('parnil N ~ d u ] Act IV of 1919), the '[T~rnil N YIU] District Municipsli'ies Aci, 1920 C[Tarnil
Njdo] Act V of 1920), th: I [ l ~ r n i l Nadu] District Boards
Act, 1920 ~1 Z- mil Njdu] Act XIV of 1920), or r he l[Tomil
N z d ~ Vill~ge Pa nch:iy:1is Act, 1950 ('[Ta mil Nadul Act X of 1950).
f
1 These words were substituted for the ward 'cMadrasc' by the Tamil Niada Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Secand Amendment) Order,l969.
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