atriates (Bar of Proceedings) [I969 : T.N. 'Act 22 TAMIL NADU ACT No. 22 OF 1969*..
THE TAMIL NADU REPATRIATES (BAR OF
PROCEEDINGS) ACT, 1969.
[Received the assent of the President on the 29th October 1969, first published in the Fort St. George Gazette L,,:raordinary, on the 1st November 1969 (Kartika
10, 1891).]
Short title and extent.
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of decree~ nga'vst reputriotes4 from ceifnin foreign countries ~rdinarily resichg in the State of Tnmil Nadu. BE it enacted by the Legislature of the State of Tamil Nadu in the Twentieth Year of the Republic of India as follows :-
1. (1) This Act may be called the Tamil Nadu Repatriates (Bar of Proceedings) Act, 1969.
(2) It extends :Q the whole of the State of Tamil Nad~
2. In this Act, unless the context otherwise requires,-
(1) " debt " means any liability, whether secured or unsecured, iiicorred in a foreign country by a repatriate, 3
whether payable under a contract or decree or an order ' of a court, civil or revenue or otherwise ;
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. A (2) "foreign country" means Burma or Ceylon or such 3
other foreign country as the State Government may, by ; notification, specify, in this behalf ;
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(3) " repatriate " means a person of Indian origin who
was ordinarily residing in a foreign country, and who,
on leaving or being forced to leave, such foreign country,- * For StatemW of Objects and Reasons, see Fort St. Gcorgd G ~ z e t t e Extraordinary, dated the 20th August 1969, Part m- ( ? m ~ t i n n 2 nand 130
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Repatriates (Bar oJ Proset-.i;'pi:r) 699
(a) has returned to India with the intention of rnanentl y residing therein,
residing in the State of Tamil Nadu, has been rendered unable to--
(i) occupy, supervise, manage or control his y, if any, in such foreign country, or ' (ii) exercise any profession of calling or to transact iness or to carry on any trade or to hold any
ent in such foreign country.
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1 be deemed to be of s parents, or any of his of his other aacestors or ancestresses,
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' '3. Notwithstanding anything to the contrar! contained Bar and , custom or contract,- abztement of
suits and
execution of
decrees for
debt shall be instituted, rec3very of
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certain d ~ b t s n of a dzcree for debt shall fm,p,t~. in any civil or revenue ates.
e commencement of this
"(b) every suit for recovery of a debt icstituied, and cvery application for execution of a decree for debt made repatriate, pending befor2 any civil or revenue e date of the coit~mencement of this Act, shall
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