Tamil Nadu act 036 of 1955 : The Tamil Nadu Repealing and Amending Act, 1955

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 Repealing and Amending Act, 1955

Act 36 of 1955

Keyword(s):

Repealing and Amending Act

1

- -- --^*! - - - - ---d

5 : T. N. Act XXXVIJ Repealing and 577 Amending - .

'ETAMIL NADU] ACT No. XXXVI OF 1955.s [TlB '[TAMIL NADU] REPEALING AND AMBND~G ACT, , \

1955.1 rC (Received the assent of the President on the 28 th No ve,, : 4er 1955, first published in the Fort St. George Gazette on the 7th December 1955.)

An Act to repeal certain enactments and to amend certain other enactments.

WHBREAS it is expsdient that the enactments specified in the First Schedule which are spent or have otherwise become unnecessary, or have ceased to be in force otherwise than

by expressed specific repeal, should be expressly and

specifically repea led ;

A m w ~ m a s it is also expedient that certain amendments should be made in the enactments specified in the Second Schedule ;

BE it enacted in tbc Sixth Year of the Republic of India

as follows :-

1. This Act may be called the 'r]ramilUNadu] Repealing Short title.

and Amending Act, 1955.

2. he enactlnents specified in the First Schedule are Repeal of hereby ~epealed to the rxt-nt mentioned in the fourth ceriain column thereof. er actments:

3. The enactments specified in the Second Schedule are Ameudment of certain hereby amended to the extant and in the manner mentioned

in the fourth column. thereof. .enactments. 47;,, , ..i

,?".

this Act of any cnactment shall not Savings*

tment in which tho repealed enactment corporated or referred to ; this Act shall not affect the validity, invalidity, nsequenks of anything already done or suffied, >,. + -3

op any right, title, obligation or liability already acquireci, -', .,) =? .

i ~ h ~ s a words wcrc sybstituted for the word " Madras *' by the ~ ~ ~ \ l Nndu Adapt ,tt ion of Laws Order, 1969,a as amended by the :

Tamil Nadu Adapt at ion of Laws (Second Amendment) Order, 1969. . .a i" i ' $ - - \

,rbtemmt of dbjects and Rewnb, sic A r t St. Ge~rge ~ a z t t i 3 ' I' IV-A, dated the 17th August 1955, pages 186-187.

2

~epealing and Amenrliljg [1955. T.N. Act XXXVl

accrued or inc~rred, or any remedy or proceeding in respect

thereof, or any release ~r discharge of or from any debt, pendty, obligation, liability, claim or demand, or any

indemnity rrlready granted, or the proof of any past act or thin9 ;

nor shall this Act affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice

or procedure, or existing usage, custom, privil-ge, rbstric- tfon , axealption, office or appointment, notwithstanding that the sirbme respectively may have been in any manner

affirmed, recognized or derived by: in or from any enact. mant herebyhpealed ;

nor shill1 [he repeal by this Act of any enactment revive OF restoro any jurisdiction , office, custom, liability, right,

title, privilege restriction, exemption, usage, practice,

procedure or other matter or thing not now eristing

or in force, THE FIRST SCHEDULE* C. - .

t Year. Number, Short title,

(1) (2) (3)

3

Extent of rep~ol. '

(4)

Central Act of local application. WI The M~dras Deputy ~ o ~ ~ : c t o r s The whole. Act, 1914.

The a [Tamil Nadul Decentrali. So much of the zation Act, r sf n Schedule as

relates to the

Madras Salt

Act, 1889.

---.- ---.-- ' This exp-ion W ~ W ~iibatit~ted for the mpression a* M & ~ ~~t~ 9. by the Tarnil Nadu A&p[ation of Laws Order, 1970.

a r h w words were i.imtilutsd for tile , r~rd Madrrs '* by tho Nadu Adaptatjon of Laws Order, 1969, a, amended by the Tami1 Nadu Adaptatton of ( fk~oad Amgndinsnt) Order,1969

3

- -

i T.N. Act XXXWf Repealing und Amending , , 579 ) , short title* mtent of repeal* N~mtief.

(3) (4) , : " (2) i ~ ~ a m i l Nadu A C ~ S I - - ~ O ~ ~ *

1920 XI The Madtas ~^eneralClauses hew hole. (Ama~dment) Act, 1920. _ , * . -. d

1922 V The Madras Court- Fees ?Do.. (Amendment) Act, 1922. .. 1949 XWI The Court-fees (Madras Amead- Do.

ment) Act, 1945.^{. .} 1949 I Tho Madras ' (~ssenti a1 . ki$c!s) Do.

Control and Requdtlonl~g. , (Temporary Powers) Amend- ment Act, 1949.

The Madras commercial Do. Crops Markets (Amendment) Act, 1949.

' , ,

m The Madras Municipal and DO. Local Boards (Amendment) - ' Act, 1949.

IV he ~ a d r a s State Aid to In- Do* dustries (~mendment) Act,

IT he 2[~amil Nadu] Agricultu- Section 2 . rists Relief (Am4ldment)

Act, 1949-

The Madras City police and Sections 3

Gaming (Amendment) Act, a-4 5

1949.

The Tanjore Chattram Endow- The whole. I merits Utilization (Amend- ment) Act, 1949.

xI~I he Madras Temple Entry Do. Auhorizat ion (Amendment)

Ac1,1949.

. xv he Madras .General Sales Tax DO.:

(Amendment) Act, ! 949.

XVI T~,C Madras CO-operative Socie- Do.

ties (Amendment) Act, 1949.

The hgadras Maintenance of DO. p:=Q order .&G% 191. - _____e

iThis exw-ion was substituted for the expression "Madras dcts *. by the Tamil Nadu Adaptation of Laws Order, 1970-

. q h m wor& were substituted for the word " Medras " b ~ t h e ~ a m i l Nadu Adap@tion o; Laws Order, 1969,*as amel~&(~ by tbf3 Tamil ~~d~ Adaptation of Laws (Second Amendment) Order, 1969.

4

380 Repealing and Arnendli~g [I955 : T N. A C ~ mi

Year. Number. Short title. Extent of tdpeal*

(1) (2) (3) 14)

ICTarnil Nadu Act s]-cont. 1949 - X: :Vi TThc Madras Prohi bition (Amend- The wholee cont, ment) Act, 1949.

XXXI The Madars Rivers Conservancy DO.

(bendment) ~ c t , 1969.

XXXD The Tuticorin Port Trust SectionsZ, 3 and (Amendment) Act, 1949. 4.

XliXIIl The Madras Hackney Carriage The whole. (Amendment) Act, 1 949.

The Madras Registration of DO.

Births and Death (Amend-

ment) Act, 1949,

The Places of Public Resor* Do. .

(Amendment ) Act, 1949. The Madras Estates land Do (Reduction of Rent) Amend. mant Act, I949.

XL The Madras Commtrci:ial Do. Crops Markets (Second

Amendmeat) Act, 1949. The Madras Tuberct losis Do* sanatoria (Regulation of Bllildings) Amendment Act,

1949.

The Madras City police (Amendment) Act ,1349.

DO 4

X.LV The Madras Prohibition (Second hendment) Act , Da.

1949.

a V I The Madras Prohibit ion (Third Do, Amendment) Act, 1949. f The Madras Estates (Abolit ion Segtjon j and ~ o n v c r s i o ~ ~ iint o Ryot. wari) .Amendruei~ t AG t,

1950.

IV l%c Madras Proprietary ~h~ whole, Estates' village Service and Hereditary Villageoace

(Amendmeot) Act, 1950.

-------- flThise-ressiofi was substi t ~ f e d for the clrpgession ~ * ~ a d ~ ~ ~ Aots'' by the Tamil Nadu Adaptatton of b w s mder, 1970.

5

55: T.N. Act XXXVI] Repealing ortd ~menhing 581 Year. Number. Short title. Extent of rep&&

(2) (3) (4).

6

582' a Repealing and Amendkg [1955: T.N. Act XXXYI -

I'&. , Nm~urnbcr. Short title. Extent of repeal.' *

(1) ;. ; (3) Tamil Nadu Acts J-con t .

1950- XXIXXXUC The Madras Land Encroach- cmt. ** merit (Amendment ) Act, 1950. . . ' I

The Madras Preservation of PrivatePorest (Amendment) Act, 1950.

% The Madras Prohibition (Amendment) Act , 1950.

XYXm Tl~eMadrasAidedIustit~ltims Do, (Prohibit ion of Transfers of Pfoperty) Amer~dment Act, $1 950.

. . Tile Madras City Police and

I . % Gaming (Aimildn~cll t ) Act,

' \

1950.

. XxXvI ZCTarnil Mtdu] Hereditary Se~tion 2 , V i h ~ - ~ f f i ~ ~ s ('4 rtl~odrnt 11t)

A G ~ , 2950, 19ii'. ?'I T i ni l N . I , I t o

. - - ! , . a * - c ' < j 1 3 8 i. \TI Tid: ci Fsii:~:I X.iLii:j t h . ..t$+s i , i t i 4 i sL-t 1,qls 2 ik&ltt

( Kr$i:c;ri~jr~ ~ t ' 1Z~~i : r 1 Arlr;s~~?- 3.

merlr Act, 1351.

L

VlII Thc a[Talnil Nadu] Buildings Sections 2 to

(Lease and Rc111 Control) 'i8. All~cr~drncnt Act, 1951, IX The Madras Hackney Carriage Tho whole. (Amendment) Act, 1951.

X Thc Madras !Wild Blephants

I'scscr vat ion (Anie~~dmcnt)

i?c;t, 1951. XI The Madras Borstal ScllooIs (h~nendment) Act 1951.

Xl7I T h r Madras City Pol ice alld

. . PIllces 01' Pul)lic: Rcsol.~ (A11icr1clrncnt) Act, 1951. --Y--*.3ly-

1- This expre~sion wlS substit ated for the expression ''Madrrrs &tsS'by the Tamil Nadtl Adaptation of Laws Order, 1970. a These words were wb3l it uted for the word '6Madrasw by the T~ ji

Nadu Adaptation of Laws Order, 1969. as nnlrllded by the Tmil

N+u Adap' -+i1,1\ of Latw iScsi.nd An??:* %.. . 1 r . t .) 13rcic.r. ] 909,

7

+ 1955: .T N ' Act XXXVI] Repealing and Amending 583 .f

Year.' ' H ~ m b e r . Short title. - Extent of repkal. tr) (2) (3) (4)

The 2[Tamil Nadul states

(Abolition and Conversion

into Ryotwari) Amendment

Act, 1951.

The Madras Sales of Motor

Spirit Taxat ion (Amend-

ment) Act, 1951.

The 2[Tamil Nadu] Buildings

(Lease and Rent Control)

Second Amendment Act,

1951.

The Madras Bssent ial Articles Control and Requisitioning (Temporary Powers) Ameodi- ment Act, 1951.

The Madras Drugs (Control) Amendment Act, 195 1. Sections 2 to 5,

The whole.

Do. XXVlII The Madras Tenants andRy ots Do.

Protect ion (Amendment) Act, 1951.

XXX The Madras Preservation af Do. Private Forests (Amendment) Act, 1951.

The Madras Prohibition Do. (Amendment) Act, 195 1.

The Malabar Tenancy (Amend- Sections 2 to 51 :

ment) Act, 1951.

X]CN The Madras mates (Abolition The .whole. and Conversion into Ryot-

wa,) Second Amendmeat Act, 1951.

X m n l The ~ [ ~ a m i l Nadu] Merged Sections Zand 3. states (Laws) - 4 Arnendmeut

C Act, i S J A .

The 2[Tamil ~ a d u ] Estates Do. . Land (Reduction of Rent)

Second Amendment Act,

1951.

i952 m The Madras Requisitioned The whole. Land (Continuance of powers) Act, 1952.

C ---

a h i s exprasion wao wbstituted for the exprdon 66Ma&aa ms~, by the Tamil Nadu Adaptation of Laws Order, 1970.

nThdse words were substituted for the word "Madras" by the ~ ~ m l l * m d ~ Adaptation of Laws Order, 1969, as amended by the ' - ~~d mdut Adaptation of Laws (Seoond Amcsdment] Order;

1969.

8

584 Reprali~g cuul Amending [1955: T.N. Act XXXVl Ycrcrr. ~cmtb8r. Short f itk. Extent of repdal.

(1) (2) (3) (41

l[Ti~tttil W U Acts]-- GO& 1952--coat. V The Bhavani RaaCqair Irrigi- 'nlc whole. tion Cess (ArPlendmeot)

* Act 1952

VX 'The Madras Prahibi'iio~z Do.

(Amendment) Act, 1952.

VIlI The 2ITamil Nadu] Paymcrat aF Section 2, Salaries and Rcmoval or'

Disq~aalificaticsns (,411aet-ad*

n~cnt) Act, "Ie?

IX The. Madras Sugar Factories The whole, Control (Amendment) h~t ,

f 952,

X The Madras S m ~ y ~ n d Do, Boundaries (Amcndmcmt) Act, 1952.

Xm m e Madras Essential Articles DO. Control and Rqui-

sitioning (Tempor iuy Powers)

Amendment Act, 1952,

TEE SECOND SCHEDULE,,

lbtI3mmms.

(See section 3,) Y d w . Number* LChort title, Amendments,

(1) (2) (3) (4)

8~Tamiil N d u R%ulations]. 1802 XXV Ttle 2LTamil Nadul Io seetion S, for the words Permanent bepinnii~g with " m a b

Settlement le~aance and support of Xe.gulation, such establishmentsw 1802, and ending with 6 4 for the better keeping of the policl: " the word3

"maintenance and su port of such establisc

meats as may be requisite 3- -

i This expression W ~ S substi t u ted for t he exprcss ion '- ).,f.idras Acts*s by the Tamil Nadu Adaptation of Lnws Order, 1 070,

a These words wen: si~bsl itiiteti foj- t] l t w(,l.Ll f i ~ ; i d r a ~ by the Tamil Nadu Adaptatioo of' Laws Onier, 1969, :,;; ilnlendd by the ~arnil Nadu Adaptation of Laws (Second Amendment) Orders 1969.

8 Thihir expression was substituted f ~ r tile expression 6 8 Madras RFOulat1m " by the Tdmil N~du Adaptation of Laws 1970, -1C - -

a%?

9

1955: T.N~I ,AC~ XXXVI] Repealing and Amending 585 ' i ' Y&r.. Number. Short title. . Amendment & . ,

(1) " (2) (3) . (4) 3 '[Tamil Na@ Regulations]- & I cont .

1802 XXV he' 2[Tamil Nadu] * in the several areas, cities

-+onfr Jcont. Permanent ' and towns for the better Settlemsnt . . Regulation, keeping of the police" shall be substituted. . , . ! 1 802-cont.

1&13 I .Thea[Tarnil Nadu] In section 37, fbr the words Board o fd beginning with

Revenue " to compare the re-

Regulation, sources " and ending

1803. with " revenue derived

from them ", the words, , I '. A , ' 'to CO' npare the resourceS -

A ' .i l of the areas with the \

1 I ?

revenue derivecl . from ' "

them " shall be substi- # I tuted.

.I..

1828

I '

VII ' The '[Tamil Nadu] (1) In the long title and Subordinate preamble, for the words Collectors and⁶⁶ Subordinate and Assiso

Revenue tant Collectors", the

I * Makersation words " Subordinate, (Amendment) Deputy and Assistant Regulation, Collectors" shall be 1828. substituted.

(2) Iy section 3-

(i) in paragraph Rrst

for the words '' A Subordinate or Assis- tant. Collector ", the words ' A Subordinate, Deputy or Assistant Collector " shall be substituted ;

(ii) in pars,-qnhs Second

and Third, for he words

"ubordinates or , Assistants wherever they occur, the words

" Subordinates, Depu- ties or Assistants "

shall be substituted;

6- i n i s expression was substitutkd for tlie expnssion

a Madras Regulations " by txe Tamil' Nadu Adaptatiofi of Laws Order, 1970.

2 This expression wss substituted for the word " Madras "by

the Tamil Nadu Adaptation of Laws Order, 1969, as ameniled by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 196%

I I

.. -- I &j? j

10

YWY, J ( u ~ J I E r . Slinrt f i t /& . ,dme~darent J.

(1) (2) (3)

i [ ~ a m l E Nadu Regulattons]--writ.

1828 VII Tfie Tamil Nadu] (33 ia paragiaph jllrtkd,

--cont. --cant. Subordinate for the words L6Su~rdi- Collectors and nate and Assistsnt

Rzvcnuc Colkctars" the words Mat versation

(Amendment)

Regulation,

1828 ---cUatt0 tuted,

I Centrat Acl. 1851 Xn The Madras City (1) In the preamble- Lwd Revenue (i) for the wads " the .%t, 1851. Crown at Madras "

the words, ' 4 t6 Governant " shall ba substituted ; and

(ii) the words " of the Crown"shal1 be omit- ted.

(2) In section 1, for the words '' Black Tawn ''@

the words '" George Town '( shall be substi- tuted.

$[Tamif Nadu Acts] 1889 I The z[Tam~!Nadu] (i) In section 68, for the 'fiu [age Courts words " Xf si plaintiff or Act, 1888, a defendant die "' the words '+If a plainW or a defenhnt dies " shall bo substituted.

(ii) In section 71-

(a) fot the words " If a degree-holder die '',

the words ''If a degree- holder dies " shall ba substituted ; and i'Ili% expression was mbdtituW for tlie expmsioir. " Madras Regulations '? by tlie T d M u Ailapkbon of Laws Order, 1970,

aThe66 words were su6stituted for %lie wail r g M $ & b u

by the Tamil Nadu ~'Idaptation of Laws Order, 1969, as amen. ded by the Tamil N ~ d u Adaptation of Eaws @wand Amah

mat) Order, 1969,

!3 This expression was siibstituted f

" h f a d ~ ~ A c ~ " by t l ~ e Tamil Nadu Ada

1NQ.

- - .- -- -

J

*P

11

1955 : T.N. Act XXXVI] Repealing and ~??zt?ndiItg 587 Year. Number. Short title. ' Amendments. 1[The Tamil Nadu Acts]--cont . 1889 I- The 2[Tamil Nadu] (bj for the words "in the --con#. cont. Vi!!age Courts room of the deceased",

Act, 1 8 8 8-ccnt. the words "in the place of the deceased" shall

be; substituted.

(iv) In section 76 (l) (d), before the words and figures ' cTowns Nuisances Act, 1889 ", the word

" Madras " shall be - inserted'

(iii) In =.ion 72, for tho words *'If a judgment- debtor die", the words If a judgment-debtor dies" tiha il be substituted.

. , I

1 ' <

* t 189~1 ' I Tire atTamil Nadu] General Clauses

. i f -Act, 1891.

(I) In section 3-

(i) after clause (l9), the following clause shall be

inserted, namely t-

' (1 9-a) '' notification"

shall mean a n&ca-.

tion published in the Official Gazette.' ; ,

(ii) after clause . (23).

the following clause ' shall be inserted,

namely r- I '(24) cC prescribed '' shall mean prescribed by rules, reguiat ions

orb by-laws made under the Act, in wl ich the word

O C ~ U T S . ' .,".. - .

1 ,mis'. ,expression wiU, :us~bstihrkid -i for . tfie expre&n " $;' by, the;:T& NacM Allaptatitifi uf Laws '

1 WUT' ' , 5 2 r r ; f 6

?, ~ k = - w ~ d s werat substiMW,*fol tlie word Madras ?< 65

the Taail:'.Nhdii Acbptation of~:b!@8 Order, 1969, as- m d e d fl' :

by 'the'-'I'iiihil "Nadu Adaptatiod d. .UW&. (Seoond ArnendmCnt)

rn&r,"f 96% r sv '^,I.. I L.-l-&-,-b^{4 J}

12

588 Repe4Ijng and Amending [I955 : TeN* XXXVI

I Year, ~ i m b e r . Shaft title. Ad;?~~d;8~pttS.

(1) (2): (3)

1[Tamil Nadd Acti$-com t .

1891 1 ~ h e s [ ~ m i l Nadu] (2) In S C C ~ ~ O ~ S 10 and 15. - cant, --cont. General Clauses tor the words "to issue Act, 1891--cant. orders,'' the: words "to

issue notifications or

orders," and for the

words %y~-l;tws or

orders", the words "by-

Isivs, notifications or

orders" shall be sub-

stituted.

(3) In section 12, for the w~rds'~al1 Madras Acts miid0 '', the words "aH $[Tamil Nadu Acts]"

:;lrGt!l be subst itated. 1908 I Thc qYamil Nadu] {i) In sub-clause (a) of Rstates Land clause (10) of section

Act, 1908. 3, for the word

(iii) In subsection (I)

of smioa 20, for the words, brackets, letters and figures

@

1 This expression rm

madras Acts @' by t;ha T W I ~

1 970,

words were silbstitutd for at9 w b d 7c &&ijw W by the T d Nadu Adaptstion of Laws Order, lL969, as by the Tamil Nadu AditpeStim of Lsws (Serond Amendwnt) Orclei, 1969,

w-

13

* ?

* ? * 4 " - - -- - - - - - .----

w55 : ?.No Act x X*I] ~epeafing and kmending 58TU- Ymr, Number* short titk. Amndmenta. .Q) ' (2) (3) (4)

1908- I-cont. The a[Tad"radu]" the words, brackets, wnt. . Estates Land letters and'fi es

Act, 1908--cont. "sub-clause (a k" , (b) or (c) of clause (16)

of section 3" shall be subitituted.

(iv) In the proviso to sub-section (1) of section 39-A, for the words, brackets and

figures the provisions of clauses (i), (ii) or (iv) of section 30 or of

section 38", the words, brackets and igures

the k. -visions of clause (i), (ii) or (iv) of section 30 or of section 38 " shall be substituted.

(v) In sub-section (I) of sect ion 14Ot, the word

British shall be

omitted.

(vi) In the second provko to section 177, for the

wads and figures "under

d o n s 171, 172, 173 or 175 ", the words and figures " under seotiog 171, 172, 173 or 175 shall be substituted,

(vii) In clause (2) of d o a

185, for the words, brae*

kets and letters sub. clauses (a), (61, (c) of

(el", the words, brackets d I letters " sub.clause

(a), (b), 3 Or (e)"

d~all be sub tuted.

Y

L-* i This expression was substituted for the e~prescion " Madm

~ c t ~ * * by the T,,mimil Nadu Adaptation of Laws Order, 1970.

9 These 'worcls were substituted for the word " Madras '' by the

Tamil Nadu Adaptation of Laws Order, 1969, as amended by the

Tamil Nadu Adaptation pf Laws (Second Amendment) Order; 1969.

14

Year Number. Short title. Alilrendnrents,

(1) (2) (3) (4)

lil'amjt Nndu Acts] --cant. ' .

1908- I-cont. I h e "[Tamil Naduj (viiij Insub-section (3) of

cont . iislates Idand Act, sectirru 200, for the ex-

1908-cont. prcssions " section 164, 168 or 186 ", the expres- sion " section 164, 168

QB: 1 G6 '* shall be sub-

stiivtcd,

1919 111 . . T6t: *lrfamil Nadu]

Agricultural Pests and Diseases Act,

1919.

(i) In section 2, in the definition of the expres- sion "owupier", the

words "railway or

otficr " shall be omitted. Oi) Iq sub*ection (2) of section 9, for tho words,

figures, brackets and letro~s e'sub-sectionI(a)", '' su b-section I(b) ", and

" subsection I (c) ", the ^. words, brackets, figures

and lettera ''suthsectio~ 0 (a) 2, U s u b ~ e c t i ~ n .

0) (6) and "sub- section 0 (c) ** s h a ~

respectively be sub-

stituted.

The Madras City (i) In sub-section (2) of

Municipal Act, section 56, for the words, 1919. "if the Council fail "

the words "if the

Council fails '"half be

substituted.

(ii) In section 108-A, for the words and figures

" under sections 105,106,

107 or 108", the words

and Bguxes "under set- tiail 105, 106, 107 or f 08" sb all be substituted,

1 This expression was s 1iFst ituted f i r t i ,e b:. ;I: :1\]01l .#Madras Acts " by tho Tamil Nadi ~daptation of Laws Qrdw, 1970. These words were s1,bstituted for the word '* Madras '' by the Tamil Nadu Adaptat iotl of L tws Order. 1969, as amended by t b Tamil Nadu Adapt at i an of Laws (Second R-kliendrnq ~ t ) ardor, 1969,

15

1955: T.N. Act XLXVI] f

Repeding and Amending - 591 Yiiar. Ngmber. Snort title. Amendments.

(1) (2) (3) (4) ,.

1919-- IV- The kadras City, (iii) In sub-section. O . of

coat. cur, t . Municipal Act, sectfon 142- 191 9 - cont.

(a) in clause (a), the word " or " shall be added at the end ; and '

ib) In clause (c), the word C' or " shall be added at the end.

(iv) In clause (a) of sectioh 257-AA, for the words, figures 'and letters

'# approved under .set- tions 257-C, 257-D . ar 2574 " the words,figutes anti ktters " approved ilntler section 257-C, 257-

D ar 257*J " shall be substituted.

(v) In the proviso to sub- section (2 of sectiaa 282, before t h e words and

figures " Plaoes &Public Resort Act, 1888 ", the ward " Madras " shall be inserted,

(vi) In sub-sectian (3) of section 304, for the wards, '@ twa vernacular languages", the words

"two regiaml languages"

shall be substituted.

(vii) In sub-sgctian (I) of section 366-

(a) in clause (a) (i), f ~ r the word sections

the word " section

and for .the wcrd

"and", tkr ward "ar"

shall be substituted 3 i This expression Was substituted for the expression " Madras A& " by the Tamil Nadu Adaptation of Laws Order, 1970.

16

392 Reperrling and drnmdirg 11955 : '1'.i+4. Act xXXM Year, Number. Short title, ,4meot3:8t>fs$s.

1919- IV- The Madras City (b)inclause(c),far the wnt. cont. lvlunicipal Act. word u sect ions ", the 19 19- cont. word 6⁴ section " shall

be substituted ; and

(c) in clause (d), for the

ward ' sect ions ", the

word " section " shall be substituted,

(viii) 111 section 388, for the

words and figurs '' pro- vided in sections 171,

335, 379 or 413*', the

wards md figure8 '' pram

vided in section 171,335, 379 or 413 " shall be substituted.

1929 '. . V . . The a[Tamil Nadu] (i) In the heading under

District Muaici- Chapter V, for the words

palities Act, " Property, Contracts, 1320. Establishment " the words "~ro~ert>, Con-

tracts md Establishment"

shali ba su%stituted,

(ii) In Chapter VI, after section 109, the heading

~CSurc~~~rje on the in- come-trzx" shall be omitted.

(lii) In t l ~ provix) to tiub

:xction (2) of soetfon 245,

bofbxo tho words and

figuros ' ' Placos of Public Resort Act, 1858 ", the v~crrd '' Madras " shalt

be insc~ ;ad.

(iv) In sub-section (4) of

section 262, for the words

"a venrac~;lar languw*', the words " '1.3 a regional :alzg~:r.gc " shall be

substi tutec!.

-.-- -.--.-.-- -

1 This expression was silbstituted for t'ls expression '' Madras

Acb " by the Tamil Nadu Adaptation of I ~ w s Grder, 1970.

a These words were substituted for the word " hhlnrlras" by tho

Tamil Nadu Adaptation of Laws Order, 1969, as amended by

I Tamil Nidu Adaptation of Laws (Sc~cncl Amendment) Or-, 1 %9.

17

Year. Number. Short title. Anmximents.

(1) (2) (3) ⁽⁴⁾

IETarnil Nadu, Acts]--cant.

1920-- \' coat. Tile 2[Tarnil Nadu] (v) i n se~tion 322, in sub- cont. District Munici- - section (I), in clause (a) ? ,

palities Act, . (i), for the words " under sections ", the words. 1920- cont. " under section " and for ths figwes "246 .

247 ", the figures and word "246 or 247 ", ' shall be substituted.

18

u P - - --- - - - -

$94 R e p l i n g ard Amending [I955 : T.N. Year, Number. Short zirk.

(3)

1ITanzil Nadri Acts] -- cont. f n sect ian 40-

The 2[Tamil NadtlJ

row-Plauuing

Act , 1920- cant.

(2) for the words " authori- ties of the union or local b ~ w d " ~ the wol~ns " authorities of ths pauchayat or dic;iriet board '' shall be substituted,

WI . . The z[Tamil Nadu] 111 clause (c) of section 44, Elementary the word " or" shall

);ltucation Act, be addecl at the end.

1920.

XIV . . ThezlTarnil

Nadu] District

Beards Act,

I : 920, language", the words

"Chief regional language" shall bc substituted.

( i i ) In sectioll 198, before

the words and figures

"'Pact:s of Public Resort Act, 1888 ", the cvorcl '"4adras '"hall

--- - - ------ -

1 This expressiod was substitute%

" Madras Acts " by the Tamil Nailu h'rtaptation of Laws

1 970.

2TIiese *xmrds were substituteit for tEe word " Ma the Tamil Naau Ailaptation of Laws Oder, 1969, as by the Tamil Nadu Adlrptsationl of Laws fSwona A c. Order, 196%

r

19

BrV"?" ' "4. . . 'p?,"; - f,' c

@': - * *.s ".. . -- . ---- -- - - . . - - - _.A*- I^S

. b ".: 195s; ' ~ . N : . A & XXXVI] Repealing and ktnendin~ $93Fi! Y ' . f .

'

* I - . f 7 2 \', I . ,

qs Year, fiunrbdr. Shi~rt itle. Amt Ptdnents. - f . 4 t : k ' . b , >

(1) - (2) (3) (4) ^b , - -

/I

. . - : t :

i I + l[Tamif ~ d d g Act~l-con t .

1920-- M V . . The warnil ' (iii) In Schedule 11, in rule ,

Nadu] Dis- &I, for, the . . .word$ - wtlt* '- -tw?lt.

trict Boards : " Deptlty Inspector ", the a.c i22

Act, 1920 3, words " Regional Ins- . tr "$ ., ' % . . t - crsnt. , pector " shall be subs- I * . tituted. , e

1931 .!. . . The Gudalurl Compensation

i for Tenants Improvements

I Act, 1931. 1933 *.. XX .. TheMadras Commercial . , Crops Markets Act, 1933.

i*

I

In section 2, clauses (1) to (3) shall be omitted.."

In seciion 5, sub-section

(4), in the prpviso to clause (a), for the words

" Revenue Board " and

" Government ", the ~ 3 r d ~ " Board- of

Revenue') 2nd "State Government " shall respectively be sub- stituted.

1952 XV . . The a]Tamil In sub-seetioh (1) of section Nadu] Cotton 5, the following shall be Control Act, added at the end, namely4

i%2.

and in the case men-

tioned in clause (c),

with fine which may extend to five hundred - rupeesand for a second or subsequent offence with fine which may

extend to one thousand rupees ".

Thee amil ' !i= In section 3- Na u] Motor (i) thz first proviso shall Vehicles (Taxation be omitted ; and (ii)

of Passengers in the second proviso,

and Goods) the* word " further "

Act, 1952. shall 'be omitted.

-

+ i

I I * * i " .* .

' 1This expression v;as substituted for the expression "Madras . ? . Acts " by the Tamil Nadu Adaptarrou of Laws Order, 1970. , , , . v^*"l - ...+ t 1 " .i ,; I , .-a^I

8Theso words were substitued for the word '' Madras " by t&k - . , > ,?:.2:,$g P , . -2 2>q =& Tamil Nadu Adaptation of Laws .Order, 1969, as amended by lfhe ^;tr* x:. . Tamil Nadu Adaptation of Lawsf second Amendment) Order,,1?6%;:' I ' , 0 I^. i$*~&.g; p." *ti

- , : $ 4'y,+.. . 8.1'; i *Ad*'

20

Repealing and Amending 11955 : T. N. Short title,

(31

> -

1954 . . XIX . . 'The Madras Land In subsection (3) of section - Revenue (Bur- 1, for the words "shall charge) Act, come into force': the

1934. wurcis " sirall fx deemed to h;!ve come into force ''

shall be substituted. - .

1955 .. I . . The 2lTarnil