78 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
The following Act of the Tamil Nadu Legislative Assembly received the assent of the Governor on the 15th March 2022 and is hereby published for general information: —
ACT No. 15 OF 2022. An Act to repeal certain Enactments
Wඐඍකඍඉඛ it is expedient that the enactments specifi ed in the Schedule which are spent or have otherwise become obsolete, or have ceased to be in force otherwise than by expressed specifi c repeal, should be expressly and specifi cally repealed; Bඍ it enacted by the Legislative Assembly of the State of Tamil Nadu in the Seventieth Year of the Republic of India as follows:—
Short title. 1. This Act may be called the Tamil Nadu Repealing Act, 2020. Repeal of
certain
enactments.
2. The enactments specifi ed in the Schedule are hereby repealed. Savings. 3. The repeal by this Act of any enactment shall not aff ect any other enactment in which the repealed enactment has been applied, incorporated or referred to; and this Act shall not aff ect the validity, invalidity, eff ect or consequences of anything already done or suff ered, or any right, title, obligation or liability already acquired, accrued or incurred, or any remedy or proceeding in respect thereof, or any release or discharge of or from any debt, penalty, obligation, liability, claim or demand, or any indemnity already granted, or the proof of any past act or thing; nor shall this Act aff ect any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or existing usage, custom, privilege, restriction, exemption, offi ce or appointment, notwithstanding that the same respectively may have been in any manner affi rmed or recognised or derived by, in or from any enactment hereby repealed;
nor shall the repeal by this Act of any enactment revive or restore any jurisdiction, offi ce, custom, liability, right, title, privilege, restriction, exemption, usage, practice, procedure or other matter or thing not now existing or in force.
THE SCHEDULE.
REPEALS.
(See section 2)
Year Number Short Title
(1) (2) (3)
President's Acts 1976 13 The Chennai City Municipal Corporation (Amendment) Act, 1976. 1976 20 The Madurai City Municipal Corporation (Amendment) Act, 1976. 1976 28 The Tamil Nadu Municipal Councils (Appointment of Special Offi cers) Act, 1976. 1976 29 The Coimbatore Municipal Council (Appointment of Special Offi cer) Amendment Act, 1976.
1976 42 The Chennai City Municipal Corporation (Second Amendment) Act, 1976. Tamil Nadu Acts
1878 VIII The Tamil Nadu Coff ee-stealing Prevention Act, 1878. 1922 VII The Chennai City Municipal (Amendment) Act, 1922.
1930 X The Tamil Nadu District Municipalities (Amendment) Act, 1930.
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79TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
Year Number Short Title
(1) (2) (3)
1949 XVII The Tamil Nadu Entertainments Tax (Amendment) Act, 1949. 1950 XXIII The Tamil Nadu District Municipalities (Amendment) Act, 1950. 1951 XXII The Chennai City Municipal (Amendment) Act, 1951. 1952 VIII The Tamil Nadu Payment of Salaries and Removal of Disqualifi cations (Amendment) Act, 1952.
1953 VI The Tamil Nadu Entertainments Tax (Amendment) Act, 1953. 1953 XIII The Tamil Nadu Entertainments Tax (Amendment) Act, 1953. 1953 XVI The Tamil Nadu Buildings (Lease and Rent Control) Amendment Act, 1953. 1954 I The Tamil Nadu General Sales Tax (Amendment) Act, 1954. 1954 XIII The Tamil Nadu Payment of Salaries and Removal of Disqualifi cations (Amendment) Act, 1954.
1954 XIV The Tamil Nadu Suppression of Immoral Traffi c (Amendment) Act, 1954. 1954 XX The Tamil Nadu General Sales Tax (Second Amendment) Act, 1954. 1954 XXXII The Tamil Nadu Entertainments Tax (Amendment) Act, 1954. 1954 XXXV The Indian Bar Councils (Tamil Nadu Amendment) Act, 1954. 1954 XL The Tamil Nadu General Sales Tax (Third Amendment) Act, 1954. 1955 IV The Chennai City Municipal (Amendment) Act, 1955.
1955 VIII The Tamil Nadu General Sales Tax (Amendment) Act, 1955. 1955 XIII The Tamil Nadu General Sales Tax and the Tamil Nadu Tobacco (Taxation of Sales and Registration) (Amendment) Act, 1955.
1955 XVIII The Tamil Nadu General Sales Tax (Second Amendment) Act, 1955. 1955 XX The Tamil Nadu District Municipalities (Amendment) Act, 1955. 1955 XXI The Tamil Nadu Sales of Motor Spirit Taxation (Amendment) Act, 1955. 1955 XXVI The Tamil Nadu Buildings (Lease and Rent Control) Amendment Act, 1955. 1955 XXXI The Tamil Nadu District Municipalities (Second Amendment) Act, 1955. 1956 III The Tamil Nadu General Sales Tax (Amendment) Act, 1956. 1956 VII The Tamil Nadu General Sales Tax (Second Amendment) Act, 1956. 1956 IX The Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1956.
1956 XV The Tamil Nadu General Sales Tax (Third Amendment) Act, 1956. 1956 XXXII The Tamil Nadu Tobacco (Taxation of Sales and Registration) Amendment Act, 1956.
1956 XXXIII The Tamil Nadu General Sales Tax (Fourth Amendment) Act, 1956. 1956 XLIII The Tamil Nadu Co-operative Societies (Amendment) Act, 1956. 1957 I The Tamil Nadu General Sales Tax, Sales of Motor Spirit Taxation and Entertainments Tax (Amendment) Act, 1957.
1957 II The Tamil Nadu Sales of Motor Spirit Taxation (Amendment) Act, 1957.
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80 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
Year Number Short Title
(1) (2) (3)
1957 III The Tamil Nadu General Sales Tax and Sales of Motor Spirit Taxation (Amendment) Act, 1957.
1957 VII The Tamil Nadu Payment of Salaries and Removal of Disqualifi cations (Amendment) Act, 1957.
1957 XII The Tamil Nadu Buildings (Lease and Rent Control) Amendment Act, 1957. 1957 XVII The Tamil Nadu Payment of Salaries and Removal of Disqualifi cations (Second Amendment) Act, 1957.
1958 II The Tamil Nadu General Sales Tax (Emergency Provisions) Act, 1958. 1958 V The Tamil Nadu Entertainments Tax (Amendment) Act, 1958. 1958 VII The Tamil Nadu Sales of Motor Spirit Taxation (Amendment) Act, 1958. 1958 XII The Tamil Nadu Sales of Motor Spirit Taxation (Second Amendment) Act, 1958. 1958 XXI The Tamil Nadu General Sales Tax (Amendment) Act, 1958. 1958 XXIV The Chennai City Municipal (Amendment) Act, 1958.
1958 XXV The Tamil Nadu District Municipalities (Amendment) Act, 1958. 1958 XXVIII The Tamil Nadu Public Health (Amendment) Act, 1958. 1959 19 The Tamil Nadu District Municipalities (Amendment) Act, 1959. 1959 27 The Tamil Nadu General Sales Tax (Turnover and Assessment) Rules Validation Act, 1959.
1960 15 The Tamil Nadu Sales of Motor Spirit Taxation (Amendment) Act, 1960. 1960 19 The Tamil Nadu General Sales Tax (Amendment) Act, 1960. 1961 2 The Tamil Nadu General Sales Tax (Amendment) Act, 1961. 1961 8 The Tamil Nadu General Sales Tax (Second Amendment) Act, 1961. 1961 21 The Indian Stamp (Tamil Nadu Amendment) Act, 1961.
1961 34 The Tamil Nadu Payment of Salaries and Removal of Disqualifi cations (Amendment) Act, 1961.
1961 44 The Tamil Nadu General Sales Tax (Third Amendment) Act, 1961. 1961 56 The Chennai City Municipal (Amendment) Act, 1961.
1962 5 The Tamil Nadu General Sales Tax (Amendment) Act, 1962. 1962 13 The Tamil Nadu Payment of Salaries and Removal of Disqualifi cations (Amendment) Act, 1962.
1963 6 The Tamil Nadu General Sales Tax (Amendment) Act, 1963. 1963 10 The Tamil Nadu General Sales Tax (Second Amendment) Act, 1963. 1963 16 The Tamil Nadu Buildings (Lease and Rent Control) Amendment Act, 1963. 1964 6 The Tamil Nadu Payment of Salaries and Removal of Disqualifi cations (Amendment) Act, 1964.
1964 7 The Tamil Nadu General Sales Tax (Amendment) Act, 1964. 1964 11 The Tamil Nadu Buildings (Lease and Rent Control) Amendment Act, 1964. 1964 15 The Tamil Nadu General Sales Tax (Second Amendment) Act, 1964.
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81TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
Year Number Short Title
(1) (2) (3)
1965 15 The Chennai City Municipal Corporation (Amendment) Act, 1965. 1967 6 The Tamil Nadu District Municipalities (Amendment) Act, 1967. 1967 7 The Chennai City Municipal Corporation (Amendment) Act, 1967. 1967 17 The Tamil Nadu District Municipalities (Second Amendment) Act, 1967. 1970 30 The Tamil Nadu District Municipalities (Amendment) Act, 1970. 1972 1 The Madurai City Municipal Corporation (Amendment and Extension of Term of Offi ce) Act, 1971.
1972 22 The Madurai City Municipal Corporation (Amendment) Act, 1972. 1972 25 The Chennai City Municipal Corporation (Amendment) Act, 1972. 1973 5 The Tamil Nadu District Municipalities (Amendment) Act, 1972. 1973 17 The Tamil Nadu District Municipalities (Amendment) Act, 1973. 1974 21 The Tamil Nadu District Municipalities (Amendment) Act, 1974. 1974 42 The Chennai City Municipal Corporation (Amendment) Act, 1974. 1975 13 The Madurai City Municipal Corporation (Amendment) Act, 1975. 1975 38 The Tamil Nadu District Municipal Councillors (Extension of Term of Offi ce) Act, 1975.
1975 39 The Coimbatore Municipal Council (Appointment of Special Offi cer) Act, 1975. 1977 2 The Tamil Nadu Municipal Councils (Appointment of Special Offi cers) Amendment Act, 1977.
1977 3 The Coimbatore Municipal Council (Appointment of Special Offi cer) Amendment Act, 1977.
1978 9 The Madurai City Municipal Corporation (Amendment) Act, 1978. 1978 12 The Coimbatore Municipal Council (Appointment of Special Offi cer) Amendment Act, 1978.
1978 14 The Tamil Nadu Municipal Councils (Appointment of Special Offi cers) Amendment Act, 1978.
1978 23 The Tamil Nadu District Municipalities (Amendment) Act, 1978. 1978 36 The Madurai City Municipal Corporation (Third Amendment) Act, 1978. 1979 6 The Tamil Nadu Municipal Councils (Appointment of Special Offi cers) Amendment Act, 1979.
1979 7 The Coimbatore Municipal Council (Appointment of Special Offi cer) Amendment Act, 1979.
1979 8 The Chennai City Municipal Corporation (Amendment) Act, 1979. 1979 57 The Chennai City Municipal Corporation (Second Amendment) Act, 1979. 1979 58 The Tamil Nadu Municipal Councils (Appointment of Special Offi cers) Second Amendment Act, 1979.
1979 59 The Coimbatore Municipal Council (Appointment of Special Offi cer) Second Amendment Act, 1979.
1980 19 The Chennai City Municipal Corporation (Amendment) Act, 1980.
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82 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
Year Number Short Title
(1) (2) (3)
1980 25 The Tamil Nadu Municipal Councils (Appointment of Special Offi cers) Amendment Act, 1980.
1980 31 The Coimbatore Municipal Council (Appointment of Special Offi cer) Amendment Act, 1980.
1981 15 The Tamil Nadu Municipal Councils (Appointment of Special Offi cers) Amendment Act, 1981.
1981 16 The Coimbatore Municipal Council (Appointment of Special Offi cer) Amendment Act, 1981.
1981 17 The Chennai City Municipal Corporation (Amendment) Act, 1981. 1982 16 The Tamil Nadu Municipal Councils (Appointment of Special Offi cers) Amendment Act, 1982.
1982 17 The Coimbatore City Municipal Corporation (Amendment) Act, 1982. 1982 18 The Chennai City Municipal Corporation (Amendment) Act, 1982. 1983 12 The Tamil Nadu Municipal Councils (Appointment of Special Offi cers) Amendment Act, 1983.
1983 13 The Chennai City Municipal Corporation (Amendment) Act, 1983. 1983 14 The Coimbatore City Municipal Corporation (Amendment) Act, 1983. 1983 24 The Tamil Nadu District Municipalities (Amendment) Act, 1983. 1983 43 The Madurai City Municipal Corporation (Amendment) Act, 1983. 1984 10 The Tamil Nadu Municipal Councils (Appointment of Special Offi cers) Amendment Act, 1984.
1985 5 The Chennai City Municipal Corporation (Amendment) Act, 1985. 1985 6 The Coimbatore City Municipal Corporation (Amendment) Act, 1985. 1985 7 The Tamil Nadu Municipal Councils (Appointment of Special Offi cers) Amendment Act, 1985.
1985 8 The Madurai City Municipal Corporation (Amendment) Act, 1985. 1985 25 The Tamil Nadu District Municipalities (Amendment) Act, 1985. 1986 2 The Tamil Nadu District Municipalities (Amendment) Act, 1986. 1986 5 The Chennai City Municipal Corporation (Amendment) Act, 1986. 1986 6 The Coimbatore City Municipal Corporation (Amendment) Act, 1986. 1986 7 The Madurai City Municipal Corporation (Amendment) Act, 1986. 1986 8 The Tamil Nadu Municipal Councils (Appointment of Special Offi cers) Amendment Act, 1986.
1986 32 The Tamil Nadu Municipal Laws (Amendment) Act, 1986. 1986 62 The Chennai City Municipal Corporation (Second Amendment) Act, 1986. 1986 63 The Coimbatore City Municipal Corporation (Second Amendment) Act, 1986. 1986 64 The Madurai City Municipal Corporation (Second Amendment) Act, 1986. 1987 15 The Tamil Nadu District Municipalities (Second Amendment) Act, 1987. 1987 23 The Tamil Nadu District Municipalities (Amendment) Act, 1987.
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83TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
Year Number Short Title
(1) (2) (3)
1989 4 The Tamil Nadu District Municipalities (Amendment) Act, 1989. 1989 16 The Tamil Nadu District Municipalities (Second Amendment) Act, 1989. 1990 17 The Tamil Nadu District Municipalities (Amendment) Act, 1990. 1990 33 The Tamil Nadu District Municipalities (Second Amendment and Special Provisions) Act, 1990.
1990 34 The Tamil Nadu District Municipalities (Third Amendment) Act, 1990. 1990 35 The Tamil Nadu District Municipalities (Fourth Amendment) Act, 1990. 1991 1 The Tamil Nadu District Municipalities (Second Amendment and Special Provisions) Amendment Act, 1991.
1991 14 The Tamil Nadu Municipal Councils (Appointment of Special Offi cers) Act, 1991. 1991 19 The Tamil Nadu District Municipalities (Amendment) Act, 1991. 1992 26 The Chennai City Municipal Corporation (Amendment) Act, 1992. 1992 58 The Tamil Nadu District Municipalities (Amendment) Act, 1992. 1994 25 The Tamil Nadu District Municipalities (Amendment) Act, 1994. 1998 9 The Tamil Nadu District Municipalities (Amendment) Act, 1998. 1998 10 The Tamil Nadu District Municipalities (Second Amendment) Act, 1998. 2002 4 The Tamil Nadu District Municipalities (Amendment) Act, 2002. 2003 41 The Chennai City Municipal Corporation (Amendment) Act, 2003. 2004 23 The Tamil Nadu District Municipalities (Amendment) Act, 2004. 2004 24 The Tamil Nadu District Municipalities (Second Amendment) Act, 2004. 2005 8 The Chennai City Municipal Corporation (Amendment) Act, 2005. 2006 35 The Tamil Nadu District Municipalities (Amendment) Act, 2006. 2007 1 The Chennai City Municipal Corporation (Amendment) Act, 2007. 2011 17 The Tamil Nadu District Municipalities (Amendment) Act, 2011. 2015 18 The Chennai City Municipal Corporation (Amendment) Act, 2015. (By order of the Governor)
C. GOPI RAVIKUMAR,
Secretary to Government (Legislation), Law Department.
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