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 Cultivating Tenants Protection and Payment of Fair Rent (Extension to Shencottah Taluk) Act, 1959
Act 28 of 1959
Keyword(s):
Extension Act, Shencottah, Tirunelveli District
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404 Cultivating Tenants Protection and [1939: T.N. Act 28 payment of pair Rent (,"xtension lo Shencotteh Taluk) 1[TAM1 L NADU] ACT No. 2R OF 1959'.
THE I[TAMllr NADU] cULT~VATING TENANTS
PROTECTION AND PAYMENT OF FAIR RENT
(EXTENSION TO SHENCOTTAH TALUK) ACT, 1959.
[Re~eiv~td he msent of the Governor on the 19th February 1959, fist published in the Fort St. George Gazette on fl2e 2nd Afarch 1960 (Phalazrnrr 12, 1 &81).] An Ad: to extend the '[Tamil Nadu] Cultivating Tenants Protection Act, 1955, and the l[Tamil Nadu] Cultlva- ting Tenants (Payment of Fair Rent) Act 1956, to the Shencottuh taluk of the Tirunelveli district. WHEREAS it is expedient to provide that the l[Tamil Nadu] Cultivating Tenants Protection Act, 1955 @[Tamil Nadu]
Act XXV of 1955), and the l[Tamil Nadu] Cultivating
Tenants (Payment of Fair Rent) Act, 1956 (l[Tamil Nadu]
Act XXIV of 1956), should be extended to, and by virtue
of such extension should be in force in, the Shencottah
taluk of the Tirunelveli district; BE it enacted in the Tenth Year of the Republic of India as follows :-
1 . (1) This Act may be called the l[Tamil Nail~]
Short ti'1e Cultivating Tenants Protectio!l and Payment of Fair Rent , and comm- cwment . (Extension to S hencottah Tirluk) Act, 1959.
(2) It sha!l come into fi~rcc at orce.
p- - --C -C.-- .--- .--T A &These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as ame~ded by the Tamil Nadu Adaptation of Laws {Seeor d Amendment) Order,
1969.
a For State ent of Objects and Reasons, see Fort St. Gtorg~ f ~ ~ t t e , d a t e d t e 11th November 1959, Part I\'-!I, page34.
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f 9 9 : Te N. Act 281 Cultivating T e n a ~ ~ f s P r ~ t e ~ t i o > z 405 a id Paymen! of F ~ j r Rznt
(Extension t o Shencottablz Tnlzaz)
2. The 2[Tamil I4~du] Cultivating Tenants Protection Extension of
' Ac;,1955 (2[Tamil Nsdu] Act XXV of!955), and the 2[Tarnil '[Tamil Nadu Acts) Nadi.i] Cultivating lbnants (Payment of Fair Rent) Act, XXV of 1956 ("[Tamil Nndu] Act XXlV of 19561, as iil force ; 9cs and
imn:edlatelg bilf0i.e the commencsmect of this Act (herein- X X ~ V of
after referred. to as tlx said Acts) are hereby exteaded to, 1956 to
;md ::!2,111 be irk fcrcs in , the Shencottah taluk of the 'I'iruilel- : 2 " , ' k ~ ~ i ~ ~ h
j:cli ~ ~ i ~ t y i c t (heminafisr referred to as the toiuk),
2, kLnv law corrcspol~ding to either c;f the saki Acts Repeal cf
io force in the said taluk immediately before the commence- cor'espon- lneat of this Act (hereinafter referred to as the corresponding ding laws.
law) sllall stand repealed on such commencement.
4. (1) The repeal, by section 3, of the correspu;~di~z;$ Saliogs,
jr;*qd shall not affect--
(a) the previous operation of the correspondli;!; I;rw or nnl~thing doile orduly suffered thereunder ; or
(b) any penalty, forefei fure or punishment incurred in 1 c;pect of any off ~ n c e committed against the correspond- il?: I w ; or
(c) any investigation, legal proceeding or remedy in r~spect of any such penalty, forfeiture or punishmen; as
,zfol-esaid ; alld sny such investigation, legal proceeding or rzlr,edy may
bc instituted, continued or ellforced and any such forfeiture or punishment may be imposed as if this Act.
had not been passed.
1 Tiiis expression was substituted for the expression "Madras
Acts3"by paragraph 3 (2) of the Tamil Nadu Adaptation of Laws Order, 1970,
2 These words were substituted for the word "Madras" by the
Tanlil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Seccnd Amendment) Order,
1969.
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405 Cultivating Terzanfs Protection and [1959: T.N. Act 28 Pa~i~zent oj Fair fictrt (~,'xtensi3n
ro Shencorrah Taluk) S e
(2) Subject to the prcvisicjns of sub-section (I), 1
anything done or any action taken including any appoint- ment or delegation made, notification, order, instruction or direction issued, rule, regulation or form framed, certificate granted or registration effected under the corresponding law shall be deemed to have been done or taken underX
the said Acts and shall continue in force accordingly, unless and until superseded by anything done or any action taken under the said Acts.
Application of 5. Unless ths context other wise requires, the z[Tami l I
Nadu Nadu] General Clauses Act, 1891 (ZITamil Nadu] Act I ofi. f I An] I Of 1891. 1891), shall apply for the interpretation of the said Acts t
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as extended to, and in force in, the said taluk. 8 I
Powers of oouns 6. For the purpose of facilitating the application
and othesautho- of the said Acts in the said taluk, any court or other tities for purpo- ses of facilitat- authority may construe the said Acts with such alterations
ins application not azcting the substance as may be necessary or proper
JP the su to adapt them to the matter before the court or other
Acts. authority,
Construction 7. (1) Any reference in the said Acts to a law which is
of referen=! to not in force in the said taluk shall, in relation to that 'laws not In fore in the taluk, be construed as a reference to the law, if any, in force shencot; ah in that taluk corresponding to the law referred to in the said
Taluk. Acts.
(2) Any reference in any law which continues to be in force in the said taluk after the commencement of this Act to the corresponding law shall, in relation to that taluk,
be construed as LZ reference to the said Acts.
This expression was substituted for the expression " M a d p Act" by parngraph 3(2) of the Tamil Nadu Adaptation of Laws W e r , 1970.
Thee words were substitute& for the word '' Madras", by, ?'mil Nadu Adaptation ofi Laws Order,, 1969, as amended by fkg Tamil Nadu Adaptation of Laws (Second Amenciment) Order,.l9&
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