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 Tiruchirappalli Kaiaeruvaram and Mattuvaram (Extension of Application) Act, 1964
Act 9 of 1964
Keyword(s):
Extension Act, District of Tiruchirappalli
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Tiruclzi~"appalli. &iaeiuvnranz and 293 illattuvuram (Extension of Applicd tion) ][TAMIL NADU] ACT No. 9 OF 19642. Tm TIRUCHIRAPPALLI K A I A ~ U V A R A M APD
MATZUVARAM (EXTENSION OF APPLICATION) ACT,
1964.
ceived the assent of the President on the 16th April 1964, $rst publhhed irz ';re Ft, r t S t . George Ga:;etlc
Extraordinary on the 21st April 1964 (F7aisc~ka 1,
in the district of Tiruchirappalli.
(1) Tliis Act may be called thk Tfr~cIiirappalli Short title and ruvaram ~ and Mattuvnram (Extension of Applicn- Commencement*
,
lst'day of Apri1'196'4.
. .
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294 ~ i ~ ~ ~ h i r a p p a l l i ffii'Ut?r~vctr~m ruld 11964 :.
T.N. Act 9 Mdttuvaram (Extension of Applic~tion)
THE FIRST SCHEDULE.
(See section 2.) 2, 19 Manavasi .
3 20 Renganat hapmm.
THE SECOND SCHEDULE.
(See secticn 2.) In the Tiruohirappalli Koiaenrvuram and Muttuvaram. Aa, 1958 CfTamil Nadu] Act X C C V Z : of 1958), for e x p s s i o ~ "commencement of this Act " and "
of the commencement of this Act " wherever they o substitute the expression " 1st April 1964".
2. b the provisions of the Tiruchirappalli Ka a d .Wuftuwram Aot, 1958 ('FaTamil Nadu] Act 1958;1, wt oat in the first column of the Table
t mdifiations set out in the corresponding entries i i L seoond column thereof shall be made.
P
i i TABLE!. - ..
frovi~ions o.f Act. Modifications,
(1) (2)
Section 1 . . . . . In sub-section (3). for the expression " 1st of April 1959", substitute the expressi
" 1st day of April 1964 ".
section 5 • • r* . . For the expression '' 1st January 1957", substitute the expression " 1st Janua 1960 ".
Section 8 . . In sub-sections (1) and (2), for the exp~ssion " I st January 1957 ", substitute the expression
" 1 st January ~ 9 6 0 ".
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Section 9 . . =. . . In sub- section:^ (1) and (21, for the exprers;on 1955-56 r 1956-57 ". substitute :he expression " 1960-61 or 196162 ".
--
1 words were substituted for the worn " Madras " by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of am .
(!kmnd Ammdnmt) Order, 1969.
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