The Suits for Possession and Injunction (Re-Transfer) Act, 1963 (No.9 of 1963)

25 
THE SUITS FOR POSSESSION AND INJUNCTION 
(RE-TRANSFER) ACT, 1963 
Preamble. 
Sections. 
I. Short title. 
(Act 9 of 1963) 
CoNTENTS 
2. Re-transfer of certain suits for possession of, or mjunction in 
relatiOn to, land. 
ACT 9 OF 1963 * 
THE SUITS FOR POSSESSION AND INJUNCTION 
(RE-TRANSFER) ACT, 1963 
An Act to make provLrion for the re-transfer of certazn suzts transferred to the 
Revenue Dwisional O.ffuers zn pursuance of sectwn 6-A of th~ Madras 
Cultwatzng Tenants Protect zan Act, I 955. 
I Preamble.-WHEREAS it is expedient to make provision for the 
--1- re-transfer of certain suits transferred to the Revenue Divisional Officers 
- in pursuance of section 6A of the Madras Cultivatmg Tenants Protect10n 
Act, 1955 (which has ceased to be m force), to the Courts which trans­
ferred the su1ts; 
BE it enacted in the Thirteenth Year of the Republic of India as 
follows:-
1. Short tztle.- This Act may be called the Suits for PosseSSion 
and Injunction (Re-transfer) Act, I 963. 
2. He-transfer of certam suzts for possesswn of, or llljunction zn relatzotz 
to, land.-If any swt transferred to the Revenue DiviSional Officer by 
any Court m pursuance of section 6A of the Madras Cultivating Tenants 
Protection Act, 1955 (Madras Act XXV of 1955), was pendmg with the 
Revenue D1visional Officer on the 27th day of September, 19511, on 
which date the said Act expired, the Revei•ue DivisiOnal Officer shall 
re-transfer the suit to the Court which transferred the sUit to him, and 
that Court shall proceed to deal w1th the suit from the stage at which it 
stood at the time of transfer. 
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*Received the assent of the Governor on 17th February 1963. 
Published m the Gazette Extraordmary, dated 18th February 1963, 

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