The Tamil Nadu Repealing and Amending Act, 2018

THE TAMIL NADU REPEALING AND AMENDING ACT, 2018 
ACT 29 OF 2018 
Arrangement of sections 
 
1. Short title. 
2. Repeal of certain enactments. 
3. Amendment of an enactment. 
4. Savings. 
FIRST SCHEDULE 
REPEALS 
 
SECOND SCHEDULE 
AMENDMENT 
 
  
THE TAMIL NADU REPEALING AND AMENDING ACT, 2018 
ACT 29 OF 2018 
[13th July 2018] 
 
An Act to repeal certain enactments and to amend an enactment 
WHEREAS it is expedi ent that the enactments specifi ed in the First Schedule which are spent 
or have otherwise become obsolete, or have ceased to be in force othe rwise than by expressed 
specific repeal, should be expressly and specifically repealed;  
AND WHEREAS it is also expedient that amendment should b e made in the enactment 
specified in the Second Schedule;  
BE it enacted by the Legislative Assembly of the State of Tamil Na du in the Sixty-ninth Year of 
the Republic of India as follows: 
 
1. Short title.— This Act may be called the Tamil Nadu Repealing and Amending Act, 2018. 
 
2. Repeal of certain enactments.— The enactments specified in the First Schedule are hereby 
repealed to the extent mentioned in the fourth column thereof. 
 
3. Amendment of an enactment.— The enactment specified in the Second Schedule is hereby 
amended to the extent and in the manner mentioned in the fourth column thereof. 
 
4. Savings.— The repeal by this Act of any enactment shall not affect any other enactment in 
which the repealed enactment has been applied, incorporated or referred to; 
and this Act shall not affect the validity, invalidity, effect or consequences of anything already 
done or suffered, 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 al ready granted, or the proof of 
any past act or thing;  
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, privileg e, restriction, exemption, 
office or appointment, notwithstanding that the same respectively may have been in any manner 
affirmed or recognised or derived by, in or from any enactment hereby repealed;  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. 
 
FIRST SCHEDULE 
REPEALS 
(See section 2) 
Year   Number    Short Title    Extent of Repeal 
 (1)      (2)          (3)     (4) 
          Central Acts of Local Application. 
1837   XXXVI   The Tamil Nadu Public Property          The Whole. 
    Malversation Act, 1837. 
1925   XXXV  The Tamil Nadu, Bengal and Bombay         The Whole. 
    Children (Supplementary) Act, 1925.  
1802     III   The Tamil Nadu Administration of Estates          The Whole. 
    Regulation, 1802.             The Whole.  
1802    XIX   The Indian Civil Service (Tamil Nadu) Loans        The Whole.  
    Prohibition Regulation, 1802. 
1802   XXV   The Tamil Nadu Permanent Settlement           The Whole. 
    Regulation, 1802.  
1816    XII  The Tamil Nadu Village-Lands Disputes           The Whole. 
    Regulation, 1816.  
1817   VII   The Tamil Nadu Endowments and Escheats          The Whole.  
    Regulation, 1817. 
1817   VIII   The Tamil Nadu Revenue Recovery             The Whole.  
    (Military Proprietors) Regulation, 1817. 
1822    IV  The Tamil Nadu Permanent Settlement               The Whole.  
    (Interpretation) Regulation, 1822. 
1829    V   The Tamil Nadu Hindu Wills Regulation, 1829.         The Whole.  
1831    V   The Tamil Nadu Stamp Penalties    The Whole. 
    Regulation, 1831.  
  
SECOND SCHEDULE 
AMENDMENT 
(See section 3) 
Year   Number    Short Title    Amendment 
 (1)      (2)          (3)     (4) 
     Tamil Nadu Act 
1864       II       The Tamil Nadu Revenue Recovery  After section 25, the   
              Act, 1864.                following section shall be  
                   inserted, namely:— 
“25-A. Service of Notice in 
the case of Military 
Personnel.— (1) If any 
person serving in the Army 
has land, such person shall 
be at liberty to inform the 
Collector the rank which he 
may hold and the designation 
of the Corps to which he is 
attached and record of such 
information shall be made by 
the Collector in the register 
and accounts relating to such 
land and its assessment. 
(2) Where revenue is in arrear 
in respect of any land 
belonging to such person, no 
proceeding shall be instituted 
unless the Collec tor informs 
the Commanding Offi cer of 
the Corps about the action 
proposed to be taken under 
this Act.  
(3) The Collector shall 
address an offi cial letter by 
registered post with 
acknowledgement due to the 
Commanding Offi cer of the 
Corps and enclose along with 
the said letter a written n otice 
to the person liable to pay the 
arrear of land revenue duly 
signed by himself or other 
officer empowered by the 
Collector in this behalf.  
(4) Such notice shall, specify 
the amount of arrear, and the 
date on which it became due, 
and require such pers on to 
pay the said arrear within 
such limited period of time 
having regard to the fact 
where the Corps is stationed 
and the time that may be 
taken to serve the said notice.  
(5) Acknowledgement of the 
receipt of th e letter by the 
Commanding Officer shall b e 
deemed to be suffi cient 
service for the purpos es of 
this Act.” 
 
      
 
 

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