The Tamil Nadu Repealing (Second) Act, 2020

THE TAMIL NADU REPEALING (SECOND) ACT, 2020 
ACT NO. 37 OF 2020. 
Arrangement of sections 
1. Short title. 
2. Repeal of certain enactments. 
3. Savings. 
THE SCHEDULE 
REPEALS 
 
  
THE TAMIL NADU REPEALING (SECOND) ACT, 2020 
ACT NO. 37 OF 2020 
[11th December 2020] 
An Act to repeal certain enactments. 
WHEREAS it is expedient that the enactments specified in the Schedule which are spent or 
have otherwise become obsolete, or have ceased to be in force otherwise than by expressed 
specific repeal, should be expressly and specifically repealed;  
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Seventy-first Year of 
the Republic of India as follows:— 
1. Short title.— This Act may be called the Tamil Nadu Repealing (Second) Act, 2020.  
2. Repeal of certain enactments. — The enactments specified in the Schedule are hereby 
repealed. 
3. 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which the repealed enactment has been applied, incorporated or referred to;   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 already granted, or the 
proof of any past act or thing;  
 nor shall this Act affect any principle or rule of law, or established jur isdiction, form or 
course of pleading, practice or procedure, or existing usage, custom, privilege, 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any manner affirmed or recognised or derived by, in or from any enactment hereby repealed;  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, office, 
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.) 
S.No.  Year  Number       Short Title 
  (1)   (2)     (3)                            (4)  
                President’s Act  
1.  1988    6      The Tamil Nadu Contingency Fund (Amendment) Act1988. 
                Tamil Nadu Acts  
2.  1957      X      The Payment of Wages (Tamil Nadu Amendment) Act, 1957.  
3. 1958     XVI      The Tamil Nadu Maternity Benefit (Amendment) Act, 1958.  
4.  1958  XVII     The Tamil Nadu Co-operative Societies (Amendment) Act, 1958. 
5.  1959    7                The Tamil Nadu Contingency Fund (Amendment) Act, 1959. 
6. 1960     9     The Tamil Nadu Coinage (Alteration of References) Act, 1960.  
7.  1960    24      The Industrial Employment (Standing Orders) (Tamil Nadu  
     Amendment) Act, 1960.  
8.  1964      10      The Land Improvement Loans (Tamil Nadu Amendment)  
       Act, 1964.  
9.  1965    1      The Tamil Nadu Contingency Fund (Amendment) Act, 1965.  
10.       1969     17       The Tamil Nadu Contingency Fund (Amendment) Act, 1969.  
11.  1975     7       The Tamil Nadu Contingency Fund (Amendment) Act, 1975.  
12.  1975     33        The Tamil Nadu Contingency Fund (Second Amendment) 
         Act, 1975.  
 13.  1981     28        The Tamil Nadu Contingency Fund (Amendment) Act, 1981.  
14.  1982    5        The Tamil Nadu Contingency Fund (Amendment) Act, 1982.  
15.  1982  21                   The Tamil Nadu Contingency Fund (Second Amendment)  
          Act, 1982.  
16.  1982  44        The Tamil Nadu Contingency Fund (Third Amendment)  
         Act, 1982.  
17.  1983  31       The Tamil Nadu Contingency Fund (Amendment) Act, 1983.  
18.  1985  30       The Tamil Nadu Contingency Fund (Amendment) Act, 1985.  
19.  1986  67       The Tamil Nadu Contingency Fund (Amendment) Act, 1986.  
20.  1987  4        The Tamil Nadu Contingency Fund (Amendment) Act, 1987.  
21.  1987  40        The Tamil Nadu Contingency Fund (Second Amendment)  
        Act, 1987.  
22.  1989  9        The Tamil Nadu Contingency Fund (Amendment) Act, 1989.  
23.  1989  32        The Tamil Nadu Contingency Fund (Second Amendment) 
         Act, 1989.  
24.  1990  5        The Tamil Nadu Contingency Fund (Amendment) Act, 1990.  
25.  1992  4        The Tamil Nadu Contingency Fund (Amendment) Act, 1992.  
26.  1992  49         The Tamil Nadu Contingency Fund (Second Amendment) 
          Act, 1992.  
27.  1993  12          The Tamil Nadu Contingency Fund (Amendment) Act, 1993. 

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