The Tamil Nadu Horse Races (Abolition of Wagering or Betting) Act, 1974

 
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 Horse Races (Abolition of Wagering or Betting) Act, 1974 
 
Act 44 of 1974 
 
 
 
 
 
 
 
 
Keyword(s): 
Abolition, Wagering, Betting, Horse Races 
 
iW4 : T.N. Aet 441 Horse Waces (~bolition of 41 1. 
Wagering or Betting) 
TAMOQL NADU ACT NO. 44 OF 1W4. * 
THE TAMIL NL4DU HORSE RACES (ABOLITION 
OF WAGERING OR BETTING) ACT, 1974. 
[Received the assent of the Governor on the 26th September 
1974, first published in the Tamil Nadu Government 
Gazette Extraordinary on the 30th September 1974 
(Purattasi 14, Anantha (2005-Tiruvalluvar Andu)).] 
An Act to provide for the Abolition of wagering or 
betting on horse races in the State of Tamil Nadu. 
BE it enacted by the Legislature of the State af Tamil Nadu 
in the Twenty-fifth Year of the Republic of India as 
follows :- 
1. This Act may be called the TamilNadu Horse Races Short title. 
(Abolition of Wagering or Betting) Act, 1974. I 
2. [The amendment made by this section has already been 
incorporated in the Madras City Police and Gaming (Amend- 
ment) Act, 1949 (ITamil Nadu Act VII of 1949).] 
3. The orders issued by the Government in 0.0. Ms. Certlin Hder 
No. 1570, Home Department, dated the 7th June 1973 to shall cease to have effect with effect from the date of the have 
publication of this Act in the Tamil Nadu Government effect. 
Gazette. 
- 
*For Statement of Objects and Reasons, see Tamil Nadu Govemt 
Gazette Extraordinary, dated the 26th August 1974, Part IV -Section 1, Pages 266-267. 

‹ Prev All Tamil Nadu acts Next ›