The Tamil Nadu Cultivating Tenants Protection and Payment of Fair Rent (Extension to Shencottah Taluk) Act, 1959

 
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The Tamil Nadu Cultivating Tenants Protection and Payment of Fair Rent 
(Extension to Shencottah Taluk) Act, 1959 
 
Act 28 of 1959 
 
 
 
 
 
 
 
 
Keyword(s): 
Extension Act, Shencottah, Tirunelveli District 
 
404 Cultivating Tenants Protection and [1939: T.N. Act 28 
payment of pair Rent (,"xtension lo Shencotteh Taluk) 
1[TAM1 L NADU] ACT No. 2R OF 1959'. 
THE I[TAMllr NADU] cULT~VATING TENANTS 
PROTECTION AND PAYMENT OF FAIR RENT 
(EXTENSION TO SHENCOTTAH TALUK) ACT, 1959. 
[Re~eiv~td the msent of the Governor on the 19th February 
1959, fist published in the Fort St. George Gazette 
on fl2e 2nd Afarch 1960 (Phalazrnrr 12, 1 &81).] 
An Ad: to extend the '[Tamil Nadu] Cultivating Tenants 
Protection Act, 1955, and the l[Tamil Nadu] Cultlva- 
ting Tenants (Payment of Fair Rent) Act 1956, to the 
Shencottuh taluk of the Tirunelveli district. 
WHEREAS it is expedient to provide that the l[Tamil Nadu] 
Cultivating Tenants Protection Act, 1955 @[Tamil Nadu] 
Act XXV of 1955), and the l[Tamil Nadu] Cultivating 
Tenants (Payment of Fair Rent) Act, 1956 (l[Tamil Nadu] 
Act XXIV of 1956), should be extended to, and by virtue 
of such extension should be in force in, the Shencottah 
taluk of the Tirunelveli district; 
BE it enacted in the Tenth Year of the Republic of India as 
follows :- 
1. (1) This Act may be called the l[Tamil Nail~] Short ti'1e Cultivating Tenants Protectio!l and Payment of Fair Rent , and comm- 
cwment. (Extension to S hencottah Tirluk) Act, 1959. 
(2) It sha!l come into fi~rcc at orce. 
p- - --C -C.-- .--- .--T A 
&These words were substituted for the word "Madras" by 
the Tamil Nadu Adaptation of Laws Order, 1969, as ame~ded by 
the Tamil Nadu Adaptation of Laws {Seeor d Amendment) Order, 
1969. 
a For State ent of Objects and Reasons, see Fort St. Gtorg~ 
f ~~tte,dated t e 11th November 1959, Part I\'-!I, page34. 
f 99 : Te N. Act 281 Cultivating Tena~~fs Pr~te~tio>z 405 
aid Paymen! of F~jr Rznt 
(Extension to Shencottablz Tnlzaz) 
2. The 2[Tamil I4~du] Cultivating Tenants Protection Extension of 
' Ac;,1955 (2[Tamil Nsdu] Act XXV of!955), and the 2[Tarnil '[Tamil Nadu Acts) Nadi.i] Cultivating lbnants (Payment of Fair Rent) Act, XXV of 
1956 ("[Tamil Nndu] Act XXlV of 19561, as iil force ; 9cs and 
imn:edlatelg bilf0i.e the commencsmect of this Act (herein- XX~V of 
after referred. to as tlx said Acts) are hereby exteaded to, 1956 to 
;md ::!2,111 be irk fcrcs in, the Shencottah taluk of the 'I'iruilel- :2",'k~~i~~h 
j:cli ~~i~tyict (heminafisr referred to as the toiuk), 
2, kLnv law corrcspol~ding to either c;f the saki Acts Repeal cf 
io force in the said taluk immediately before the commence- cor'espon- 
lneat of this Act (hereinafter referred to as the corresponding ding laws. 
law) sllall stand repealed on such commencement. 
4. (1) The repeal, by section 3, of the correspu;~di~z;$ Saliogs, 
jr;*qd shall not affect-- 
(a) the previous operation of the correspondli;!; 
I;rw or nnl~thing doile orduly suffered thereunder ; or 
(b) any penalty, forefei fure or punishment incurred 
in 1 c;pect of any off ~nce committed against the correspond- 
il?: I w ; or 
(c) any investigation, legal proceeding or remedy in 
r~spect of any such penalty, forfeiture or punishmen; as 
,zfol-esaid ; 
alld sny such investigation, legal proceeding or rzlr,edy may 
bc instituted, continued or ellforced and any such 
forfeiture or punishment may be imposed as if this Act. 
had not been passed. 
1 Tiiis expression was substituted for the expression "Madras 
Acts3"by paragraph 3 (2) of the Tamil Nadu Adaptation of 
Laws Order, 1970, 
2 These words were substituted for the word "Madras" by the 
Tanlil Nadu Adaptation of Laws Order, 1969, as amended by the 
Tamil Nadu Adaptation of Laws (Seccnd Amendment) Order, 
1969. 
405 Cultivating Terzanfs Protection and [1959: T.N. Act 28 
Pa~i~zent oj Fair fictrt (~,'xtensi3n 
ro Shencorrah Taluk) S e 
(2) Subject to the prcvisicjns of sub-section (I), 1 
anything done or any action taken including any appoint- 
ment or delegation made, notification, order, instruction or 
direction issued, rule, regulation or form framed, certificate 
granted or registration effected under the corresponding 
law shall be deemed to have been done or taken under 
X 
the said Acts and shall continue in force accordingly, 
unless and until superseded by anything done or any action 
taken under the said Acts. 
Application of 5. Unless ths context other wise requires, the z[Tami l I 
Nadu Nadu] General Clauses Act, 1891 (ZITamil Nadu] Act I of 
i. 
f I 
An] I Of 1891. 1891), shall apply for the interpretation of the said Acts 
t I as extended to, and in force in, the said taluk. 8 I 
Powers of oouns 6. For the purpose of facilitating the application 
and othesautho- of the said Acts in the said taluk, any court or other tities for purpo- ses of facilitat- authority may construe the said Acts with such alterations ins application not azcting the substance as may be necessary or proper 
JP the su to adapt them to the matter before the court or other 
Acts. authority, 
Construction 7. (1) Any reference in the said Acts to a law which is 
of referen=! to not in force in the said taluk shall, in relation to that 'laws not In fore in the taluk, be construed as a reference to the law, if any, in force 
shencot; ah in that taluk corresponding to the law referred to in the said 
Taluk. Acts. 
(2) Any reference in any law which continues to be in 
force in the said taluk after the commencement of this Act 
to the corresponding law shall, in relation to that taluk, 
be construed as LZ reference to the said Acts. 
This expression was substituted for the expression " Madp 
Act" by parngraph 3(2) of the Tamil Nadu Adaptation of Laws 
Wer, 1970. 
Thee words were substitute& for the word '' Madras", by, 
?'mil Nadu Adaptation ofi Laws Order,, 1969, as amended by fkg 
Tamil Nadu Adaptation of Laws (Second Amenciment) Order,.l9& 

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