The Tamil Nadu Prohibition (Supplementary) Act, 1941

 
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The Tamil Nadu Prohibition (Supplementary) Act, 1941 
 
Act 11 of 1941 
 
 
 
 
 
 
 
 
Keyword(s): 
Dangerous Drugs, Concurrent List, Void 
 
'[TAMIL NADUI ACT No. Xl' OF 1941. 
, [THE '(TAMIL NADU) PROHIBITION (SUPPLEMENTARY ) 
ACT, 1941 .] 
[Received the assent of the Grovernor-Glevzerul on the 16th 
April 194 1 ; Jirst published ifi the Fort St. George 
Gazette, on the 23rd April 1941.1 
An Act to supplement th; '[Tamil Naduj 
Prohibition Act, 1 937. 
WHEREAS in Criminal Revision Cases Numbers 1052, 
1053 and 1054of 1940 on its file, the Hlgh Ccurt of 
'CTami' Judicature at Madras has decided that section 4 (])(a) 
11) Abkari Act, 1886,- 
and is ~onsequeKt7-y 
y sub-section (2) 
AND WHEREAS it is necessary to rectify the defect 
disclosed by the judgment of the High Court in the 
cases referred to above ; 
AND WHEREAS it is also necessary to protect the 2rStatr: 
Government], officers of theSICentral or State Govern- 
ment], and authorities and persons acting under the 
orders of the '[State Government] or of such officers, - -- 
1 These words were substituted for the word "Madras" by the 
Tamil Nadu Adaptation of Laws Or r, 1969, as amended by the 
TBrnil Nadu Adapetlon of Laws second Amendment) Order, 
1969, which came into force on the 14th January 1969. 
9 These words were substituted for tho words "Provincial Oovrrn- 
mentw by the Adaptation(Am0ndment) Order of 1950. 
'Theso words were substituted for the word "Crown" by ibicl. 
words were substituted for tho words "said Government" 
I* 
* .....- .' - --. 
from 1iaFlit-y is fespyt !of. anytQag, in, g$~d,failh 
ordered or done or purporting &-have been' drtlered 
or done under the provisions of the said, Prohiption 
Act ; 
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i[It is hereby enacted as follows :-I 
shot t title. 1. This Act may be called the YTamil Nada] 
Prohibition (Supplementary) Act, 1941. 
atTamil NaJul 2. The provisions ofthe "Tamil Nadul Prohibition 2(Tanri] Prohibition 
Act toapply Act, 1937 (hereinafrer referred to as the said Act), in Nadul 
to main reglrd to intovicaiing drugs shall appIy to every1937. 
dmmro* intoxicating drug as therein defined although such drug drug. may a,lio be a dangerous drug. , 
Indemnity. 3. No suit or other legal proceeding whatsoever, 
whether civil or Criminal, shall lie in any Court of law 
ag'inst the 3[Statej Government, any officer of the 
'[Central or Srnte Crovernment] or any authority or 
pmon acting under the orders ofthe "State Govern- 
lnent] or of any such officer, for or in respect of any act, 
rnstter or thing in good faith ordered or dont or 
purporting to have been ordered or done under the 
provisions of the said Act before thc commencement 
of thi5 Act. on the gro~~~ld that such act, matter or 
thing \va5 in excess of the powers confB~.red bv the law 
:I, then in forcc, if the sailze could lawfully be ordered 
or done under the iaid Act after the conlnlencemcnt of 
this Act. 
* - -- -- 
1 These words were substituted for the paragraph containing tile 
enacting formula and the paragraph preceding that paragraph by 
swtion 5 of the Tamil Nadu Re-enacting and Repealing (No. I) Act, 
1948 (Tamil Nadu Act VIL of 1948). 
a Thew words wore substituted for the word "Madras9+ by th3 
Tanti1 Nadv Adaptation of Laws Order, 1969, as amertdad by t11J 
TmnilNadu Adaptation of Laws (Second Amendment) Order, 1969. 
9 This wo d was substituted for the word "Provincial" by tbe 
Adaptation drder of 1950, 
.a ,, ,?These,\ysrds wem substituted,fy the words "Crown" by tbid. 
words were sabstitutd for the words :'sitid Government" 
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