The Tamil Nadu Repatriates (Bar of Proceedings) Act, 1969

 
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The Tamil Nadu Repatriates (Bar of Proceedings) Act, 1969 
 
Act 22 of 1969 
 
 
 
 
 
 
 
 
Keyword(s): 
Debt, Foreign Country, Repatriate 
 
atriates (Bar of Proceedings) [I969 : T.N. 'Act 22 
TAMIL NADU ACT No. 22 OF 1969*.. 
THE TAMIL NADU REPATRIATES (BAR OF 
PROCEEDINGS) ACT, 1969. 
[Received the assent of the President on the 29th October 
1969, first published in the Fort St. George Gazette 
L,,:raordinary, on the 1st November 1969 (Kartika 
10, 1891).] 
Short title and 
extent. 
f *$ 
r. I I I 
'. -i . *. i 
hfinitiom. 
.-.- ---- -- ---- -- 
of decree~ nga'vst reputriotes4 from ceifnin foreign 
countries ~rdinarily resichg in the State of Tnmil Nadu. 
BE it enacted by the Legislature of the State of Tamil Nadu 
in the Twentieth Year of the Republic of India as 
follows :- 
1. (1) This Act may be called the Tamil Nadu Repatriates 
(Bar of Proceedings) Act, 1969. 
(2) It extends :Q the whole of the State of Tamil Nad~ 
2. In this Act, unless the context otherwise requires,- 
(1) " debt " means any liability, whether secured or 
unsecured, iiicorred in a foreign country by a repatriate, 3 
whether payable under a contract or decree or an order ' 
of a court, civil or revenue or otherwise ; 
\q 
.A (2) "foreign country" means Burma or Ceylon or such 3 
other foreign country as the State Government may, by ; 
notification, specify, in this behalf ; 
I 
(3) " repatriate " means a person of Indian origin who 
was ordinarily residing in a foreign country, and who, on leaving or being forced to leave, such foreign country,- 
* For StatemW of Objects and Reasons, see Fort St. Gcorgd 
G~zette Extraordinary, dated the 20th August 1969, Part m- 
(?m~tinn 2 nand 130 
. 
Repatriates (Bar oJ Proset-.i;'pi:r) 699 
(a) has returned to India with the intention of 
rnanentl y residing therein, 
residing in the State of Tamil Nadu, 
has been rendered unable to-- 
(i) occupy, supervise, manage or control his 
y, if any, in such foreign country, or 
' 
(ii) exercise any profession of calling or to transact 
iness or to carry on any trade or to hold any 
ent in such foreign country. 
. I, 
j :*. 3 " I_ I 
1 be deemed to be of 
s parents, or any of his 
of his other aacestors or ancestresses, 
C 
' '3. Notwithstanding anything to the contrar! contained Bar and 
, custom or contract,- abztement of 
suits and 
execution of 
decrees for 
debt shall be instituted, rec3very of 
' 
certain d~bts n of a dzcree for debt shall fm,p,t~. 
in any civil or revenue ates. 
e commencement of this 
"(b) every suit for recovery of a debt icstituied, and 
cvery application for execution of a decree for debt made 
repatriate, pending befor2 any civil or revenue 
e date of the coit~mencement of this Act, shall 

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