LexThe Tamil Nadu Repealing and Amending Act, 1955
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The Tamil Nadu Repealing and Amending Act, 1955
Act 36 of 1955
Keyword(s):
Repealing and Amending Act
- -- -- *! - --- ---d
5 : T. N. Act XXXVIJ Repealing and 577
Amending -.
'ETAMIL NADU] ACT No. XXXVI OF 1955.s
[TlB '[TAMIL NADU] REPEALING AND AMBND~G ACT, , \
1955.1 rC
(Received the assent of the President on the 28 th No ve,, : 4er
1955, first published in the Fort St. George Gazette
on the 7th December 1955.)
An Act to repeal certain enactments and to amend certain
other enactments.
WHBREAS it is expsdient that the enactments specified in
the First Schedule which are spent or have otherwise become
unnecessary, or have ceased to be in force otherwise than
by expressed specific repeal, should be expressly and
specifically repea led ;
Am w~mas it is also expedient that certain amendments
should be made in the enactments specified in the Second
Schedule ;
BE it enacted in tbc Sixth Year of the Republic of India
as follows :-
1. This Act may be called the 'r]ramilUNadu] Repealing Short title.
and Amending Act, 1955.
2. he enactlnents specified in the First Schedule are Repeal of
hereby ~epealed to the rxt-nt mentioned in the fourth ceriain
column thereof. er actments:
3. The enactments specified in the Second Schedule are Ameudment of certain hereby amended to the extant and in the manner mentioned
in the fourth column. thereof. .enactments. 47;,, ,
..i
,?".
this Act of any cnactment shall not Savings*
tment in which tho repealed enactment
corporated or referred to ;
this Act shall not affect the validity, invalidity,
nsequenks of anything already done or suffied, >,. + -3
op any right, title, obligation or liability already acquireci, -',
.,) =? .
i~h~sa words wcrc sybstituted for the word " Madras *' by the
~~~\l Nndu Adapt ,tt ion of Laws Order, 1969,a as amended by the :
Tamil Nadu Adapt at ion of Laws (Second Amendment) Order, 1969. . .ai"i '
$--\
,rbtemmt of dbjects and Rewnb, sic Art St. Ge~rge ~aztti3'
I' IV-A, dated the 17th August 1955, pages 186-187.
~epealing and Amenrliljg [1955. T.N. Act XXXVl
accrued or inc~rred, or any remedy or proceeding in respect
thereof, or any release ~r discharge of or from any debt,
pendty, obligation, liability, claim or demand, or any
indemnity rrlready granted, or the proof of any past act
or thin9 ;
nor shall this Act affect any principle or rule of law, or
established jurisdiction, form or course of pleading, practice
or procedure, or existing usage, custom, privil-ge, rbstric-
tfon , axealption, office or appointment, notwithstanding
that the sirbme respectively may have been in any manner
affirmed, recognized or derived by: in or from any enact.
mant herebyhpealed ;
nor shill1 [he repeal by this Act of any enactment revive
OF restoro any jurisdiction , office, custom, liability, right,
title, privilege restriction, exemption, usage, practice,
procedure or other matter or thing not now eristing
or in force,
THE FIRST SCHEDULE*
C. -.
t
Year. Number, Short title,
(1) (2) (3)
3
Extent of rep~ol. '
(4)
Central Act of local application.
WI The M~dras Deputy ~o~~:ctors The whole. Act, 1914.
The a [Tamil Nadul Decentrali. So much of the zation Act, r sf n Schedule as
relates to the
Madras Salt
Act, 1889.
---.- ---.--
' This exp-ion W~W ~iibatit~ted for the mpression a* M&~ ~~t~ 9.
by the Tarnil Nadu A&p[ation of Laws Order, 1970.
a rhw words were i.imtilutsd for tile ,r~rd Madrrs '* by tho
Nadu Adaptatjon of Laws Order, 1969, a, amended by the Tami1 Nadu Adaptatton of (fk~oad Amgndinsnt) Order,1969
- -
i T.N. Act XXXWf Repealing und Amending , ,
579 ),
short title* mtent of repeal* N~mtief.
(3) (4) , : "
(2) i~~amil Nadu AC~SI--~O~~*
1920 XI The Madtas ~eneral Clauses hew hole.
(Ama~dment) Act, 1920. _, * .
-. d
1922 V The Madras Court- Fees ?Do.. (Amendment) Act, 1922. ..
1949 XWI The Court-fees (Madras Amead- Do.
ment) Act, 1945. . .
1949 I Tho Madras ' (~ssenti a1 . ki$c!s) Do. Control and Requdtlonl~g.
, (Temporary Powers) Amend-
ment Act, 1949.
The Madras commercial Do.
Crops Markets (Amendment)
Act, 1949.
', ,
m The Madras Municipal and DO.
Local Boards (Amendment) -
' Act, 1949.
IV he ~adras State Aid to In- Do*
dustries (~mendment) Act,
IT he 2[~amil Nadu] Agricultu- Section 2 .
rists Relief (Am4ldment)
Act, 1949-
The Madras City police and Sections 3
Gaming (Amendment) Act, a-4 5
1949.
The Tanjore Chattram Endow- The whole.
I
merits Utilization (Amend-
ment) Act, 1949.
xI~I he Madras Temple Entry Do.
Auhorizat ion (Amendment)
Ac1,1949.
. xv he Madras .General Sales Tax DO.:
(Amendment) Act, ! 949.
XVI T~,C Madras CO-operative Socie- Do.
ties (Amendment) Act, 1949.
The hgadras Maintenance of DO. p:=Q order .&G% 191.
- _____e
iThis exw-ion was substituted for the expression "Madras
dcts *. by the Tamil Nadu Adaptation of Laws Order, 1970-
. qhm wor& were substituted for the word " Medras " b~the~amil
Nadu Adap@tion o; Laws Order, 1969,*as amel~&(~ by tbf3 Tamil
~~d~ Adaptation of Laws (Second Amendment) Order, 1969.
380 Repealing and Arnendli~g [I955 : T N. AC~ mi
Year. Number. Short title. Extent of tdpeal*
(1) (2) (3) 14)
ICTarnil Nadu Act s]-cont.
1949 - X: :Vi TThc Madras Prohi bition (Amend- The wholee cont, ment) Act, 1949.
XXXI The Madars Rivers Conservancy DO.
(bendment) ~ct, 1969.
XXXD The Tuticorin Port Trust SectionsZ, 3 and (Amendment) Act, 1949. 4.
XliXIIl The Madras Hackney Carriage The whole. (Amendment) Act, 1 949.
The Madras Registration of DO.
Births and Death (Amend-
ment) Act, 1949,
The Places of Public Resor* Do. .. (Amendment ) Act, 1949.
The Madras Estates land Do
(Reduction of Rent) Amend. mant Act, I949.
XL The Madras Commtrci:ial Do.
Crops Markets (Second
Amendmeat) Act, 1949.
The Madras Tuberct losis Do* sanatoria (Regulation of
Bllildings) Amendment Act,
1949.
The Madras City police
(Amendment) Act ,1349. DO 4
X.LV The Madras Prohibition
(Second hendment) Act , Da. 1949.
a VI The Madras Prohibit ion (Third Do, Amendment) Act, 1949.
f The Madras Estates (Abolit ion Segtjon j and ~onvcrsio~~ iint o Ryot.
wari) .Amendruei~ t AG t,
1950.
IV l%c Madras Proprietary ~h~ whole,
Estates' village Service and
Hereditary Villageoace
(Amendmeot) Act, 1950.
-------- flThise-ressiofi was substi t ~fed for the clrpgession ~*~ad~~~ Aots'' by the Tamil Nadu Adaptatton of bws mder, 1970.
55: T.N. Act XXXVI] Repealing ortd ~menhing 581
Year. Number. Short title. Extent of rep&&
(2) (3) (4).
582' a Repealing and Amendkg [1955: T.N. Act XXXYI -
I'&. , Nm~urnbcr. Short title. Extent of repeal.' *
(1) ;. ; (3)
Tamil Nadu Acts J-con t .
1950- XXIXXXUC The Madras Land Encroach- cmt. ** merit (Amendment ) Act, 1950. . .' I
The Madras Preservation of
PrivatePorest (Amendment)
Act, 1950.
% The Madras Prohibition
(Amendment) Act , 1950.
XYXm Tl~eMadrasAidedIustit~ltims Do,
(Prohibit ion of Transfers of
Pfoperty) Amer~dment Act,
$1 950.
. . Tile Madras City Police and
I
. %
Gaming (Aimildn~cll t ) Act,
'\
1950.
. XxXvI ZCTarnil Mtdu] Hereditary Se~tion 2,
Vih~-~ffi~~s ('4 rtl~odrnt 11t)
AG~, 2950,
19ii'. ?'I Ti nil N. I, I to
. - - !,.a* -c'<j 13 8 i.
\TI Tid: ci Fsii:~:I X.iLii:j t h. ..t$+s i ,iti4i sL-t 1,qls 2 ik<t
( Kr$i:c;ri~jr~ ~t' 1Z~~i:r 1 Arlr;s~~?- 3. merlr Act, 1351.
L
VlII Thc a[Talnil Nadu] Buildings Sections 2 to
(Lease and Rc111 Control) 'i8.
All~cr~drncnt Act, 1951,
IX The Madras Hackney Carriage Tho whole.
(Amendment) Act, 1951.
X Thc Madras !Wild Blephants
I'scscr vat ion (Anie~~dmcnt)
i?c;t, 1951.
XI The Madras Borstal ScllooIs
(h~nendment) Act 1951.
Xl7I Thr Madras City Pol ice alld
. . PIllces 01' Pul)lic: Rcsol.~
(A11icr1clrncnt) Act, 1951.
--Y--*.3ly-
1- This expre~sion wlS substit ated for the expression ''Madrrrs &tsS'by the Tamil Nadtl Adaptation of Laws Order, 1970.
a These words were wb3l it uted for the word '6Madrasw by the T~ ji
Nadu Adaptation of Laws Order, 1969. as nnlrllded by the Tmil
N+u Adap' -+i1,1\ of Latw iScsi.nd An??:* %.. . 1r.t ..) 13rcic.r. ] 909,
+ 1955: .T N ' Act XXXVI] Repealing and Amending 583 .f
Year.' ' H~mber. Short title. - Extent of repkal.
tr) (2) (3) (4)
The 2[Tamil Nadul states
(Abolition and Conversion
into Ryotwari) Amendment
Act, 1951.
The Madras Sales of Motor
Spirit Taxat ion (Amend-
ment) Act, 1951.
The 2[Tamil Nadu] Buildings
(Lease and Rent Control)
Second Amendment Act,
1951.
The Madras Bssent ial Articles
Control and Requisitioning
(Temporary Powers) Ameodi-
ment Act, 1951.
The Madras Drugs (Control)
Amendment Act, 195 1.
Sections 2 to 5,
The whole.
Do.
XXVlII The Madras Tenants andRy ots Do.
Protect ion (Amendment)
Act, 1951.
XXX The Madras Preservation af Do.
Private Forests (Amendment)
Act, 1951.
The Madras Prohibition Do. (Amendment) Act, 195 1.
The Malabar Tenancy (Amend- Sections 2 to 51 : ment) Act, 1951.
X]CN The Madras mates (Abolition The .whole. and Conversion into Ryot-
wa,) Second Amendmeat
Act, 1951.
Xmnl The ~[~amil Nadu] Merged Sections Zand 3. states (Laws) - 4 Arnendmeut
C Act, iSJA.
The 2[Tamil ~adu] Estates Do. .
Land (Reduction of Rent)
Second Amendment Act,
1951.
i952 m The Madras Requisitioned The whole. Land (Continuance of
powers) Act, 1952.
C ---
ahis exprasion wao wbstituted for the exprdon 66Ma&aa ms~, by the Tamil Nadu Adaptation of Laws Order, 1970.
nThdse words were substituted for the word "Madras" by the
~~mll*md~ Adaptation of Laws Order, 1969, as amended by the '-
~~d mdut Adaptation of Laws (Seoond Amcsdment] Order;
1969.
584 Reprali~g cuul Amending [1955: T.N. Act XXXVl
Ycrcrr. ~cmtb8r. Short f itk. Extent of repdal.
(1) (2) (3) (41
l[Ti~tttil WU Acts]-- GO&
1952--coat. V The Bhavani RaaCqair Irrigi- 'nlc whole.
tion Cess (ArPlendmeot)
* Act 1952
VX 'The Madras Prahibi'iio~z Do.
(Amendment) Act, 1952.
VIlI The 2ITamil Nadu] Paymcrat aF Section 2,
Salaries and Rcmoval or'
Disq~aalificaticsns (,411aet-ad*
n~cnt) Act, "Ie?
IX The. Madras Sugar Factories The whole,
Control (Amendment) h~t,
f 952,
X The Madras Sm~y ~nd Do,
Boundaries (Amcndmcmt)
Act, 1952.
Xm me Madras Essential Articles DO.
Control and Rqui-
sitioning (Tempor iuy Powers)
Amendment Act, 1952,
TEE SECOND SCHEDULE,,
lbtI3mmms.
(See section 3,)
Ydw. Number* LChort title, Amendments,
(1) (2) (3) (4)
8~Tamiil Ndu R%ulations].
1802 XXV Ttle 2LTamil Nadul Io seetion S, for the words Permanent bepinnii~g with "mab
Settlement le~aance and support of
Xe.gulation, such establishmentsw
1802, and ending with 64 for the better keeping of
the policl: " the word3
"maintenance and su
port of such establisc meats as may be requisite
3- -
i This expression W~S substi t u ted for t he exprcss ion '- ).,f.idras Acts*s
by the Tamil Nadu Adaptation of Lnws Order, 1 070,
a These words wen: si~bsl itiiteti foj- t]lt w(,l.Ll fi~;idra~ by the Tamil Nadu Adaptatioo of' Laws Onier, 1969, :,;; ilnlendd by the
~arnil Nadu Adaptation of Laws (Second Amendment) Orders 1969.
8 Thihir expression was substituted f~r tile expression 68 Madras
RFOulat1m " by the Tdmil N~du Adaptation of Laws 1970,
-1C --
a%?
1955: T.N~I,AC~ XXXVI] Repealing and Amending 585 ' i '
Y&r.. Number. Short title. . Amendment & . ,
(1) " (2) (3) . (4)
3 '[Tamil Na@ Regulations]- &I cont .
1802 XXV he' 2[Tamil Nadu] * in the several areas, cities
-+onfr Jcont. Permanent ' and towns for the better
Settlemsnt . . Regulation, keeping of the police" shall be substituted. .
, .! 1 802-cont.
1&13 I .Thea[Tarnil Nadu] In section 37, fbr the words
Board ofd beginning with
Revenue " to compare the re-
Regulation, sources " and ending
1803. with " revenue derived
from them ", the words,
,I '. A,
' 'to CO' npare the resourceS -
A' .i l of the areas with the \
1 I?
revenue derivecl . from
'"
them " shall be substi-
#I tuted.
.I..
1828
I '
VII ' The '[Tamil Nadu] (1) In the long title and
Subordinate preamble, for the words
Collectors and 66 Subordinate and Assiso
Revenue tant Collectors", the
I* Makersation words " Subordinate,
(Amendment) Deputy and Assistant
Regulation, Collectors" shall be
1828. substituted.
(2) Iy section 3-
(i) in paragraph Rrst
for the words '' A
Subordinate or Assis-
tant. Collector ", the
words ' A Subordinate,
Deputy or Assistant
Collector " shall be
substituted ;
(ii) in pars,-qnhs Second
and Third, for he words
"ubordinates or , Assistants wherever
they occur, the words
" Subordinates, Depu-
ties or Assistants "
shall be substituted;
6-
inis expression was substitutkd for tlie expnssion
a Madras Regulations " by txe Tamil' Nadu Adaptatiofi of
Laws Order, 1970.
2 This expression wss substituted for the word " Madras "by
the Tamil Nadu Adaptation of Laws Order, 1969, as ameniled
by the Tamil Nadu Adaptation of Laws (Second Amendment)
Order, 196%
I I
.. -- I &j? j
YWY, J(u~JIE r. Slinrt fit/&. ,dme~darent J.
(1) (2) (3)
i[~aml E Nadu Regulattons]--writ.
1828 VII Tfie Tamil Nadu] (33 ia paragiaph jllrtkd,
--cont. --cant. Subordinate for the words L6Su~rdi-
Collectors and nate and Assistsnt
Rzvcnuc Colkctars" the words
Mat versation
(Amendment)
Regulation,
1828 ---cUatt0 tuted,
I
Centrat Acl.
1851 Xn The Madras City (1) In the preamble- Lwd Revenue (i) for the wads " the
.%t, 1851. Crown at Madras " the words, '4 t6
Governant " shall ba
substituted ; and
(ii) the words " of the
Crown"shal1 be omit-
ted.
(2) In section 1, for the
words '' Black Tawn ''@
the words '" George
Town '( shall be substi-
tuted.
$[Tamif Nadu Acts]
1889 I The z[Tam~!Nadu] (i) In section 68, for the
'fiu [age Courts words " Xf si plaintiff or
Act, 1888, a defendant die "' the words '+If a plainW or a
defenhnt dies " shall bo
substituted.
(ii) In section 71-
(a) fot the words " If a
degree-holder die '',
the words ''If a degree-
holder dies " shall ba
substituted ; and
i'Ili% expression was mbdtituW for tlie expmsioir. " Madras Regulations '? by tlie Td Mu Ailapkbon of
Laws Order, 1970,
aThe66 words were su6stituted for %lie wail rgM$&bu
by the Tamil Nadu ~'Idaptation of Laws Order, 1969, as amen.
ded by the Tamil N~du Adaptation of Eaws @wand Amah
mat) Order, 1969,
!3 This expression was siibstituted f
" hfad~~ Ac~ " by tl~e Tamil Nadu Ada
1NQ.
-
- .- -- -
J
*P
1955 : T.N. Act XXXVI] Repealing and ~??zt?ndiItg 587
Year. Number. Short title. ' Amendments.
1[The Tamil Nadu Acts]--cont .
1889 I- The 2[Tamil Nadu] (bj for the words "in the
--con#. cont. Vi!!age Courts room of the deceased",
Act, 1 8 8 8-ccnt. the words "in the place
of the deceased" shall
be; substituted.
(iv) In section 76 (l) (d),
before the words and
figures ' cTowns Nuisances
Act, 1889 ", the word
" Madras " shall be -
inserted'
(iii) In =.ion 72, for tho
words *'If a judgment-
debtor die", the words
If a judgment-debtor
dies" tiha il be substituted.
.,I
1 '<
*t
189~1 ' I Tire atTamil Nadu] General Clauses
. i
f -Act, 1891.
(I) In section 3-
(i) after clause (l9), the
following clause shall be
inserted, namely t-
' (1 9-a) '' notification"
shall mean a n&ca-.
tion published in the
Official Gazette.' ; ,
(ii) after clause . (23).
the following clause
' shall be inserted,
namely r-
I '(24) cC prescribed ''
shall mean prescribed
by rules, reguiat ions
orb by-laws made
under the Act, in
wl ich the word
OC~UTS. '
.,".. - .
1 ,mis'. , expression wiU, :us~bstihrkid -i for . tfie expre&n
" $<i&&j$s ;' by, the;:T& NacM Allaptatitifi uf Laws
'
1 WUT' ' ,52rr;f 6
?, ~k= -w~ds werat substiMW,*fol tlie word Madras ?< 65
the Taail:'.Nhdii Acbptation of~:b!@8 Order, 1969, as- mded fl' :
by 'the'-'I'iiihil "Nadu Adaptatiod d. .UW&. (Seoond ArnendmCnt)
rn&r,"f 96%
r sv ' ,I .. I L.-l-&-,-b
4 J
588 Repe4Ijng and Amending [I955 : TeN* XXXVI
I Year, ~imber. Shaft title. Ad;?~~d;8~pttS.
(1) (2): (3)
1[Tamil Nadd Acti$-com t .
1891 1 ~hes[~mil Nadu] (2) In SCC~~O~S 10 and 15.
- cant, --cont. General Clauses tor the words "to issue
Act, 1891--cant. orders,'' the: words "to
issue notifications or
orders," and for the
words %y~-l;tws or
orders", the words "by-
Isivs, notifications or
orders" shall be sub-
stituted.
(3) In section 12, for the
w~rds'~al1 Madras Acts
miid0 '', the words "aH
$[Tamil Nadu Acts]"
:;lrGt!l be subst itated.
1908 I Thc qYamil Nadu] {i) In sub-clause (a) of Rstates Land clause (10) of section
Act, 1908. 3, for the word
(iii) In subsection (I)
of smioa 20, for the
words, brackets,
letters and figures
@
1 This expression rm
madras Acts @' by t;ha TWI~
1 970,
words were silbstitutd for at9 wbd 7c &&ijw W by
the Td Nadu Adaptstion of Laws Order, lL969, as
by the Tamil Nadu AditpeStim of Lsws (Serond Amendwnt)
Orclei, 1969,
w-
*?
*? *
4" - - -- --- -- .----
w55 : ?.No Act x X*I] ~epeafing and kmending 58TU-
Ymr, Number* short titk. Amndmenta.
.Q) ' (2) (3) (4)
1908- I-cont. The a[Tad"radu]" the words, brackets,
wnt. . Estates Land letters and'fi es
Act, 1908--cont. "sub-clause (a k" , (b)
or (c) of clause (16)
of section 3" shall
be subitituted.
(iv) In the proviso to
sub-section (1) of
section 39-A, for the
words, brackets and
figures the provisions
of clauses (i), (ii) or (iv)
of section 30 or of
section 38", the words,
brackets and igures
the k. -visions of
clause (i), (ii) or (iv)
of section 30 or of
section 38 " shall be
substituted.
(v) In sub-section (I) of
sect ion 14Ot, the word
British shall be
omitted.
(vi) In the second provko
to section 177, for the
wads and figures "under
dons 171, 172, 173
or 175 ", the words and figures " under seotiog
171, 172, 173 or 175
shall be substituted,
(vii) In clause (2) of doa
185, for the words, brae*
kets and letters sub.
clauses (a), (61, (c) of
(el", the words, brackets
d I letters " sub.clause (a), (b), 3 Or (e)" d~all be sub tuted.
Y
L-*
i This expression was substituted for the e~prescion " Madm ~ct~** by the T,,mimil Nadu Adaptation of Laws Order, 1970.
9 These 'worcls were substituted for the word " Madras '' by the
Tamil Nadu Adaptation of Laws Order, 1969, as amended by the
Tamil Nadu Adaptation pf Laws (Second Amendment) Order; 1969.
Year Number. Short title. Alilrendnrents,
(1) (2) (3) (4)
lil'amjt Nndu Acts] --cant.
'. 1908- I-cont. Ihe "[Tamil Naduj (viiij Insub-section (3) of
cont . iislates Idand Act, sectirru 200, for the ex-
1908-cont. prcssions " section 164,
168 or 186 ", the expres-
sion " section 164, 168
QB: 1 G6 '* shall be sub-
stiivtcd,
1919 111 . . T6t: *lrfamil Nadu]
Agricultural
Pests and
Diseases Act,
1919.
(i) In section 2, in the
definition of the expres-
sion "owupier", the
words "railway or
otficr " shall be omitted.
Oi) Iq sub*ection (2) of
section 9, for tho words,
figures, brackets and
letro~s e'sub-sectionI(a)",
'' su b-section I(b) ", and
" subsection I (c) ", the .
words, brackets, figures
and lettera ''suthsectio~
0 (a) 2, Usub~ecti~n .
0) (6) and "sub- section 0 (c) ** sha~
respectively be sub-
stituted.
The Madras City (i) In sub-section (2) of Municipal Act, section 56, for the words,
1919. "if the Council fail " the words "if the
Council fails '"half be
substituted.
(ii) In section 108-A, for
the words and figures
" under sections 105,106,
107 or 108", the words
and Bguxes "under set-
tiail 105, 106, 107 or
f 08" sb all be substituted,
1 This expression was s 1iFst ituted fir ti,e b:. ;I: :1\]01l .#Madras
Acts " by tho Tamil Nadi ~daptation of Laws Qrdw, 1970.
These words were s1,bstituted for the word '* Madras '' by the
Tamil Nadu Adaptat iotl of L tws Order. 1969, as amended by tb
Tamil Nadu Adapt at i an of Laws (Second R-kliendrnq ~t) ardor, 1969,
1955: T.N. Act XLXVI]
f
Repeding and Amending - 591
Yiiar. Ngmber. Snort title. Amendments.
(1) (2) (3) (4) ,.
1919-- IV- The kadras City, (iii) In sub-section. O . of coat. cur, t . Municipal Act, sectfon 142-
191 9 - cont.
(a) in clause (a), the
word " or " shall be
added at the end ;
and '
ib) In clause (c), the
word C' or " shall be
added at the end.
(iv) In clause (a) of sectioh
257-AA, for the words,
figures 'and letters
'# approved under .set-
tions 257-C, 257-D . ar 2574 " the words,figutes
anti ktters " approved
ilntler section 257-C, 257- D ar 257*J " shall be
substituted.
(v) In the proviso to sub- section (2 of sectiaa 282,
before t h e words and
figures " Plaoes &Public Resort Act, 1888 ", the
ward " Madras " shall
be inserted,
(vi) In sub-sectian (3) of
section 304, for the
wards, '@ twa vernacular
languages", the words
"two regiaml languages"
shall be substituted.
(vii) In sub-sgctian (I) of
section 366-
(a) in clause (a) (i), f~r
the word sections
the word " section
and for .the wcrd
"and", tkr ward "ar"
shall be substituted 3
i This expression Was substituted for the expression " Madras
A& " by the Tamil Nadu Adaptation of Laws Order, 1970.
392 Reperrling and drnmdirg 11955 : '1'.i+4. Act xXXM
Year, Number. Short title, ,4meot3:8t>fs$s.
1919- IV- The Madras City (b)inclause(c),far the
wnt. cont. lvlunicipal Act. word u sect ions ", the
19 19- cont. word 64 section " shall
be substituted ; and
(c) in clause (d), for the
ward ' sect ions ", the
word " section " shall
be substituted,
(viii) 111 section 388, for the
words and figurs '' pro-
vided in sections 171,
335, 379 or 413*', the
wards md figure8 '' pram
vided in section 171,335,
379 or 413 " shall be
substituted.
1929 '. . V . . The a[Tamil Nadu] (i) In the heading under District Muaici- Chapter V, for the words
palities Act, " Property, Contracts,
1320. Establishment " the
words "~ro~ert>, Con-
tracts md Establishment"
shali ba su%stituted,
(ii) In Chapter VI, after
section 109, the heading
~CSurc~~~rje on the in-
come-trzx" shall be
omitted.
(lii) In tl~ provix) to tiub
:xction (2) of soetfon 245,
bofbxo tho words and
figuros ' ' Placos of Public
Resort Act, 1858 ", the
v~crrd '' Madras " shalt
be insc~ ;ad.
(iv) In sub-section (4) of
section 262, for the words
"a venrac~;lar languw*',
the words " '1.3 a regional
:alzg~:r.gc " shall be
substi tutec!.
-..-- -.--.-.-- -
1 This expression was silbstituted for t'ls expression '' Madras Acb " by the Tamil Nadu Adaptation of I~ws Grder, 1970.
a These words were substituted for the word " hhlnrlras" by tho
Tamil Nadu Adaptation of Laws Order, 1969, as amended by
I
Tamil Nidu Adaptation of Laws (Sc~cncl Amendment) Or-,
1 %9.
Year. Number. Short title. Anmximents.
(1) (2) (3) (4)
IETarnil Nadu, Acts]--cant.
1920-- \' coat. Tile 2[Tarnil Nadu] (v) in se~tion 322, in sub-
cont. District Munici- - section (I), in clause (a)
?,
palities Act, . (i), for the words " under
sections ", the words. 1920- cont.
" under section " and
for ths figwes "246 .
247 ", the figures and
word "246 or 247 ",
' shall be substituted.
u P - - --- - -- -
$94 Repling ard Amending [I955 : T.N.
Year, Number. Short zirk.
(3)
1ITanzil Nadri Acts] -- cont.
f n sect ian 40-
The 2[Tamil NadtlJ
row-Plauuing
Act , 1920- cant.
(2) for the words " authori-
ties of the union or
local b~wd"~ the
wol~ns " authorities
of ths pauchayat or
dic;iriet board '' shall
be substituted,
WI . . The z[Tamil Nadu] 111 clause (c) of section 44,
Elementary the word " or" shall
);ltucation Act, be addecl at the end.
1920.
XIV . . ThezlTarnil
Nadu] District
Beards Act,
I : 920, language", the words "Chief regional language"
shall bc substituted.
(ii) In sectioll 198, before
the words and figures
"'Pact:s of Public
Resort Act, 1888 ", the
cvorcl '"4adras '"hall
--- - - ------ -
1 This expressiod was substitute%
" Madras Acts " by the Tamil Nailu h'rtaptation of Laws
1 970.
2TIiese *xmrds were substituteit for tEe word " Ma
the Tamil Naau Ailaptation of Laws Oder, 1969, as
by the Tamil Nadu Adlrptsationl of Laws fSwona A
c. Order, 196%
r
BrV"?" ' "4. . . 'p?,"; - f,' c
@': - * *.s ".. . -- . ---- -- - - . . - -- _.A*-
IS
. b ".: 195s; '~.N:.A& XXXVI] Repealing and ktnendin~ $93Fi!
Y' . f.
'
* I -. f 7 2
\', I . ,
qs
Year, fiunrbdr. Shi~rt title. Amt Ptdnents. - f . 4
t : k ' .b , >
(1) - (2) (3) (4)
b
,--
/I . . - : t:
i
I + l[Tamif ~ddg Act~l-con t .
1920-- MV . . The warnil ' (iii) In Schedule 11, in rule ,
Nadu] Dis- &I, for, the . . .word$ - wtlt* '- -tw?lt.
trict Boards : " Deptlty Inspector ", the a.c i22
Act, 1920 3, words " Regional Ins- . tr "$ .,
' % . .t
- crsnt. , pector " shall be subs- I* .
tituted. , e
1931 .!. . . The Gudalurl
Compensation
i for Tenants
Improvements
I
Act, 1931.
1933 *.. XX .. TheMadras Commercial
. , Crops Markets
Act, 1933.
i*
I
In section 2, clauses (1)
to (3) shall be omitted.."
In seciion 5, sub-section
(4), in the prpviso to
clause (a), for the words
" Revenue Board " and
" Government ", the
~3rd~ " Board- of
Revenue') 2nd "State
Government " shall
respectively be sub-
stituted.
1952 XV . . The a]Tamil In sub-seetioh (1) of section Nadu] Cotton 5, the following shall be
Control Act, added at the end, namely4
i%2. and in the case men-
tioned in clause (c),
with fine which may
extend to five hundred
- rupeesand for a second
or subsequent offence
with fine which may
extend to one thousand
rupees ".
Thee amil '
!i=
In section 3-
Na u] Motor (i) thz first proviso shall
Vehicles (Taxation be omitted ; and (ii)
of Passengers in the second proviso,
and Goods) the* word " further "
Act, 1952. shall 'be omitted.
- + i
I
I * * i
" .* .
' 1This expression v;as substituted for the expression "Madras .?.
Acts " by the Tamil Nadu Adaptarrou of Laws Order, 1970. , , , . v*"l - ...+ t
1 " .i ,; I, .-a I
8Theso words were substitued for the word '' Madras " by t&k - . , > ,?:.2:,$g P
, . -2 2>q =&
Tamil Nadu Adaptation of Laws .Order, 1969, as amended by lfhe
;tr* x:. .
Tamil Nadu Adaptation of Lawsf second Amendment) Order,,1?6%;:' I
'
, 0 I.
i$*~&.g; p." *ti
-, : $ 4'y,+.. . 8.1'; i*Ad*'
' 3 25-39-3 8~
: -*k7&
,q !;~+ $$ . ! + rhr -%;. c-,"*
- , - ;* '; -,--:: <- $&;
I , .isisis,. ."
- \ -- -3 \ r - r -@* .... 4%*
- I, 1 .sf: T;If;
\, 3,- .--:* < A 'b
Repealing and Amending 11955 : T. N.
Short title,
(31
> -
1954 . . XIX . . 'The Madras Land In subsection (3) of section - Revenue (Bur- 1, for the words "shall
charge) Act, come into force': the
1934. wurcis " sirall fx deemed
to h;!ve come into force ''
shall be substituted. - .
1955 .. I . . The 2lTarnil <i) Tu section I, for sub-
N:td.ll I~ldebtod section (3), fhc following Agri~ultul usba .SLI b-t cct lull shall be
(Repayment of $11 bst iru ted, i~arncly : -
Debts) Act, 1955. '' (3) It shall come into
force at once ''.
(2) 11: scclion 2 6) (iii),
ilfter the words "annual
rei~tal value of '*, the
words "llot lass than"
shall bc inserted,
(3) In section 4-
(a9 i rl su b-section (3, for
tllc words " under pro- .
visions of ", the wor&.
" under tlie provisions
d" shall be sub
stitutcd.
(b) in st tbsection (7),@
t 17~ expression ''~Iauge
(b) of section 48 %,
the expression "ckuse
(1 of sub-section (1)
irf s6:ction 48 " shall
sribstituted,
XLV The zf'rarnil
Nada'j Court
IF;r;es and guifs
k'aluation Act, :95s,
(2) In schedule II, in
Article 11, (h) (j) 0).
the words " of whichs*
shall br: omitted. -- ** ----- I__-
'This expression was su bstitued for Acts " by the Tamil Nad~ Adaptation of
words were substituted for the
Nadu Adaptation of Laws Order,
Tam 11 Nadu Adaptation of Laws (Sefon
.--- A - .