The Tamil Nadu Revenue Enquiries Act, 1893

 
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The Tamil Nadu Revenue Enquiries Act, 1893 
 
Act 5 of 1893 
 
 
 
 
 
 
 
 
Keyword(s): 
Administration of Revenue, Conduct of Public Servants, Enquiries, 
Examination of Witnesses 
 
Revenue Evbquiries , [i893: T.N. Aet V 
I[TAMIL NrlDv] ACT No. V OF 18938. 
(Received the assent of the ffovernor m the 8th April 1893, 
and of the Cowemtor-Genera2 on the 25th &#nzcst 1893; 
tke Covemzor-Uemrd's assent zoas first :,id in the 
Port St. George Gazette of the 10th October 1893.) 
An Act for facilitatin enquiries into matters 
f connected with t e administration of the 
Revenue and into the conduct of Public 
Servants. 
WHEREAS it is expedient to make further provision 
to facilitate enquiries into matters oonneated with the 
administration of the revenue and into the oonduob 
of publio servants; It is hereby enaoted as follows :- 
4. This Act extends to the whole of the 8[State of 
Leoal extent. Tamil Nadu]. 
1 These words were substituted for the word "Madraa" by Ghe 
Tamil Nadu Adaptation of Laws Order, 1969,'as amended by $he 
Tamil Nadu Adaptation of Laws (Seoond Amendment) Order, 1969, 
whioh oame into foroe on the 14th Januery 1969. 
2 Short title, "The Madras Revenue Enquiries Aot, 1893," WM 
given by the Repealing and Amending Act, 1901 (Central Aot XI of 
1901.) 
For statement of Objeots and Reasona, see Fort St. George (fase#s 
Supplement, dated the 12th July 1892, p. 1 ; for Report of the 
Seleot Committee, eee ibid, dated the 14th February 1893. p. 1; for 
Prooeedings in oounoil, see &id, dated the 24th January 1893, p. 6; 
W, dated the 7th Masoh 1893, p. 3; and ibid, dated the 11th Aplll 
1893, p. 4. 
Thie Aot waa extended to the merged State of Pudukkottai by 
seotion 3 of, and the First Sohedule to, the Tamil Nadu Merged 
States (Laws) Aat, 1949 (Td Nadu Aot 2CXXV of 1949). 
This Aat was extended to the Kanyakumari dietriot and the 
shenaottah tduk of the Tirunelveli dietriot by section 3 of, and the ' 
Sohedule to, the T-il Nadu (Transferred Territory) EMon 
of Laws Aot, 1957 (Tamil Nadu Aot XXII of 1957) repealing the 
oorresponding law in foroe in that territory. 
This expression was eubstituted for the espemion "Presidency 
of Madras" by the Tamil Nadu Adaptation of Laws Order, 1070, 
whioh was deemed to have oome into foroe on the 14th J&nu&rp 
I96Q. 
1893 : T.N. ,Act V] - ' Revenue Bquim'c8 431 
2. The Government may, by order, invest, any officer Ofioer deputed 
deputed by it to make an enquiry into any utter to make 
enquiries connected with the administration of the revenue with 
or into the conduct of any publio Mmmt as such with certain powers. 
power to summon any person to appear before suoh 
officer or to produce any document or thing in the 
possession or under the control of suoh person the 
production of which, in the opinion of such officer, 
is necessary to the conduct of such enquiry. 
3. The provisions of sections 2,3:4 and 6 of '(Tamil 
Nadu) Act 111 of 1869 shall, mzctat~ ~utandis, apply to oertain podions 
summonses issued under this Act. of [Tamil bTedu]' Revenue 
Summons Aot, 
4. Any officer making an enquiry under this Acb may 1889. 
examine orally any person supposed to be acquainted Examination of 
witnesses. 
with the matter under enquiry or any fact relevant 
thereto, and may reduce into writing any statement, 
xnade by the person so examined. 
Such person shall be bound to answer truly all 
questions relating to suoh matter put to him by suoh 
officer, other than questions the answers to which 
would have a, tendency to expose him to criminal 
charge or to a pedty or forfeiture. 
No suoh statement, when taken in the absence of s Btatements of 
public servant whose conduct is under enquiry, shall witnesses not to 
be used as evidence against such public servant in any be used as 
judicial proceeding. evidence certain csses. in 
1 Tb mnia were substitubd for the word "Madras" by the 
Tamil Nadn Adaptation of Laws Order, 1969, as amended by the 
Tamil Nadu Adapfation of Laws (Second Amendment) Order, 1989, 
which came into froce on the 14th January 1989. 

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