The Tiruchirappalli Kaiaeruvaram and Mattuvaram (Extension of Application) Act, 1964

 
DISCLAIMER: This document is being furnished to you for your information by PRS 
Legislative Research (PRS).  The contents of this document have been obtained from sources 
PRS believes to be reliable.  These contents have not been independently verified, and PRS 
makes no representation or warranty as to the accuracy, completeness or correctness.  In 
some cases the Principal Act and/or Amendment Act may not be available.  Principal Acts 
may or may not include subsequent amendments.  For authoritative text, please contact the 
relevant state department concerned or refer to the latest government publication or the 
gazette notification.  Any person using this material should take their own professional and 
legal advice before acting on any information contained in this document.  PRS or any persons 
connected with it do not accept any liability arising from the use of this document.  PRS or any 
persons connected with it shall not be in any way responsible for any loss, damage, or distress 
to any person on account of any action taken or not taken on the basis of this document. 
 
 
 
 
 
The Tiruchirappalli Kaiaeruvaram and Mattuvaram (Extension of Application) 
Act, 1964 
 
Act 9 of 1964 
 
 
 
 
 
 
 
 
Keyword(s): 
Extension Act, District of Tiruchirappalli 
 
Tiruclzi~"appalli. &iaeiuvnranz and 293 
illattuvuram (Extension of Applicd tion) 
][TAMIL NADU] ACT No. 9 OF 19642. 
Tm TIRUCHIRAPPALLI KAIA~UVARAM APD 
MATZUVARAM (EXTENSION OF APPLICATION) ACT, 
1964. 
ceived the assent of the President on the 16th April 
1964, $rst publhhed irz ';re Ft, r t St. George Ga:;etlc 
Extraordinary on the 21st April 1964 (F7aisc~ka 1, 
in the district of Tiruchirappalli. 
(1) Tliis Act may be called thk Tfr~cIiirappalli Short title and 
ruvaram ~ and Mattuvnram (Extension of Applicn- Commencement* 
, 
lst'day of Apri1'196'4. 
. . 
294 ~i~~~hirappalli ffii'Ut?r~vctr~m ruld 11964 :. 
T.N. Act 9 
Mdttuvaram (Extension of Applic~tion) 
THE FIRST SCHEDULE. 
(See section 2.) 
2, 19 Manavasi . 
3 20 Renganat hapmm. 
THE SECOND SCHEDULE. 
(See secticn 2.) 
In the Tiruohirappalli Koiaenrvuram and Muttuvaram. 
Aa, 1958 CfTamil Nadu] Act XCCVZ: of 1958), for 
expssio~ " commencement of this Act " and " 
of the commencement of this Act " wherever they o 
substitute the expression " 1st April 1964". 
2. b the provisions of the Tiruchirappalli Ka 
ad .Wuftuwram Aot, 1958 ('FaTamil Nadu] Act 
1958;1, wt oat in the first column of the Table 
t mdifiations set out in the corresponding entries ii 
L seoond column thereof shall be made. 
P 
i 
i TABLE!. - .. 
frovi~ions o.f Act. Modifications, 
(1) (2) 
Section 1 . . . . . In sub-section (3). for the expression " 1st 
of April 1959", substitute the expressi 
" 1st day of April 1964 ". 
section 5 • • r* . . For the expression '' 1st January 1957", 
substitute the expression " 1st Janua 
1960 ". 
Section 8 . . In sub-sections (1) and (2), for the exp~ssion 
" I st January 1957 ", substitute the expression 
" 1 st January ~960 ". 2 
Section 9 . . =. . . In sub- section:^ (1) and (21, for the exprers;on 
1955-56 r 1956-57 ". substitute :he 
expression " 1960-61 or 196162 ". -- 
1 words were substituted for the worn " Madras " by the Tamil Nadu 
Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of  am . 
(!kmnd Ammdnmt) Order, 1969. 

‹ Prev All Tamil Nadu acts Next ›