Section 16 in Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956
16. Act to override Tamil Nadu Act XIV of 1952.
- If any provision contained in the Tanjore Tenants and Panniyal Protection Act, 1952 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act XIV of 1952) is repugnant to any provision contained in this Act, the latter provision shall prevail and the former provision shall, to the extent of the repugnancy, be of no effect.
