Section 4A in Tamil Nadu Debt Conciliation Act, 1936
4A. [ Power of Government to prohibit receipt of fresh applications and direct certain applications not to be further proceeded with. [Inserted by section 2 of the Madras Debt Conciliation (Second Amendment) Act, 1943 (Madras Act XXXI of 1943), re-enacted permanently by section 2 of, and the First Schedule to, the Tamil Nadu Re-enacting and Repealing (No. I) Act, 1948 (Tamil Nadu Act VII of 1948).]
- [(1)] Notwithstanding anything contained in this Act, the [State] [Substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government may direct-(a)that after a specified date, a board shall not receive applications under section 4; and(b)that applications under section 4 received by the board after a date (whether before or after the issue of a direction under this clause) fixed in this behalf and not finally disposed of by it on or before the date specified under clause (a) shall not be further proceeded with.The applications referred to in clause (b) shall be deemed to have been dismissed.(2)[] [Section 4-A was re-numbered as sub-section (1) and sub-section (2) was added by section 2 of the Madras Debt Conciliation (Amendment) Act, 1946 (Madras Act V of 1946), re-enacted permanently by section 2 of, and the First Schedule to, the Tamil Nadu Re-enacting and Repealing (No. I) Act, 1948 (Tamil Nadu Act VII of 1948).] All applications received by a board and not finally disposed of by it before it ceased to exist, shall be deemed to have been dismissed on the date on which this sub-section comes into force.Explanation. - Nothing contained in this sub-section shall apply to applications deemed to have been dismissed under sub-section (1).]
