Section 1 in Tamil Nadu Cultivating Tenants Protection Act, 1955
1. Short title and extent.
(1)This Act may be called the [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.] Cultivating Tenants Protection Act, 1955.(2)[ It extends to the whole of the State of Tamil Nadu, other than the areas to which the Malabar Tenancy Act, 1929 ([Tamil Nadu] [Substituted for the Original sub-section (2) by section 2(a) of the by Tamil Nadu Cultivating Tenants Protection (Amendment) Act, 1956 (Tamil Nadu Act XIV of 1956).] Act XIV of 1930), extends.](3)[xxx] [This sub-section was omitted by section 3(ii)of the Tamil Nadu Cultivating Tenants Protection (Continuance) Act, 1965 (Tamil Nadu Act 8 of 1965).]
