Section 1 in Holdings (Stay of Execution Proceedings) (Tamil Nadu) Amendment Act, 1959
1. Short title and extent.
- This Act may be called the Holdings (Stay of Execution Proceedings) [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.] Amendment) Act, 1959.(2)It extends to the whole of the transferred territories.
