23. Amendment of [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 VII of 1935.
- [(1) ***] [This sub-section was repealed by section 3 of, and the Second Schedule to the Tamil Nadu Repealing and Amending Act, 1957 (Tamil Nadu Act XXV of 1957).] -(2)In any area to which the provisions of this Act have been applied by a notification under sub-section (3) of section 1, the provisions of 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] Debtors Protection Act, 1934 ([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 VII of 1935), shall after the expiry of three months from the date of such application and so long as such notification remains in force, have effect, subject to the following modifications, namely: -(i)in section 2, in clause (5), the word "including a pawn broker" shall be omitted;(ii)in the same section, clauses (8) and (9) shall be omitted, and clauses (10) and (11) shall be renumbered as clauses (8) and (9), respectively;(iii)section 4 shall be omitted;(iv)in section 5, after the word and figure "section 3", the word "and" shall be inserted, and the words, brackets and figures "and in the copy of the entries to be delivered under sub-section (2) of section 4" shall be omitted;(v)in sub-section (1) of section 6, the words, brackets and figures "or by sub-section (1) of section 4" shall be omitted;(vi)in sub-section (2) of the same section, the words, brackets and figures "or if a pawn-broker fails to deliver to the pawner, a copy of the entries as required by sub-section (2) of section 4" shall omitted;(vii)in sub-section (2) of section 8, the word "and" shall be inserted at the end of clause (a) and omitted from the end of clause (b);(viii)in the same sub-section, clause (c) shall be omitted; and(ix)after section 8, the following section shall be added, namely:-"9. Savings - Nothing contained in this Act shall be deemed to apply to pawnbrokers, that is to say, to persons who carry on the business of taking goods and chattels in pawn for a loan".
