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State of Tamilnadu- Act

Land Improvement Loans (Tamil Nadu Amendment) Act, 1964

TAMILNADU
India

Land Improvement Loans (Tamil Nadu Amendment) Act, 1964

Act 10 of 1964

  • Published on 28 May 1964
  • Commenced on 28 May 1964
  • [This is the version of this document from 28 May 1964.]
  • [Note: The original publication document is not available and this content could not be verified.]
Land Improvement Loans (Tamil Nadu Amendment) Act, 1964(Tamil Nadu Act 10 of 1964)Received the assent of the Governor on the 28th May 1964 and first published in the Fort St. George Gazette dated the 10th June 1964.An Act further to amend the Land Improvement Loans Act, 1883, in its application to the [State of Tamil Nadu] [Substituted for 'State of Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.].Be it enacted by the Legislature of the [State of Tamil Nadu] [Substituted for 'State of Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] in the Fifteenth Year of the Republic of India as follows:-

1. Short title and extent.

(1)This Act may be called the Land Improvement Loans ([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, 1964.
(2)It extends to the whole of the [State of Tamil Nadu] [Substituted for 'State of Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.].

2. Amendment of section 7, Central Act XIX of 1883.

- In the proviso to sub-section (1) of section 7 of the Land Improvement Loans Act, 1883 (Central Act XIX of 1883), after the words "Provided that", the words, figures and brackets "subject to the provisions of section 28 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.] [Co-operative Land Mortgage Banks Act, 1934, (Tamil Nadu Act X of 1934)] [Now the Tamil Nadu Co-operative Land Development Banks Act, 1934.] and sub-section (5) of section 32 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.] [Co-operative Societies Act, 1961 ([Tamil Nadu] [Now, the Tamil Nadu Co-operative Societies Act, 1983 (Tamil Nadu Act 30 of 1983).] Act 53 of 1961)] shall be inserted.