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State of Tamilnadu - Section

Section 1 in Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956

1. Short title, extent and commencement.

(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 by the Tamil Nadu Adaptation of Laws (2nd Amendment) Order, 1969.] Cultivating Tenants (Payment of Fair Rent) Act, 1956.
(2)It extends to the whole of the [State of Tamil Nadu] [Substituted for the words 'State of Madras' by the Tamil Nadu adaptation of Laws Order, 1969, as amended by the by the Tamil Nadu Adaptation of Laws (2nd Amendment) Order, 1969.] other than the areas to which the Malabar Tenancy Act, 1929 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu adaptation of Laws Order, 1969, as amended by the by the Tamil Nadu Adaptation of laws (2nd Amendment) Order, 1969.] Act XIV of 1930), extends.
(3)It shall be deemed to have come into force on the 1st day of October 1956:[Provided that in the Shencottah taluk of the Tirunulveli district, it shall come into force on the 2nd March 1960.] [Added by section 3(i) of the Tamil Nadu Cultivating Tenants Prefection and Payment of Pair Rent (Amendment) Act, 1961 (Tamil Nadu Act 31 of 1961), which was deemed to have come into force on 2nd March 1960.][Provided further that in the added territories, it shall come into force on the date on which the [Tamil Nadu] [Added by section 4(i)of the Tamil Nadu cultivating Tenants Protection and Payment of Fair Rem (Extension to Added Territories) Act, 1963 (Tamil Nadu Act 33 of 1963).] Cultivating Tenants Protection and Payment of Fair Rent (Extension to Added Territories) Act, 1963 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamd Nadu adaptation of Laws Order. 1969, as amended by the by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act 33 of 1963), is first published in the [Fort St. George Gazette.] [Now the Tamil Nadu Government Gazette.]]Provided also that in the Kanvakumari district, it shall come into force on the date on which the Tamil Nadu Cultivating Tenants Protection and Payment of Fair Rent (Extension to Kanyakumari District) Act, 1972 (Tamil Nadu Act 4 of 1976), is first published in the Tamil Nadu Government Gazette.