Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

State of Tamilnadu- Act

Holdings (Stay of Execution Proceedings) (Tamil Nadu) Amendment Act, 1959

TAMILNADU
India

Holdings (Stay of Execution Proceedings) (Tamil Nadu) Amendment Act, 1959

Act 10 of 1959

  • Published on 15 September 1959
  • Commenced on 15 September 1959
  • [This is the version of this document from 15 September 1959.]
  • [Note: The original publication document is not available and this content could not be verified.]
Holdings (Stay of Execution Proceedings) (Tamil Nadu) Amendment Act, 1959(Tamil Nadu Act 10 of 1959)Received the assent of the Governor on the 15th September 1959 and first published in the Fort St. George Gazette Extraordinary, dated 18th September 1959.An Act further to amend the Holdings (Stay of Execution Proceedings) Act, 1950, in its application to the transferred territories.Whereas it is expedient further to amend the Holdings (Stay of Execution Proceedings) Act, 1950 (Travancore-Cochin Act VIII of 1950), in its application to the transferred territories for the purpose hereinafter appearing;Be it enacted in the Tenth Year of the Republic of India as follows:-

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.

2. Definition.

- In this Act, unless the context otherwise requires, the expression "transferred territories" shall mean the Kanyakumari district and the Shencottah taluk of the Tirunelveli district.

3. Amendment of section 4, Travancore-Cochin Act VIII of 1959.

- In section 4 of the Holdings (Stay of Execution Proceedings) Act, 1950 (Travancore-Chocin Act VIII of 1950), for the words "nine years and six months", the words "eleven years and six months" shall be substituted.