| Year |
Number |
Short title |
Amendments |
| (1) |
(2) |
(3) |
(4) |
| Central Acts |
| 1858 |
I |
The[Tamil Nadu] Compulsory Labour Act, 1858. |
For section 6, thefollowing section shall be substituted, namely:---"6. Liability ofpersons refusing to contribute labour to the maintenance ofirrigation and drainage marks(1) Every personowning lands served by any irrigation or drainage work or anywork connected therewith shall, whenever required by publicnotice by the head of the village under the orders of theTahsildar or other superior Revenue Officer, contribute labourfor repairing or properly maintaining such irrigation or drainagework or for repairing or properly maintaining any work connectedwith such irrigation or drainage work.(2) Every publicnotice given under sub-section (1) shall be in writing over thesignature of the head of the village, shall contain the names ofthe persons bound to contribute the labour together with suchother particulars as may be necessary to identify them, and theperiod or periods during which the labour should be contributed,and shall be widely made known in the village by affixing copiesthereof in conspicuous public places within the village, or bypublishing the same by beat of drum and by any other means thatthe head of the village may think fit. Every such notice shallalso be published by affixture in the notice board of the officesof the Tahsildar or other Revenue Officer under whose orders thenotice was given.(3) Any personrequired to contribute labour in pursuance of a notice givenunder sub-section (1) may, in lieu of such labour, pay such sumand within such time as may be specified in that behalf by ageneral or special order of the Tahsildar or other RevenueOfficer referred to in sub-section (1).The amount so payableshall, in case of dispute, be determined summarily by theCollector.(4) If any person whois bound to contribute labour in pursuance of a notice givenunder sub-section (1) neglects or refuses to contribute labourduring the period specified in that notice or fails to pay thevalue of the labour under sub-section (3), it shall be lawful forthe head of the village under the orders of the Tahsildar orother Revenue Officer referred to in sub-section (1) to proceedat once to execute the work by employing some other person andall the expenses incurred in respect thereof together with a sumequal to the value of the labour not contributed shall be borneby the person so neglecting or refusing to contribute or failingto pay.(5) Where there are anumber of persons liable to pay under the preceding sub-section,the Tahsildar or other Revenue Officer under whose orders thenotice was given under sub-section (1) shall, after such enquiryas he may deem necessary, apportion such expenses among thepersons who are, as aforesaid, unable to bear the same and alsodetermine the value of the labour not contributed.Such liabilityshall, as far as practicable, be apportioned among such personsin proportion to the extent of the lands actually served by theirrigation or drainage work or other work in connection withwhich the contribution of labour was required.(6) All sums due under this section shall bepayable on demand; and, on non-payment, the same may be recoveredby the same means by which arrears of land revenue arerecoverable".
|
| 1859 |
XXIV |
The[Tamil Nadu] District Police Act, 1859 |
In sub-section (1) of section 54-A, the words"and the rules, orders and bye-laws made thereunder"shall be omitted.
|
| 1861 |
V |
The Police Act, 1861 |
1. In section 1 relating to the interpretationclause, after the definition of the word 'cattle', the followingdefinition shall be inserted, namely:-the words 'public place' shall mean a place(including a road, street or way, whether a thoroughfare or not,and a landing place) to which the public are granted access orhave a right to resort, or over which they have a right to pass";2. In section 30,-(i) in sub-section (1), for the words "onthe public roads, or in the public streets or thoroughfares",the words "in public places" shall be substituted;(ii) in sub-section (2), for the words "inany such road, street or thoroughfare", the words "inany such public place" shall be substituted;(iii) in sub-section (4), for the words "inthe streets", the words "in public places" shallbe substituted;In section 31, for the words "on thepublic roads and in the public streets, thoroughfares, ghatsand landing-places, and at all other places of public resort",the words "in public places", for the words "onthe public roads, and in the public streets", the words"in public places", and for the words "road,street, thoroughfare, ghat of landing place", the words"public place" shall be substituted.4. In section 34, for the words "on anyroad or in any open place or street or thoroughfare", thewords "in any public place" shall be substituted.
|
| 1867 |
XXV |
The Press and Registration of Books Act, 1867. |
After sub-section (2)of section 4, the following sub-section shall be added,namely:---"(3)(a) Whereany press in respect of which a declaration has been made underthis section---(i) does not commencethe printing of books or papers, within a period of threemonths of such declaration, such declaration shall be void; or(ii) having commencedsuch printing with in the period mentioned in sub-clause (i),that ceased the printing of books and papers for a periodexceeding three months, such declaration shall cease to haveeffect.(b) No press in respect of which a declarationmade under this section has, under clause (a), became void orceased to have effect, shall commence, or, as the case may be,re-commence, the printing of books or papers, without a newdeclaration having been made.".
|
| 1894 |
I |
The Land Acquisition Act, 1894 |
1. For clause (b) of the proviso to sub-section(2) of section 18, the following clause shall be substituted,namely:---"(b) in other cases, within six weeks ofthe receipt of the notice from the Collector under section 12,subsection (2), or within six months from the date of theCollector's award, whichever period shall first expire".2. In the proviso to sub-section (3) of section45, for the words, "and the notice shall be deemed to beserved on such person on the date on which the notice sent byregistered post will, in the usual course of post, be receivedby the addressee", the words "and service of it may beproved by the production of the addressee's receipt" shallbe substituted.
|
| 1936 |
IV |
The Payment of Wages Act, 1936 |
1. In clause (ii) of section 2---(i) in item (a), after the words "omnibus service", the words "or motor or other transportundertaking" shall be added;(ii) after item (g), the following item shallbe added, namely:---"(h) establishment or undertaking whichthe State Government may, by notification in the OfficialGazette, declare to be an industrial establishment for thepurposes of this Act."2. After section 11, the following sectionshall be inserted, namely:---"11-A. Deductions in respect of houseaccommodation. --- The employer shall make the deductionsauthorised under clause (d) of sub-section (2) of section 7from the wages of the employed person and remit the amount sodeducted in such manner as the State Government may, by generalor special order, specify."
|
| [Tamil Nadu Acts] |
| 1889 |
I |
The[Tamil Nadu] Village Courts Act, 1888 |
1. In sub-section(3-A) of section 9, for the words "Depressed or Backwardclasses", the words "members of the Scheduled Castesor Scheduled Tribes or Backward classes" shall besubstituted.2. In section 68, forthe words "If a plaintiff or a defendant die", thewords "If a plaintiff or a defendant dies" shall besubstituted.3. In section 71, ---(i) for the words "Ifa decree-holder die", the words "If a decree-holderdies" shall be substituted;(ii) for the words"in the room of the deceased", the words "in theplace of the deceased" shall be substituted.4. In section 72, forthe words "If a judgment-debtor die", the words "Ifa judgment-debtor dies" shall be substituted.5. In clause (d) of sub-section (1) of section76, before the words and figures "Towns Nuisances Act,1889", the word [Tamil Nadu] shall be inserted.
|
| II |
The[Tamil Nadu] Canals and Public Ferries Act,1890
|
6. In the marginalnote to section 77, for the word "section", the word"sections" shall be substituted.In sub-section (4) ofsection 10, for the last sentence, the following shall besubstituted, namely: -The net revenues derived from the management ofthe ferry shall be distributed between the authorities (includingthe State Government) maintaining approach roads at either end ofthe ferry, in such proportions and subject to such conditions asthe State Government may, from time to time, by notification,direct."
|
| 1923 |
VIII |
The[Tamil Nadu] Survey and Boundaries Act, 1923 |
1. In section 3, after clause (ix), thefollowing clause shall be added, namely: -(x) 'Village headman and 'Village Accountant' inrelation to the Kanyakumari district and the Shencottah taluk ofthe Tirunelveli district, respectively, include 'Village Officer'and 'Village Assistant.'2. In sub-section (3) of section 15, for theword, brackets and figure "sub-clause (2)", the words,brackets and figure "sub-section (2)" shall besubstituted.
|
| 1938 |
IV |
The[Tamil Nadu] Agriculturists Relief Act, 1937 |
In clause (ii) ofsection 3, -(i) in proviso (a),the words "or foreign Government shall be omitted;(ii) in provisos (b) and (c), for the words "anyother State in India", the words "any other State orUnion territory in India" shall be substituted.
|
| 1943 |
XVII |
The[Tamil Nadu] Works (Repairs, Improvement andConstruction) Act, 1943
|
In clause (a) of sub-section (1) of section 3,for the word "clauses", Irrigation the word "clause"shall be substituted.
|
| 1947 |
XXXI |
The[Tamil Nadu] Devadasis (Prevention ofDedication) Act, 1947
|
In sub-section (3) ofsection 3,---(i) the words "orin any marriage procession or other procession taken out inpublic assets" shall be omitted;(ii) the Explanation shall be omitted.
|
| 1950 |
XXXII |
[The[Tamil Nadu] Animals and Birds SacrificesProhibition Act, 1950.]
|
For clause (c) ofsection 2, the following clause shall be substituted,namely:---"(c) 'temple' means, in any area in theState elsewhere than in the Kanyakumari district and theShencottah taluk of the Tirunelveli district, a temple asdefined in section 6, clause (17) of the Madras Hindu Religiousand Charitable Endowments Act, 1951 (Madras Act XIV of 1951),and in any area in the Kanyakumari district and the Shencottahtaluk of the Tirunelveli district, a temple as defined insection 2, clause (1) of the Travancore-Cochin Temple Entry(Removal of Disabilities) Act, 1950 (Travancore-Cochin ActXXVII of 1950).
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