Section 2A in Tamil Nadu Cultivating Tenants Protection Act, 1955
2A. [ Construction of certain expressions. [Inserted by section 20) of the Tamil Nadu Cultivating Tenants Protection and Payment of Fair Rent (Amendment) Act 1961 (Tamil Nadu Act 32 of 1961) which was deemed to have come into force on the 2nd March 1960.]
- [(1)] [In relation to the Shencottah taluk of the Tirunelveli district, the expressions 'the commencement of this Act,' 'the day this Act comes into force,' `the date of coming into force of the [Tamil Nadu] [Section 2-A was re-numbered as sub-section (1) of that section and sub-section (2) ivas added by section 3(H) of the Tamil Nadu Cultivating Tenants Protection and Payment of Fair Rent (Extension to Added Territories) Act, 1963 (Tamil Nadu Act S3 of 1963).] Cultivating Tenants Protection (Amendment) Act, 1956', 'the day the Tamil Nadu Cultivating Tenants Protection (Amendment) Act, 1956, comes into force' and the coming into force of the Tamil Nadu Cultivating Tenants Protection (Amendment) Act, 1956 wherever they occur in this Act except in clause (a) of, and Explanation II to sub-section (2) and sub-section (3) of section 3 shall be construed as referring to the 2nd March 1960; and the expression '31st March, 1954' wherever it occurs in this Act, shall be construed as referring to 31st March 1959.](2)[ In relation to the added territories, the expressions 'the commencement of this Act, 'such commencement/ 'the day this Act comes into force,' 'the date of coming into force of the [Tamil Nadu] [Added by section 3(H) of the Tamil Nadu Cultivating Tenants Protection and Payment of Fair Rent (Extension to Added Territories) Act, 1963 (Tamil Nadu Act 33 of 1963).] Cultivating Tenants Protection (Amendment) Act, 1956,' 'the day of the Tamil Nadu Cultivating Tenants Protection (Amendment) Act, 1956, comes into force,' and 'the coming into force of the Tamil Nadu Cultivating Tenants Protection (Amendment) Act, 1956' wherever they occur in this Act except in sub-section (1) of this section and clause (a) of, and Explanation II to, sub-section (2) of seel ion 3 shall be construed as referring to the date on which the Tamil Nadu Cultivating Tenants Protection and Payment of Fair Rent (Extension to Added Territories) Act, 1963, is first published in the [Port St. George Gazette] [Now the Tamil Nadu Government Gazette.]].(3)[ In relation to Kanyakumari district, the expression 'the commencement of this Act, 'such commencement', 'the day this Act came into force', 'the date of coming into force of the [Tamil Nadu] [Added by section 2(i) of the Tamil Nadu Cultivating Tenants Protection and Payment of Fair Rent (Extension to Kanyakumari District) Act. 1972 (Tamil Nadu Act 4 of 1976).] Cultivating Tenants Protection (Amendment) Act, 1956', 'the day 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.] Cultivating Tenants Protection (Amendment) Act, 1956' and the coming into force 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.] Cultivating Tenants (Amendment) Act, 1956', wherever they, occur in this Act except in sub-section (1) anil (2) of this section and clause (a) of Explanation II to subsection (2) of section 3 shall be construed as referring to 'the date on which 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.] Cultivating Tenants Protection and Payment of Fair Rent (Extension to Kanyakumari District) Act, 1972, is first published in the Tamil Nadu Government Gazette.]]
