Section 1 in Tamil Nadu Requisitioning and Acquisition of Immovable Property Act, 1956
1. [Short title] [These words were substituted for the words 'Short title and duration' by sect on 2 (a) of the Tamil Nadu Requisitioning and Acquisition of Immovable Property (Amendment) Act, 1977 (President's Act 6 of 1977)].
- [**] [The brackets and figure '(1)' were omitted by section 2 (b), of the Tamil Nadu Requisitioning and Acquisition of Immovable Property (Amendment) Act, 1977 (President's Act 6 of 1977)] This Act may be called the [Tamil Nadu] [These words were substituted for the word 'Madras' by the Tamil Nadu Adaptation or Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Requisitioning and Acquisition of Immovable Property Act, 1956.(2)[* * * *] [[In sub-section (2) of section 1, the words 'for a period of twenty years' were substituted for the words 'for a period of ten years' by section 2 of the Tamil Nadu Requisitioning andAcquisition of Immovable Property (Amendment) Act, 1966 (Tamil Nadu Act 24. of 1986) and sub-section (2) itself was omitted by section 2(c) of the Tamil Nadu Requisitioning and Acquisition of Immovable Property (Amendment) Act, 1977 (President's Act 6 of 1977).]].
