Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Holdings (Stay Of Execution Proceedings) (Madras Amendment) Act, 1957 11 of 1957 [13 September 1957] CONTENTS 1. Short title and extent 2. Definition 3. Amendment of section 4, Travancore-Cochin Act VIII of 1950 Holdings (Stay Of Execution Proceedings) (Madras Amendment) Act, 1957 11 of 1957 [13 September 1957] PREAMBLE 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 Eighth Year of the Republic of India as follows:-- 1. For Statement of Objects and Reasons, see Fort St. George Gazette Part IV-A, Extraordinary, dated the 24th July 1957, page 37. 1. Short title and extent :- (1) This Act may be called the Holdings (Stay of Execution Proceedings) (Madras Amendment) Act, 1957. (2) It extends to the whole of the transferred territories. 2. Definition :- In this Act, unless the context otherwise requires, the expression the 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 1950 :- I n section 4 of the Holdings (Stay of Execution Proceedings) Act, 1950 (Travancore-Cochin Act VIII of 1950), for the words "seven years and six months", the words "nine years and six months" shall be substituted.