Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARAIKAL CULTIVATING TENANTS PROTECTION ORDER, 1958 CONTENTS 1. . 2. . KARAIKAL CULTIVATING TENANTS PROTECTION ORDER, 1958 Whereas the extension of the following statutes, namely :- (1)The Tanjore Tenants and Pannaiyal Protection Act, 1952, as amended by the Tanjore Tenants and Pannaiyal Protection (Amendment) Act, 1956, (2) The Madras Cultivating Tenants Protection (Admendment) Act, 1956, and (3) The Madras Cultivating Tenants (Payment of Fair Rent) Act, 1956, to the settlement of Karaikal of the Pondicherry State is under consideration by the Pondicherry Administration and the Government of India ; And whereas it has been brought to the notice of the Pondicherry Administration and the Government of India that in anticipation of the extension of these statutes, large scale evictions of tenants from their holding have started in that settlement at the instance of the landlords; And wherefore it has become necessary to pass an order preventing such evictions pending the extension of these statutes ; Now, therefore, by virtue of the agreement dated 21st day of October, 1954, entered Into between the Government of India and the Government of France giving jurisdiction to the Central Government in and in relation to the French Establishments in India ; And in exercise of the powers conferred by Sec. 4 of the Foreign Jurisdiction Act, 1947 (47 of 1947), and all other powers enabling it in that behalf, the Central Government is pleased to make the following Order, namely :- 1. . :- (1) This Order may be called the Karaikal Cultivating Tenants Protection Order, 1958. (2) It shall be deemed to have come into force on the 1st June, 1958. 2. . :- No cultivating tenant in possession of cultivable land in the settlement of Karaikal shall be liable to be evicted from his holding by his landlord or his lessor for a period of four months from the 1st June, 1958 : Provided, however, that if a tenant (i) uses or attempts to use the land leased for any purpose other than agriculture, (ii) deliberately neglects to take steps in time to cultivate the land for the current season;