Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras Buildings (Lease And Rent Control) Amendment Act, 1951 08 of 1951 [01 May 1951] CONTENTS 1. Short title 2. Repealed 3. Repealed 4. Repealed 5. Repealed 6. Repealed 7. Repealed 8. Repealed 9. Repealed 10. Repealed 11. Repealed 12. Repealed 13. Repealed 14. Repealed 15. Repealed 16. Repealed 17. Repealed 18. Repealed 19. Transfer of pending execution proceedings 20. Application of Act to pending proceedings Madras Buildings (Lease And Rent Control) Amendment Act, 1951 08 of 1951 [01 May 1951] PREAMBLE An Act further to amend the Madras Buildings (Lease and Rent Control) Act, 1949. Whereas it is expedient further to amend the Madras Buildings (Lease and Rent Control) Act, 1949(Madras Act XXV of 1949), for the purposes hereinafter appearing; It is hereby enacted as follows:-- 1. For Statement of Objects and Reasons, see Fort St. George Gazette, dated the 18th July 1950, Part IV-A, pages 260-266. 1. Short title :- This Act may be called the Madras Buildings (Lease and Rent Control) Amendment Act, 1951. 2. Repealed :- Repealed 3. Repealed :- Repealed 4. Repealed :- Repealed 5. Repealed :- Repealed 6. Repealed :- Repealed 7. Repealed :- Repealed 8. Repealed :- Repealed 9. Repealed :- Repealed 10. Repealed :- Repealed 11. Repealed :- Repealed 12. Repealed :- Repealed 13. Repealed :- Repealed 14. Repealed :- Repealed 15. Repealed :- Repealed 16. Repealed :- Repealed 17. Repealed :- Repealed 18. Repealed :- 1[Repealed] 1. Sections 2 to 18 repealed by Madras Act XXXVI of 1955. 19. Transfer of pending execution proceedings :- Where any proceeding instituted under section 9(ii) of the said Act is pending before any Subordinate Judge or District Judge at the commencement of this Act, he may, if he thinks fit, by order, transfer the proceeding to the District Munsif who would have jurisdiction to entertain such proceeding, if instituted on the date of that order; and any proceeding so transferred shall be disposed of by such District Munsif. 20. Application of Act to pending proceedings :- A n y application made, appeal preferred or other proceeding instituted under the said Act and pending at the commencement of this Act shall be disposed of as if this Act; had been in force at the time when such application, appeal or proceeding was made, preferred or instituted.