Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras Buildings (Lease And Rent Control) Second Amendment Act, 1951 25 of 1951 [27 September 1951] CONTENTS 1. Short title and commencement 2. [Repealed] 3. [Repealed] 4. [Repealed] 5. [Repealed] Madras Buildings (Lease And Rent Control) Second Amendment Act, 1951 25 of 1951 [27 September 1951] PREAMBLE An Act further to amend the Madras Buildings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 Extraordinary, dated the 17th August 1951, Part IV-A, pages 114-115. 1. Short title and commencement :- (1) This Act may be called the Madras Buildings (Lease and Rent Control) Second Amendment Act, 1951. (2) The amendments made by sections 3, 4 and 5 of this Act shall be deemed to have taken effect from the commencement of the Madras Buildings (Lease and Rent Control) Amendment Act, 1951(Madras Act VIII of 1951). (3) Nothing contained in sub-section (2) shall affect the validity of any order or decision which has become final before the commencement of this Act. 2. [Repealed] :- [Repealed] 3. [Repealed] :- [Repealed] 4. [Repealed] :- [Repealed] 5. [Repealed] :- 1 [Repealed] 1. Sections 2-5 were repealed by Madras Act XXXVI of 1955.