Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras Commercial Crops Markets (Amendment) Act, 1955 33 of 1955 [23 November 1955] CONTENTS 1. Short title 2. xxx xxx xxx 3. xxx xxx xxx 4. xxx xxx xxx 5. xxx xxx xxx 6. xxx xxx xxx 7. xxx xxx xxx 8. xxx xxx xxx 9. xxx xxx xxx 10. Validation 11. Provision as to term of office of existing members Madras Commercial Crops Markets (Amendment) Act, 1955 33 of 1955 [23 November 1955] PREAMBLE An Act further to amend the Madras Commercial Crops Markets Act, 1933. Whereas it is expedient further to amend the Madras Commercial Crops Markets Act, 1933 (Madras Act XX of 1933), for the purposes herein after appearing; BE it enacted in the Sixth Year of the Republic of India as follows:-- 1. For Statement of Objects and Reasons, see Fort St. George Gazette, Part IV-A, dated the 14th September 1955, pages 198 and 199. 1. Short title :- This Act may be called the Madras Commercial Crops Markets (Amendment) Act, 1955. 2. xxx xxx xxx :- [The amendments made by sections 2-9 have been incorporated in the principal Act (Madras Act XX of 1933)]. 3. xxx xxx xxx :- [The amendments made by sections 2-9 have been incorporated in the principal Act (Madras Act XX of 1933)]. 4. xxx xxx xxx :- [The amendments made by sections 2-9 have been incorporated in the principal Act (Madras Act XX of 1933)]. 5. xxx xxx xxx :- [The amendments made by sections 2-9 have been incorporated in the principal Act (Madras Act XX of 1933)]. 6. xxx xxx xxx :- [The amendments made by sections 2-9 have been incorporated in the principal Act (Madras Act XX of 1933)]. 7. xxx xxx xxx :- [The amendments made by sections 2-9 have been incorporated in the principal Act (Madras Act XX of 1933)]. 8. xxx xxx xxx :- [The amendments made by sections 2-9 have been incorporated in the principal Act (Madras Act XX of 1933)]. 9. xxx xxx xxx :- [The amendments made by sections 2-9 have been incorporated in the principal Act (Madras Act XX of 1933)]. 10. Validation :- (1) Notwithstanding anything contained in any law or in any judgment, decree or order of any Court, all fees levied and collected or purporting to have been levied and collected by market committees under section 11 of the principal Act before it was amended by this Act shall be deemed always to have been levied under the principal Act as amended by this Act as if this Act was in force at all relevant times. (2) No suit or other proceeding shall be maintained or continued in any Court for the refund of any fee so paid; and no Court shall enforce any decree or order directing the refund of any fee so paid. 11. Provision as to term of office of existing members :- Notwithstanding anything contained in the principal Act or any rules made thereunder, the term of office of every member of a market committee, other than a member appointed under the proviso to sub-section (4) of section 6 of the principal Act, who is holding office immediately before the commencement of this Act shall be determined in accordance with the provisions of section 6, sub- section (5), of the principal Act as amended by this Act.