Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras Cultivating Tenants Protection (Amendment) Act, 1956 14 of 1956 [01 October 1956] 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. Continuation in force of the principal Act 9. Repeal of Madras Act VI of 1954 10. Act to override Madras Act XIV of 1952 11. Transitory provision 12. Saving Madras Cultivating Tenants Protection (Amendment) Act, 1956 14 of 1956 [01 October 1956] PREAMBLE An Act to amend and extend the duration of the Madras Cultivating Tenants Protection Act, 1955. Whereas it is expedient to amend and extend the duration of the Madras Cultivating Tenants Protection Act, 1955 (Madras Act XXV of 1955); B e it enacted in the Seventh Year of the Republic of India as follows:-- 1. For Statement of Objects and Reasons, sec Fort St, George Gazette, Part IV-A, Extra-ordinary, dated the 10th August 1956, page 132. 1. Short title :- This Act may be called the Madras Cultivating Tenants Protection (Amendment) Act, 1956. 2. XXX XXX XXX :- This Act may be called the Madras Cultivating Tenants Protection (Amendment) Act, 1956. 3. XXX XXX XXX :- This Act may be called the Madras Cultivating Tenants Protection (Amendment) Act, 1956. 4. XXX XXX XXX :- This Act may be called the Madras Cultivating Tenants Protection (Amendment) Act, 1956. 5. XXX XXX XXX :- This Act may be called the Madras Cultivating Tenants Protection (Amendment) Act, 1956. 6. XXX XXX XXX :- This Act may be called the Madras Cultivating Tenants Protection (Amendment) Act, 1956. 7. XXX XXX XXX :- This Act may be called the Madras Cultivating Tenants Protection (Amendment) Act, 1956. 8. Continuation in force of the principal Act :- The principal Act shall be deemed to have continued in force until the date of coming into force of this Act and the principal Act as amended by this Act shall continue in force for the period specified in sub-section (3) of section 1 of the principal Act as amended by this Act. 9. Repeal of Madras Act VI of 1954 :- (1) The South Kanara Cultivating Tenants Protection Act, 1954 (Madras Act VI of 1954), is hereby repealed. (2) Notwithstanding such repeal, all proceedings taken under the said Act and which are pending on the date of coming into force of this Act shall be disposed of by the Court before which such proceedings are pending as if this Act had not been passed. 10. Act to override Madras Act XIV of 1952 :- If any provision contained in the Tanjore Tenants and Pannaiyal Protection Act, 1952 (madras Act XIV of 1952), is repugnant to any provision contained in the principal Act as amended by this Act, the latter provision shall prevail and the former provision shall, to the extent of the repugnancy, be of no effect. 11. Transitory provision :- (1) Any application made to a Conciliation Officer under the Tanjore Tenants and Pannaiyal Protection Act, 1952 (Madras Act XIV of 1952), and pending on the date of the coming into force of this Act, shall, if it relates to a matter falling within the purview of the principal Act, as amended by this Act, be transferred to and disposed of by the Revenue Divisional Officer who would have had jurisdiction to entertain such application under the principal Act, as if it had been made thereunder, (2) All proceedings pending with the Revenue Court on the date of coming into force of this Act shall be disposed of by that Court as if this Act had not been passed. 12. Saving :- (1) Any proceeding under the principal Act which has been disposed of between the 27th September 1956 and the date of coming into force of this Act on the footing that the principal Act was not, in force at the relevant time, shall be re-opened and disposed of in accordance with the provisions of the principal Act. (2) Any cultivating tenant who has been evicted from any land between the dates referred to in sub-section (1) on the footing that the principal Act was not in force at the relevant time, shall, on applications be entitled to be restored to the possession of such land on the same terms as those applicable to the possession of it under the principal Act. (3) The provisions of section 4 of the principal Act shall, so far as may be, apply to an application made under sub-section (2).