Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras Cultivating Tenants Protection (Amendment) Act, 1958 19 of 1958 [24 September 1958] CONTENTS 1. Short title 2. Amendment of section 1, Madras Act XXV of 1955 3. Insertion of new-section 6-C in Madras Act XXV of 1955 Madras Cultivating Tenants Protection (Amendment) Act, 1958 19 of 1958 [24 September 1958] PREAMBLE An Act further to amend the Madras Cultivating Tenants Protection Act, 1955. WHEREAS it is expedient further to Amend the Madras Cultivating Tenants Protection Act, 1965 (Madras Act XXV of 1955), for the purposes hereinafter appearing; BE it enacted in the Ninth Year of the Republic of India as follows:- - 1. For Statement of Objects and Reasons, see, Fort St. George Gazette Extraordinary, dated the 12th February 1958, part IV-A, page 438. 1. Short title :- This Act may be called the "Madras Cultivating Tenants Protection (Amendment) Act, 1958." 2. Amendment of section 1, Madras Act XXV of 1955 :- I n sub-section (3) of section 1 of the Madras Cultivating Tenants Protection Act, 1955 (Madras Act XXV of 1955) (hereinafter referred to as the principal Act), for the words "for a period of three years", the words "for a period of four years" shall be substituted. 3. Insertion of new-section 6-C in Madras Act XXV of 1955 :- After section 6-B of the principal Act, the following section shall be inserted, namely:-- "6-C. Transfer of application or other proceeding by High Court.-- (1) on the application of any of the parties and after notice to the parties and after hearing such of them as desire to be heard, or of its own motion without such notice, the High Court may at any stage transfer any application or other proceeding under this Act pending before any Revenue Divisional Officer in any district for disposal to any other Revenue Divisional Officer in the same district. (2) Where any application or other proceeding has been transferred under sub-section (1), the Revenue Divisional Officer who thereafter holds the inquiry may, subject to any special directions in the case of an order of transfer, either hold the inquiry de novo or proceed from the point at which the application or other proceeding stood when it was transferred".