INDIAN
PARTNERSHIP (TAMIL NADU AMENDMENT) ACT, 1959
Preamble - INDIAN PARTNERSHIP (TAMIL NADU AMENDMENT) ACT, 1959
[1]THE
INDIAN PARTNERSHIP (TAMIL NADU AMENDMENT) ACT, 1959
[ 11th November, 1959]
PREAMBLE
An Act further to amend the Indian Partnership Act, 1932, in its
application to the [4]State of Tamil Nadu].
Whereas it is expedient
further to amend the Indian Partnership Act, 1932 (Central Act IX of 1932), in
its application to the [5]
[State of Tamil Nadu] for the purposes hereinafter appearing;
Be it enacted in the Tenth
Year of the Republic of India as follows:-
Section 1 - Short title and extent
(1)
This Act may be called the Indian Partnership ([6]
[Tamil Nadu] Amendment) Act, 1959.
(2)
It extends to the whole of the 3[State of Tamil Nadu].
Section 2 - Amendment of section 59-A, Central Act IX of 1932
In sub-section (1) of
section 59-A of the Indian Partnership Act, 1932 (Central Act IX of 1932),-
(i)
in the first paragraph, for the words "by reason of the
reorganization of States", the words, figures and brackets "by reason
of the formation of the State of Andhra of the addition of the Bellary district
to the State of Mysore under the Andhra State Act, 1953 (Central Act XXX of
1953), or of the reorganization of States under the States Reorganization Act,
1956 (Central Act 37 of 1956) 2[or of the alteration of boundaries under the
Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959 (Central Act 56
of 1959)]" shall be substituted;
(ii)
in the proviso, for the word "shall", the word"
ay" shall be substituted.
[1] These
words were substituted for the word "Madras" by the Tamil Nadu
Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws
(Second Amendment) Order, 1969.
[2] These
words were substituted for the word "Madras" by the Tamil Nadu
Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws
(Second Amendment) Order, 1969.
[3] For
Statement of Objects and Reasons, see Fort St. George Gazette, dated the 19th
August 1959, Part IV-A, pages 279-280.
[4] This
expression was substituted for the expression "State of Madras" by
the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu
Adaptation of Laws (Second Amendment) Order, 1969.
[5] This expression
was substituted for the expression "State of Madras" by the Tamil
Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of
Laws (Second Amendment) Order, 1969.
[6] . These
words, brackets and figures were inserted by paragraph 3 of, and the Schedule
to, the Madras Adaptation of Laws Order, 1961.