Land Acquisition (Tamil Nadu Amendment) Act, 1980*
| [Tamil Nadu Act No. 41 of 1980]* | [26th November, 1980] |
An Act further to amend the Land Acquisition Act, 1894, in its application to the State of Tamil Nadu.
Be it enacted by the Legislature of the State of Tamil Nadu in the Thirty-first Year of the Republic of India as follows:-
* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 5th July, 1980, Part IV - Section 1, pages 118-119.
* Received the assent of the President on the list November, 1980, first published in the Tamil Nadu Government Gazette Extraordinary on the 26th November, 1980 Karthigai 11, Rowthiri-2011-Tiruvalluvar Aandu
1. Short title, extent and commencement.- (1) This Act may be called the Land Acquisition (Tamil Nadu Amendment) Act, 1980.
(2) It extends to the whole of the State of Tamil Nadu.
(3) Section 2 shall be deemed to have come into force on the 20th day of January, 1967.
2. Amendment of section 6, Central Act I of 1894.- In sub-section (1) of section 6 of the Land Acquisition Act, 1894 (Central Act I of 1894) (hereinafter referred to as the principal Act), to the first proviso, the following Explanation shall be added, namely:-
"Explanation.- In computing the period of three years specified in this proviso any period during which any action or proceeding to be taken in pursuance of the notification issued under sub-section (1) of section 4 is held up on account of stay or injunction by order of a court, shall be excluded:"
3. Validation of certain declarations.- Notwithstanding any judgment, decree or order of any court to the contrary, no declaration made under section 6 of the principal Act in respect of any land covered by a notification under sub-section (1) of section 4, published after the 20th day of January, 1967, shall be deemed to be invalid or ever to have become invalid on the ground that such declaration has been made after the expiry of three years from the date of publication of such notification, if the three years period aforesaid would not have ??? had the period covered by any stay or injunction granted by any court, in respect of any action or proceeding relating to such notification, been excluded in computing the said period of three years; and all suchdeclarations made and acts done or proceedings taken in pursuance of such declarations, shall be deemed to be and to have always been validly made, done or taken in accordance with law, as if section 2 of this Act had been in force, at all material times, when such declarations were made.