Madras City Tenants' Protection (Amendment) Act, 1994*
| [Tamil Nadu Act No. 2 of 1996] | [11th January, 1996] |
An Act further to amend the Madras City Tenants' Protection Act, 1981
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-fifth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 5th January, 1996 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 19, dated January 11, 1996.
1. Short title and commencement.- (1) This Act may be called the Madras City Tenants' Protection (Amendment) Act, 1994.
(2) It shall come into force at once.
2. Amendment of section 1.- In section 1 of the Madras City Tenants' Protection Act, 1921 (Tamil Nadu Act III of 1922) (hereinafter Amendment referred to as the principal Act), in sub-section (3), in the first proviso, after clause (e), the following clause shall be added, namely:-
"(f) by any religious institution or religious charity belonging to Hindu, Muslim, Christian or other religion.
Explanation.- For the purpose of this clause,-
(A) "religious institution" means any-
(i) temple;
(ii) math;
(iii) mosque;
(iv) church; or
(v) other place by whatever name known,
which is dedicated to, or for the benefit of, or used as of right by, any community or section thereof as a place of public religious worship;
(B) "religious charily" means a public charity associated with a religions festival of observation religious character (including a wakf associated with a religious festival or observance of religious character), whether it be connected with any religious institution or not:".
3. Certain pending proceedings to abate.- Every proceeding instituted by a tenant in respect of any land owned by any proceedings to religious institution or religious charity belonging to Hindu, Muslim, Christian or state other religion and pending before any court or other authority or officer on the date of the publication of this Act in the Tamil Nadu Government Gazette, shall, in so far as the proceeding relates to any matter falling within the scope of the principal Act, as amended by this Act, in respect of such land, abate, and all rights and privileges which may have accrued to that tenant in respect of any such land and subsisting immediately before the said date shall in so far as such rights and privileges relate to any matter falling within the scope of the principal Act, as amended by this Act, cease and determine and shall not be enforceable:
Provided that nothing contained in this section shall be deemed to invalidate any soft off proceeding it which a decree of order passed has been executed or satined in full before the said date.