Tamil Nadu Agricultural Lands Record of Tenancy Rights (Amendment) Act, 1975*
| [Tamil Nadu Act No. 26 of 1975]* | [2nd August, 1975] |
An Act further to amend the Tamil Nadu Agricultural Lands Record of Tenancy Rights Act, 1969
Be it enacted by the Legislature of the State of Tamil Nadu in the Twenty-sixth Year of the Republic of India as follows:-
* Received the assent of the President on the 30th July, 1975, first published in the Tamil Nadu Government Gazette Extraordinary on the 2nd August, 1975 (Adi 17, Iratchasa (2006-Tiruvalluvar Andu))
* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 18th December, 1974, Part IV-Section 1, Page 312.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Agricultural Lands Record of Tenancy Rights (Amendment) Act, 1975.
(2) It shall be deemed to have come into force on the 8th September, 1971.
2.- [The amendments made by this section have already been incorporated in the principal Act, namely, the Tamil Nadu Agricultural Lands Record of Tenancy Rights Act, 1969 (Tamil Nadu Act 10 of 1969).]
3. Validation.- Notwithstanding anything contained in any judgment, decree or order of any court or other authority, all acts done and proceedings taken by any officer or authority under the principal Act before the date of publication of this Act in the Tamil Nadu Government Gazette, on the basis that the definition of tenant in clause (8) of section 2 of the principal Act as in force immediately before the date of such publication, had included all categories of persons specified in sub-clause (ii) of clause (8) of section 2 of the principal Act as amended by this Act shall, for all purposes be deemed to be and to have always been validly done or taken in accordance with law as if this Act had been in force at all material times when such acts or proceedings were done or taken.