Tamil Nadu Bhoodan Yagna (Amendment) Act, 2000*
| [Tamil Nadu Act No. 37 of 2000] | [3rd December, 2000] |
An Act further to amend the Tamil Nadu Bhoodan Yagna Act, 1958
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-first year of the Republic of India as follows:-
* Received the assent of the Governor on the 3rd December, 2000 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Bhoodan Yagna (Amendment) Act, 2000.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 2.- In section 2 of the Tamil Nadu Bhoodan Yagna Act, 1958 (hereinafter referred to as the principal Act), in clause (f), for the expression "three hundred rupees", the expression "such sum not exceeding twenty-five thousand rupees, as may be prescribed" shall be substituted.
3. Insertion of new section 17-A.- After section 17 of the principal Act, the following section shall be inserted, namely:-
"17-A. Permission to exchange the donated land.-Notwithstanding anything contained in this Act, the Government may, if the circumstances so warrant, permit the exchange of the land already donated to, and vested in, the State Board, with an alternate land, by the donor or his legal heirs, as the case may be, in such manner as may be prescribed, subject to the following conditions, namely:-
(a) the alternate land shall be of equivalent value;
(b) there shall be no encumbrance on the alternate land;
(c) the donor or his legal heirs shall be competent to transfer such alternate land;
(d) there shall not be any arrear of land revenue or tax or any amount due to the Government or other authority;
(e) the land already donated had not been assigned to any person or authority under this Act.".
4. Amendment of section 19.- In section 19 of the principal Act.
(1) in sub-section (1),-
(a) after the expression "willing to cultivate the land", the expression "or to a houseless poor person as house site" shall be inserted;
(b) the following Explanation shall be added, namely:-
"Explanation.-For the purpose of this sub-section, "houseless poor person" means a person who does not own any house or house-site and whose annual income does not exceed such sum not exceeding twenty-five thousand rupees, as may be prescribed."
after sub-section (2), the following sub-section shall be added, namely:-
"(3) Notwithstanding anything contained in this section the Government may, on the recommendation of the State Board, grant any land vested in that Board to any person or institution for any public purpose subject to such condition as they deem fit after collecting double the market value of such land."