Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Amendment Act, 1980*
| [Tamil Nadu Act No. 17 of 1980]* | [26th April, 1980] |
An Act further to amend the Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956.
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, date the 7th February, 1980 Part IV-Section 1, Page 66.
* Received the assent of the President on the 22nd April, 1980, first published in the Tamil Nadu Government Gazette Extraordinary on the 26th April, 1980 (??? 14, Rowthiri-2011-Thiruvalluar Aandu)
1. Short title.- This Act may be called the Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Amendment Act, 1980.
2. Declaration.- It is hereby declared that this Act is for giving effect to the policy of the State towards securing the principles laid down in Part IV, and in particular clause (c) of Article 39, and Article 46 of the Constitution.
3. Amendment of section 3, Tamil Nadu Act XXIV of 1956.- In sub-section (4) of section 3 of the Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956 (Tamil Nadu Act XXIV of 1956) (hereinafter referred to as the principal Act), for the expression "Subject to the proviso to sub-section (2) of section 4, all the cultivation expenses" the expression "All the cultivation expenses" shall be substituted.
4. Amendment of section 4, Tamil Nadu Act XXIV of 1956.- In section 4 of the principal Act,-
(1) for sub-section (1), the following sub-section shall be substituted, namely:-
"(1) Fair rent shall be 25 per cent of the normal gross produce or its value in money.";
(2) sub-section (2) shall be omitted.
5. Amendment of section 6, Tamil Nadu Act XXIV of 1956.- Section 6 of the principal Act shall be renumbered as sub-section (1) of that section and after sub-section (1) as so renumbered, the following sub-section shall be added, namely:-
"(2) Where fair rent has been determined under this Act, in respect of any land before the date of the publication of the Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Amendment Act, 1980, in the Tamil Nadu Government Gazette, and such fair rent is in excess of the fair rent specified in section 4, as amended by the said Amendment Act, then, notwithstanding anything contained in sub-section (1), on and from the said date, the fair rent so determined shall, in respect of that date and any period after that date, stand ??? to the fair rent specified the said section 4, as amended by that Amendment Act."
6. Amendment of section 15, Tamil Nadu Act XXIV of 1956.- In section 15 of the principal Act, the word "sugarcane" shall be omitted.