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Keyword(s):
Cultivating Tenant, Public Trusts Act, Tenants Protection Act
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214, k!:'. . TAMIL NADU GOVERNMBNT GAZETTE EPRAoWINARY .. . The following Act of thc Tamil Nsldu Lcgislativc Asscrnbly rcccived the
T : , I . . assent ol: the Presidc~~t on ~ l i c 241h Novembcr 1989 and is llercby publist~ed ior general information :- . , . .
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r.'; ,. r , . . . . . . ". - / '"' - , ' 3,:. . , ACT No, 41 OF 1989 .! , ( , k
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I ' An 2 c t to pmvids lor the protection from evicrion of cUIijvatlng tenants who ore
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in arrears with respect to the rent ppyable 10 the 7undEords.
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BE $ e d a c t ~ by tbc Le&lative ~ r s e m b ~ ~ of the state of Tamil Nadu in the :
Fortieth Yesr of the Republic of India; as followa ': -
ct may ba called the Tamil Nadu Cultivating Tenants
Eviction) Act, 1989. . . I . . I
(2) ' It extends to t h ~ whole of tho State of T a d Nadu. 7, r,P' .
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'(3) I t ihal l ' be deemed 'to have' coqe into force on fhe 1st b y of d' shall remain in fbr& up. to and inclusive of tho 31st: day. . . , -
3-q., ;: ,
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C -. (4) Upon the expiry of thia Act, the provisions of section 8 of Tamil Nadu Qenerd Clause8 Act, 1891 ahall .apply aa if this Act had
I . L A , repealed by aa. Tamil Nailu , <, ,. . . . . . . . . . . - . . . . . . , \ * . . ' .-
2. I ; this Act, unless the context otherwise requires,- ?7 , ( a ) I' cultlvnting tenant '' means
(i) a cullivodni tenant a& defined in clause (oa) of ~&fidii 2 of tEie Tenantq Protection Act ; or
'(ij) a m~ltjunting tenant as d&cd in clnl~sc! ( 5 ) of sediori b Public Trusts Act ;
' ( b ) "Public Trusts Act" rnw -the. Tnmil Nadu ~ u h i i d This&
- (Regulation of Administration of ~@cu~lb;al Lands) Act, 1951 ; . mb , .. , ' " --?i) " Tenants Protcdion Act '' means the Tnrnil ~ n d u Cul6 Tenants Protection Act. ?.955 ;
(d)' .nardi,md expreSsion6ured &id n o t defined'in this Act liut-QdWd
- .. in Tenants Protection Act or in the PuhIic Trusta Act"ehdl 'h'ave the
meaninm resppectiv~ly. assigned to them in~the Tenants -Protection ;Actdoi:in tl?)
. . . . Publip ;Tsists &t.. as tbe case, maj . bG. '7 3. During the continunnce of this Act,- -
(i) no application under the Tenants Protection Act or under Chapter
IlI of f ie Public Trust3 Act shall br? made by, or at the instonce of n landlod ar a Pnl~lic tn~st, for tho eviction of a cultivatin~?; tenant from his holdina ar any part ther~nf on the pound that' the cultivatin~ tenant is in amear with' respect to thc rent, payable to the Inndlord or to the public trust, as the ~ q s e mny lie ;
-,p,'" ' A b., '- , , , '(ii)' nn cultivating tenant shdl b'e evicted from his h'olding m any part tlicreof hv or a t the instance of the landlord or the public tmt concerned, 2.:
k;~,: , mhethek in exe~.ution of a 'decree or order of R 'Court or ooth'ertvi.4e on th'e
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ground that the cultivnting tenant is in w e e r with respect to the. sent payable
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' -4. [a) ! All. applications rmder tho Tenants Protection A'ct or . under chapter .ITI of !the ~Rdblic 'Wmsts Act j and :;
- ( b ) ' d hi&' proceding i in execntion of decreea or ordem and other :proceedings,
'.for xheteviotiun ,of :a dtivating tenant, on the gr&d that he is in a m r .with .respedt:to the aent papble to the landlord -or. to the public tm&, a~ the .case may 'be, ;and .pending before a Revenne Dipidond OBcer,. an aathmised .officer, -a C m '-or other authoriv, as the cnse may be, 0lIB;U @and stayed.
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5. In computhg the period of limitationtor l$nit ,of time prwcribd for :a suit or an application for the eiictim of a cultivating hant or an applieac -tion for tha exec~tion of a decree or order for mch eviction, the time aging -,which he wns by sections 3 .and 4 from 'eviction &all be acluded . ,, , . .
Explu~~ah'on.-A decrce or order &ill ,be'dkmed b be a dscree or order- 'for the dc t ion of a cultivating tenant, notwithstanding &at any other relief is also ,-tea by such .defirea or order, . , I .
$, A11 epplicatlona for the eviction of a cultivating tsnmt under thg 'Tenanh ' ~rotection Act or under Chapter I!I #. the Public Trum Act. aa -the .case maay,be, and all @ti and proceedingg,stayed qnder tbis Act, W,
:after fhe ekpiiklion 'of tbis'Act, be prdceaded-~tIi hbject t r b the pr0rSons
-of any law' + h i d may &cn be in force, &om %he Btage which had been &ed
mhcn tho application, d t or proceeding waa m e d . ,
7. (1) AD^ cn~tivatiig tenslnt who had heen evicted from-any, land on ,-or after the l 8 t day m€ Octobcr 1986, but before the date of the publication of
rhii Act in ' the Tam3 N d ~ c Gwemment Gazstt&,- on the ground tht mch
' cultivating tenant mas in a r r w with respect to the rent payable to the land- lord or the public -, as the case may h e slid, m application to the Revenne BvisionaI Officer or the authorised officer, ad the case may b&, within a period of three months after the dote of such publication; be entitled to be restored To ppnssession of such Jand and to hold it with all the righb and subject to
'rill the 'Iiahilities of a cnltivnting tenant under the Tenants Protection Act or under the PubJic Tmsts Ad, as the ease mag ,lie :.
Provided that thc applienfion may be meivcd after the period of three months aforcsiid, hut bcforc tho expiry of this Act, 'if the applicmt satisfies 'the Revenue llivisionnl Officer or the aufhorised officer, as the case may be,,
hat he h a d suficicnt C A ~ I I ~ C for not maling the appIication 'within the said
period of three rnontli~
(2) The . provisions of ' sub-section -'(4)' of section & of the Ten& Proteetion.Act or, as the c u e may bc, sub-se.ction '421 of section 20 of the Public Trusts Act shall, so far as may be, apply to an application . . under sub-section ( 1 ) .
8. The proPisions of this Act s h ~ U have effect notwitbstnnding anythiag inconsislent therewith eontaineii in the Tenants Protection Act, the Pnblil:
-1'msts Act, t h e Tamil Nndu Cultivating Tenants Arrenrs of R e n ~ ':%lief)
Act, 1980, the Tamil Nadu Cyclone and Flood 'Affected Arcas Cdtivating
Tenants Arrears of Rent (Relief) Act, 1980, ihe Tamil Nadu Cdtivating Tenonis' (Special Provisions) Act, 1984, the Tamil Nadu Cyclone and Flood
Mfected Arens Cultivating Tcnazlta {Special Provisions) Act, 1986, the Coda
uf Civil Proecdure, 1908 or in any other lam for the t h e being in force, or
any custom, usage or contract, or decree or order of a Court or other authority. _ >
L t (Hy order of the OoVemoi.)'. 7
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