DISCLAIMER: This document is being furnished to you for your information by PRS Legislative Research (PRS). The contents of this document have been obtained from sources PRS believes to be reliable. These contents have not been independently verified, and PRS makes no representation or warranty as to the accuracy, completeness or correctness. In some cases the Principal Act and/or Amendment Act may not be available. Principal Acts may or may not include subsequent amendments. For authoritative text, please contact the relevant state department concerned or refer to the latest government publication or the gazette notification. Any person using this material should take their own professional and legal advice before acting on any information contained in this document. PRS or any persons connected with it do not accept any liability arising from the use of this document. PRS or any persons connected with it shall not be in any way responsible for any loss, damage, or distress to any person on account of any action taken or not taken on the basis of this document. The Tamil Nadu Cultivating Tenants (Special Provisions) Amendment Act,
1985
Act 41 of 1985 Keyword(s):
Evicted Cultivating Tenants
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(I).~$RNA~E~~T OF T.4HiI NdDD 1985 - - -. - - - -. . - Til\l\,AIL NADU
E":IT:?,AOKDINARY PUBLISHED BY AUTHORITY
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No. 3261 MADRAS, MONDAY* AUGUST 26, 1985 AAVANI 10, KUROTHANA, THIRUVALLUVAR AANDU-2016 Part IV-Section 2
N ~ u Acts and &dimmas '
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The following Act of the Tamil Nadu Legislature received the
assent of the President on tha 2lst August 1985 and his hereby publisl~cd for gcrleral information :-
ACT No. 41 OF 1985 An Xct to ~ n z e ~ z d the Tamil Nadu Ctrltivating Tenanjs C (Spccial Provisions) Act, 1984.
BE it enacted by the Legislature of the State of Tamil Nadu in the
Thirty-sixth Ywr of the Republic of India as fdflows:-
1. Short title arzd commencement.-(1) This Act may 6~ cala the
Tamil Nadu Cultivating Tenants (Special Provisions) Amendmen* .4ct, 19851
(2) The provisiot~s of this Act, except sadions 4 and 5, shall bb
deemed to have come into force on the 1st July 1984.
12. Ilccloi.aiior~.-lt is hcreby declared that this Act is for giving
tffcct to the policy of the State towards securing the principles laid
down in clanhc (c) of Article 39 of the Constitution.
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e first instalment, on 'or before the 15th Nove~nber 1985; )I -the third instalment, on or before tht: 15th November 1986;
'the fourth instalment, oa o'r before the 31st March 1987. ".
anding anything contaked in the principal Act,- where. a.decree has been passed on or after the 1st July
before the date of the publication of this Act in the Tamil
vernment Gazette, on the grou'nd that the cultivating tenant ;fa!iled. to pay the ,first, second and third instalments of the arrears
rmb referred to ~II silb-section (1) of section 5 of the principal Act, or:,before the 30t.h June 1984, 31st D'ecember 1384 and 30th June rapectively, such decree shall not be executed, unless such culti-
g tenant fails to make the paymert of the said instalmen& on r before the 15th November 1985, 31st march 1986 and 15th Novern- 1986, respectively ;
(b) where anh suit ha,s been filed on. or after the 1st July 84 and panding on the date of the publication of this Act in the
il N d u Governmerzt Gazette, fo~r the recovery of the first, second instalments a€ the arrears of rent refeired to in claust: (=), shall pass a decree for the payment of such instalments as
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1985, tlic f i r . . , i , secoild and third instalments respectively, of the ar 01 rent rclcrred to in sub-section (1) of section 5 of the principal' shall, on application to s he competent authority, within such periQ
may bc prescribeti, be entitled to be restored to po~seSsion of su~h
land a~ic! to iloltl i t with all the rights and subject to all the liabilities of a cultivatirlg tenant under the Tcnants Protection Act or, under th8
Public Trusts Act, as the case may be.
(2) Tlie provision:, of sub-section (4) of section 4 of the T e W
Protcctior~ 4 c t or, a5 the case may be, sub-section (2) of sectiorr 20 d
t11c Public -1 rusts Act shall, so far as may be, apply to appl'icarjm
under sub-section ( 1 ) .
(By order of the Govt:rnor.)
S. TrADIVbJX, 4
9lomnzissioner. auld Secretary to Government, Law Department.
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