Tamil Nadu Cultivating Tenants Protection and Payment of Fair Rent (Amendment) Act, 1979*
| [Tamil Nadu Act No. 7 of 1980]* | [10th March, 1980] |
An Act further to amend the Tamil Nadu Cultivating Tenants Protection Act, 1955 and 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 Thirtieth Year of the Republic of India as follows:-
* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette dated the 27th October, 1979, Part IV - Section 1, page 368.
* Received the assent of the President on the 7th March, 1980, first published in the Tamil Nadu Government Gazette Extraordinary on the 10th March, 1980 Masi 27, Chitharthi-2011 ??? Aandu
1. Short title.- This Act may be called the Tamil Nadu Cultivating Tenants Protection and Payment of Fair Rent (Amendment) Act, 1979.
2. Amendment of Tamil Nadu Act XXV of 1955.- In the Tamil Nadu Cultivating Tenants Protection Act, 1955 (Tamil Nadu Act XXV of 1955), after section 7, the following section shall be and shall be deemed always to have been added, namely:-
"8. Act not to apply to lands owned by Central Government, State Governments, etc.- Nothing contained in this Act shall apply to any land owned or taken on lease by,-
(i) the Central Government or any State Government or any local authority or
(ii) any company or corporation owned or controlled by the Central Government or any State Government or
(iii) any University constituted by any law.".
3. Amendment of Tamil Nadu Act XXIV of 1956.- In the Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956 (Tamil Nadu Act XXIV of 1956), after section 18, the following section shall be and shall be deemed always to have been added, namely:-
"19. Act not to apply to lands owned by Central Government, State Governments, etc.- Nothing contained in this Act shall apply to any land owned or taken on lease by,-
(i) the Central Government or any State Government or any local authority; or
(ii) any company or corporation owned or controlled by the Central Government or any State Government; or
(iii) any University constituted by any law".