Tamil Nadu Land Encroachment (Amendment) Act, 1993*
| [Tamil Nadu Act No. 1 of 1996] | [10th January, 1996] |
An Act further to amend the Tamil Nadu Land Encroachment Act, 1905
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-fourth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 3rd January, 1996 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 14, dated January 10, 1996.
1. Short title.- This Act may be called the Tamil Nadu Land Encroachment (Amendment) Act, 1993.
2. Amendment section 4.- In section 4 of the Tamil Nadu Land Encroachment Act, 1905 (Tamil Nadu Act III of 1934) (hereinafter referred to as the principal Act), the words "and shall not be questioned in any civil court" shall be omitted.
3. Amendment sections 10, 1 and 10-B.- In sections 10, 10-A and 10-B of the principal Act, for the words "Board of Revenue" wherever they occur, the words "Commissioner of Land Administration" shall be substituted.
4. Substitution sections 14.- For sections 14 of the principal Act, the follow in sections shall be namely:-
"14. Bar of jurisdiction of costs- ??? law for the time being in force no order passed or ??? authority or the State Government under this Act shall be ??? court, in any suit or application and no injunction shall granted ??? respect of any taken or to be taken by such offer or authority Government in pursuance of any power conferred by or under this Act.
Construction of references.- In the application of any rule, by-law, regulation, notification to made or issued under the principal Act, any refers ice to the Board of ??? the context otherwise requires, be deemed to be a ??? Commissioner of Land Administration.