Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment (Amendment) Act, 1989*
| [Tamil Nadu Act No. 30 of 1989] | [25th October, 1989] |
An Act further to amend the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1983
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fortieth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 17th October, 1989 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 614, dated October 25, 1989.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment (Amendment) Act, 1989.
(2) It shall come into force at once.
2. Amendment or section 3.- In the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1983, (Tamil Nadu Act 3 of 1984) in section 3, in Chapter X-A proposed to be inserted by, clause (f),-
(1) in section 77-C,-
(A) in sub-section (3), for the, expression "the Government after consultation with the Chief Justice of the High Court", the expression "the Governor of this State after consultation with the Chief Justice of India" shall be substituted;
(B) in sub-section (4),-
(a) in clause (a),-
(i) in sub-clause (ii), the word "or" occurring at the end shall be omitted;
(ii) sub-clause (iii) shall be omitted;
(b) in clause (b),-
(i) for sub-clause (i), the following sub-clause shall be substituted, namely:-
"(i) is or has been, or is qualified to be, a Judge of a High Court; or";
(ii) in sub-clause (iii), for the words "six years", the words "two years" shall be substituted;
(c) in clause (c), in sub-clause (ii), for the words "three years", the words "two years" shall be substituted;
(2) in section 77-D,-
(a) for sub-section (1), the following sub-section shall be substituted, namely:-
"(1) The Chairman, Vice-Chairman or other Member shall hold office as such for a term of five years from the date on which he enters upon his office, but shall be eligible for re-appointment for, another terra of five years:
Provided that no Chairman, Vice-Chairman or other Member shall hold office as such after he has attained,-
(a) in the case of the Chairman or Vice-Chairman, the age of sixty-five years, and
(b) in the case of any other Member, the age of sixty-two years.";
(b) in sub-section (3), in clause (a), for the word "Government", the words "Governor of the State" shall be substituted.