Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1981*
| [Tamil Nadu Act No. 59 of 1981]* | [23rd September, 1981] |
An Act further to amend the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961.
Be it enacted by the Legislature of the State of Tamil Nadu in the Thirty-second Year of the Republic of India as follows:-
* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated 21st August, 1981. Part IV-Section 1, pages 621-622.
* Received the assent of the President on the 19th September, 1981, first published in the Tamil Nadu Government Gazette Extraordinary on the 23rd September, 1981 (Purattasi 7, Thunmathi-2012-Tiruvalluvar Aandu)
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1981.
(2)(a) The provisions of this Act, except clause (a) of section 2, shall be deemed to have come into force on the 30th June, 1981.
(b) Clause (a) of section 2 shall be deemed to have come into force on the 15th January, 1972.
2. Tamil Nadu Act 58 of 1961, as subsequently modified, to have effect subject to modifications.- The Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 (Tamil Nadu Act 58 of 1961), as subsequently modified, shall have effect as if, in section 94-B,-
(a) in sub-section (1), for the words "seven years" the words "eight years" had been substituted;
(b) to sub-section (1), the following proviso had been added, namely:-
"Provided that where the said corporation is of opinion that any land held by it under any such contract of tenancy, is no longer required for the purposes of that corporation, then the said corporation may terminate such contract of tenancy in respect of such land, and release such land to the landowner concerned.".
3. Repeal and saving.- (1) The Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Ordinance, 1981 (Tamil Nadu Ordinance 8 of 1981), is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done of taken under the corresponding provisions of the principal Act, as amended by this Act.