Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1987*
| [Tamil Nadu Act No. 55 of 1987] | [18th December, 1987] |
An Act further to amend the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Thirty-eighth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 18th December, 1987 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1987.
(2) It shall be deemed to have come into force on the 15th July, 1987.
2. Declaration.- It is hereby declared that this Act is for giving effect to the policy of the State towards securing the principles laid down in clauses (b) and (c) of Article 39 of the Constitution.
3. Definition.- In this Act, "principal Act" means the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 (Tamil Nadu Act 58 of 1961), as subsequently modified.
4. Tamil Nadu Act 58 of 1961, as subsequently modified to have effect subject to modifications.- The principal Act shall have effect as if,-
(1) in section 37-B,-
(a) in the marginal heading, the words "or educational institution" had been omitted;
(b) in sub-section (1),-
(i) in clause (a), in sub-clause (ii), the word "or" occurring at the end had been omitted;
(ii) clause (b) had been omitted;
(iii) for the Explanation, the, following Explanation had been substituted, namely:-
"Explanation.- In this section,-
(A) "educational institution" means any college (including engineering or medical or agricultural or veterinary college) or any school or other equivalent institution or any poly technic institution;
(B) "hospital" means any place for the reception and treatment of persons suffering from illness or injury and includes my maternity home, asylum, infirmary, lying-in-hospital or any place for the reception and treatment of persons during convalescence, but does not include a dispensary."
(c) in sub-section (2), for the words "whether prospectively or retrospectively", the word "prospectively" had been substituted;
(d) in sub-section (3), in clause (a), the words "or educational institution or hospital as the case may be" had been omitted;
(2) in section 73, in clause (iv-A), the words "or educational institution or hospital" had been omitted.
5. Repeal and saving.- (1) The Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Ordinance, 1987 (Tamil Nadu Ordinance 4 of 1987), 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 or taken under the principal Act as amended by this Act.