Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1994*
| [Tamil Nadu Act No. 47 of 1994] | [12th August, 1994] |
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 Forty-fifth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 12th August, 1994 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, 1994.
(2) Clause (1) of section 3 shall be deemed to have come into force on the 24th day of July, 1991.
2. 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.
3. 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 77-C, after sub-section (5), the following sub-section had been inserted, namely:-
"(6)(a) In the event of the occurrence of any Vacancy in the office of the Chairman by reason of his death, resignation or otherwise, the Vice-Chairman shall act as the Chairman until the date on which a new Chairman, appointed in accordance with the provisions of this Act to fill such vacancy, enters upon his office.
(b) When the Chairman is unable to discharge his functions owing to absence, illness or any other cause, the Vice-Chairman shall discharge the functions of the Chairman until the date on which the Chairman resumes his duties.".
(2) in section 77-D, after sub-section (2), the following sub-section had been inserted, namely:-
"(2-A) The Chairman, Vice-Chairman or other Member may, by notice in writing under his hand addressed to the Governor of the State, resign his office:
Provided that the Chairman, Vice-Chairman or other Member shall, unless he is permitted by the Governor of the State to relinquish his office sooner, continue to hold office until the expiry of three months from the date of receipt of such notice or until a person duly appointed as his successor enters upon his office or until the expiry of his term of office, whichever is the earliest.".
4. Validation.- Anything done or any action or proceeding taken or any order made by the Vice-Chairman of the Tamil Nadu Land Reforms Special Appellate Tribunal, under the principal Act, at any time on or after the 24th day of July, 1991 and before the date of the publication of this Act in the Tamil Nadu Government Gazette, shall, for all purposes, be deemed to be, and to hive always been, validly done or taken or made in accordance with law, as if section 77-C of the principal Act as amended by this Act, had been in force at all material times when such thing or action or order was done or taken or made and shall not be liable to be questioned in any court of law.