Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1998*
| [Tamil Nadu Act No. 36 of 1998] | [3rd November, 1998] |
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-ninth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 27th October, 1998 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 628, dated November 3, 1998.
1. Short title.- This Act may be called the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1998.
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. Tamil Nadu Act 58 of 1961, as subsequently modified, to have effect subject to modification.- The Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 (Tamil Nadu Act 58 of ???), as subsequently modified, shall have effect, as if,-
(a) in section 7, after the proviso, the following Explanation had been added, namely
"Explanation.- Notwithstanding anything contained in this Act, for the purpose of this proviso, "acre" means ordinary acre.".
(b) in section 62, after the fourth proviso, the following Explanation had been added, namely:-
"Explanation.- Notwithstanding anything contained in this Act, for the purpose of the third proviso "acre" means ordinary acre.".