Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Fifth Amendment Act, 1972*
| [Tamil Nadu Act No. 10 of 1974]* | [28th February, 1974] |
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 Twenty-third Year of the Republic of India as follows:-
* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 22nd August, 1972, Part IV-Section 3, Pages 435-436.
* Received the assent of the President on the 15th February, 1974, first published in the Tamil Nadu Government Gazette Extraordinary on the 28th February, 1974 (Masi 16, Piramathisa (2005-Tiruvalluvar Andu))
1. Short title.- This Act may be called the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Fifth Amendment Act, 1972.
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. [The amendments made by this section have already been incorporated in the principal Act, namely, the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 (Tamil Nadu Act 58 of 1961).]
4. Validation.- Notwithstanding anything contained in any judgment, decree or order of any court or other authority, all acts done and proceedings taken by any officer or authority under the principal Act, before the date of the publication of this Act in the Tamil Nadu Government Gazette, on the basis that plantain trees did not fall within "orchard" or "tope" as defined in clause (32) or (47) respectively of section 3 of the principal Act, shall for all purposes be deemed to be and to have always been validly done or taken in accordance with law as if section 3(1) of this Act had been in force at all material times when such acts or proceedings were done or taken.