Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Second Amendment Act, 1987*
| [Tamil Nadu Act No. 4 of 1988] | [20th May, 1988] |
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 13th May, 1988 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 96, dated May 20, 1988.
1. Short title.- This Act may be called the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Second Amendment Act, 1987.
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,-
(a) in section 85, in sub-section (1), for the words "two hundred rapes", the words "two thousand rupees" had been substituted;
(b) in section 86, for the words "two hundred rupees", the words "two thousand rupee" had been substituted;
(c) in section 87, for the words "one thousand rupees", the words "two thousand rupees" had been substituted;
(d) in section 88, for the words "one thousand rupees", the words "two thousand rupees" had been substituted;
(e) in section 89, for the words "one thousand rupees", the words "two thousand rupees" had been substituted;
(f) in section 90, for the words "five hundred rupees", the words "two thousand rupees" had been substituted;
(g) in section 91, for the words "one thousand rupees" the words "two thousand rupees" had been substituted.