Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Third Amendment Act, 1972*
| [Tamil Nadu Act No. 37 of 1972]* | [14th December, 1972] |
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 3rd April, 1972 Part IV-Section 3, Pages 103-104.
* Received the assent of the President on the 8th December, 1972, first published in the Tamil Nadu Government Gazette Extraordinary on the 14th December, 1972 Karthigai 30, Parithapi (2003-Tiruvalluvar Andu))
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Third Amendment Act, 1972.
(2) It shall be deemed to have come into force on the 1st day of March, 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 lection 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. Act to override Tamil Nadu Act 57 of 1961.- The provisions of this Act shall have effect notwithstanding anything inconsistent therewith contained in the Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961 (Tamil Nadu Act 57 of 1961).