Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Third Amendment Act, 1998*
| [Tamil Nadu Act No. 7 of 1999] | [1st April, 1999] |
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 18th March, 1999 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 269, dated April 1, 1999.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Third Amendment Act, 1998.
(2) It shall come into force at once.
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 in section 108,-
(a) in clause (a), for the words "twenty-five rupees", the words "one hundred rupees" had been substituted;
(b) in clause (b), for the words "five rupees", the words "one hundred rupees" had been substituted;
(c) in clause (c), for the words "twenty-five rupees", the words "one hundred rupees" had been substituted;
(d) for clause (d), the following clause had been substituted, namely:-
"(d) any application for revision by in Land Commissioner under section 82, shall be one hundred rupees";
(e) in clause (e), for the words "ten rupees", the words "one hundred rupees" had been substituted.