Tamil nadu act 002 of 1914 : Tamil Nadu Land Revenue Assessment (Amendment) Act, 1914

Preamble

1(Tamil Nadu) Land Revenue Assessment (Amendment) Act, 1914*

1[Tamil Nadu Act No. 2 of 1914]2[12th May, 1914]

An Act to amend the 1[Tamil Nadu] Land Revenue Assessment Act, 1876

Whereas it is expedient that persona other than District Collectors should be authorized to exercise the powers and perform the duties referred to in the 1[Tamil Nadu] Land Revenue Assessment Act, 1876 (1(Tamil Nadu) Act I of 1876); It is hereby enacted as follows:-

1 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1989, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1909, which came into force on the 14th January, 1969.

2 For Statement of Objects and Reasons see Fort St. Georg Gazette, 1914, Pt. IV, p. 1; for Report of Select Committee, see ibid, p. 231; and for Proceedings in Council, see ibid, pp. 138 and 688.

* Received the assent of the Governor on the 6th April, 1914 and that of the Governor-General on the 22nd April, 1914; the assent of the Governor-General was first published in the Fort St. George Gazette of the 12th May, 1914

Section 1. Short title

1. Short title.- This Act may be called "the 1[Tamil Nadu] Land Revenue Assessment (Amendment) Act, 1914."

1 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1989, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1909, which came into force on the 14th January, 1969.

Section 2. Definition of the term "Collector"

2. Definition of the term "Collector".- The words "Collector of the district" and "Collector" in the 1[Tamil Nadu] Land Revenue Assessment Act, 1876 (1(Tamil Nadu) Act I of 1876), shall include any officer who may hereafter be empowered by the 3[State Government] to exercise the functions of a District Collector in respect of alienated portions of any permanently-settled estate and shall be deemed to have always included any officer who has heretofore exercised such functions.

1 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1989, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1909, which came into force on the 14th January, 1969.

3 The words "Provincial Government" were substituted for the words "Governor in Council" by the Adaptation Order of 1937 and the word "State" was substituted for "Provincial" by the Adaptation Order of 1960.

Section 3. Right of suit regarding Act and orders hereby validation

3. Right of suit regarding Act and orders hereby validation.- Notwithstanding anything in the India Limitation Act, 1908 (Central Act IX of 1908) *any person aggrieved-

(a) by the fact of the separate registration between the first day of January, 1912 and the commencement of this Act by an officer other than the Collector of the district of any portion of a permanently-settled estate or.

(b) by the refusal between the said dates by such order to register any portion of a permanently settles estate, may within 12 months after the commencement of this Act sue in a civil court for a decree that such registration ought not to be made or ought to be made, as the case may be.

* Please see now the Limitation Act, 1960, Control Act 36 of 1963.

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