Tamil nadu act 011 of 1953 : Tamil Nadu Lignite (Acquisition of Land) Act, 1953

Preamble

[1[Tamil Nadu] Lignite (Acquisition of Land) Act, 1953]*

1[Tamil Nadu Act No. 11 of 1953]2[10th June, 1953]

An Act to provide for the acquisition of lands in the lignite-bearing areas in the South Arcot of district.

Whereas the State Government commenced mining operations in the lignite-bearing areas in the South Arcot of district on the 28th April, 1947 with a view to exploit and utilize the mineral;

And whereas it is necessary in acquiring lands in those areas to disregard speculative purchases of lands consequent on the prospect of their acquisition by the State Government;

And whereas the State Government had, in their Press Note, dated the 6th October, 1948, informed the public that legislation for the said purpose would be undertaken.;

It is hereby enacted as follows:-

1 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.

2 For Statement of Objects and Reasons, see Fort St. George Gazette, Part IV-A, dated the 11th March, 1953, page 29.

* Received the assent of the President on the 2nd June, 1953; first published in the Fort St. George Gazette on the 10th June, 1953

Section 1. Short title, extent and commencement

1. Short title, extent and commencement.- (1) This Act may be called the 1[Tamil Nadu] Lignite (Acquisition of Land) Act, 1953.

(2) It extends to the villages in the South Arcot district which are specified in the Schedule.

(3) It shall come into force on *such date as the State Government may, by notification in the †Fort St. George Gazette, appoint.

1 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.

* Came into force on the 20th August, 1953.

† Now the Tamil Nadu Government Gazette.

Section 2. Acquisition of lands in lignite-bearing

2. Acquisition of lands in lignite-bearing.- (1) The State Government shall be entitled to acquire any land in the areas to which this Act extends, for the purpose of exploiting and utilizing the mineral in such land.

(2) The acquisition shall be made in accordance with the provisions of the Land Acquisition Act, 1894 (Central Act I of 1894), subject to the following modifications:-

(i) In section 11 of the said Act, for the words, figures and brackets "and into the value of the land at the date of the publication of the notification under section 4, sub-section (1)", the words, figures, letters and brackets "and into the value of the land on the 28th April, 1947 and the value of any agricultural improvements on the land commenced, made or effected after that date and before the date of the publication of the notification under section 4, sub-section (1)" shall be deemed to have been substituted.

(ii) In section 17, sub-section (2), clause (b), of the said Act, as amended by 1[Tamil Nadu] Act XXI of 1948, after sub-clause (ii), the following shall be deemed to have been added, namely:-

"or

(iii) for the purpose of working lignite mines in the areas to which the 1[Tamil Nadu] Lignite (Acquisition of Land) Act, 1953, extends;".

(iv) In section 23, sub-section (1), for clause first, the following clause shall be deemed to have been substituted, namely:-

"first, the market value of the land on 28th April, 1947 and the value of any agricultural improvements on the land commenced, made or effected after that date and before the date of the publication of the notification under section 4, sub-section (1);".

1 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.

Section 3. Application of the Act to pending cases of acquisition

3. Application of the Act to pending cases of acquisition.- The provisions of section 2 shall, so far as may be, apply also to every case in which proceedings have been started before the commencement of this Act for the acquisition of any land in the areas to which this Act extends, provided that no award has been made by the Collector under section 11 of the Land Acquisition Act, 1894 (Central Act I of 1894), before such commencement.

Section 4. Power to make rules

4. Power to make rules.- (1) The State Government, may, by notification in the *Fort St. George Gazette, make rules to carry out the purposes of this Act.

(2) All rules made under this section shall be laid for not less than fourteen days before the Legislative Assembly of the State as soon as possible after they are made and shall be subject to such modifications, whether by way of repeal or amendment, as that Assembly may make during the session in which they are so laid.

* Now the Tamil Nadu Government Gazette.

Schedule

Schedule

THE SCHEDULE

[See section 1(2)]

Serial number. Village number. Name of village.
Vriddhachalam taluk.
1 280 Alandarkallai.
2 279 Ammeri.
3 278 Vadakkuvellore.
4 275 Ooroangalam.
5 170 Aziznagar.
6 283 Gangaikondan.
7 291 Periakurichi.
8 294 Sepplanathan.
9 292 Kilpadi.
10 290 Melpadi.
11 289 Managadhi.
12 288 Melpapanapattu.
13 293 Uyyakandaravi.
14 295 Kottagam.
15 287 Neyveli.
16 285 Veppankurichi.
17 286 Mummudisholagan.
18 273 Kammapuram.
19 272 Sathapadi.
20 271 Adanur.
21 270 Darmanallur.
22 269 Vilakapadi
23 268 Siruvarapur.
24 267 Puthur.
25 265 Kottumulai.
26 264 Peruvatappur.
27 260 Kiramangalam
28 263 Perundurai.
29 262 Othimedu.
30 261 T. Pavalangudi.
31 269 Kavanur.
32 258 Kodumanur.
33 257 Kilapalayam.
34 266 Devangudi.
35 256 Kinanur.
36 254 Tolur.
Cuddalore taluk.
37 70 Veludayanpattu.
38 69 Vadakumelur.
39 68 Vadakuthu.
40 51 Therkumelur.
41 52 Vanadarayapuram
42 53 Tenkuthu.
43 49 Kuraipettai.
44 48 Elavarasampattu.
45 50 Athipattu.
46 58 Nainakuppam.
47 56 Karunguli.
48 57 Kolakudi.
Chidambaram taluk.
49 12 Thurinjikollai.
50 11 Nellikollai.
51 10 Erumbur.
52 7 Chinna Nerkunam.
53 8 Veeramudayanatham.
54 310 Mudikondanallur.
55 314 Perur.
56 311 Kavalgudi.
57 312 Gudalaiyatham.
58 326 Puthur.
59 334 Kallipadi.
60 333 Kilpuliangudi.
61 4 Agaram Alambadi.
62 5 Adanur.
63 6 Peria Nerkunam.
64 3 Valayamadevikilpadi.
65 2 Valayamadevimelpadi.
66 1 Kathalai.
67 9 Anaivari.
68 309 Malavarayanallur.
69 313 Kanur.