Tamil Nadu Urban Land (Ceiling And Regulation) Amendment Act, 1979*
| [Tamil Nadu Act No. 14 of 1979]* | [22nd March, 1979] |
An Act to amend the Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
Be it enacted by the Legislature of the State of Tamil Nadu in the Thirtieth Year of the Republic of India as follows:-
* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 19th February, 1979, part IV-Section 1, Pages 34-35.
* Received the assent of the President on the 21st March, 1979, first published in the Tamil Nadu Government Gazette Extraordinary on the 22nd March, 1979 (Panguni 8, Kalayukti (2010-Tiruvalluvar Andu))
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Urban Land (Ceiling and Regulation) Amendment Act, 1979.
(2)(a) The provisions of this Act, except section 2, shall be deemed to have come into force on the 1st February, 1979.
(b) Section 2 shall be deemed to have come into force on the 17th May, 1978.
2.- The amendment made by this section has already been incorporated in the principal Act, namely, the Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 (Tamil Nadu Act 24 of 1978).
3. Certain thing done, actions taken, etc., to be null and void.- Notwithstanding anything contained in any law for the time being in force anything done or any action taken under clauses (a) to (f) of sub-section (3) of section 20 of the principal Act as in force immediately before the 1st February, 1979, including any permission granted or deemed to have been granted or any option exercised or agreement entered into or order made shall be deemed never to have been done, taken, granted, exercised, agreed upon or made.
4. [Repeal].- *[* * *]
* The Tamil Nadu Urban Land (Ceiling and Regulation) Amendment Ordinance 1979 (Tamil Nadu Ordinance 5 of 1979), is hereby repealed.