Preamble
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:-
Section 1. Short title and commencement
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.
Section 2
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).
Section 3. Certain thing done, actions taken, etc., to be null and void
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.
Section 4. [Repeal]
4. [Repeal].- *[* * *]