Tamil Nadu Urban Land (Ceiling and Regulation) Amendment Act, 1989*
| [Tamil Nadu Act No. 26 of 1989] | [29th June, 1989] |
An Act further to amend the Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fortieth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 24th June, 1989 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 379-A, dated June 29, 1989.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Urban Land (Ceiling and Regulation) Amendment Act, 1989.
(2) It shall be deemed to have come into force on the 1st day of December, 1980.
2. Amendment of section 13.- In section 13 of the Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 (Tamil Nadu Act ??? of 1978) (hereinafter referred to as the principal Act), in sub-section (2), for the words "an officer of the rank of a Member of the Board of Revenue" the words "the Commissioner of Land Reforms" shall be substituted.
3. Construct of reference.- In the application of any rule by-law, regulation, notification, form or order made or issued or deemed to have been made or issued under the principal Act, any reference to the Member of the Board of Revenue shall, unless the context otherwise requires, be deemed to be a reference to, the Commissioner of Land Reforms.