Tamil Nadu act 010 of 1969 : The Tamil Nadu Agricultural Lands Record of Tenancy Rights Act, 1969

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Keyword(s):

Cultivation, Intermediary, Land, Landowner, Possessory Mortgagee, Tenant, Village

Amendment appended: 26 of 1975

1

T 3 ' C . T i T T1 IRAL LANDS TAMIL NADG AGA.-

ECORD OF TENANCY RIGHTS ACT, 1969.

ARRANGEMENT OF SECTIONS.

PU XTlONSI

*k- 1. Short title, extent and commencement

k s 2. Definitions. F G3. Preparation of record of tenancy rights.

. A .

--a r

4. In&ion of lands in the ap rights.

+A. Power of record officer

4 4 . 5

6. Modscation - . of entries in

8. ~mendment of approved to give effect to the o section^7.

proved record ot tenancy to take suu motu action. the approved record of

\ ' - tenancy rights. $

. 5-A. Constitution of Advisory Committee:.

6. Appeal.

X: 7. Revision. rec0t.d of tenancy rights rders under sectlon b or i'

: l i 9, Obligirtion to furnish information.

10. Power to take evidence on oath, etc.

11. Penalty for failure to furnish information,

12. Penalty for furnishing false information.

13. Cognizance of offences.

4. Certified copy of record to be annexed to applica a c r in certain cases.

15. Presumption of correctness of entries in the agfFtsr ved record of tenancy rights.

16. Inspection and copies.

16-A. Bat of jurisdiction of civil courts. : 17. Indemnity.

9. Exemption.

0. Act to override contract and orner Saws. etc

2

6,62 Agricult urar tends &cord QJ Tenancy Rights

TAMIL NADU ACT No. 13 OF 1969.. r*nra N*DU AGRICULTURAL RECORD op T B N ~ RIGHTS Am, 1969.

A@ Act fo provide fo; the preporation mghr&Ae ~ecord*f tenWcY r & h in respect of ~ g r i ~ u l t g ~ ~ l ['a the Stale of Tamil N&.

3

* - 1 ._ .

T.N. Act 101 Agr;~trii*i.ai Lc;:d~ ~ e c ~ l a '

01 Terzarzey Rights 663

, In this Act, unless the context otherwise requires,-- Definitions.

v

(1) "cultivation" means the use of land for the rpose of agriculture of horticulture; (3). "intermediary" means any person, who, not eing an owner or a possessory rnxtgagee, has en interest land by virtue of a tenancy agreement and is entitled y reason of such interest, to possession thercof but has ansferred such possession to others;

(4) "land" mcnns a land used for purposes of agri- ure or horticulture, or for purposes ancillary thereto, includes any building or any waste, vacant crr forest eto and any house-site b:longing

lct to the tenant under the same

mans the owner of the land let

ant and includes the heirs, assignees of such owner or persons deriving rtgagee" means a mortgagee entit- the whole or part of the mortgaged eive the relits and profits accruing any part of such rents and profitr e same in lieu of interest or in pay- money or paitly in lieu of interest f tlie mortgage money; and posses^

"possessory mortgagor'' shall be

4

664 Agriclriturol lisnd$ Record of Tenancy Rights

(7) "record officer" means any Uepartmect not below the rank autlloriscd by the Government by the powers conferred on, and to discharge the duties posed upon, the record offcer under this Act for such as may be specified in the notificatloi~; 1[(8) (i) "tenant" in respect of any area in the Sta (other than the Kanyakumari district)--

(a) means in relation to any land to which the Tamil Nadu Cultivating Tenants Protection Act, 1955 (Tamil Nadu Act XXV of 19551, applies, a cultivating tenant as defined in clause (aa) of section 2 of that Act and includes---

li) a nrattuvaranrdar referred to in ckust (a) or clause (b) of section 7 of the Tiruchirappalli &iuere and Mattzrvaram Act, 1958 (Tamil Nadu Act XXXVI of 1958) ; and

- *.--

This clause was sltbstituted for the following original clause by section 2 of the Tamil Nadu Agricultural Lands Rccord of Tenancy Rights (Amendr~ient) Act, 1975 (Tamil Nadu Act 26 of 1975):-

"(8) btenant"- (a )in relaticn to any land to which the Tamil Nadu Cul vating Tenants P;otcctlon Aot, 1955 (Tamil Nadu Act XXV 1955), applies, means a cultivating tenant as defined in claus (aa) of sect ion 2 of that Act and includes.- ti) a muttuvamda~ referred to in cla

seotion 7 of the Tir~chirappalli Kaiae

Act, 1958 (Tamil Nadu Act XXXVI of

(ti) a possesscrry mcrrtgago

txpress or implied, wtth r'm

his own physical labour or th

the culiivation of the land subject to possessory and

(b) in relai ion to any land to whiah the Trusts (Regulil( ion of Administrat ion of Act, 1963 (Tanif Nadu Act 57 of 1961 .- ting tenant as defined in clause (5) of

- .. " . -- <---̂ .- --. --L

.< .

5

Qs !ii$ : *.&. Act ~ ~ r i e u i t w a i Londr Xacord o j P, Ten an cy R iglt ts

4: * 8.: . (ii) a possessory mortgagor, who, under a te- nancy agreement, express or implied, with the possessory fimortgagee, contributes his own physical labour or that of

, *. , any member of his family!in the cultivation of the land subject to possessory mortgage ; and

(6) means in relation to any lard to which tho mil Nadu Public' Trusts (Regulation of Administra- n of Agricultural Lands) Act, 1961 (Tamil Nadu Act 57 19611, applies, a cultivating tenant as defined in clause 'of section 2 of that Act ;

(ii) "tenant" in respect of any area in the Kanya- kumari district-

(a) in relation to any land othcr than the land to which the Tamil Nadu Public Trusts (Regulation of Administration of Agriculturat Lands) Act, 196 1 (Tamil Nadu Act 57 of 1961) applies-

(i) means a person who contributes his owa ahysical labour or that of any member of his family in the cultivation of any land belonging to another, under a tenancy agreement, express or implied ; and

(ii) includes -.

(a) any such person who continues in possesslcn of the land after the determination of the tenancy agree- ment $

6

646 Agricufturai Lands Record . . ii369 : X N. Act ,il) of Tenancy Rights ^'+I".*;

. ,

(b) the heir of such person, if the heir contributes his own physical labour-or that of. aqy member of his

family in the cultivation of such land ; , . i t . ,

(c) a st b-tenant if L contributes his own physical ' labour or that of any meniber of his family in the culti- vation of such land ; or . :, + +

(d) any such sub-tenant who continues in possess- ion of the land notwithstanding that the person who sublet the land to such sub-tenant ceases to have the right to possession of such land ; :

(e) a possessory mortgagor, who, %der a tenan agreement, express or implied, with the possessory gagee, contributes his own physical labour or that member of his family in the cultivation of the land to possessory mortgage ; but

(iii) does not include a mere intermediary or his heir ;

(b! means iu relation to any land to which the Tamil ~ a ' d u Public Trusts (Regulation of Administration of Agricultural Lands) A?t, 1961 (Tamil Nadu Act 57 a

1961), applies, a cultivating tenant as defined in claus

(5) of section 2 of that Act;]

(9) "village" means any locat area which is designated as a village in the revenue accounts and for which the revenue accounts are separately maint$ned by one more karnams or which is now recognised by the Gove

ment or may hereafter be declared by the Gcvenunen for the purposes ofthis Act to be a village, and shall includ

any hamlet or ha~nlets which may be attached thereto.

Prepatation of 3. (1) The Government may, by notification, direc

record of tenancy rights. the preparation of a record of tenancy rights for such village or villages as may be specified in the notification and such record shall be prepared, maintained and revised

I in accordance with the provisions of this Act and the

rules made thereunder.

Ir$;

(2) The record referred to in sub-section (1) shall I contain the following particulars, namely :-

I (a) the survey number or sub-division number, extent and local name, if any, of the land 1 - .-'-*.-.'",+ u, .- . .

7

- - 4.i . .

bricuiturai b ~ e c o r d oj' Ten an cy Rights

(b) the name and address of the landowner ;

(c) the name and address of the intermediary, if and address of the tenant cultivating

(e) such other particulars as may be prescribed. s may be, after the pub1ic:at on of a -section (I), the record officer shall in the v:llage informing the p ~ b l i c that a rights is to be prepared for the village,

owner, tenant or intermediary of every

..Jand which has been let for cultivation shall intimate in ,'writing to him of his int.esest in such land, The notice shall contain such further parti-

shall be published in such manner, as may be

On the basis of the intimation given under clause

e basis of information obtained section 9 l[or on the basis of s furnished or recommendation Committee under section 5-A] or manner as may be prescribed, the record ftw giving a reasonable opportunity to the

es concerned to make their representations either epare a draft I^. ' record of tenancy be after the completion of the record of tenancy rights for a rd shall be published in the District of the district in which the village is sit lated and may be prescribed, An extract

raft record relating to any survey

number of the land shall also be

sewed on the landowner, intermediary, if any, and the

tenant concerned,

(6) Any person aggrieved by such draft record either on the ground that the entry in respect of particulars

- ------- -

1 This expression was inserted by section 2 of the Tamil Nada Agricultural Lands Record of Tenancy Rights (Anendment) Act, 1981 (Tamil Nadu A* 45 of 199 1).

8

.

-.

i". .* .

Agriclrl2ural Lands Record o/ 669 ^-.

Tenancy Rights

nd in suchother manner as may

Inclusion of e subsequent to the publication of lands the rd of tenaney rights any land has approved reonid

tion, the land owner, intermediary of tenancy

interest in such land shall make rights. e record oEcer for inclusion of such land in the approved record , (b) Where any land has been let for ~ultivation fore the publication of the approved record of but the particulars thereof have not approved record of tenancy rights

ndowner, the intermediary or the

application to the record officer

inclusion of particulars relating to such land in +he

proved record of tenaucy rights. n under sub-section (1) shall

ars as may be prescribed and

y the documents, if my, relied

as evidence in support of his

(3) (a) Before passing an order on an application under sub-section (1) the record officer shall follow ch procedure as may be prescribed and shall also e a reasonable opportunity to the parties concerned make their representations either orally or in writing. the record officer decides that the particulars of e land specified in the application should be inclu- ed in the approved record of tenancy right.; he shall ass an order accordingly and shall make the necessary tries in the approved record of tenancy rights.

(b) If the record officer decides that tlrerc is no case for inclusion of particulars cf the land in the approved record of tenancy rights, be s;~;: rcject the appiicati on.

(c) An order under clause (a) or clause (b) shall

contain the reasons for such order and shall be .-ommuui-

-., cated to the narties concerned in such marrler as may be '\ p xscribed,

9

Y

670 Agricul&ural Lands Record [I969 : T.N. Act 10 ?;

of Tenancy i ! igh t~ c f

Power of l[4-A. Wherc it appears to the record offioer that in "

rsord offiICCl respect of any land let for cultivation, the landowner, 4 g~~tuaaioD, intermediary or tenant having interest in such land- ' 1 - ¹

4 I * .

I (a) has failed to intimate his interest in such land

.... . , under sub-section (3) of section 3 '; or

. , . . (b) has failed to make an application for reutifi cation or inclusion under sub-section (6) of section 3 ; or

1

(c) has failed to make an applioation for inclusion of particulars relating to such land in the approved r e d

of tenancy rights undcr olau se (a) or clause (b) of sub-

section (1) of section 4, the record officer shall make

enquiry in respect of the landowner, intermediary tenant. having interest in such land, in accordance with

such procedure as may be prescribed and if, after making

such enquiry, the record officer decides that the particulars

of the land should be included in the draft or the approved

record of tenancy rights, as the case may be, he shall pass an order n ccordingly and sha 11 ma kc the necessary entries i n the draft or approved record of tenancy rights, as the

case may be :

Provided that the record officer shall not pass an order unde r this section unless the parties conoerned -have . been given a reasonable opportunity to make their mpre-

sentation either orally or in writing.]⁴ %

Modification of 5. (1) Where any person claims that in respect of any

entries in the land already included in the approved record of tenancy

approved record rights any modification is required in respect of the entries

te'ancy in such record either by reason of the death of any person rights.

, or by reason of the transfer of interest or by reason of any I other sxbseqcent change in circumstanoes, he shall make an application to the record oflicer for tbe modification of the relevant entries in the approved record of tenancy rights.

(2) An application under sub-section (1) shall contain such particulars as may bc prescribed and shall be aceom- panied by the documents, if any, relied on by the applicant as evidence in support of 9 s olaim.

Z

-

1 3 s section was inserted by section 2 of the Tamil Nadu A d - &ral ~ a n d s Record of Tenancy Rights (Amwdmqgt) A& 1972

(Tamil Nadu Act 34 of 1972) J - -

-*.--?wI-- - .. -.

10

.-tqrii:rl'trrral LmJS &.el. ?rd r f

3ncy Rights

"- (3) (a) Bcforc passing all order cn nn application .under sub-section (1) thc record officer shall follow suclt

brocedure as may bc prcscrjbcd and $hall also give a rareasonable op ortunity to the parties ccnarned to make ; their represe d" tations either orally o r in writing. If the

record officer decides that any modification should be hiade in respect of the entries in the aapprovcd reccrd of -tenancy rights he shall pass an order accordingly and shall .effect the modification and make such incidental and con-

. :sequential changes in the approved record of tenancy pights, as appear to him to be nt %$stif y, for giving effect to his order.

" i' (b) If the record officer decides that there is no case fdr effecting any modification in the entries in the approved record of tenancy right6 he shall reject the

application.

(c) An order under clause (a).or clause (b) shall tk'reasons for such order and shall 'be communi-

to the parties concerned in such manner as may be K! t

6 A 115-A. (1) For the purPose of advi&ng the rec,ord officer *titot ion 0 f Advisory .in the discharge of hi6 functions atid in particular in the (4 , preparation of record of tenancyrights under sccticn 3, @" t b Government may, by notification, constitute an

+Advisory Committee for every taldk'ip I - a reitenue district.

(2) Such committee shall consist of the following

mbers, namcly :-a

(a) one landless agicultural labourer belonging 'to the Schedule Castes or Schedule 'Tribes ;

(b) one tenant ; and

(c) three social workers.

(3) The term of office of the members of the corn- mittee constituted under sub-section (;) shall be t hre,e pa r s

from the date of their appointment and they shall be ' eligible for reappointment. They shall continue as such members until the appointment of their successors: -

1 This section was inserted by section 3 of the Tamil Nib:.- t l ~ g i - cultural Lands Record of Tenancy Rights (Amendment) Act, 1911 (Tamil Nadu Act 45 of 1981). ^,

11

672 ~ ~ r i c a l t u r u l Lands Record of Tenancy- Righls

[I969 : T. h. Act 10

Provided that the Govcrnmcnt may, by notification, extend the term of ofEce of all or any of suoh members

for su;h period or periods not exoeeding six years in the

aggregate as they think fit.

(4) The members of the committee shall be paid travelling allowance at such rate and upon suoh oonditiom

as may be presmibea.

(5) The funotions of the Advisory Committee shall be-

(i) to gathcr information and particulars regar- ding the land situated in the taluk with the name and address of land owner, intermediary and the tenant culti- vating such land ;

(ii) to furnish the information and particularli so gathered to the rr;obrd officer having jurisdiciion over , the land conoerned ; *

(iii) to ma& recommendation to the record o ffiwr in t b disohar&e 'of his functions under seotions 3, 4and 5 ; and I .

(iv) toperformsuchother fanctionsasmaybe +

assigned by rules made by the Government in this behalf.^r

(6) The record officer in the discharge of his duties :

and functions under this Act and in particular before i passing orders under sections 3, 4 and 5 shall take into consideration the information and particulars fivnished - 5 d and also the'recommesidation, if any, made by the Ad- . 4

visory Committeeunderthisseetion. Where thereoord $ officer is of opinion that the recommendation made by the F. Committee is not aooeptable he shall record his reasons 3 in writing and pass orders accordingly.]

q Appsar* 6. Any person aggriesed by an order made unde

sub-section (8) of section 3, sub-secticm (3) of . ectio

or sub-section (3) of section 5 p a y within such

as may be prescribed appeal to suoh authority as sqecified by the Government dn this i~heh3lf (he referred to as the appellate authorityj and th.: declslon of such authority on suoh appeal aalf, subject to the

provisions of seotion 7, be final.

12

'+

Agricultural Londs Kccorll ~f r m s e words and fig;re were substituted for the words

Y ."he District Coflector *' by section 4, ibid.

Revision,

Amendment ef approved record of tenancy fight8 to give effect to the orders under section 6 or section 7. Obligation to furnish infor- mat ion.

13

014 ~gr icukura l Lands Record [I969 : T.N. Act 10

4 T&tig~'+WgA@= =

p- to taxe 10. The rtcord officer or the appellate authority

crpidcnce on or l[the Districi Collector or the officer referred to in eatb, section 71 shall, fc.r the purposes of this Act, have.th same powers as are vested in a court under the Code

Civil Procedure , 1938 (Centra 1 Act V of 1908) when tryi a suit in respect of the L;Z matters, namely :-

4 (a) enforcing the attendance of any person sad 4 examining 11in1 an oath ;

* . *

(b) requiring the'discovery and - production of dbcu-

ments :

(c) receiving evidence on affidavit ;

M r.t;i-i . . 1 8 . . ., . l

.. I

" (d) issuing commissions for the examination of

c a d . , . . witnesses ; and any proceeding before the record officer .Y : A r i i ; i h . t .: . , ' or"1he appellate authority or the District. Collect I be deemed to be a judicial proceeding within the meani

of secti6ns 193 and 228,and far thz parposes of swtioion 1

; - - * r . -

. a L . -

of the Indian Penal Code (Central Act XLV of 18SO). i: . .3 :

.LC. . -

Penalty for ' 1 If any person fails to furnish any informat f&lure to fur- . to produce any docume,nt requisitioned under sub- nish informa- (1) of sectfon 9 within the time specified in the requ

don. under that sub-section or within the further time, allowed by the record officer under that sub-sect

shall be punishable with fine, which may extend hundred rupees.

'at4$;a information. Cogniza=c offences.

. .*.A . ..% , 4 ,

$ ?ⁱ e

C

14

-. t3 %

(2) No court inferior to that of a 'Presidency Magis- e of the first class shall try any offence -

on of Administration of

1 (Tamil Nadu Act 57 such village shall annex opy of any entry in the ts~ relevant - t o such land.

.. , . 15. Any entry in the approved 'record of tenancy PfiSumption of corre9tness rights shall be presumed fo be true and correct .until the or contrary is proved or a new entry is lawfully substituted the approved

therefor. record af

6 , . . . I - tenancy t

C". ' *

* '

f Now, the Tamil N a l Government Gazette.

15

676 Agric~ltuyu(~&pds Rec,ord 11969 : TwN. Act 100 @fTunmey ~ i i h f i ''

. . LI

2 * *

hpection and 16. Subject to such c~nditions i\hd to the payment

cepies. of such fees as may be prescxibed, the approved record of tenancy rights shall be open to the inspectionof the public at reaSonabie hours and certified extracts therefrom r "lh

or certified copies thereof shall .be . . given to a11 persons *- . * applying for the Same.

"'" . r . tr LI -

1 I

I , .

: t 2 : . J s c ... .' , . ' 1 - . - c 7 a,- a * - t , * 2 " " --. , . . L - Bar of jurjsdi~*' ' ?[!6-A. No civil court shall have jurisdiCtjo&in res-

,

tion of civil t pect of any matier 3vhidh tFe 're&d 'dficki; the' District courts. Soflector or othei opcar 6r apkfibiity eq i@w~edb$ br

iLnd6i this Act has td'determine aiid?lo itijhi~'eti&.h';h$ll be $7 ,2 * granted by any court in iespect pf any action taken bi J o I ,* .be taken by subh dffidel' br 'iuthorie'iii piii suance !a~an~ power conferred . , , a * , by or udder this Act .] . , .^, :,;* j 7 : j-* ' $,'.' ' ' - ! " , .

r -i' "e i

Z I

1 8 " I a ,

Indeqnitv. 17. (1) No suit, or other ligai pro'&ding,-

shall lie against the record oacer, the appellate authority,

. . ?I the q i s t r i ~ t %??~ctor or the o@cer referrpd to is section. 71 'or cthdi huthority"for anything ~lifiidh 'is in go+ faith

done or inteqd~d p 'be d ~ n e in pur'qyance of this 'Aci or, a n y rule made thereunder.^{- .. . ,.J ,. .*I} -8- . . I , . i .

(2) No suit or other legal proceeding shall lie against the Government for any damage cawed or likely to be-

caused by virtue of any provision of 'this Act or by anything.

which is in good faith done or intended to be done in PCr- suance of this Act or any rules made thereunder.

I

Power to make 18. (1) Tile Government may make iules to carry: t @es. <. out tho purloses of this Act. . , 7 I i i P-. , f *

8 .., t

i

d

16

-. -.. - -4 . .

9 : T.N. Act 101 AgricuZtqal Lands Record o f 677 Tenanel Bf@ts . .

- .... *., . ' ~ *" ;, , L

(a) all matters expressly required or allowed hy

is kci id be prescribed :

(6) the manner of preparation, maintenance and vision of the record of tenancy rights ; n which t fie recaid df tenancy rights

- \ @) the pra~eddre tc be followed by the authorities offitcers appointed or haviag jdrisdiction undir this. .

. % within 1~~'1;-1. 3 nneals and e pljlications Presented under this Act in cases for iovision in thkt Ijehalf has been made be paid in respect of applications his Act ; and

r of cotiimtihicatidk to the hart)

ecisioi~ or order in ally prcicaedil~g appeal or revisi~n is pio~itieed f ~ r by

. , I

(3) All rules made under this Act shall, be publisbed the *Fort St. George Gazette and mlless they are expressed . .. I come into force on a particular day, shall come into^I rce on the day on which they are ss pablished.

(4) Every rule made under this Act shall, as soon as possible after it is made, be placed on the table of both Houses of the Legislature and if, before the expiry of the session in which it is so placed or the next session, both

Houses agret; in making any modification in any such rule or both Houses agree that the rule should not be made,

the rule shall there after have effect only in such modified form or be of no effect, as the case may be, so however,

that any such modification or annulment shall be without to the validity of anything previously done under ' that rule.

19. Nothing contained in this Act shall apply to any Exemption. ⁺ land owned by the Central Governmeilt or any State Government, or any local authority. .._"* . .. - _ ----.-- ----.. _ - --L I

* Now the Tamil Nadu Government Guzette.

17

' -- lr

~ g r itulrurui Lands Record 11969 1: T. N. Act 10. of Tmmc,, * .; A .. . ;

Fr Expianation. -In this section ' local authority 7 , i

I 1 : i: I means,-.

(a) the Corporation of Madras ;ⁱ

. .^P ' i +%- (b) any muuisipal council ;

p-- ,_ . *- , f . - . . .

" ' * (c) any p&chayat or panchayat unib'n 'douficfi. cobL'''' stituted or deemed to have been constituted under tho Tamil Nadu' Panchayats Act, 1958 (Tamil Nadu Act

XXXV of 1958) ;i ~

(d) any township committee constituted or deemed

1

1975 : T.N. Act 261 Agricultural Lands 465 Record of Tenancy Rights

(Amendment)

TAMIL NADU ACT NO. 26 OF 1975.'

THE TAMIL NADU AGRICULTURAL LANDS

RECORD OF TENANCY RIGHTS (AMEND-

MENT) ACT, 1975.

[Received the assent of the President on the 30th July 1975, first published in the Tamil Nadu Government Gazette Extraordinary on the 2nd August 1975 (Adi 17, Iratchasa (2006-Tiruvalluvar Andu)).]

An Act further to amend the Tamil Nadu Agriculturai Lands Record of Tenancy Rights Act, 1969.

BE it enacted by the Legislature of the State of Tamil Nadu in the Twenty-sixth Year of the Republic of India as follows :-

1. (I) This Act may be called the Tamil Nadu Agri- Short title and

cultural Lands Record of Tenancy Rights (Amendment) commencement. Act, 1975.

(2) It shall be deemed to have come into force on the 8th September 1971.

2. [The amendments made by this section have already been incorporated in the principal Act, namely, the Tamil Nadu Agricultural Lands Record of Tenancy Rights Act, 1969 (Tamil Nadu Act 10 of 1969).]

3. Notwithstanding anything contained in any judg- Validation. ment, decree or order of any court or other authority, all acts done and proceedings taken by any officer or authority under the principal Act before the date of publication of this Act in the Tamil Nadu Government Gazette, on the basis that the definition of tenant in clause (8) of section 2 of the principal Act as in force immediately before the date of such publication, had included all categories of persons specified in sub-clause (ii) of clause (8) of section 2 of the principal Act as amcnded by this Act shall, for all purposes be deemed to be and to have always been validly done or taken in accordance with law as if this Act had been in force at all material times when such acts or proceedings were done or taken.

*For Statement of Objects and Reasons, see Tamil Nadu Gov- ernment Gazette Extraordinary, dated the 18th December 1474, Part IV--Section 1, Page 312.

125-10-30

19