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~eforms (Reduclion of Ceiling 1197'0 : 'XN on Land)
TAMIL NADU ACT Nfo. 17 OF 1970. *
THE TAMIL NADU LAND REFORMS (REDUCTI
OF CEILING ON LAND) ACT, 1970.
[Received the assent of the President on the 20th June first published in the Tamil Nad.~ Government G
Extraordinary, on &he 23rd June 1970 (Ashada 2,189 An Act fwtlter to reduce the ceiling on agricdturd holdings in the State of Tamil Nadu. s t
Whereas under the Tamil Nadu Land Reforms (Eixati of Ceiling on Land) Act, 1961 (Tamil Nadu Act 58 of 196 the ceiling area in the case of every person and in thrl case
every 'family consisting of not more than five member 30 standard acres ;
And whereas even after the implementation of the s
Act, there is disparity in the ownership of agricultural la leading to the concentration of such land in the hands certain persons to the common detriment ; And whereas as a further step towards agrarian refor is considered necessary to reduce such disparity ; And whereas with a view to achieve this object, jt is sidered necessary to reduce the ceiling area from 3Q a
a:*es to 15 standard acres ; And whereas for the above purpose it is expedient that ih Taaiil Nadu Land Reforms (Fixation of Ceiling on L Act, 1961 (Tamil Nadu Act 58 of 1961) shall hav subject to modifications ;
BE it enacted by the Cegislature of the State o
in the Twenty-first Year of the Republic follows:-
Short title 1. (1) This Act may bacalled the Tami aad com- Reforms (Reduction of Ceiling on Land) Act, 1970. ' '"
rasnccment. .
(2) It shall be deemed to have come in 1 5th day of February 1970. * -
*For Statement of Objects and Ream=, sec Fort SI. Bxtraordihary, dated the 3lst h(aM 1970, Part Inry*%O 9. -
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rid i :T.N. 'Act i 171. Lurd R e f o m (Reduction uf Ceilhg o i ' Land) .
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2 lThe 'kdifications made bv this section have bcen -- - ------- --- ----
ct, vh., the Tamil, Nadu iling ; on Land) . Act, 1961
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o the provisions, of. s'yb-~ectioi (21, any Sa ding any order made;,notificatic\n issued, on given, proceeding taken, % lii ubility or punishment awarded) under the provi- Act before the 'datkia.of the publication' t St.George Gasette,*may be continued '
said date in accordance with' the provi- Act as if this Act had not been passed. anypers6nwhetkxornotsachpssonisapaayto proceeding mentioned in sub-section (I),, to hold the 15th day of February 1970, land in excess of the ng area under the principal Act as modified by section 2 the provisions of the principal Act as modified by on 2 shall, after the said date, apply to such person.
via,
. . . ! *, * ~ o ~ ' t ~ ~ ' T a r n i l Nadu Govern~ient GdZette.
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