Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Land Reforms (Fixation Of Ceiling On Land) Amendment Act, 1979 11 of 1979 CONTENTS 1. Short title and commencement 2. Declaration 3. Definition 4. xxx xxx xxx 5. xxx xxx xxx 6. xxx xxx xxx 7. xxx xxx xxx 8. Validation 9. Savings 10. Repeal and Saving Tamil Nadu Land Reforms (Fixation Of Ceiling On Land) Amendment Act, 1979 11 of 1979 PREAMBLE An Act further to amend the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961. BE it enacted by the Legislature of the State of Tamil Nadu in the Thirtieth Year of the Republic of India as follows: 1. Received the assent of the President on the 21st March 1979 and first published in the Tamil Nadu Government Gazette Extraordinary, dated the 22nd March 1979. 1. Short title and commencement :- (1) This Act may be called the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1979. (2) It shall be deemed to have come into force on the 27th October 1978. 2. Declaration :- It is hereby declared that this Act is for giving effect to the policy of the State towards securing the principles laid down in Part IV, and in particular clauses (b) and (c) of Article 39 and Article 46 of the Constitution. 3. Definition :- In this Act "principal Act" means the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 (Tamil Nadu Act 58 of 1961), as subsequently modified. 4. xxx xxx xxx :- xxx xxx xxx 5. xxx xxx xxx :- xxx xxx xxx 6. xxx xxx xxx :- xxx xxx xxx 7. xxx xxx xxx :- [The amendments made by these sections have already been incorporated in the principal Act, namely, the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 (Tamil Nadu Act 58 of 1961)] 8. Validation :- Notwithstanding anything contained in any judgment, 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 27th October 1978 on the basis,-- (a) that "person" referred to in sub-section (1) of section 50 of the principal Act shall include family; or (b) that the amount payable under sub-section (1) of the said section 50 in respect of any right, title or interest in any land held by a family or deemed to be held by a family under sub-section (2) of section 5 of the principal Act, shall be determined in respect of the whole of such right, title or interest of the family in such land as a unit, whether such right, title or interest was held individually or jointly by some or 11 of the members of that family, shall, for all purposes be deemed to be, and to have always been, validly done or taken in accordance with law, as if section 4 of this Act had been in force at all material times when such acts or proceedings were done or taken. 9. Savings :- Any proceeding taken or order passed under the principal Act which has been disposed of between the 2nd May 1962 and the 27th October 1978, contrary to the provisions of the principal Act, as amended by section 4 of this Act, shall be re-opened and disposed of in accordance with the provisions of the principal Act as so amended; Provided that no such proceeding or order, shall be re-opened under this section after the expiry of a period of five years from the 27th October, 1978. 10. Repeal and Saving :- (1) The Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Second Amendment Ordinance, 1978 (Tamil Nadu Ordinance 14 of 1978), is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by this said Ordinance, shall be deemed to have been done or taken under the corresponding provisions of the principal Act as amended by this Act.