Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Land Reforms (Fixation Of Ceiling On Land) Amendment Act, 1983 3 of 1984 CONTENTS 1. Short title and commencement 2. Definition 3. Section 3 4. Transfer of pending proceedings in the High Court to the Special Appellate Tribunal 5. Transfer of pending proceedings in the Land Tribunal consisting of Subordinate judge to the Land Tribunal consisting of District Revenue Officer Tamil Nadu Land Reforms (Fixation Of Ceiling On Land) Amendment Act, 1983 3 of 1984 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 Thirty-fourth year of the Republic of India as follows:-- 1. Published in Part IV--Section 2 of the Tamil Nadu Government Gazette Extraordinary, dated the 29th February 1984. 1. Short title and commencement :- (1) This Act may be called the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1983 (2) It shall come into force on such date as the State Government may, by notification, appoint. 2. 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. 3. Section 3 :- [The amendments made by this section have already been incorporated in the Principal Act]. 4. Transfer of pending proceedings in the High Court to the Special Appellate Tribunal :- (1) All cases connected, with the land reforms dealt with in the principal Act and pending in the High Court immediately before the date of commencement of this Act as would have been within the jurisdiction of such Special Appellate Tribunal, if the causes of action on which such proceedings are based had arisen after the said date of commencement, shall stand transferred to the Special Appellate Tribunal with effect from the date of the commencement of this Act. (2) All Writ Petitions (including any petitions and proceedings relating thereto) connected with, or arising out of proceedings under, the principal Act and pending in the High Court immediately before the date of commencement of this Act, shall stand transferred to the Special Appellate Tribunal, with effect from the date of commencement of this Act and the said writ petitions, petitions and proceedings shall be deemed to be suo motu revision petitions under section 83 of the principal Act and the Special Appellate Tribunal shall pass appropriate orders accordingly. (3) All writ appeals (including any petitions and proceedings relating thereto) connected with or arising out of proceedings under the principal, Act and pending in the High Court immediately before the date of commencement of this Act, shall be heard and disposed of by the High Court, as if this act had not been passed. 5. Transfer of pending proceedings in the Land Tribunal consisting of Subordinate judge to the Land Tribunal consisting of District Revenue Officer :- All Appeals and other proceedings connected with the Land Reforms dealt with in the Principal Act, and pending before a Land Tribunal consisting of a judicial officer not below the rank of Subordinate Judge immediately before the date of commencement of this Act, shall stand transferred to such Land Tribunal consisting of a District Revenue Officer, as may be specified by a Land Commissioner by an order made in this behalf with effect from the date specified in such order.