Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Land Reforms (Fixation Of Ceiling On Land) Third Amendment Act, 1972 37 of 1972 CONTENTS 1. Short title and commencement 2. Definitions 3. Section 3 4. Act to override Tamil Nadu Act 57 of 1961 Tamil Nadu Land Reforms (Fixation Of Ceiling On Land) Third Amendment Act, 1972 37 of 1972 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 Twenty-third year of the Republic of India as follows:-- 1. Received the assent of the President on the 8th December 1972 and first published in Part IV--Section 1 of the Tamil Nadu Government Gazette Extraordinary, dated the 14th December 1972. 1. Short title and commencement :- (1) This may be called the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Third Amendment Act, 1972. (2) It shall be deemed have come into force on the 1st day of March 1972. 2. Definitions :- 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, namely, the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 (Tamil Nadu Act 58 of 1961)] 4. Act to override Tamil Nadu Act 57 of 1961 :- T h e provisions of this Act shall have effect notwithstanding anything inconsistent therewith contained in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961 (Tamil Nadu Act 57 of 1961).