Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Urban Land (Ceiling And Regulation) Repeal Act, 1999 20 OF 1999 CONTENTS 1. Short the and commencement 2. Repeal of Tamil Nadu Act 24 of 1978 3. Savings 4. Abatement of legal proceedings Tamil Nadu Urban Land (Ceiling And Regulation) Repeal Act, 1999 20 OF 1999 An Act to repeal the Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978. BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fiftieth Year of the Republic of India as follows :- 1. Short the and commencement :- (1) This Act may be called the Tamil Nadu Urban Land (Ceiling and Regulation) Repeal Act, 1999 (2) It shall come into force at once. 2. Repeal of Tamil Nadu Act 24 of 1978 :- The Tamil Nadu Urban Land (Ceiling and Regulztion) Act, 1978 (here-inafter referred to as the principal Act), is hereby repealed. 3. Savings :- (1) The repeal of the principal Act shall not affect-- (a) the vesting of any vacant land under sub-section (3) of section 11, possession of which has been taken over by the State Government or any person duly authorised by the State Government in this behalf or by the competent authority ; (b) the validity of any order granting exemption under sub -section (1) of section 21 or any action taken thereunder. (2) Where-- (a) any land is deemed to have vested in the State government under sub-section (3) of section 11 of the principal Act but possession of whlch has not been taken over by tlie State Government or any person duly authorised by the State Government in this behalf or by the competent authority ; and (b) any amount has been paid by the State Government with respect to such land, then, such land shall not be restored unless the amount paid, if any, has been refunded to the State Government. 4. Abatement of legal proceedings :- All proceedings relating to any order made or purported to be made under the principal Act pending immediately before the comaencement of this Act, before any court, tribunal or any authority shall abate Provided that this section shall not apply to the proceedings relating to sections 13, 13, 14, 15, 15-B and I6 of the principal Act in sc far as such proceedings are relatable to the land, possession of which has been taken over by the State avernment or any person duly authorised by the State Government in this behalf or by the competent authority.