MADRAS
CULTIVATING TENANTS PROTECTION AND PAYMENT OF FAIR RENT (AMENDMENT) ACT, 1969
Preamble - MADRAS CULTIVATING TENANTS PROTECTION AND PAYMENT OF
FAIR RENT (AMENDMENT) ACT, 1969
THE MADRAS CULTIVATING TENANTS PROTECTION AND PAYMENT OF FAIR RENT
(AMENDMENT) ACT, 1969
[Act No. 09 of 1969]
[04th July, 1969]
PREAMBLE
An Act further to amend the Madras Cultivating Tenants Protection
Act, 1955 and the Madras Cultivating Tenants (Payment of Fair Rent) Act, 1956.
Be it enacted by the
Legislature of the State of Tamil Nadu in the Twentieth Year of the Republic of
India as follows:--
Section 1 - Short title and commencement
(1)
This Act may be called the Madras Cultivating Tenants Protection
and Payment of Fair Rent (Amendment) Act, 1969.
(2)
It shall come into force on such date as the State Government may,
by notification, appoint.
Section 2 - Amendment of Madras Act XXV of 1955
In the Madras Cultivating;
Tenants Protection Act, 1955 (Madras Act XXV of 1955),--
(i) in
section 2, for clause (aa), the following clause shall be substituted,
namely:--
(aa) "cultivating
tenant'--
(i)
means a person who contributes his own physical labour or that of
any member of his family in the cultivation of any land belonging to another,
under a tenancy agreement, express or implied; and
(ii)
includes?
(a)
any such person who continues in possession of the land after the
determination of the tenancy agreement;
(b)
the heir of such person, if the heir contributes his own physical
labour or that of any member of his family in the cultivation of such land;
(c)
a sub-tenant if he contributes his own, physical labour or that of
any member of his family in the Cultivation of such land; or
(d)
any such sub-tenant who continues in possession of the land
notwithstanding that the person who sublet the land to such sub-tenant ceases
to have the right to possession of such land; but
(iii)
does not include a mere intermediary or his heir;
(ii)
in section 4-AA,--
(a)
in sub-section (1), the portion beginning with the words "and
the sub-tenant concerned" and ending with the words "in the
cultivation of such land" shall be omitted;
(b)
in sub-section (2), for the expression "resume possession
from the sub-tenant referred to in sub-section (1), of the land sublet by him
under that sub-section", the expression "resume possession of the
land sublet by him under sub-section (1)" shall be substituted.
Section 3 - Amendment of Madras Act XXIV of 1956
In the Madras Cultivating
Tenants (Payment of Fair Bent) Act, 1956 (Madras Act XXIV of 1956), for clause
(b) of substituted, namely:--
"(b) cultivating
tenant'-
(i)
means a person who contributes his own physical labour or that of
any member of his family in the cultivation of any land belonging to another,
under a tenancy agreement, express or implied; and
(ii)
includes?
(a)
any such person who continues in possession of the land after the
determination of the tenancy agreement;
(b)
the heir of such person; if the heir contributes his own physical
labour or that of any member of his family in the cultivation of such land;
(c)
a sub-tenant if he contributes his own physical labour or that of
any member of his family in the cultivation, of such land; or
(d)
any such sub-tenant who continues in possession of the land
notwithstanding that the person who sublet the land to such sub-tenant ceases
to have the right to possession of such land; but
(iii)
does not include a mere intermediary or his heir;