TAMIL NADU AGRICULTURAL LANDS RECORD OF TENANCY RIGHTS (AMENDMENT) ACT, 1972

TAMIL NADU AGRICULTURAL LANDS RECORD OF TENANCY RIGHTS (AMENDMENT) ACT, 1972

Preamble - TAMIL NADU AGRICULTURAL LANDS RECORD OF TENANCY RIGHTS (AMENDMENT) ACT, 1972

THE TAMIL NADU AGRICULTURAL LANDS RECORD OF TENANCY RIGHTS (AMENDMENT) ACT, 1972

[Act No. 34 of 1972]

[22nd November, 1972]

PREAMBLE

An Act to amend the Tamil Nadu Agricultural Lands Record of Tenancy Rights Act, 1969.

Be it enacted by the Legislature of the State of Tamil Nadu in the Twenty-third Year of the Republic of India as follows:-

Section 1 - Short title

This Act may be called the Tamil Nadu Agricultural Lands Record of Tenancy Eights (Amendment) Act, 1972.

Section 2 - Insertion of new section 4-A in the Tamil Nadu Act; 10 of 1969

After section 4 of the Tamil Nadu Agricultural Lands Record of Tenancy Eights Act, 1969 (Tamil Nadu Act 10 of 1969) (hereinafter referred to as the principal Act), the follow-ing section shall be inserted, namely-

4-A. Power, of record officer to take suomotu action-

Where it appears to the record officer that in respect of any land let for cultivation, the land owner, intermediary or tenant having interest in such land-

(a)      has failed to intimiate his interest in such land under sub-section (3) of section 3, or

(b)      has failed to make an application for rectification on inclusion under sub-section (6) of section 3, or

(c)      has failed to make an application for inclusion of particular relating to such land in the approved record of tenancy lights under clause (a) or clause (b) of sub-section 0) of section 4,

the record officer shall make an enquiry in respect of the landowner, intermediary or tenant having interest in such land, in accordance with such procedure as may he prescribed and if, after making such enquiry, the record officer decides that the particulars of the land should be included in the draft on the approved record of tenancy lights, as the case may be, he shall pass an order accordingly and shall make the necessary entries in the draft on approved record of tenancy rights, as the case may be:

Provided that the record officer shall not pass an order under this section unless the parties concerned have been given a reasonable opportunity to make then representation either orally or in writing "

Section 3 - Amendment of section 7, Tamil Nadu Act 10 of 1969

In section 7 of the principal Act-

(1)     for the avoids "The District Collector", the words "The District Collector or such officer as may be specified by the Government in this behalf" shall be substituted.

(2)     in the proviso, for the words "the District Collector" the words "the District Collector or the said officer" shall be substituted.

Section 4 - Amendment of sections 8, 10 and 17, Tamil Nadu Art 10 of 1969

In sections 8, 10 and 17, of the principal Act, for the words "the District Collector", the words "the District Collector or the officer referred to in section 7" shall he substituted.

Section 5 - Insertion of new section 16-A in Tamil Nadu Act 10 of 1969

After section 10 of the principal Act, the following section shall be inserted, namely:-

"16-A. Bar of jurisdiction of civil courts.-

No civil court shall have jurisdiction in respect of any matter which the record officer, the District Collector or other officer or authority empowered by or under this Act has to determine and no injunction shall be granted by any court in respect of any action taken or to he taken by such' officer or authority in pursuance of any power conferred by or under this Act.''