TAMIL NADU LAND REFORMS (REDUCTION OF CEILING ON LAND) ACT, 1970

Preamble - THE TAMIL NADU LAND REFORMS (REDUCTION OF CEILING ON LAND) ACT, 1970

THE TAMIL NADU LAND REFORMS (REDUCTION OF CEILING ON LAND) ACT, 1970

[Act No. 17 of 1970][1]

PREAMBLE

An Act further to reduce the ceiling on agricultural land holding in the State of Tamil Nadu.

Whereas under the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 (Tamil Nadu Act 58 of 1961), the ceiling area in the case of every person and in the case of every family consisting of not more than five members, is 30 standard acres;

And WHEREAS even after the implementation of the said Act, there is disparity in the ownership of agricultural land leading to the concentration of such land in the hands of certain persons to the common detriment;

AND WHEREAS as a further step towards agrarian reform, it is considered necessary to reduce such disparity;

And WHEREAS with a view to achieve this object, it is considered necessary to reduce the ceiling area from 30 standards acres to 15 standard acres;

AND WHEREAS for the above purpose it is expedient that the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 (Tamil Nadu Act 58 of 1961) shall have effect subject to modifications;

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

Section 1 - Short title and commencement

(1)     This Act may be called the Tamil Nadu Land Reforms (Reduction of Ceiling on Land) Act, 1970.

(2)     It shall be deemed to have come into force on the 15th day of February 1970.

Section 2 - Section 2

[The modifications made by this section have been incorporated in the principal Act, viz., the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 (Tamil Nadu Act 58 of 1961)].

Section 3 - Saving

(1)     Subject to the provisions of sub-section (2), any action taken (including any order made, notification issued, decision or direction given, preceding taken, liability or penalty incurred and punishment awarded, under the provisions of the principal Act before the date of the publication of this Act in the Fort St. George Gazette, may be continued or enforced after the said date in accordance with the provisions of the principal Act as if this Act had not been passed.

(2)     Nothing in sub-section (1) shall be deemed to entitle any person whether or not such persons is a party to any proceeding mentioned in sub-section (1) to hold after the 15th day of February 1970, land in excess of the ceiling area under the principal Act as modified by section 2 and the provisions of the principal Act as modified by section 2 shall, after the said date, apply to such person.