TAMIL NADU URBAN LAND (CEILING AND REGULATION) AMENDMENT ACT, 1981

Preamble - TAMIL NADU URBAN LAND (CEILING AND REGULATION) AMENDMENT ACT, 1981

THE TAMIL NADU URBAN LAND (CEILING AND REGULATION) AMENDMENT ACT, 1981

[Act No. 62 of 1981]

[7th November, 1981]

PREAMBLE

An Act further to amend the Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978.

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

Section 1 - Short title and commencement

(1)     This Act may be called the Tamil Nadu Urban Land (Ceiling and Regulation) Amendment Act, 1981.

(2)     It shall come into force at once.

Section 2 - Amendment of section 21, Tamil Nadu Act 24 of 1978

In section 21 of the Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 (Tamil Nadu Act 24 of 1978), in sub-section (1).--

(i)       in clauses (a) and (b), after the word, " exempt ", the words " whether prospectively or retrospectively and " shall be inserted;

(ii)      in clause (c), after the word "exempt", the words "whether prospectively or retrospectively" shall be inserted.