The Tamil Nadu Urban Land (Ceiling and Regulation) Repeal Act, 1999

Tamil Nadu Urban Land (Ceiling and Regulation) Repeal Act, 1999 
(Tamil Nadu Act No. 20 of 1999) 
 
Arrangement of section 
1. Short title and commencement 
2. Repeal of Tamil Nadu Act 24 of 1978 
3. Savings 
4. Abatement of legal proceedings 
5. Repeal and saving 
 
  
Tamil Nadu Urban Land (Ceiling and Regulation) Repeal Act, 1999 
(Tamil Nadu Act No. 20 of 1999) 
[16th June, 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 title 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 
Regulation) Act, 1978 (Tamil Nadu Act 24 of 1978) (hereinafter 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is hereby repealed. 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 poss ession of which has not been taken over by the 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 b efore the commencement 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 12, 13, 
14, 15, 15-B and 16 of the principal Act in so far as such proceedings are relatable to the land, 
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. 
 

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