The Tamil Nadu Cultivating Tenants (Protection From Eviction) Act, 1989

 
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The Tamil Nadu Cultivating Tenants (Protection From Eviction) Act, 1989 
 
Act 41 of 1989 
 
 
 
 
 
 
 
 
Keyword(s): 
Cultivating Tenant, Public Trusts Act, Tenants Protection Act 
 
214, k!:'. . TAMIL NADU GOVERNMBNT GAZETTE EPRAoWINARY .. . 
The following Act of thc Tamil Nsldu Lcgislativc Asscrnbly rcccived the 
T: , I.. assent ol: the Presidc~~t on ~lic 241h Novembcr 1989 and is llercby publist~ed ior 
general information :- . ,. . 
. , 
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r.'; ,.. r , ...... ". - / '"' -, ' 
3,:. . , . ACT No, 41 OF 1989 .! 
, (,k 
1 
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An 2ct to pmvids lor the protection from evicrion of cUIijvatlng tenants who ore 
,. . ,: in arrears with respect to the rent ppyable 10 the 7undEords. 
J, 
BE $ edact~ by tbc Le&lative ~rsemb~~ of the state of Tamil Nadu in the : 
Fortieth Yesr of the Republic of India; as followa ': - 
ct may ba called the Tamil Nadu Cultivating Tenants 
Eviction) Act, 1989. .. I. . I 
(2) ' It extends to th~ whole of tho State of Tad Nadu. 7, r,P' . 
.' . . - r.ri, 
'(3) Itihall' be deemed 'to have' coqe into force on fhe 1st by of 
d' shall remain in fbr& up. to and inclusive of tho 31st: day. .. ,- 
3-q., ; : , 
:.. .. 
C -. (4) Upon the expiry of thia Act, the provisions of section 8 of 
Tamil Nadu Qenerd Clause8 Act, 1891 ahall .apply aa if this Act had I. LA, repealed by aa. Tamil Nailu , <, ,. .. ........ - ...... 
,\* .. ' 
.- 2. I; this Act, unless the context otherwise requires,- 
?7 , (a) I' cultlvnting tenant '' means 
(i) a cullivodni tenant a& defined in clause (oa) of ~&fidii 2 of tEie 
Tenantq Protection Act ; or 
'(ij) a m~ltjunting tenant as d&cd in clnl~sc! (5) of sediori b 
Public Trusts Act ; 
'(b) "Public Trusts Act" rnw -the. Tnmil Nadu ~uhiid This& - (Regulation of Administration of ~@cu~lb;al Lands) Act, 1951 ; . mb , .. , 
' " --?i) " Tenants Protcdion Act '' means the Tnrnil ~ndu Cul6 
Tenants Protection Act. ?.955 ; 
(d)' .nardi,md expreSsion6ured &id not defined'in this Act liut-QdWd 
- .. in Tenants Protection Act or in the PuhIic Trusta Act"ehdl 'h'ave the 
meaninm resppectiv~ly. assigned to them in~the Tenants -Protection ;Actdoi:in tl?) 
.... Publip ;Tsists &t.. as tbe case, maj . bG. 
'7 3. During the continunnce of this Act,- 
- 
(i) no application under the Tenants Protection Act or under Chapter 
IlI of fie Public Trust3 Act shall br? made by, or at the instonce of n landlod 
ar a Pnl~lic tn~st, for tho eviction of a cultivatin~?; tenant from his holdina ar 
any part ther~nf on the pound that' the cultivatin~ tenant is in amear with' 
respect to thc rent, payable to the Inndlord or to the public trust, as the ~qse 
mny lie ; 
-,p,'" ' A 
b., '- , , , '(ii)' nn cultivating tenant shdl b'e evicted from his h'olding m any part 
tlicreof hv or at the instance of the landlord or the public tmt concerned, 2.: 
k;~,: , mhethek in exe~.ution of a 'decree or order of R 'Court or ooth'ertvi.4e on th'e I< 
ground that the cultivnting tenant is in weer with respect to the. sent payable ,' , . to the Inndlord .or to tho public trust, as &'e case may lie. 
Esptanntinn.-For th'c! purpwm of thi~ section mil sections 4 & 7, 
" rrn t '' mrnns rcnt nrcn~cd due on or licfore thc 20th day of February 1989. 
, >., .,- 
' -4. [a) ! All. applications rmder tho Tenants Protection A'ct or . under 
 chapter .ITI of !the ~Rdblic 'Wmsts Act j and :; 
- (b) ' d hi&' procedingi in execntion of decreea or ordem and other 
:proceedings, 
'.for xheteviotiun ,of :a dtivating tenant, on the gr&d that he is in amr 
.with .respedt:to the aent papble to the landlord -or. to the public tm&, a~ the 
.case may 'be, ;and .pending before a Revenne Dipidond OBcer,. an aathmised 
.officer, -a Cm '-or other authoriv, as the cnse may be, 0lIB;U @and stayed. . 
5. In computhg the period of limitationtor l$nit ,of time prwcribd for 
:a suit or an application for the eiictim of a cultivating hant or an applieac 
-tion for tha exec~tion of a decree or order for mch eviction, the time aging 
-,which he wns by sections 3 .and 4 from 'eviction &all be acluded . ,, , . . 
Explu~~ah'on.-A decrce or order &ill ,be'dkmed b be a dscree or order- 
'for the dction of a cultivating tenant, notwithstanding &at any other relief 
is also ,-tea by such .defirea or order, . , I. 
$, A11 epplicatlona for the eviction of a cultivating tsnmt under thg 
'Tenanh ' ~rotection Act or under Chapter I!I #. the Public Trum Act. aa 
-the .case maay,be, and all @ti and proceedingg,stayed qnder tbis Act, W, 
:after fhe ekpiiklion 'of tbis'Act, be prdceaded-~tIi hbject trb the pr0rSons 
-of any law' +hid may &cn be in force, &om %he Btage which had been &ed 
mhcn tho application, dt or proceeding waa med. , 
7. (1)  AD^ cn~tivatiig tenslnt who had heen evicted from-any, land on 
,-or after the l8t day m€ Octobcr 1986, but before the date of the publication of 
rhii Act in 'the Tam3 Nd~c Gwemment Gazstt&,- on the ground tht mch 
' cultivating tenant mas in arrw with respect to the rent payable to the land- 
lord or the public -, as the case may he slid, m application to the Revenne 
BvisionaI Officer or the authorised officer, ad the case may b&, within a period 
of three months after the dote of such publication; be entitled to be restored 
To ppnssession of such Jand and to hold it with all the righb and subject to 
'rill the 'Iiahilities of a cnltivnting tenant under the Tenants Protection Act or 
under the PubJic Tmsts Ad, as the ease mag ,lie :. 
Provided that thc applienfion may be meivcd after the period of three 
months aforcsiid, hut bcforc tho expiry of this Act, 'if the applicmt satisfies 
'the Revenue llivisionnl Officer or the aufhorised officer, as the case may be,, 
 hat he had suficicnt CA~II~C for not maling the appIication 'within the said 
period of three rnontli~ 
(2) The . provisions of ' sub-section -'(4)' of section & of the Ten& 
Proteetion.Act or, as the cue may bc, sub-se.ction '421 of section 20 of the 
Public Trusts Act shall, so far as may be, apply to an application . . under 
sub-section (1). 
8. The proPisions of this Act sh~U have effect notwitbstnnding anythiag 
inconsislent therewith eontaineii in the Tenants Protection Act, the Pnblil: 
-1'msts Act, the Tamil Nndu Cultivating Tenants Arrenrs of Ren~ ':%lief) 
Act, 1980, the Tamil Nadu Cyclone and Flood 'Affected Arcas Cdtivating 
Tenants Arrears of Rent (Relief) Act, 1980, ihe Tamil Nadu Cdtivating 
Tenonis' (Special Provisions) Act, 1984, the Tamil Nadu Cyclone and Flood 
Mfected Arens Cultivating Tcnazlta {Special Provisions) Act, 1986, the Coda 
uf Civil Proecdure, 1908 or in any other lam for the the being in force, or 
any custom, usage or contract, or decree or order of a Court or other 
authority. 
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Lt (Hy order of the OoVemoi.)'. 7 

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