The Tamil Nadu Cultivating Tenants (Special Provisions) Act, 1984.

 
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The Tamil Nadu Cultivating Tenants (Special Provisions) Amendment Act, 
1985 
 
Act 41 of 1985 
 
 
 
 
 
 
 
 
Keyword(s): 
Evicted Cultivating Tenants 
 
(I).~$RNA~E~~T OF T.4HiI NdDD 
1985 - - -. - - - -. . . - 
Til\l\,AIL NADU 
E":IT:?,AOKDINARY PUBLISHED BY AUTHORITY 
?.,?-- -2--*1--5 
. 
No. 3261 MADRAS, MONDAY* AUGUST 26, 1985 
AAVANI 10, KUROTHANA, THIRUVALLUVAR AANDU-2016 
Part IV-Section 2 
N~u Acts and &dimmas ' 
7 
The following Act of the Tamil Nadu Legislature received the 
assent of the President on tha 2lst August 1985 and his hereby 
publisl~cd for gcrleral information :- 
ACT No. 41 OF 1985 
An Xct to ~nze~zd the Tamil Nadu Ctrltivating Tenanjs C 
(Spccial Provisions) Act, 1984. 
BE it enacted by the Legislature of the State of Tamil Nadu in the 
Thirty-sixth Ywr of the Republic of India as fdflows:- 
1. Short title arzd commencement.-(1) This Act may 6~ calla the 
Tamil Nadu Cultivating Tenants (Special Provisions) Amendmen* 
.4ct, 19851 
(2) The provisiot~s of this Act, except sadions 4 and 5, shall bb 
deemed to have come into force on the 1st July 1984. 
1 2. Ilccloi.aiior~.-lt is hcreby declared that this Act is for giving 
tffcct to the policy of the State towards securing the principles laid 
down in clanhc (c) of Article 39 of the Constitution. 
e first instalment, on 'or before the 15th Nove~nber 1985; 
)I -the third instalment, on or before tht: 15th November 1986; 
'the fourth instalment, oa o'r before the 31st March 1987. ". 
anding anything contaked in the principal Act,- 
where. a.decree has been passed on or after the 1st July 
before the date of the publication of this Act in the Tamil 
vernment Gazette, on the grou'nd that the cultivating tenant 
;fa!iled. to pay the ,first, second and third instalments of the arrears 
rmb referred to ~II silb-section (1) of section 5 of the principal Act, 
or:,before the 30t.h June 1984, 31st D'ecember 1384 and 30th June 
rapectively, such decree shall not be executed, unless such culti- 
g tenant fails to make the paymert of the said instalmen& on 
r before the 15th November 1985, 31st  march 1986 and 15th Novern- 
1986, respectively ; 
(b) where anh suit ha,s been filed on. or after the 1st July 
84 and panding on the date of the publication of this Act in the 
il Ndu Governmerzt Gazette, fo~r the recovery of the first, second 
instalments a€ the arrears of rent refeired to in claust: (=), 
shall pass a decree for the payment of such instalments as 
become payable under the provisions of sub-section (I) of 
on 5 of the principal Act, as amended by this Act. 
5. Right to restoration of possession qf eviczeci cultib,ating 
pmviwms d tht prin=ipd Act as amended by :his -Act, every cul6- ~ * xm ,7&3 kpm S'i %:-I -"-. -- - - ---- . ..- L.=: t-2 r-- 1- 2L 
, q. 
f* 1981, but MM~ t?e &.k of rhe pubEa+>n $1.: tria -Act 
1985, tlic fir..,i, secoild and third instalments respectively, of the ar 
01 rent rclcrred to in sub-section (1) of section 5 of the principal' 
shall, on application to s he competent authority, within such periQ 
may bc prescribeti, be entitled to be restored to po~seSsion of su~h 
land a~ic! to iloltl it with all the rights and subject to all the liabilities 
of a cultivatirlg tenant under the Tcnants Protection Act or, under th8 
Public Trusts Act, as the case may be. 
(2) Tlie provision:, of sub-section (4) of section 4 of the TeW 
Protcctior~ 4ct or, a5 the case may be, sub-section (2) of sectiorr 20 d 
t11c Public -1 rusts Act shall, so far as may be, apply to appl'icarjm 
under sub-section (1). 
(By order of the Govt:rnor.) 
S. TrADIVbJX, 4 
9lomnzissioner. auld Secretary to Government, 
Law Department. 
____- I -.- -- --------- 
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