LexThe Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
Tamil Nadu · state statute
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The Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
Act 58 of 1961
Keyword(s):
Ancillary Purposes of the Plantation, Bhoodan Yagna, Ceiling Area, Creditor,
Cultivating Tenant, Forest Land, Full Owner, to hold Land, Inam Land,
Intermediary, Land Board, Land Commissioner, Land Owner, Land Tribunal,
Lease-hold Village, Limited Owner, Member of the Armed Forces, Orchard,
Plantation, Possessory Mortgagee, Seaman, Settlement Officer, Standard Acre,
Straidhana Land, Surplus Land, Tenant, Tope, Transferred Territory, Trust
Amendments appended: 41 of 1971, 10 of 1972, 37 of 1972, 39 of 1972, 10 of
1974, 32 of 1974, 25 of 1978, 11 of 1979, 59 of 1981, 29 of 1987, 55 of 1987, 4 of
1988, 47 of 1994, 11 of 1996, 36 of 1998, 7 of 1999, 26 of 2003, 23 of 2010, 24
of 2018, 34 of 2024
of 11961 : T.N. Act 5
,' i'
1"
THE TAMIL NADU LAND REFORMS (FIXATION OF CEILING
ON LAID) ACT, 1961.
ARRANGEMENT OF SECTIONS.
CHAPTERI.
SECTIONS.
1. Short title and extat.
2. Act not to apply to lands Lid t:. oxiaing religious institution or religious
trust of public nature.
4 t
3-A. Certain special rfeWtiom,
3-Be Certain special definitions;
3-C. Certain special definitions.
3-D. Certain special definitions.
3-E. Certain special definitiom.
4. Act to override other laws, contract&, etc.
FIXATION OF CEmo ON LAND HOLDINOS4
5. Ceiling area.
6. Basis of calculation of the extent of land held by the f~ndcr of a public trust.
7. Ceiling on hol- land.
. 8, ,~b.-;thing of return by person holding land in excnr of 15 standard acres. .
9.' collection of information, -
Y*
10. preparation nod publication of draft statement as regards land in oxass et;
the ceiling area
11. Auth0rizt.d officer to .J.oide question of title in certain cases.
12. PubHctttioa of hI statemsnt.
13. @xclusion of aadn land from calculation of &ling area.
16, .p-,on of ,land held, by pew mgagl:e to revert
rndi&d&ih &tiw -s.
8 I, .L --- 5'.
-, .{it,. ",#$is 'F 'I!@ *!&
. Y
of lana hcld.*by tenant,to revert to thelaadomer in certain -8.
tigt t4~ -+,'iJtr ?.+ ~.i$fifX: ko t+ i c 'c 8.. - I>t.!.j .-.< ..
- i8. '~@&itia of surplus land. , "
I! fl*?, .">',. , f'
!P,
I&A. Direction by Land' Cbnihis"si8~~r.'
, : , - .!. -
i
f
" 1::
, 1843. Power of Gdrnment to modifk notification under section 18(i) consequent
on -i~01 uudm 6~:d01115.
'<
b# , 184. p&er of ~ovhmLat to dl br modify notification under sektion 18(1)
in certain -. i , ,
1843. Land not to have vested in certain cases.
18-E. Veging of land newly included;
18Fi Amount payable by persons in pcwsession of the property vested ir. the
Government.
1
CHAPTER IU.
> :1r41",s 1 ,r 6' ,*
cs-i oN NTURa AoQ-IoN Am wsmIcmoN ON CERTAIN TR*Ns*ms.
19. DecIaation to made bef~ra,~the registering autl-OW in certain cases.
20. Pwty for futwrc acquisition in wneavention of section 7.
20-A. penalty for future acquisition in contraverrtion of certain provisions.
21. Ceiling on future acquisition'by iahm8tance, &quest or by sale in execution
of dsrec, etc.
21-A. Certain paxtitions and transfers to bk valid.
22 Transfer or partition madc on or after the date of the commcmcctment of
this W, but bcfdrer the ndifkd date. !! 1.
I
23. Transfers or sub-divisions made or effected before the publication of notification
under gubaecti~n (1) of section 18. a ' I
I C~NSTITUTION AMD!~~~.~ONS OF TLIE LAND BOARD. :
?A. Wt* of the Land Boatd. , . ,, if -
25, 'Ptlactioas ~f the Land Board.
I
/
26.ea. (OnHtt&d).
. - .L_
& : :.
und ~e for& (&ation af [1961: TN. Act 58
Cei'ing on'zand)
SECTJONS.
M ~~~fiai~~ to the Board fcr future acquisition. of land int~rs~ened
or cotaiguous to any nufantatim*
31 ~&i~i~~ oi ~~~d'~~~~d in respect of land i11ters~e"ed avni " co~tiWous
to any plantation. 3 ,.
iL Matters to be wMid$i'd by th: Land Board in grahting or refusing ~erdssl~n
unde;ection 31. I, .
33. Canmllation of permission ganted under section 3l* ! ...
34. D~ision of the Land Board to be
0) , ( b ! -1 ., .
' 35.' Me&in@ of the Cahd Bohd* .. ( . 1. '1' ' &" . '9 i
P%!P ewer of BOS~ t~ rectify- I , bey fide" $stakes ~4 Cl5!i?al eE!TY:< .
, 1 + \ J.
37, ~d of and mrd r ,ot to be invalidatsd by informdit~.
* 1
* f: 'J , I , . , , fjj kt '1 : 'P&d ,
!,
*data Commdal undertaking to apply to Government for Per-
'It $1 missiod~ bold cxw land. - - 7 ' - ,
,*: , t 4
. CHApTeR V. (Omitted.) '
." -,
, .* .t . ' 'i'iji ~i .: s .i:-;*; t ,
38.--49. I . (Onu'tf~d)* , ,t '1 , , . :. f.
C$U,FfER VI* .. .
, , 1 f < f" i: , .{? .* ' .' . <- ,
',
AMOUNT, PAYABLE FOR LAND AwFD* 4. . i' '
. i * #
! 1. +, . .
50. mtermioation 01 anwunt for Land acquired by the Govern* ex*. - ' ; ' , I1
.age0 or chargsholder on surplus land. ; 51. Claim bf mortb
,J
.. 5~ aaim of Limited owner on ~~rBlus land*
, ,
9, of reaintenanmbholder on SUCP~~S bid* *
. ., r ,. ' , - .,.3 Il(,i;:.'f??LC f .. '
9. ~~~nt payak la to mrtain tenants.
I.
, . . . --r
, I.; .'
55. Mode of payment of amount.
I
k
1961 : T.N. Act 58) Reforms (Fixation of 961 - - . , a -,, .' . . : is1*ej
I, I
" COIiirg on- Land)
. :k; 3 + %- .
SECTIONS.
56. Survey of lands in the transferred territory.
57. Manner of eff~cting r jell j~ a, 1 s3ttlelnent,,
58. Appoi~ltment and [functions oS ,Slefllemeat Qfficers. s ,.
58 A,, Ryotwari settlement to se'efted under,,'ramil NaPu Act ,30 of 1964 in
in certain cases.
CHAPTER VIII.
! ; ;i 4 iit'?',!
CULTIVATING TENANT'S CEILING AREA.
, :,[.?i a?';+ " !i .
59. (Omitted).
* \,,A ,>#** 1 ,:; ;,..".c,.
60. . Definition of cultivating tenaqt's ceiling 'a&; . A* t. .LC *
604; 'certain definitions for t
.i+*-14 * .it +ti 3~9#4. .@? ,
of iiih k~afiter.
61. Person holhi~ &in@ %?&I di;srit .tbifurfi;ih :&k&iid $kin he
62. ' kthorised officer to ta sion of land in oxce&'~f"thU col&vatins
tenant's ailing area.
t i A'
6%$t>ta~,. b, I*;! > ii*i- i **.:! <(j r y,*(
. . 63. Liability of the Government to pay rent. I i.; t! ! : i: : : ,$
C. 64. Authorized officer to distribute possession of land. . ; . i r i 7' ' '
65. Authorized officer empowered to summarily dispossess parsons in certain
cases.
.$'I ..I
66. Amount payable to tenagfk iblfsrtaid &es.
67. Certain claims for arrears of rent not to be enforced against Government.
*a(i<t ;rc>,ry C ' # '2.4c
68. Land owner's righad resum udtfcr ~a&i N;~du Act XXV of 1955 not affected.
69. Furnishing of return on acquisition by lease of any land in excess of cultivat-
ing tenant's ceiling area. . ,, . , ? ( J i:i', '
70. Rem6val of doubts. . - I$> *,,,,.&:11?~ % i , . I ' t r )j!,> I, r :?c' "
71. Effect of certain .Acts. i 3 I{{ #I,Si It . ,
fls ,x .: , f + .
72. Proviaions of" ,. i tihis. >, :&.In. Chapter to oTerride -&the; Dl ,,I provi$ons., f 4, ,
t E&aIiidS ; i . I' 1 r,
, ti, 3t.;i~b: , ,:
b I., . . A. ; . * b., "
73. Exemptions. I. 1 .4
74. (Omitted). I. ., I.b.
75. (Omitted.)
76. Constitution of Land Tribunsls.
76-A. Transfer of appoals from om Land TribUm1 to another.
77. Jurisdiction and powers of Land Tribana1s.i
CHAPTER XI.
APPE~ AND REVISION.
78, Appeal ta Land Tribunal.
79. Appeal to the High Court.
80. Limitation Act to apply k, appeal under wtion 78 OF 79.
81. (Omitted).
82. rev is^^,: hy the Land Commissioner.
83. Kevision by High Court.
84. Power to stay.
. I.
CHAPTER XII.
PENIUCP~~~ AND PROCEDURE.
85. Penalty for failure to furnish return.
86. Penalty for failure to furnish information under section 102.
87. Penalty for furnishing false roturn or informatioo.
88, Penalty for making fa&&$ declaration undor section 19.
884. Pmalty for furnish'ig rttran sbowhg land subject to void tramfm a paditions under SOC(~O~ 22 a~ SIV~~US isnd*
89. Penalty for acquisition by k%& Or poSSbSSOry mortmp in #XWB of the
am.
,I ',
90. penalty for contravation of any hdu1 ordc
93. Penalty for cutting trccr oi'fo? romov~a any machi-, *e
92. Offences by CO~X~P&~. *, - . ,,;$iqA:h~ ,- i
93. ~og~~iol~an~ of an4 ,'43,*<kf, t j
* . >ys, :
DISPOSAL Or LAND ACQUIRED BY TEIE 'GOVERNMENT UNDER THIS ACT.
SECTIONS,
{I '
- -- --
94. Disposal of land acquired by &e Government.
94~. dul* in respect bf surplus lGd 'held 'by sugar f~-:-rv and acquired b~
- *&mirnrnent.
94-$?'&rtaid lands to be held as tenant by the Corporation.
3 . 9&~!%xed~tidn in rbspect of land ha18 by sugar hctory for research purposes, ). 3
$8
I
95. Conversion of one kind of land into another not to affect ceiling area in csrtaia cases.
96. Decrease in number of members Af family not to affect ceiling area.
97. . Appointment of Land Commissioner, .
98. Power of Government to idue orders and directions 60 tho authorired
officer, etc. - I .$
9. ,Transfer of proceedings from ~ne~authorizecl officer to another.
li. &t&m and reports. ; ~1.5::~ .I .
1 Authorizud oflim empowered~.$o,obtain infomation &om Court, ate.
102 ~uthorized officur emPowerod :t&bbain information Erom mm.
103. Costs. f
104. * Power to enter upon land.
105. Indemnity.
106. Preparation of record of rights.
107. Bar of jurisdiction of civil courts,
108. Court-fees,
109. Dabgation of powers.
110. Powor to make rules.
1 (Omkted.)
112. Rules to be placed before the Legislature.
TAM RUj ACT NO. 58 OF 196L2
THE T TAMIL '#&dj LANDREFORMS (FIXATION OF
, , . - .. <, ,CI~LX~G ON. ,Lw> ACT, 196 1. :, I
[Received the assent of the President on the 13th Apri
1962, first published in the Fort St. George Gazette an fh
2nd May 1962 (Vaisirkib?. 12, 1884).]
An Act to k jiati;ori of set2 i$$@' qqgricul
,:' ,-. . and- yor ' cer fa ini,'.!qf matter
connected therewith ,. , . in the 3[State'of Tapu'lff&y@].
1 -,... i-2.
WHB~AS ,qket ,clp~~s (b) 2nd. (c) of &$$b:39, o& the
, ' . dd&tifution of India, the State should, in particular.
direct its policy towards securing that the ownership and
control of the ga~eriql qesources of the community are so
distributed as Id& t& '&.liserve the common good and that
the operation oQ$be economic system bs not result in
the concentration of wealth and means of produotion to
the common detriment ;
. G 3 AND WHBRE&'~ area of agricultural land'available for
cultivation in the State is limited ;
AND WHEREAS there is great disparity in,.the ownersh~p
of a~icultural land leading to the concentration of such
land ili the hands of certaiu persons ;
J' AND WHEREAS it is necessary to reduce such disparity in
the o waership of agricultural land in ?he State.
> AND W~AS it 1s necessary to fix a ceilihg on the, agri-
cultnral land hidings :
1'
8 -__ - -- \ ---
1 Y'hese words are substituted for the word " Madras ," by
the Tan~il Nadu Adaptation of Laws Order, 1969 as amended by
the Tamil Nadu Adaptation of Laws (Second Amendment:
Order, 1969.
a For Statement of ,Objects and Reasons, see Fort/ St
G~or#e Gazefte Extraordinary, dated the 26th November 1965.
part IV-section 3, pages, 29-32.
For the purpose of fixation of ceiling area in respect of I lands in an inam estate certain special provision bag been ma&
in section 75 of the Tamil Nadu Inam Estates (&boltt~on a* go*
version into Ryotwari) Act, 1963 (Tamil Nadu kt 26 of 1963).
virtue of section 4 of the Tamil Nadu4, iand Refd ,
(~ixation of Ceiling on Land) Third Amendment Act, 1972, thc .? amendments made'by theliaid Act to the principal Act shaU ': have effect notwjthstandiw anything inconsistant therewith '2
tained in the Tamil Nadd Public Trusts (Regulation of Adm* Y",
tration of &ricultural >. Land) Act, 1961 (Tamil Nadu Act 57 i
of 1961). 7
8 Thi~ expression was substituted for the ex reesion '*St*
of Madrasw by the Tamil Nadu Adaptstion Of Laws ~4~4
1969, as Amended by the Tad Nadu Adaptation of Lam a
(Seoond Amendment) Orda, 196914 -29
% 'PA.
-. .a- . A - "' -,kFYZ,--.+-.. . LA,. - - - " * ..isw . 4
-.
1961 : T.N. Act 581 Land Refw (Fixatioir 965
of Ceilihg'oh Land)
de for all these and
Rt p3lic -z f Tndia
*a ,~% *
jl'
CHAPTER I. . 3,- .r.: *
I *- . . p&Llhi'&k$+te?' '
1. (1) This Act may be call& 'the '[Tamil Nadu]
Larid Veforms (Fixation of Ceilinx on L~nd) Act, 1961.
(2) It exte~~ds .to the whole ofthe 21State of Tamil
Nadu] :
3[2. (1) Subj~ct to the provisions of sub-sections (2)
and (3) and of section 6, nothing containtd in this Act
shall apply to lands held,-
[ (i) by any religious institution, or
Short title
and extent.
Act no: to
apply to
lands h31d
by existing
religious
institution
or religious (ii) by any religious trust of a public nature, t,, of
which is in existence on the date of tbe commzncement public
of this Act. nature .
-. -- - __
1 These words were substituted ,for the word " Maarb, by
the Tamil Nadu Adaptation of Law$"'Order, 1969, as amended
by the Tamil Nadu Adaptation of'. laws (Second Amendment)
Order, 1969.
2 This expression was substituted for the expression "state
of Madras " by th3 Tamil Nadu Adaptation of Laws Order, 1969,
as aanecded by the Tamil Nadu Adaptation of Laws (Second
Amendment) Order, 1969.
8 This section was substituted for the following secrion 3 (1) oft he
Tamil Nadu Land Reforms (Fixation of Ceiling 011 Land) Third
Amendment Act, 1972 (Tamil Nadu Act 37 of 1972), which wag
deemed to have come into force on the 1st March 1972 :-
66 2. Act n,ot apply to lands held by rzligiour f rusts. - Subj ct
to the provisions of section 6. nothingcont2.in*.d in this ~ct
shall apply to lands held by religious trusts of a public nstturL."
966 and Reform (Fixation 11961 : T.N. Act 58
of& iZing on Land)
(2) Notwithstanding anything contained in hub-
senion (1) no such religious institution or religious trust
of a public nature as is referred to in sub-section (1) shall
acquire by any means whatsoever any land after the date
of the commencement of this A&
(3) Notwithstanding anything contained in this
Act, for purposes of this section-
(a) where a public trust in existence on the date
cf the commencement of this Act, has been created both
for a public purpose of a religious nature and for any
other public purpose ; or
(5) where the income from a public tru" in
existence on the date of the commencement of this Act
is appropriated both for a public purpose of a religious
nature and for any other public purpose,
mch public trust shall be deemed to be a religious trust
of a public nature].
Definitions. 3. In this Act, unless the context otherwise requires,-
(1) " agriculture " includes--
***
(a) horticult~re ; &
Li
(b) the rsising of crops, grass or garden- produce ;\
(c) the use by an agriculturist of land h
him, or part tlpreof, for grazing ; ,.-I A
(a) the <& of any land for the purp~si id :+L- of
manwe Crops *: ' - -.
',$,7 -
' (e) dairyjgr~ng ;
pou1tiy~farming ;
(g) 1ive;tQtack breeding ;
(h) of trees ;
agi~~~al " shall be' constru .
(2) " agricultural company "
formed for the purpose of carrying
has for its main.object the acquisit
from agricultural land comp:ny " meay any other company ;.
A
(5) " authorized officer " zneans any Gazetted Officer
uthorized by the Government by notification to zxercise
he powers 'conferred on, and discharge the duties imposed
umn. the authorized officer under this Act for su ch area
shall hive the same rnGning as in clauses (a) and (d)
res~ectively of section 2 of the [Tamil Nadu] Bhoodan
L- I
as may be specified in the notiiicatlon ,,
; . . -
(6) " Bhoodan Yajmna " and " Gramdan land "
i f<@a A& 1958 ('[Tamil Nadu] Act XV of 1958) ;
(7) " ceiling area " means the extent of land which
1. s person is entitled to hold under section 5 ;
i
U
(8)''' company " means a compaiiy as defined in
section 3 ofkhe Companies Act, 1956-(Central Act I of
t
:or " m9ans a secured c &editor and includes
d&'wh;r has ,obta~~~~'~ttachment o f
06 of a decree &-or ..A ':,.
(10) ""&ftivating tenant "-
'I
, ,*in&+&%% ' ' t , 4 - -<Z% 3Ef ; > - -- *
* * :* - +;;a-a
-i(!iX$bans a -' person whor &$f!ribdtes his own
physi&i.labo~r or thht odany me&b#"o.f ws family in the
cultivaf@i .+ f any land belonging. :$~,'~a,~~thes, u n der a
te - IPZ~~~I and - - nan@$i@-bment, .. a express or in -
$1 i .+' i i " %p.: j;rtc$.j , f
fib includes- ' - ; ,if &j*i . + I
. - - , AV.
ddcrc: 2,- 1
(C;) anv such D&SO~ who oonbnues in posses-
sion of :th'atland after ihe determinatipn *of the tenancy
-id-------: *, - -
4...4.,- . >
-1 ~hese~~ords ,were sub~titqted for thqR?rd '" Ma dr as " by
the TBdl NlIduAAdaptation of Laws 0$$$;.1969, as .a mended
by the T&il Nadu Adaptation of Lam C4 (Sxond Amendment)
Order, 1969. -.,t i
968 Land Ref;otp &(Fixation [1%1 : .T.N. Act 58 ? I ,:I
of ~t$~iligiant Land)
;..# ..,f: p.,-L.&, 4
9
'f. A + 48
'
(b) the:;&iz: of such person, if tb heir contri- b.6$
-L
butes his own physical labour or that of any member cf :
bis family in the cultivation of such land, or
(c) a sub-tenant if he contributes his own
physical labour or that of any member of his family in
the cultivation of such land ;
but
(iii) does not include ;L mere interemediary or
his heir ;
l[(11) " date of the commencement of this Act "
means th4 15th dav of February 1970.3
2[(12) "date of the publication of this Act" means &:
*
th,- dm: of the publication of the Tamil Nadu Land 8 Reform (Reduction of Ceiling on Land) Act, 19'70, in 9
the *Fort St. George Gazette;] -I$
(14j "family" in relation to a person means tho .
person, the wife or husband, as the case may be, of such
person and his or her-
(i) minor sons and unmarried daughters, and
(ii) minor grandsons and unmarried grand.
daughters in the male line, whose father and mother are
dead.
This clause was substituted for the following clause by section
2 (1) (a) of the Tamil Nadu Land Rtforms (Reduction of
Ceiling en Land) Act, (1970 Tamil Nadu Act 17 of 19?0),
was deemed to haye come into force on the i5th Fe
1970 :- *
"(11) "date of the commencement of this Act" means t
dale on which the Madras Land Reforms (Fixation o
Ceiling on Land) Biil, 1960 was published in the Fort
George Guzette, nimely, the 6th day of April 1560"
2 This clause was substituted for the following clause by sectlon
2 (1) (b) of the Tamil Nadu Land R forms (Reduction of Ceiling
on Land) Act, 1970 (Tamil Nadu Act 17 of 1970), which was
deemed to have come into force on the 15th February 1970 :-
"(12) "d~~te of the publication of this Act" means the date of
the publication of +his Act in the Fort St. George Gazette; "
The fallowing clause was omitted by section 3 (1) of the Tam Nadu Laud Reforms (Fixation of Ceiling on Land) Amendmen
Act, 1971 (Tali1 Nadu Act 41 of 1971):-
"(1 3) "existing sugar factory" means any sugar facto
was m ex~stence on the gate of the commencement ,of th
*Now th: Tamil Nadu Government Gazette.
--- ----- -- ---. -
F Explanation [I]-For (the wrp 2~2 of this clause*
,- - .,A
1961 : T,N. Act 581
"minor
sons or
-.
(i) between whom an&fthe other members of
the family, a partition by means of a registered instru-
ment has taken place; or
(ii) in respact of whose family properties a
preliminary decree for partition has been passed :
t i before the "notified date].
L
3[E~pIanation 11.--For the purpose of this clause-
(a) in the case of persbns governed by Hindu :
Law, "unmarried daughters" and "unmarried grand-
daughters" shall not include "unmkrried daughters" or
"unmarried grand-daughtersv-
(i) in whose favour any land has been volun-
tarily transferred by either of whose parents or grand-
parents on account of natural love and affection ; or
(ii) in whose favour a preliminary decree for
partition has besn passed
before the notified date ;
The explanation to clause (14) was riumbered as Explanation I
of that clmse by section 2(1) (c) (i) of the Tamil Nadu Land Reforms
(Reduction of Ceiling ca Laze) a?+: 1970 (Tamil Nadu Act 17 of
1970), which was deemed to have come into fol'ce on the 15t h Febru-
ary 1970.
These words were srbstituted for the words "date of the com-
mencement of this Act" by section 2 (1) (c) (i) of the Tamil Nadu Lad Reforms (Reduction of Ceiling on Land) Act, 1970 (Tamil
Nadu Act 17 of 1970), which was deemed to have come ~nto forge
on the 15th February 19:'O.
This explanation was inserted by section (2) (1) (c) (ii) of the
Tamil Nadu Land Refohs (Red eiling on Land)) Act,
1970 (Tamil Nadu Act 17 of 1970), deemed to have come
.nto form on the 15th February 19
I.
C
970 Land Reforms (Fixation 11961 : T.N. Act 58
of Ceiling on Land)
(b) in the case of persons governed by any
law other than Wdu Law, "minor sons", "unmarried
daughters", "minor grand-sons", and "unmarried grmd-
laug ht~~ s", shall nct include "minor sons",
?sm-married daughters," ccmii~o r grand-sons " and
~~~nmarr ic d grand-daught er s ",-•
.J : "
(i) in whose favour any 1
talily tlansfeired bv either of whose parents a gran
parents on ac~ount.:of natmal love and affection ; or
*,P
(ii) in whose favour a p~eiminary decre
fo: pa rtitibn has 6th passed
bet ore the notific d date I ;
1 5) "folest land" inclu&s a
ing trees or shrpbs;
<, -t .
(16) "full owner" means a person e
a bs~lute prop~ktorship , I of land; i
'-
(17) "Government" means t
I[( 1 8) *
(19) "to hold land" with its
and cogilzte exprebsions means
or to possess or enjoy land es possessoly mottgagee o
terant or as intermedial y or in olle or more of those
iss ;
- -- ._ " *
*
llhe following clause was omitt
Tamil Nhdu Land Reforms (Fixation Amendment Act, 1972 (Tamil Nadu
deemed to have come into force on t
-(la) ''hill area" means any local area spded b colum
of Schedule I and such other local area comprishz a hill as
Government may. by noti6cation, from time to time, s~dj' ;
- - -
196X : T.N. Act 581 Land Reforms (Fixation 97 1 of Ceiling on Land)
I
C (20) "inam land" in any me& in the State except the
tramiferred territory-- *:
i
I /'
i ' (a) means any land the gant of which in illam
C'
5 has been made, confirmed or recognized by the Gove~n-
e \
L
5 --* I .- -+
~ i24-
- (i) any land in any lease-hold village ;
(21) "intermediary" means any person who, not
beirg an o-nmner or a possessoly moitgaget, has an .
Interest in land, and is entitled, by rcason of such
intere~t, to possession thereof, but hns transfed
such possession LO others ;
(22) "land" means agricultural land, tht is to say,
land which is used or capable of being used for agricul-
tural . pu~ oses 01 purposes .subservient thereto a&
includes ? orest land, pastu~ e land, plantation and tope,
but does not include house-site or land used exclusively
for non-agricultural puiposes ;
(23) "Land Board" means the 2[Tarnil Nzdu
Land Board] const itu ,ed under section 24 ;
(24) "Land Commissioner" means the Land Com-
missioner appointed under section 97 ;
1 These worGs were substituted for the word "Madras" by the
Tamil Nadu Adaptation of Laws Order, 1969, as amcilded by the
Tamil Nadu Adaptation of Laws ,(Second Amendment) Order,
1969.
a This expression was substitutecl for the expression "Madras
Land Board" by paragraph 3(1) of, and the Schedule to, the Tamil
Nadu Adaptation of Laws Order, 970, which was deernec! to have
come into force oil the 14t h January 1'969.
972 La, zd Re forms (Fixation
\
, [I961 : T.N. Act 58
of Ceiling on Land)
(25) "land oanel' means the owner of the land
Iet for cultivation by a tenant and includes the heirs,
a,signees, legal reprrsentatives of such owner or pe sons
deriving iigl~ts throuih him;
I
(26) "Land T~ibunal" means a Land Tribunal
con tjtuted tmdcr section 76; 1
(27) "lease-hold village" means any village specified
in eolutnn (4) of Schedule TI and such other village or
p xi thereof as the Gover~llnent may, by notification
frcla time to time, specify;
(28) "limited owner" means any person entitled
to a life es<ate in any land and includes pelsons deriving
-iehts throl~gh him;
l[~&anation.--A person who has a right to eqloy
the land during his lifetime shall be deenled to be a limited
owner notwithstanding that he has no power to
alienate the land.]
(29) ''member of the Armed Forces" means a person
in the service of the Air Force, Army or Navy of the
union of ]lfidia and includes a seaman :
Provided thai if a questioo arises whether any
is a member of the Armed Fo~ce, such question
shall be decided by the Government and their decision
shall be final ;
1961 : .T.NI Act 581 Land Refvms (Fixation 973
of Ceiling on Land)
1[(31) cnotified date' means the date specifiod by the
Government in a notification, tvhich shall be a date afLer
ihe date of the publication of tbis Am;]
(32) " orchard " meam an ellclosure or' s ssemblayc
of frwt or nut-bearing trees, constifutixig the main crop
therein, whether of spontaneous or artificib~ gro wrh, but
does not include trees on such bunds as are not within or
adjunct to such enclosure or assembhgc ;
~fExplanatior2.-The expression "fruit or nut -bearing
trees " shall not include plantail1 trees] ;
(33) " owner "-
(a) means-
(ii) 2. lal~dholder a s defined in the "Tamil Niadu]
Estates Land Act, 1908 (3[Tamil Nadu] Ac; I of 1908),
or a ryot as defined in that Act, or
(iii) an inamdar not being a landholder defined as
(b) includes-
e specified in the
sub-section (1) of
3 These wards were substituted for the word "Madras" by the
Tamil Nadu Adaptatian of Laws Order, 1969,a as amsnded by the
Tamil Naju Adspzation of Laws (Second1 Amendment), Order, 1969
(35) " plantation " means any land used for growing
all or any of the following, n2 rnely, cardamom, cinchona,.
CO&, rubber or tea ;
4[(36-A) "private trust" includes a trust under which
the beneficiaries ere persons, who are ascertained or capable
of being ascertai~led.
8 These words were added by section 3 (2) (a), ibid.
mese words were added by section 2 of the Tamil
Reforms (Fiwation of Ceiling on Land) Amendment Act,
Nadu Act 10 of 1%5), which was deemed to have wme
the 2nd May 1962.
* Clause (36-A) was renumbered as clause (36-AA) and t
was inserted by section 3(2)(b) of the Tamil Nadu Land
(Fixation ofceiling on Land) Third Amendment Act, 1972
rucl,lu Act 37 of 1972), which was deemed to have come into
on the 1st hlarch 1972.
This clause was inserted by section 6(i) of the Tamil
Tenancy (Amendment), Act, 1965 (Tamil Nadu Act 9 of 1E65),
(ii) math ;
(iii) mosque ; or
(iv) church ;
which is dedicated to, or for the benefit of, or used as of
right by, the public as a place of religious worship ;]
(37) " Schedule " means a Schedule appended to this.
(38) "seaman" means every person including a master,
pilot or apprentice employed or engaged as a member of
the crew of a ship ar a sailing vessel to which the Merchant
Shipping Act, 1958 (central Act 44 of 1958) applies ;
(39) " Settlement Officer " means an o@cer appointed
under sub-section (1) of section 58 ;
1 (40) " standard acre " means-
(1) in any area in the State, except the transferred
territory-
(a) 0.8 acre of wet land assessed to land revenue
at any rate above Rs. 15 per acre ; or
(b) 1 acre of wet land assessed to land revenue
at the rate of Rs. 10 and above but not exceeding Rs. 15
per acre,; Or
(c) 1.2 acres of wet land assessed to land revenue
at the rate of Rs. 8 and above but below Rs. 10 per acre ; or
(d) 1.6 acres of wet land assessed to land revenue
at the rate of Rs. 5 a~d ab~vn hilt helow Rs. 8 per acre; or
-i.---------- - ------ -_I--------..-
These clauses were inserted by section 3(2)(c) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Third Amendment Act,
1972 (Tamil Nadu Act 37 c f 1972), which was deemed to have eome
into fqrce on the 1 st March 1972.
I
I
976 La~zd Re forms (Fixation 11961 : T.N. Act 58
of Ceiling on Lart d)
(e) 1.75 acres of wet land assessed to land reven u
a r :':e rat? of Rs. 4 and a hove but below Rs. 6 per acre ;
or
(f) 2 acres of wet land assessed to land revenue
at any rate below Rs. 4 per acre ; a;
(g) 2.5 rcres of dry land assessed to land revenue
at the rate of Rs. 2 and above per acre ; or
(It) 3 acres of dry land assessed to land revenue
rt thc rate of Rs. 1.25 and above but below Rs. 2 per acre ;
or
2 2d
(i) 4 acres of dry land assessed to land revenue a
at any rare below Rs. 1.25 per acre ;
(2) in the Kanyakurnar i distric;-
(a) 1 acre of regjstered wet land irrigated by a
source fcrming part of, or benefited by, any project; or .
(b) 1.2 acres of registered dry la irrigated by
source mentionqdin item (a) ; or
* .. "
i[bb] 1.6 . acres of wet l~.n?nd irr.igated by Gov
mcnt source other th~n a source mentioned in item (a)
(c) 1.6 acres of dry land irrigated by any Gove
megt souice other than a source mentioned in item (4)
(d) 4 acres of dry land unilrigated by any so
mentioned in item (a) or b) any other Goverment so
of irrigation ; . ,.
(3) in the ~hencottah taluk of the Tirunelveli di&i -.
(a) 1.2 acres of wet land irrigated by any river or
stream or by tank fed by any river or stream1 ; or
I
(.?I) 1.6 a&ei of wet land irrigated by any G
ment source other than s source mentioned in item (a
I_C_
This item was inserted by sectior. 3(l)(b) bf the Tamil Nadu L
Reformis (Fixation of Ceiling on Lanc.) Second Amendment Act, 1
(Tamil Nadu Act 20 of 1972), which was deemed to have come in
force on the I st March 1972.
-..- ... , - . * ,
*- ."
'* r
* d . ., h. A,- 1 S*u ',
1%1 : T.N. Act 581 Land Re forms (Eat ion 977
sf Ceilingbtz Land)
i (&) 2 acres of dry lend irrigated by any Govtm-
meat source ; or .
(d) acres of dry 1and.unirrigated by any source
mentioned in item (a?) or by any other Government source
of irrigation ;
Explanation I* .-For the Rurpose of sub-clause (1)
of clause (40), " land revenue " shall mean -
(i) . in the case of any land in respect of which a
ryotwari settlement is in force on the date of the commence-
ment of this Act, the ryotw~ri assessment payable on tb t
2 .; $J&>+ t.
date,,.; ; -J :-: ,
(ii) in the case of any iaam'land on which full assessment of revenue has been levied under the l[Tamil
Act, 195fi(&[Tamil Nadu] Act XL
Lx',:t*Y*
(iii) in the case of any land [other than an inam
land referred to in clause (ii)] in respect of which a ryotwasi
settiement is not in force on the dateof the commencement
of this Act, but is brought into force after that date but
before. the date of publication . d- the draft statement
under sub-section (5) of sec tionl0;tfieryotwari aise;jrn:ot
under such settlement after it is brought into force;
10, or in the case of any inam land, the land revenue
notified by the Go ernment in tEs'behalf with due regard
1 to the highest rate o ryotwari assessment payable for any
land of a similar description and with similar advan-
tages in tbe nearest ryotwari village:
1 These words were substituted for the word " Madras " by the
Tamil Nadu Adaptation of Laws Order, 1969, as amendmed by the
Tamil Nadu Adaptation of Laws (Second Amendment) Older, 1969.
* The additional assessment, additional water-cess or surcharge
payable under the Tamil Nadu Additional Assessment and Additional
Water-cess Act, 1963 (Tam11 Nadu Act 8 oi 1963) or the Tamil Nadu
land Revenue and Vlater-cess (Surcharge) Act, 1965 (Tamil Nadu
~ct 34 of 1965), as the case may be , shall not be deemed to be
land revenue for the purpose of calculating standard adre under Tamil
Nadu Act 58 of 1961. Please see section 17 (ii) of Tamil Nadu Act 8 af
1963 and sect ion 1 5 (vi) of Tamil Nadu Act 34 of 1965.
978 Land Re formy (Fixrtrurc I.-
of Ceiling oq.wd)
provided that no notifica tioa. shall be iss~d under
t~~ clause, unless the persons likely to be affected by
such notification are given a reasolrabl@ OPP~~W~~Y to
makc rrpresentation and addua evidence ln respect pf
the rates prop9sed tu be specified in the notification :
prc.vided furthct +bat the land revenue notified by
the Govcr-mcnt under this C~~USO shall not be
fied, aotw: thrtanding th at a different rate of assessment
is fixed under-
(i) any settlement that may be brought into
force; or
(ii) the '[Tamil Nadu] hams (Assessment) Act.
I Tamil Nadu] Act XL of 1956) ; 1956 ( [
I
, tion of the said notification. after the date of the public'
Explanation IL -b sub-clauses (2) and (3) of clause
(40) wet land 99 and "dry land" shall include inam wet
krnd and inam dry land respectivel~.
Expldn~tion III. -For the purpose of sub-clause
(2) of clause (a), "project" means any of the following
irrigation systems, namel~ :-
(i) Ko&yar project sy*m proper ;
-- -r t . !
I. - I
961 : T.N. Act 581 Land Reforms (Fixation 979
oj Ceiling on Land)
Explanation IV.-In any area in the State, except the
ransferred territory, one acre of dry land-
(a) irrigated by direct flow of water from any
Gcvernment source of irrigation supplying wster-
(i) for t& crops and above, shg.11 be-deemed to be
quivalent to one area of wet land assessed to land revenue
at the rate of Rs. 8 and above but below Rs. 10 per acre ;
1 (ii) for only one crop, shall be deemed to be equiva- " lent to one acre of wet land assessed to land revenue at the
rate of Rs. 4 and above but below Rs. 6 per acre,
(b) irrigated by lifting water from any Government
source of irrigation shall be deemed to be equivalent to
one acre of wet land assessed to lmd revenue at the
rate of Rs. 4 and above but below Rs. 6 per acre :
Provided that the Government may, in respect of any
particular area, by notification, direct. that one acre of dry
land irrigated fro= any Government source of irrigation
shall be deemed to be equivalent to any specified extent
of any of the categories of land specified in sub-clause (1)
of clause (40) on the ground of quality of the s~il or on
any other ground :
Provided futher that such notification shall not come
into force unless it is approved by the Legislature.
Explanation V.--Where the land held by a person
zonsists of more than one of the kinds of the land specified
in clause (401, the extent of the land held by him shall, for
the purposes of this A,ct, be reduceed to standard acres
calculated according to the proportions specified in clause
:$,$'
(41) " State " means the 1 [State of Tamil Nadu] ;
* p <I&;;< k $.#-<+, 3 4 .<ci* .'.
(42) &tridhsna iand" means ~h$l8&&hield on the date
of thqu: coxhnencem~nt of this Act?byaqY +$-. . female. member
of a familFin'her own name. sl:~~ .?.st.;
-MY" -
l,This"efpr:essiio~1;wa~ substituted for the. b ession "State of Madras" % by the TamilNadu ' Adaptati'on off Laws 2, rder;' 1969, as amended,
by the~Tamil Nadu Adaptation of Laws @&&%Id Amdement) Order,
1969, . &!iJk * .
: LC. . Land Reforms (Fixation 11961 : XN, Act 51
of Ceiling on hnd)
'E(43) * * %
*
(45) "s~rplus land" means the land held by a perso:
in excess of the ceiling area and declared to be surpiu:
land under section 12,13 or 14 ;
(46) "tenant" meam any person who has paid or ha:
agreed to pay rent or cther consideration for his beiq
allowed by another to enjoy tbe land of the latter under a
tenancy agrebinent, express or implied, and includes-
..,
(i) 2ny such person who continues in possession o'
the land aft45 the determination of the tenancy agreement.
'.-. ~ -> 4 * ,!
(ii) $e heirs, assignees, legal representative of s
person, cjr persons deriving rights through such perso
(iii) a cultivating tenant;
(47) " tope " means any land containing groups of
fruit or nut-bearing trees including palmyra trres, con;
stitoting the main crop in such land, whether ot'ipontanezu,
or artificial growth and includes orchards, but dr c~ not
include trees on such bunds ah are not withi .I or adjanct
to slich groups of trees;
2[Exp?anation.-The expression " fruit or nut-beariog
trees " shall not include plantain trees.]
(48) "transferred territory" rneans the Kanya kumari
district md the ahen cnttah taluk of the Tirunelveli district;
, i'
1* --- *. i
1 Tne following clauses were omitted by section 3 (1) of the ~amij4
Nitdu Land Reforms (Fixation of Celling on Land) Amendmen€
Act 1971 (Tamil Nadu Act 41 of 1971):- k
" (43) " sugar factory " means any factory in which sugar .&
is manufactured by vacuum pan procesP and which is a company;
t h
(44) " Sugar Factory Board" meat s the Tamil Nadu sumt
Factory Board constituted under section 38; " 4 *%%
a This explanation was added by section 3 (1) of the Tamil
Land Reforms (Fixation of Celling on Land) Fifth Amendment
1972 (Tamil Nadu Act 10 of 1974), which was deemed to have
into fbrce on the 6th April 1960.
- h ---- "dl---- ' - - ...,-*--- (---- - . A- &-A ..'?a,*
*
v
\
3[3-B. Notwithstanding anything contained in this Act, Certain spe-
if, by virtue of the operation of the Tamil Nadu Land rg &anitL
Reforms (Fixation of Ceiling on Land) Second Amend-
ment Act, 1972, the total extent of land held by any
person pxcecds the ceiling area, then, in relation to such
person and in this Act, unless the context otherwise
cement of this Act ' means
(ii)-c notified date ' means the date specified by the
Government in a notification, which shall be a date
subsequent to the date of the publication of the Tamil - -- -. -
I
1This clause was substituted for the following cIause by s~ction
3 (2) (d) of the Tamil Nadu Land Reforms (Fixation of ceihng on
Land) Third Amendment Act, 1972 (Tamil Nadu Act 37 of 1972),
which was deemed to have comc into force on the I st March 1972 :--
" (49) '' trust'' means trust for a public purpose of a religious
or charitable, or of an educational nature, and includes any temple,
math, mosque, church or other place, by whatever name known,
which is dedicated to, or for the ber.efit of, or used as of right by, any
community or section thereof as a place of public religious worship."
J
Thi3 section was inserted by sectn'on 3 (2) of the Tamil Nadu Land
Reforms (Fixation of Ceiling on Land) Amendment Act, 1971 (Tamil
Nadu Act 41 of 1971).
This section wss inserted by section 3 (2) of the Tamil Nadu Land
Ref~tms 6 (Fixation of Ceiling on Lan'd) Second Aaendment Act,
1972 (Tamil Nadu Act 20 of 1972), which was deemed to have come
intorforce on the 1st March 1972.
- 982 Lank: RC fd.(~i&tion 11961 : T.N. Act 58
of Ce iling on'land)
Nadu Land Reforms (FixeLtion of Geiling on Land) Second
Amendment Act, 1972, in the Tamil Nadu Government
I Gazette.]
Certain
special 1[3-C. ~otwithstakdin~ anything contained in this
definitions. Act, if, by virtue of the operation of the Tamil Nadu Land Reforms (Fixation of .ailing on Land) 'I'hird Amendment
Act, 1972, the total extent of land held by any 'person
exceeds the ceiling area; then, in relation to such person
and in this Act, unless the context otherwise requires,--
(i) 'drte of the commencement of this Act' means
the 1st day of March 1972 ;
(11) ' notified date ' means the date specified by the
Government in a notification, which shall be s date sub-
sequent to the date of publication of the Tamil Nadu
Land Reforms (Fixation of Ceiling on Land) Third Amend- .. ., , . ment Act, 1972, in the Tamil Nadu Government Gazette.]
0
Certain spe- [3-D. Notwithstar ding anything contained in this
cia1 defini- Act, if, by virtue of the operation of the Tamil Nadu, Land
t ions. Reforms (Eixa~ion of Ceiling on Land) Bourth ~mendhent
Act, 1972, the total extent of land held by any person
exceeds the ceiling area, then, in relation to such person
and in this Act, unless the context otherwise requires;-
(i) 'date of the cokencement of this Act9 meah the
1st day of March 1972';. a; i
. , 2;) It9 i
(ii) ' notified date ' means the date s cified by the
Government in a npt$6ation, which shall a ' d,?i~ &!-
sequent to the date.of $be p~~blication of the Tarml-Vau,
Land Refo-ms (Bixation : of Ceiling on- Land) a+Ei?o~~
Amendment Act, 1972, l-in. the Tamil Nadu a .Gayarprnent
Gazette.] ' <. it: -',".: , .. >f<i~jj~i;:f>
1. . i ,.~.d .: , :: ,+.d?ffI .?%: :
*. ' : 7. j .:(; ;I - : 1 ..,lL:ta ?i fj3ii-i- :
, "-i ..i:Iiiij~j~~o 1, , . % ',,. >*. '1:finfllliCr1:~':
:,a This section was ipsefte,+Ip,~eftion 3 (3) of ihe~amil~&
qf@p~ (l?jxat ipn .0~4'$$-L,and). Third mdGkat-:h A.\f@i 3&ileNadu .~ct 37'6f '1972J, +which was deemed to <4g+$h. ~Fpei MP;
force on, t49.4st March 97 9. : - 4. a + <rt >3,!\o 8) t f70ia, ? -,:;r;v.q .b:';2 2irfT6
.>r mis issection wa~~~iaS'ert'd~.:by s~ction3(1). of the TamiflW
~md ~&rrns (Fixation~sf ailing on . Land) Fourth ' AniekUWTmt
~ct, 1972 (Tamil Nadu Act 39 of 1972), ,which came into force on the
1st March 1972.
* t> * ..
-- --- -.-Lb+.... - . - ,.. - -- . . L I ...
I
1961 : T.14. Act 581 Land Reforms (Fixation 983
of Ceiling on Land)
1[3-E. Notwithstanding anything contained in this Certain spe-
Act, if, by virtue of the operation of section 3 of the Tamil cial defiai-
Nadu Land Reforms (Fixation of Ceiling on Land) tlons.
Fifth Amendment Act, 1972, the total extent. of lalid held
by any person exceeds the cziling arq, then, in relation
to such'pcirson and in this Act. unless ttie context otherwise
requires, - , - r -
(i) date of the com.mencement of this Act " means
L
(a) for the period before the 15th day of Februar~
1370, the 6th day of April 1960 ;
(b) for the period comrnencidg on the 15th day
of February 1970, the 15th day of February 1970 ;
(ii) " notified datz " means the:ilate specified by the
Gove~riment, in a notification, which shall :be a date sub-
sequent $0) the date of the publicatiotl; oftthe Tamil, Nadu
! Lahd Reforms (Yhr tion :of Ceiling 0.D 5&q&)TFifth Mend-
men t && l q72,- in the.Tami2 Nadu tG~ernmeni ~azeite.1 e
f . .i.;.iT -Fa c?%r,5 n i . f ' : i . :
4. The 6rovisions of this Act shall have effect notwith- Aa to ow1
: stamiingXtrJthi~g- inconsistent the:~reWith contained in ride other
l:!WS, : ,sqv.,~thqr)yaw!for.~the,time being. ia jfpfiebIIqrI any custom, oontr
! usae -cji>~oontiad'or~ decreei or orat% 6f;rmcourt or other ,tee
* 7
authority? .. . . I. m3,~~rl:: I 4+
-1~l;ri oj 1#.i
- I -- ---
I This sect ion was inserted by sect ion 3(2) ot' the Tamil Nadu Land
Reforms (Fixation of Ceiling on Land) Fifth Arnendme1.t Act, 1972
(Tamil Nadu Act 10 of 1974), which was deemed to have come into
force on the 6th April 1960.
984 Und Refoims (Fixation 11961 : T.N. Act 5%
of cet~ing on Land)
1
,>-
t;$j -+ , L. .-
.a . . >!A- ' ;ye 'i, I I , -. .* - -
' CHAPTER 11.
I I I +I
I 'I
FIXATION 6~ CEILING ON LAND HOLDINGS.
Ceiling area. 5. (1) I[@) Subject to the provisions of sub-sections
(3-A), (3-B) and (3-C) and of Chapter VIII, the ceiling
area in the case of every person (other than the inbtitutions
referred to in clauses (c) and (d) and subject to the provi-
sions of sub-sections @A), (3-B), (3-C), (4) and (5) and 01
Chapter VIII, the ceiling area in the case of every fa.mily
consisting of not more than fivc members shall be 15
standard acres.]
(b) The ceiling area in the case of every family
consisting of more than five members shall, 2[subject to
the provisions of sub-sections (3-A), (3-B), (3-C), (4) and
(S)] and of Chapter VIII, be 3[15 standard acres] together
witl.. an additional 5 standard acres for every member of
the family in excess of five.
-.
. . lThis clause was substituted for the following clause (a) by section
3(4)(a)(i) of the Tamil Nadu Land Reforms (Fixation of Ceiling on
Land) Third Arnendmeqt Act, 1972 (Tamil Nadu Act 37 of 1972),
which was deemed to have come into force on the 1st March 1972:- d?
"(a) Subject to the provisions of Chapter VIII, the ceiling area
in the case of every person and, subject to the provisions of sub 4
sections (4) and (5) and of Chapter VIII, the ceiling area in the cm fi
of every family consisting of not more than five members, shall be I
standard acres.
[In the said clause, for the figures and words " 30 standa
the figures anExcerpt shown. Open the full act in Lexace.