LexThe TThe Tamil Nadu Land Reforms (Reduction of Ceiling on Land) Act, 1970
Tamil Nadu · state statute
Open in Lexace · Ask the AI about this actDISCLAIMER: This document is being furnished to you for your information by PRS Legislative Research (PRS). The contents of this document have been obtained from sources PRS believes to be reliable. These contents have not been independently verified, and PRS makes no representation or warranty as to the accuracy, completeness or correctness. In some cases the Principal Act and/or Amendment Act may not be available. Principal Acts may or may not include subsequent amendments. For authoritative text, please contact the relevant state department concerned or refer to the latest government publication or the gazette notification. Any person using this material should take their own professional and legal advice before acting on any information contained in this document. PRS or any persons connected with it do not accept any liability arising from the use of this document. PRS or any persons connected with it shall not be in any way responsible for any loss, damage, or distress to any person on account of any action taken or not taken on the basis of this document. The Tamil Nadu Land Reforms (Reduction of Ceiling on Land) Act, 1970 Act 17 of 1970 Keyword(s): Ceiling on Agricultural Land Holding, Disparity, Ownership of Agricultural Land, Common Detriment, 15 Standard Acre -*. ~eforms (Reduclion of Ceiling 1197'0 : 'XN on Land) TAMIL NADU ACT Nfo. 17 OF 1970. * THE TAMIL NADU LAND REFORMS (REDUCTI OF CEILING ON LAND) ACT, 1970. [Received the assent of the President on the 20th June first published in the Tamil Nad.~ Government G Extraordinary, on &he 23rd June 1970 (Ashada 2,189 An Act fwtlter to reduce the ceiling on agricdturd holdings in the State of Tamil Nadu. s t Whereas under the Tamil Nadu Land Reforms (Eixati of Ceiling on Land) Act, 1961 (Tamil Nadu Act 58 of 196 the ceiling area in the case of every person and in thrl case every 'family consisting of not more than five member 30 standard acres ; And whereas even after the implementation of the s Act, there is disparity in the ownership of agricultural la leading to the concentration of such land in the hands certain persons to the common detriment ; And whereas as a further step towards agrarian refor is considered necessary to reduce such disparity ; And whereas with a view to achieve this object, jt is sidered necessary to reduce the ceiling area from 3Q a a:*es to 15 standard acres ; And whereas for the above purpose it is expedient that ih Taaiil Nadu Land Reforms (Fixation of Ceiling on L Act, 1961 (Tamil Nadu Act 58 of 1961) shall hav subject to modifications ; BE it enacted by the Cegislature of the State o in the Twenty-first Year of the Republic follows :- Short title 1. (1) This Act may bacalled the Tami aad com- Reforms (Reduction of Ceiling on Land) Act, 1970. ' '" rasnccment. . (2) It shall be deemed to have come in 1 5th day of February 1970. * - *For Statement of Objects and Ream=, sec Fort SI. Bxtraordihary, dated the 3lst h(aM 1970, Part Inry*%O 9. - "7w- . ., . /. rid i : T.N. 'Act i 171. Lurd Refom (Reduction uf Ceilhg oi' Land) . ' .. 2 lThe 'kdifications made bv this section have bcen -- - ------- --- ---- ct, vh., the Tamil, Nadu iling ; on Land) . Act, 1961 ', o the provisions, of. s'yb-~ectioi (21, any Sa ding any order made;,notificatic\n issued, on given, proceeding taken, % lii ubility or punishment awarded) under the provi- Act before the 'datkia.of the publication' t St.George Gasette,*may be continued ' said date in accordance with' the provi- Act as if this Act had not been passed. anypers6nwhetkxornotsachpssonisapaayto proceeding mentioned in sub-section (I),, to hold the 15th day of February 1970, land in excess of the ng area under the principal Act as modified by section 2 the provisions of the principal Act as modified by on 2 shall, after the said date, apply to such person. via,, . . .. ! *, * ~o~'t~~'Tarnil Nadu Govern~ient GdZette.