The Tamil Nadu Board of Revenue Abolition Act, 1980

 
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The Tamil Nadu Board of Revenue Abolition Act, 1980 
 
Act 36 of 1980 
 
 
 
 
 
 
 
 
Keyword(s): 
Commissioner, Law, Local Area, Board of Revenue 
 
1980: T.N. Act 361 &oardo/ Revenue lbotition 99 
9 TAMIL NADU ACTNO. 36 OF 1980.* 
THE TAMIL NADU BOARD Ol? ~EMJE 
ABOLITION ACT, 1980. 
[Received the assrnt of tire r~;cirht on the 1st November 
1 1980, firs: published in the Tamil Nadu Government 
Gazette Extrmordinary on the 5th November 1980 
i (Aippasi20, Rowhri-2011-Thhvalluvar Aandu) .I 
An Act to provide for the aboliron of the Board of 
Reve~ue and to proidi4e for matters confiected therewith. 
Bait enacted by the Legislature of the State of Tamil Nadu 
in the Thirty-fi~st Year of the Republic of India as follows:- 
1. (1) This Act may be called the Tamil Nadu Boaid Short titk and 
of Revenue Abolition Act, 1980. copm6noo~ent. 
(2) It shall come into force on such date as the 
Govex nment may, by notification, appoint. 
2. In this Act, unless the context otherwise requires,- DeflGtion* 
(a) '' Appropriate Authority " means,- 
(i) the Commissioner; or 
(ii) any officer nct below the ~ank of Additional 
t 
Secretax y to Government; 01 
(iii) any other office1 not below the rank of District 
Collector : 
specified by the Government under sub-section (1) of 
section 4: 
(b) "Comrnissio ne~ " means a Commi~sioaer appoin - 
ted u nder section 5 ; 
(c) '' Government" means the State Government 1 
(4 " law " includes any rule, by-law, legplation, 
notification, scheme, form or order; 
(e) '?ocal arzaWmeans one or; more revenue districts 
or part of a revenue district as may be specified in (he 
notification under section 6. 
I 
*For Statement of Objects ancl Reasons, see Tom2 Nadu Governnze~r 
Gazettte Extraordinary, dated the 4th February 1980, Part IV-. 
Section 1, Page 18. 
125-1 2-7A 
100 Board of Revenue Abolition t1980: 'II.N. Act 36 
Abotition of 
Board of Keveaue. 
Powers of 
Board of 
Revenue and 
Member of 
Board of Revenue tobe exe~cised by 
the . Govern- 
ment or App- 
ropriate 
Authority. 
3. Tbe Board of Revenue in the State of Tamil Nadu is 
hercby abolished. . 
4. (1) The jurisdiction and powersvested in and duties 
par formed by thc Board 6;' Reveuue cr any Member 0.r 
the Board of Revenue immediately before the date of 
the commencement of this Act, by or under any law, 
shall be vested in, and performed by- 
(i) the Government; or 
(ii) the Commissioner ; or 
(iii) any officer not below , the rank of Addim1 
secretary to Government ; or 
iv any other officer not below the rank of 
District ( dollector ; 
'3 .t ; ; '4 
,. . . .. . as n ay be specxed by the Government, by notzcation ,,. ..s1 ' . r 
in this behalf in respect of such matters, and with effect ,; 
from such date, as may be specified therein. - 
(2) The Government may, in like manner, modify , 
:,:, :.! 4 
or cancel any authorisation made under sub-section (1). 
Explanution.--For the purpose of this section, the ju- 
< 
risdiction and powers vested in, znd the duties performed - 
by any Member of the Board of Revenue shall include , 
the jurisdiction and powers vested in and' ,the duties .:: 
performed by such Member either in the dapacity of the " \; 
Member of the Board of Revenue as such, or by virtue 4 of an authorisation made by or under any law; 
"( Ib 
. 1.. 
5. (1) For purpose of authoris 
Appointmmt Commissioners. Of 4, the Government may, by notifica 
more officers as Commissioner or 
with such designation as may be specified. -A ., 
i' 
i (2) The Government ray, in like &er, modify 
or ace1 arty appointment m~de under sub-section (1). 
Vesting of 6. The Govmm~~t may, 
addi tianal authorise the Government oi the 
~)owers in the to exexcise any of the powers vested 
Or for the time being in foxe in any Appropriate 
Authority . (other than the Board of Revenue) un 
the Government and also specify the 
which such powers may be exercised. 
1980 : T.N. Act 361 Board of Revenue Abolition 1 01 
7. Subject to the ;?revisions of Article 31 1 of the Conditions of 
Constitution, the Government may make rules regulating service of the employees of the conditions of service of the persons employed in the-Board of 
Board of Revenue, immediately before the date of the Revenue. 
commencement of this Act. 
8. The provisions of this Act shall have effect notwith- Act to Override 
standing anything inconsistent therewith contained in other laws. 
any law for the time being in force. *. .. 
9. (1) The Government may make rules to carny Pow& to'make 
out all or any of the purposes of this Act. rules. 
(2) All rules made under this Act shall be published 
in the Tamil Nadu Government Gazette and unless they are 
expressed to come into force on a particular d.ay, shall 
coine into force on the day on which they are so published. 
(3) Every rule made under this Act shall, as soon 
as possible after it is made, be placed on the tablt: of both 
Houses of the Legislature, and if, before the expiry of the 
session in which it is so placed or the next session, both 
Houses agree in making any modification in any such 
rule or both Houses agree that the rule should not be 
made, the rule shall thereafter have effect only in such 
modified form or be of no effect, as the case may b~ 
so, however, that any such modification or annulment 
shall be without prejudice to the validity of anything 
previously done under that rule. 
10. (1) In the application of any law, any reference C@nstruction of references to to the Board of Revenue or Member of the Board of 66~oard of 
Revenue shall, unless the context other wise requires, ~~~~~,~~8. , 
be deemed to be a reference to the Government or the "Member of 
Appropriate Authority specified in the notification under Board of 
sub-section (I) of section 4. Revenue" 
or "Standing 
Orders of the 
(2) The "Standing Orders of the Board of Revenue8' Boardof 
as in force on the date of the commencement of this Act Revenue". 
stdll, on and from the said date, be called "ReveY:-- 
Standing Orders" and continue in force until altered, 
amended or rescinded by the Commissioner or the 
Government, as the case may be. 
11. (1) If any difficulty atises in giving effect to the powr to 
provisions of this Act, the Government may make such remove 
order not inconsistent with the provisions of this Act diiflc~llities. 
as may appear to them to be necessary or cxpcdicnt for 
the purpose of removing the difficulty : 
I02 Bonrd of R~P~I.~' .5Eo~itir?n 11980 : T.N, Act 36 
l'rovided that no such order shall be made after 
the expiration of two years from the date of the commence- 
ment of this Act. 
(2) Every order made under this section shall, as 
soon as after it is made, be laid before each House of 
tbe Legislature. 
I 
la. (1) The Tamil Nadu Board of Revenue Regula- Re*e** tion, 1803 (Tamil Nadu Regulation I of 1803), the Tamil 
Nadu Revenue Commissioner Act, 1849 (Central Act X 
of 1849) and the Tamil Nadu Board of Revenue Act, 
1894 (Ximil Nadu Ad I of 1894), are hereby repealed. 
(2) Notwithstanding such repeal,-- 
(i) any appli~ion, appeal, revision or other 
proceeding pending before the Board of Revenue or any 
Membtr of the Board of Revenue under any law for the 
time being in force on the date of the commencement of 
this Act shall stand transferred to the Government or 
the Appropriate Authority specified in the notificdtion 
unaer sub-section (I) of section 4; 
(ii) anything done or any a~tion or proceeding 
taken under any law for the time being in force, includhg 
any crder passed or decision given by the Board of Revenue 
a? any Member of the Board of Revenue before the date 
oft& commencement of this Act, shall be deemed to have 
been done. taken, pasced or given by the Government o 
the Appropriate Authorit5 

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