Section 1 in Tamil Nadu Cultivating Tenants (Protection From Eviction) Act, 1997
1. Short title, application, commencement and duration.
(1)This Act may be called the Tamil Nadu Cultivating Tenants (Protection from Eviction) Act, 1997.(2)It applies to all cultivating tenants in the drought affected areas and flood affected areas.(3)It shall he deemed to have come into force on the 1st day of July 1996 and shall remain in force up to and inclusive of the 30th day of June 1999.(4)Upon the expiry of this Act, the provisions of section 8 of the Tamil Nadu General Clauses Act, 1891 (Tamil Nadu Act I of 1891) shall apply as if this Act had then been repealed by a Tamil Nadu Act.
