Section 19 in Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956
19. [Act not to apply to lands owned by Central Government, State Government, etc. [Added by the Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Amendment Act, 1980 (Tamil Nadu Act 7 of 1980).]
- Nothing contained in this Act shall apply to any land owned or taken on lease by,-(i)the Central Government or any State Government, or Local Authority; or(ii)any company or corporation owned or controlled by the Central Government or any State Government; or(iii)any University constituted by any law.]
