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[Cites 0, Cited by 4] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(1) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(1)1(a) 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 institutions referred to in clauses (c) and (d) and subject to the provisions of sub-sections (3-A), (3-B), (3-C), (4) and (5) and of Chapter VIII, the ceiling area in the case of every family consisting of not more than five members shall be 15 standard acres.]
(b)The ceiling area in the case of every family consisting of more than five members shall [subject to the provisions of sub-sections (3-A), (3-B), (3-C), (4) and (5)] [[Substituted for 'subject to the provisions of sub-sections (4) and (5)' by section 3(4)(a)(ii) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Third Amendment Act, 1972 (Tamil Nadu Act 37 of 1972), which was deemed to have come into force on the 1st March 1972.
'(a) Subject to the provisions of Chapter VIII, the ceiling area in the case of every person and, subject to the provisions of subsections (4) and (5) and of Chapter VIII, the ceiling area in the case of every family consisting of not more than five members, shall be 30 standard acres. In the said clause, for the figures and words '30 standard acres' the figures and words '15 standard acres' were earlier substituted by section 2(2)(a) of the Tamil Nadu Land (Fixation of Ceiling on Land) Third Amendment Act, 1972 (Tamil Nadu Act 37 of 1972), which was deemed to have come into force on the 1st March 1972).]] and of Chapter VIII, be [15 standard acres] [Substituted for the figures and words '30 standard acres ' by section 2(2)(a) of the Tamil Nadu Land Reforms (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.] together with an additional 5 standard acres for every member of the family in excess of five.
(c)[ (i) The ceiling area in the case of the institutions mentioned in column (1) of the Table below and in existence on the date of the commencement of this Act, shall be the extent specified in the corresponding entry in column (2) thereof: [Added by section 3(4)(a)(iii) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Third Amendment Act, 1972 (Tamil Nadu Act 37 of 1972) which was deemed to have come into force on the 1st March 1972.]
Provided that such extent was held by such institutions on the date of the commencement of this Act.
  (1) (2)
(1) Any College affiliated to or recognised by anyUniversity under any law or rule relating to education. 40 (Forty) standard acres.
(2) Any High School or equivalent school recognisedby the Government or University under any law or rule relating toeducation. 20 (Twenty) standard acres.
(3) Any Elementary School or Higher ElementarySchool or other equivalent institution recognised by theGovernment under any law or rule relating to education. 10 (Ten) standard acres.
(4) Any Student's Hostel. 25 (Twenty-five) standard acres.
(5) Any Polytechnic Institution 25 (Twenty-five) standard acres.
(6) Any Agricultural School 25 (Twenty-five) Standard acres.
(7) Any Orphanage. 25 (Twenty-five) standard acres.
(ii)Notwithstanding anything contained in sub-clause (i), no such institution as is referred to in that sub-clause; and-
(a)holding land, on the date of the commencement of this Act, less than the extent specified in the corresponding entry in column (2) of the Table under sub-clause (i), shall acquire by any means whats over, after that date, any land in excess of the extent so held, and
(b)holding no land at all on the date of the commencement of this Act, shall acquire by any means whatsoever, after that date, any land.
Explanation. - In calculating the extent of land held on the date of commencement of this Act, by any of the institutions mentioned above, the extent of land held by such institution and the extent of land apportioned under sub-section (3-B) shall be taken into account.]
(d)
(i)The Ceiling area in the case of a public trust of a charitable nature in existence on the date of the commencement of this Act (other than such trusts under which the institutions referred to in clause (c)(i) are the beneficiaries) shall be 5 (five) standard acres:
Provided that such extent of land is held by such trust on the date of the commencement of this Act.
(ii)Notwithstanding anything contained in sub-clause (i), no such public trust of a charitable nature as is referred to in sub-clause (i) and-
(A)holding land on the date of the commencement of this Act less than five standard acres shall acquire by any means whatsoever, after that date, any land in excess of the extent so held; and
(B)holding no land at all on the date of the commencement of this Act shall acquire by any means whatsoever, after that date, any land.