Section 1A in Tamil Nadu Occupants of Kudiyiruppu (Conferment Of Ownership) Act, 1971
1A. [ Provisions of this Act shall apply to certain occupants of Kudiyiruppu subject to certain modification. [Inserted by Tamil Nadu Kudiyiruppu Laws (Amendment) Act, 1990 (President Act 39 of 1990).]
- In regard to any agriculturist, or agricultural labourer who was occupying any kudiyiruppu on the 1st day of April 1990 either as tenant or as licensee, the provisions of this Act shall apply subject to the following modification, namely : -(1)in section 2, -(a)for clause (6), the following clause shall be substituted, namely :-(a)"date of the commencement of this Act" means the date of the publication of the Tamil Nadu Kudiyiruppu Laws (Amendment) Act, 1990 in the Tamil Nadu Government Gazette;(b)in clause (8) in Explanation II, in item (i), for the expression "19th June 1971", the expression "1st day of April 1990" shall be substituted;(2)in section 3, in sub-section (1), for the expression "19th June 1971", the expression "1st day of April 1990" shall be substituted;(3)in section 4, in sub-section (1), for the expression "19th June 1971", the expression "1st day of April 1990" shall be substituted.]
