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State of Tamilnadu- Act

Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956

TAMILNADU
India

Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956

Act 24 of 1956

Published on 29 October 1956
Commenced on 29 October 1956
[This is the version of this document from 29 October 1956.]
[Note: The original publication document is not available and this content could not be verified.]

Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956Tamil Nadu Act 24 of 1956Received the assent of the President on the 29th October 1956 and first published in the Fort St. George Gazette on the 31st October 1956An Act to provide for the payment affair rent by cultivating tenants in certain areas in the [State of Tamil Nadu] [Substituted for the words 'State of Madras' by the Tamil Nadu adaptation of laws Order, 1969 as amended by the by the Tamil Nadu Adaptation of Laws (2nd Amendment) Order, 1969.].Whereas it is expedient to provide for the payment of fair rent by cultivating tenants in certain areas in the [State of Tamil Nadu] [Substituted for the words 'State of Madras' by the Tamil Nadu adaptation of Laws Order, 1969, as amended by the by the Tamil Nadu Adaptation of Laws (2nd Amendment) Order, 1969.];Be it enacted in the Seventh Year of the Republic of India as follows:-

1. Short title, extent and commencement.

(1)This Act may be called the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu adaptation of Laws Order, 1969, as amended by the by the Tamil Nadu Adaptation of Laws (2nd Amendment) Order, 1969.] Cultivating Tenants (Payment of Fair Rent) Act, 1956.

(2)It extends to the whole of the [State of Tamil Nadu] [Substituted for the words 'State of Madras' by the Tamil Nadu adaptation of Laws Order, 1969, as amended by the by the Tamil Nadu Adaptation of Laws (2nd Amendment) Order, 1969.] other than the areas to which the Malabar Tenancy Act, 1929 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu adaptation of Laws Order, 1969, as amended by the by the Tamil Nadu Adaptation of laws (2nd Amendment) Order, 1969.] Act XIV of 1930), extends.

(3)It shall be deemed to have come into force on the 1st day of October 1956:[Provided that in the Shencottah taluk of the Tirunulveli district, it shall come into force on the 2nd March 1960.] [Added by section 3(i) of the Tamil Nadu Cultivating Tenants Prefection and Payment of Pair Rent (Amendment) Act, 1961 (Tamil Nadu Act 31 of 1961), which was deemed to have come into force on 2nd March 1960.][Provided further that in the added territories, it shall come into force on the date on which the [Tamil Nadu] [Added by section 4(i)of the Tamil Nadu cultivating Tenants Protection and Payment of Fair Rem (Extension to Added Territories) Act, 1963 (Tamil Nadu Act 33 of 1963).] Cultivating Tenants Protection and Payment of Fair Rent (Extension to Added Territories) Act, 1963 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamd Nadu adaptation of Laws Order. 1969, as amended by the by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act 33 of 1963), is first published in the [Fort St. George Gazette.] [Now the Tamil Nadu Government Gazette.]]Provided also that in the Kanvakumari district, it shall come into force on the date on which the Tamil Nadu Cultivating Tenants Protection and Payment of Fair Rent (Extension to Kanyakumari District) Act, 1972 (Tamil Nadu Act 4 of 1976), is first published in the Tamil Nadu Government Gazette.

2. Interpretation.

(1)In this Act, unless the context otherwise, requires,-

(a)[ "added territories" means the territories specified in the Second Schedule to the Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959 (Central Act LVI of 1959);] [Clause (a) of sub-section (1) of section 2 was re-lettered as clause (aa) of that sub-section and this clause was inserted by section 4(ii) of the Tamil Nadu Cultivating tenants Protection and Payment of Fair Rent (Extension to Added Territories) Act, 1963 (Tamil Nadu Act 33 of 1963).]

(aa)[ "agricultural year" means the year commencing on the 1st day of April or, in respect of the whole or any part of any district on such other date as the Collector of the district may specify in that behalf by notification in the District Gazette;] [Clause (a) of sub-section (1) of section 2 was re-lettered as clause (aa) of that sub section and this clause was inserted by section 4(H) of the Tamil Nadu Cultivating tenants Protection and Payment of Fair Rent (Extension to Added Territories) Act, 1963 (Tamil Nadu Act 33 of 1963).]

(b)[ "cultivating tenant",- [Substituted for the original clause (b) by section 3 of the Tamil Nadu cultivating tenants Protection ami Payment of Fair Rent (Amendment) act, 1969 (Tamil Nadu Act 9 of 1969).]

(i)means a person who contributes his own physical labour or that of any member of his family in the cultivation of any land belonging to another, under a tenancy agreement, express or implied; and

(ii)includes-

(a)any such person who continues in possession of the land after the determination of the tenancy agreement;

(b)the heir of such person, if the heir contributes his own physical labour or that of any member of his family in the cultivation of such land;

(c)a sub-tenant it he contributes his own physical labour or that of any member of his family in the cultivation of such land; or

(d)any such sub-tenant who continues in possession of the land notwithstanding that the person who sub-let the land to such sub-tenant ceases to have the right to possession of such land; but

(iii)does not include a mere intermediary or his heir;]

(c)"fair rent" means the rent payable under this Act;

(d)"garden land" means dry land irrigated by lifting water from wells or other sources;

(e)"Government" means the State Government;

(f)"landowner" means the owner of the land let tor cultivation by a cultivating tenant and includes the heirs, assignees, legal representatives of such owner, or person during rights through him;

(g)"normal gross produce in respect of any land" means the produce which would be obtained, if the rainfall and the seasons were of a normal character, from lands of the same class as the land in question, similarly situated and possessing similar advantages;

(h)"paid" includes delivered";

(i)"Rent Court" and "Rent Tribunals" mean in relation to any area the Rent Court and the Rent Tribunal, respectively, constituted under this Act for such area.

(2)If any question arises whether any land is wet, or dry or garden land, the question shall be decided on the actual facts on the date with reference to which the question arises.

3. Rights and liabilities of cultivating tenant and landowner.

(1)With effect from the 1st day of October 1956, every cultivating tenant shall be bound to pay to the landowner and every landowner shall be entitled to collect from the cultivating tenant fair rent payable under this Act:Provided that the provisions in respect of fair rent shall apply also in respect of crops which are normally due for harvest during the month of September in the year 1956.[Explanation I. [Added by section 3(ii)(a) of the Tamil Nadu Cultivating Tenants Protection and Payment of Fair Rent (Amendment) Act, 1962 (Tamil Nadu Act 32 of 1961), with effect on and from the 2nd March 1960, was numbered as Explanation I thereof by section 4(iii)(a)of the Tamil Nadu Cultivating Tenants Protection and Payment of Fair Rent (Extension to Added Territories) Act, 1963 (Tamil Nadu Act 33 of 1963).] - In relation to the Shencottah taluk of the Tirunelveli district, the expressions "1st day of October 1956" and "month of September in the year 1956" occurring in this sub-section shall be construed respectively, as referring to 2nd March 1960 and months of January and February in the year 1960][Explanation II. - In relation to the added territories,-

(i)the expression "1st day of October, 1956" occurring in this sub-section except in Explanation I shall be construed as referring to date on which the [Tamil Nadu] Cultivating Tenants Protection and Payment of Fair Rent (Extension to Added Territories) Act, 1963 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu adaptation of Laws Order, 1969, as amended by the by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act 33 of 1963), is first published in the [Fort St. George Gazette] [Now the Tamil Nadu Government Gazette.], and

(ii)the proviso to this sub-section shall be deemed to have been omitted.]

[Explanation III. [This Explanation was added by section 3(ii)(a) of the Tamil Nadu cultivating Tenants Protection and Payment of Fair Rent (Extension to Kanyakumari District) Act, 1972 (Tamil Nadu Act 4 of 1976).] - In relation to Kanyakumari District,-

(i)the expression the first day of October 1956' occurring in the sub-section except in Explanations I and II shall be construed as referring to "date on which the [Tamil Nadu] Cultivating Tenants Protection and Payment of Fair Rent (Extension to Kanyakumari District) Act, 1972 (Tamil Nadu Act 4 of 1976)", is first published in the Tamil Nadu Government Gazette; and

(ii)the proviso to this sub-section shall be deemed to have been omitted.]

(2)Where the irrigation of any land is irregular, the landowner may, at his option, either take his share of the produce and bear the excess water-cess in respect of the irregular irrigation proportionate to his share or take the share of the produce which would have been obtained but for the irregular irrigation in which case the entire excess water-cess shall be borne by the cultivating tenant.

(3)Notwithstanding any neglect or failure on the part of the cultivating tenant to raise any crop, the landowner shall be entitled to collect fair rent.

(4)[ All the cultivation expenses inclusive of cost of seed, ploughing, manuring, harvesting and threshing shall be borne by the cultivating tenant.] [Substituted by Tamil Cultivating Tenants (Payment of Fair Rent) Amendment) Act, 1960 (Tamil Nadu Act 17 of 1980).]

(5)The landowner shall be responsible for the payment of all dues payable to the Government and local authorities in respect of the land subject to his right to recover from the cultivating tenant the public charges which are expressly made payable by the cultivating tenant by this Act.

(6)The landowner shall bear all capital expenditure necessary to maintain the land and wells in a state of proper repair.

(7)Subject to the provisions of the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Cultivating Tenants Protection Act, 1955 (Tamil Nadu Act XXV of 1955), no landowner shall, after the commencement of this Act claim or stipulate for-

(i)payment of any amount by the cultivating tenant in excess of the fair rent or in excess of the public charges which are expressly made payable by the cultivating tenant by this Act;

(ii)the delivery by the cultivating tenant of any article or thing in addition to fair rent; or

(iii)any service by the cultivating tenant or the free use of his cattle.

Explanation I. - Nothing contained in this section shall affect the right of the landowner to claim from the cultivating tenant compensation for damages to the land or to any thing that stood on the land at the time of lease.Explanation II. - Where a cultivating tenant pays a contract rent lower than the fair rent payable under this Act, clause (iii) of sub-section (7) shall not apply.[Explanation III. [Added by section 3(ii)(b) of the Tamil Nadu Cultivating Tenants Protection and Payment of Fair Rent (Amendment) Act, 1961 (Tamil Nadu Act 32 of 1961), which was deemed to have come into force on the 2nd March 1960.] - In relation to the Shencottah taluk of the Tirunelveli district, the expression "commencement of this Act" occurring in this sub-section shall be construed as referring to "2nd March 1960".] [Added by section 4(iii)(a) of the Tamil Nadu Cultivating Tenants Protection and Payment of Fair Rent (Extension to Added Territories) Act, 1963 (Tamil Nadu Act 33 of 1963).][Explanation IV. [Added by section 4(iii)(b) of the Tamil Nadu cultivating Tenants Protection and Payment of Fair Rent, (extension to Added Territories) Act, 1963 (Tamil Nadu Act 33 of 1963).] - In relation to the added territories, the expression "commencement of this Act" occurring in this sub-section except in Explanation III shall be construed as referring to "date on which the [Tamil Nadu] Cultivating Tenants Protection and Payment of Fair Rent (Extension to Added Territories) Act, 1963 (Tamil Nadu Act 33 of 1963), is first published in the [Fort St. George Gazette] [Now the Tamil Nadu Government Gazette.]][Explanation V. [Added by section 3(ii)(b) of the Tamil Nadu Cultivating Tenants Protection and Payment of Fair Rent (Extension to Kanyakumari District) Act, 1972 (Tamil Nadu Act 4 of 1976).] - In relation to the Kanyakumari District, the expression "commencement of this Act" occurring in this sub-section except in Explanations III and IV shall be construed as referring to 'date on which the [Tamil Nadu] Cultivating Tenants Protection and Payment of Fair Rent (Extension to Kanyakumari District) Act, 1972 (Tamil Nadu Act 4 of 1976), is first published in the Tamil Nadu Government Gazette".]

(8)[Omitted by clause 3 of, and the Schedule to the Madras adaptation of Laws Order, 1957.]

(9)Any landowner, the rent receivable by whom from any cultivating tenant in respect of any land suffers a reduction as a result of the provisions of this Act shall, if he is himself a tenant in respect of that land under another person, be entitled to surrender the lease of that land as from a date specified by him by notice given to his landlord.

(10)A landowner may advance to his cultivating tenant who is not a member of any co-operative society for better farming such loan as may be necessary for manuring his land. The loan so advanced shall be a first charge on the share of the produce to which the cultivating tenant is entitled under this Act.

(11)Notwithstanding anything contained in sub-sections (4) and (10), the landowner may, with the consent of the tenant in the case of any wet land or garden land, attend to the manuring of the land by chemical manures and oil cakes up to a sum equivalent to ten per cent of the normal gross produce and recover the same from the cultivating tenant. The amount payable by the cultivating tenant under this sub-section shall be in addition to the fair rent payable under this Act.

4. What is fair rent.

- [(1) Fair rent shall be 25 per cent of the normal gross produce or its value in money.Before substitution, sub-section (1), read as follows:

(1)Subject to the provisions of sub-section (2), fair rent shall be

(i)in the case of wet land, 40 per cent of the normal gross produce or its value in money;

(ii)in the case of wet land where the irrigation is supplemented by lifting water, 35 per cent of the normal gross produce or its value in money;

(iii)in the case of any other class of land 33-⅓ percent of the normal gross produce or its value in money.

Explanation. - In every harvest, the landowner shall be entitled to one-fifth of the straw or stalk of all the crops.

(2)[Sub-section (2) was omitted by the Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Amendment Act, 1931 (Tamil Nadu Act 17 of 1980), with effect from the 26th April 1980.]Before its omission, sub-section (2) read as follows:

(2)In the case of lands in items (ii) and (iii) of sub-section (1) in which water is lifted by pump-sets installed at the cost of the landowner, the fair rent specified in sub-section (1) shall be increased to 40 per cent:Provided that the cultivating tenant shall bear all the maintenance charges and the landowner shall bear the charges for repairing the pump-sets. The installation of a pump-set shall be at the option of the landowner.

(3)Where the contract of tenancy provides for payment of a rent lower than the fair rent payable under the above provisions, the contract rent alone shall be payable during the contract period.

5. Fair rent may be in cash or in kind.

(1)The fair rent in respect of any land may be paid either in cash or in kind or partly in cash and partly in kind, in accordance with the terms of the contract between the landowner and the cultivating tenant; in the absence of such a contract, the fair rent may be paid at the option of the cultivating tenant in any one of the above ways:Provided that the option shall be exercised in the case of a tenancy in force on the date on which this Act is first published in the [Fort St. George Gazette] [Now the Tamil Nadu Government Gazette.], within three month from that date and in any other case within three months from the date on which the tenancy agreement takes effect; and if the cultivating tenant does not exercise the option, within the period aforesaid, the landowner shall, by notice in writing given to the cultivating tenant, specify the was in which the fair rent shall be paid by the cultivating tenant:Provided further that the option once exercised or the way once specified shall not be changed except by mutual agreement:Provided further that where the crop raised is paddy, the landowner shall have the right to insist that the rent shall be paid in kind.[Explanation I. [Added by section 3(iii) of the Tamil Nadu Cultivating Tenants Protection and Payment of Fair Rent (Amendment) Act, 1961 (Tamil Nadu Act 32 of 1961), which was deemed to have come into force on the 2nd March 1960.] - In relation to the Shencottah taluk of the Tirunelveli district, the expression "the date on which this Act is first published in the Fort St. George Gazette" occurring in the first proviso to this sub-section shall be construed as referring to "the date on which the [Tamil Nadu] [Sub-section (1) was substituted by the Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Amendment Act, 1981 (Tamil Nadu Act 17 of 1980), with effect from the 26th April 1980.] Cultivating Tenants Protection and Payment of Fair Rent (Amendment) Act, 1961, is first published in the Fort St. George Gazette".][Explanation II. [The Explanation to sub-sect urn (1) of section 5 was numbered as Explanation I of that subsection and Explanation II was added by section 4(iv) of the Tamil Nadu Cultivating Tenants Protection and Payment of Fair Rent (Extension to Added Territories) Act, 1963 (Tamil Nadu Act 33 of 1963).] - In relation to the added territories, the expression "the date on which this Act is first published in the Fort St. George Gazette" occurring in the first proviso to this sub-section shall be construed as referring to "the date on which the [Tamil Nadu] Cultivating Tenants Protection and Payment of Fair Rent (Extension to Added Territories) Act, 1963 is first published in the Fort St. George Gazette".][Explanation III. [Added by section 3(iii) of the Tamil Nadu Cultivating Tenants Protection and Payment of Fair Rent (Extension to Kanyakumari District) Act 1972 (Tamil Nadu Act 4 of 1976).] - In relation to Kanyakumari district, the expression "the date on which this Act is first published in the Fort St. George Gazette", occurring in the first proviso to this section shall be construed as referring to "the date on which the Tamil Nadu Cultivating Tenants Protection and Payment of Fair Rent (Extension to Kanyakumari District) Act, 1972 (Tamil Nadu Act 4 of 1976), is first published in the Tamil Nadu Government Gazette".]

(2)Whenever adverse seasonal conditions result in the reduction of the gross produce from any particular crop to the extent of more than 25 per cent, the landowner shall be bound to remit a proportionate part of the fair rent due to him from his cultivating tenant in respect of that land for that period:Provided that, before admitting or inquiring into an application made by a cultivating tenant for remission of fair rent under this section, the Rent Court may impose such conditions as it considers reasonable in the circumstances of the case including conditions as to deposit of admitted rent which has become due.

6. Alteration or revision of fair rent.

(1)Where in respect of any laud fair rent has been determined under this Act, it shall continue in force for five years:Provided that the Rent Court may, on an application made by the cultivating tenant, reduce the fair rent if it is satisfied that on account of deterioration of the- land by floods or other causes beyond the control of the cultivating tenant, the land has been wholly or partially rendered unfit for the purposes of cultivation:Provided further that the Rent Court may, on an application made by the landowner, enhance the fair rent if it is satisfied that on account of any improvements made in the land by, or at the expense of, the landowner, the produce of the land has increased.

(2)[ Where fair rent has been determined under this Act, in respect of any land before the date of publication of the Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Amendment Act, 1980 (Tamil Nadu Act 17 of 1980), in the Tamil Nadu Government Gazette, and such fair rent is in excess of the fair rent specified in section 4, as amended by the said Amendment Act, then, notwithstanding anything contained in sub-section (1) on and from the said date, the fair rent so determined shall, in respect of that date and any period after that date, stand reduced to the fair rent specified in the said section 4, as amended by that Amendment Act.] [Section 6 re-numbered as sub-section (1) of section 6 and sub-section (2) added to that section by the Tamil Nadu Cultivating 'tenants (Payment of Fair Rent) Amendment Act, 1980 (Tamil Nadu Act 17 of 1980).]

7. Sharing of produce.

- Where the produce to be shared is grain, the sharing shall be done at the threshing floor on which the threshing took place; and no portion of the produce shall be removed therefrom at such time or in such manner as to prevent the due division thereof at the proper time.

8. Constitution of Rent Courts and Rent Tribunal.

(1)The Government may, by notification, constitute Rent Courts and Rent Tribunals for the purposes of this Act, with jurisdiction over such areas as may be specified in the notification.

(2)Every Rent Court shall be presided over by an officer not below the rank of Tahsildar and every Rent Tribunal shall be presided over by an officer not below the rank of District Munsif.

9. Application to Rent Courts and appeals to Rent Tribunals.

(1)Notwithstanding any agreement between a landowner and the cultivating tenant, or any decree or order of a Court, either party may apply to the Rent Court for fixation of fair rent or for deciding any dispute arising under this Act.

(2)From every decision of a Rent Court, an appeal shall, within such time as may be prescribed, lie to the Rent Tribunal whose decision shall be final, subject to revision, if any, under section 11.

10. Costs.

- The costs of, and incident to, all proceedings before the authorities referred to in sections 8 and 9 shall be in the discretion of the respective authority.

11. Revision by High Court.

- The Rent Tribunal shall be deemed to he a Court subordinate to the High Court for the purposes of section 115 of the Code of Civil Procedure, 1908 (Central Act V of 1908), and its orders shall be liable to revision by the High Court under the provisions of that section.

12. Collector to publish list of prices.

(1)The Collector of the district shall publish in the months of January, April, July and October every year in the District Gazette the average market price during the immediately preceding three month at the headquarters of each taluk of the main crops of the district.

(2)Where, for the payment of fair rent by a cultivating tenant to whom the provisions of this Act apply, the cash value of any crop has to be fixed, such value shall be fixed-

(a)in the case of any of the crops referred to in sub-section (I), the market price at the taluk headquarters last published under sub-section (1) before the date when such fair rent became payable;

(b)in the case of any other crop as may be agreed upon between the landowner and the cultivating tenant and in the case of disagreement, as maybe deemed fair and reasonable by the1 Rent Court.

13. Act to override contract and other laws, etc.

- The provisions of this Act shall have effect notwithstanding anything to the contrary contained in any pre-existing law, custom, usage, agreement or decree or order of a Court.

14. Surrender of land in excess of certain extent.

(1)The provisions of this Act shall not apply to any cultivating tenant who own, or who cultivates either as tenant or as owner or as both, an extent of land in excess of one veli (6-2/3 acres) of wet land.

(2)Any cultivating tenant who owns, or who cultivates either as tenant or as owner or as both, an extent of land exceeding that specified in sub-section (1), but not exceeding 10 acres of wet land may, by notice in writing addressed to the landowner, relinquish at the end of the agricultural 1 year ending in 1957 the tenancy, in respect of such portion of the land aforesaid, as may be necessary then title him to all the benefits of a cultivating tenant under this Act. Such cultivating tenant shall be entitled to all the benefits of this Act till the end of the agricultural year ending in 1957 and shall, thereafter, be entitled to all the rights of a cultivating tenant under this Act only on such relinquishment.[Explanation I. [Added by section 3(iv) of the Tamil Nadu Cultivating Tenants Protection and Payment of Fair Rent (Amendment) Act, 1961 (Tamil Nadu Act 32 of 1961), with effect on and from the 2nd March 1960, waas numbered as Explanation I thereof by section 4(v) of the Tamil Nadu Cultivating tenants Protection and Payment of Fair Rent (Extension to Added Territories) Act, 1963 (Tamil Nadu Act 33 of 1963).] - In relation to the Shencottah taluk of the Tirunelveli district, the expression "the agricultural year ending in 1957" in both places where it occurs in this sub-section shall be construed as referring to 'the agricultural year ending in 1962'.][Explanation II. [Added by section 4(v) of the Tamil Nadu Cultivating Tenants Protection and Payment of Fair Rent (Extension to added Territories) Act, 1963 (Tamil Nadu Act 33 of 1963)] - In relation to the added territories, the expression "the agricultural year ending in 1957" wherever it occurs in this sub-section except in Explanation I shall be construed as referring to "the agricultural year ending in 1964][Explanation III. [Added by section 3(iv) of the Tamil Nadu Cultivationg Tenants Protection and Payment of Fair Rent (Extension to Kanyakumari District) Act, 1972 (Tamil Nadu Act 4 of 1976).] - In relation to Kanyakumari District, the expression "the agriculture year ending iii 1957", wherever it occurs in this sub-section except in Explanations I and II shall be construed as referring to "the agricultural year ending in 1979".]

(3)For the purpose of computing the land owned or cultivated by a person all the lands owned or cultivated by him whether wet, dry or garden shall be taken into account and 3 acres of dry land or 1-½ acres of garden land shall be taken as equivalent to one acre of wet land.

15. Exemption.

- Nothing in this Act shall apply to any land during the period when such land is used for raising as main crop, [x x x] [Omitted by the Tamil Nadu Cultivating tenants (Payment of Fair Rent) Amendment Act, 1980 (Tamil Nadu Act 17 of 1980).], plantain or betel vines or any crop which does not give any yield for a continuous period of two years or more from the time of cultivation or to any contract merely for collection or harvesting of the produce of any kind.

16. Act to override Tamil Nadu Act XIV of 1952.

- If any provision contained in the Tanjore Tenants and Panniyal Protection Act, 1952 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act XIV of 1952) is repugnant to any provision contained in this Act, the latter provision shall prevail and the former provision shall, to the extent of the repugnancy, be of no effect.

17. Power to make rides.

(1)The Government may, [x x x] [The words 'by notification' were omitted by section 3(v)(a)of the Tamil Nadu Cultivating tenants Protection and Payment of Fair Rent (Amendment) Act, 1961 (Tamil Nadu Act 32 of 1961) which tuns deemed to have come into force on the 2nd March 1960.] make rules to carry out the purposes of this Act.

(2)Without prejudice to the generality of the foregoing power, such rules may provide for-

(a)the procedure to be followed by Rent Courts and Rent tribunals;

(b)the matters to be taken in to account in determining normal gross produce;

(c)the fees to be paid in respect of applications and appeals under this Act;

(d)the time within which appeals may be presented under this Act;

(e)the notification of prices of agricultural or horticultural produce for the purpose of fixing the cash value of the fair rent.

(3)[ (a) All rules made under this Act shall be published in the [Fort St. George Gazette] [Substituted for the original sub-section (3) by section 3(v)(b) by the Tamil Nadu Cultivating tenants Protection and Payment of Fair Rent (Amendment) Act, 1961 (Tamil Nadu Act 32 of 1961) which tuns deemed to have come into force on the 2nd March 1960.] and unless they are expressed to come into force on a particular day, shall come into force on the day on which they are so published.]

(b)All notifications issued under this Act shall, unless they are expressed to come into force on a particular day, come into force on the day on which they are published.

(4)Every rule made or notification issued under this Act shall, as soon as possible after it is made or issued, be placed on the table of [the Legislative Assembly] [Substituted for the words 'both Houses of the Legislature' by the Tamil Nadu Adaptation of Laws Order, 1987.], and if, before the expiry of the session in which it is so placed or the next session, [the Legislative Assembly agrees] [Substituted for the words 'both Houses agree' by the Tamil Nadu Adaptation of Laws Order, 1987.] in making any modification in any such rule or notification or [the Legislative Assembly agrees] [Substituted for the words 'both Houses agree' by the Tamil Nadu Adaptation of Laws Order, 1987.] that the rule or notification should not be made or issued, the rule or notification shall, thereafter, have effect only in such modified form or be of no effect, as the case may be, so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule or notification.

18. Power to remove difficulties.

- If any difficulty arises in giving effect to the provisions of this Act, the Government may, as occasion may require, by order, do anything which appears to them necessary for the purpose of removing the difficulty. A copy of every order passed under this section shall be laid before [the Legislative Assembly] [Substituted for the words 'both Houses of the Legislature' by the Tamil Nadu Adaptation of Laws Order, 1987.].

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.]

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