Section 2 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
2. [ Act not to apply to lands held by existing religious institution or religious trust of public nature. [Substituted for the original section 2 by section 3(1) 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.]
(1)Subject to the provisions of sub-sections (2) and (3) and of section 6, nothing contained in this Act shall apply to lands held,-(i)by an religious institution, or(ii)by any religious trust of a public nature, which in existence on the date of the commencement of this Act.(2)Notwithstanding anything contained in sub-section (1), no such religious institution or religious trust of a public nature as is referred to in sub-section (1) shall acquire by any means whatsoever any land after the date of the commencement of this Act.(3)Notwithstanding anything contained in this Act, for the purposes of this section-(a)where a public trust in existence on the date of the commencement of this Act, has been created both for a public purpose of a religious nature and for any other public purpose; or(b)where the income from a public trust in existence on the date of the commencement of this Act is appropriated both for a public purpose of a religious nature and for any other public purpose,such public trust shall be deemed to be a religious trust of a public nature.]
