Section 51 in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
51. Exemptions.
- Nothing contained in this Act shall apply to-(i)plantations;(ii)any land interspersed among plantations;(iii)any land contiguous to any plantation; provided that the extent of such land shall not exceed twenty per centum of the total extent of such plantation;(iv)lands converted into orchards or topes or arecanut dens, whether or not such lands are contiguous or scattered:Provided that such lands shall be exempt only so long as they continue to be orchards, topes, or arecanut gardens;(v)any land used exclusivity for growing fuel trees:Provided that such land shall be exempt only so long as such land continues to be used for such purpose;(vi)any land used exclusively for dairy farming, poultry farming or livestock breeding:Provided that such land shall be exempt only so long as such land continues to be used for such purpose;(vii)any land used exclusively for grazing and assessed to land revenue at Rs. 1.25 and below per acre:Provided that such land shall be exempt only so long as such land continues to be used for such purpose;(viii)forests.
