Section 94B in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
94B. [ Certain lands to be held as tenant by the corporation. [Sections 94-A, 94-B and 94-C were inserted by section 3(15) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1971 (Tamil Nadu Act 41 of 1971).]
(1)Notwithstanding anything contained in section 17 or any other provision of this Act or in any other law for the time being in force, where immediately before the date of the commencement of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1971, any land is held as tenant by any sugar factory under a contract of tenancy which is subsisting and where such land is within the ceiling area of the landowner concerned, such land shall be deemed to be held as tenant by the corporation (including a company), if any, referred to in sub-section (2) of section 94-A for the unexpired period of the contract [and for a period of [eight-years]] after the expiry of such contract and accordingly the said contract of tenancy shall force and effect against the said corporation and may be enforced or acted upon as fully and effectually as if in the place of the sugar factory, the corporation had been a party thereto [and the amount of rent payable under the contract of tenancy shall be continued to be paid to the land owner by the corporation]: [Added by section 2(ii) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1975 (Tamil Nadu Act 11 of 1975).][Provided that where the said corporation is of opinion that any land held by it under any such contract of tenancy, is no longer required for the purpose of that corporation, then, the said corporation may terminate such contract of tenancy in respect of such land, and release such land to the landowner concerned.] [Added by section 2(b) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1981 (Tamil Nadu Act 59 of 1981).](2)Nothing in this Act shall apply to any land referred to in sub-section (1) only so long as such land is deemed to be held as tenant by the corporation (including a company) under sub-section (1).]
