Section 3(1) in Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956
(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.]
