Section 54 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
54. [Amount payable] [Substituted for the word 'compensation' by section 5(viii)(a) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979).] to certain tenants.
(1)Where the contract of tenancy provides for the continuance of the tenancy in respect of any surplus land that vests in the Government under section 18, after the expiry of the agricultural year immediately succeeding the date of such vesting, the tenant shall be entitled to [an amount] [Substituted for the word 'compensation' by section 5(v)(b)(A) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979).] as specified in Schedule IV:Provided that such tenant shall not be entitled to any [amount] [Substituted for the word 'compensation' by section 5(viii)(b)(B) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979)] in respect of such surplus land also under sub-section (1) of section 50.(2)The [amount] [Substituted for the word ' compensation' by section 5(viii)(c) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979).] referred to in sub-section (1) shall he apportioned between the cultivating tenant and the intermediary concerned in the manner specified in Schedule IV.
