Section 73 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
73. Exemptions.
- Except as otherwise provided in sub-sections (2) and (3) of section 5 and in section 6, nothing contained in this Act shall apply to-(i)any land held by the Central Government or any State Government or any local authority;(ii)[ any land held by any University constituted by any law;] [Substituted for the original clause (ii) by section 3(9) 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.](iii)[ any land assigned by the Government to and held by, any Land Colonisation Co-operative Society;] [Substituted for the original clause (iii) by section 3(4) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Fifth Amendment Act, 1972 (Tamil Nadu Act 10 of 1974) which was deemed to have come into force on the 6th April 1960. Before its substitution, read as follows: '(iii) any land owned by such co-operative societies other than societies registered or deemed to have been registered under the Madras Co-operative Societies Act 1972 (Madras Act VI of 1932) or under the Travancore-Cochin Co-operative Societies Act, 1951 (Travan-core-Cochin Act X of 1952)] as are approved by the Government;](iv)[ any land in respect of which the Government have granted permission to any industrial or commercial undertaking under section 37-B and such permission continues in force: [[Substituted for the original clause (iv) by section 3(11 )(a) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Second Amendment Act, 1972 (Tamil Nadu Act 20 of 1972), which was deemed to have come into force on the 1st March 1972. Before its substitution, read as follows:'(iv) any land held by any industrial or commercial undertaking (other than a co-operative society) which, in the opinion of the Government, bona fide carries on any industrial or commercial operation and which is approved by the Government:]]Provided that such land shall be exempt only so long as the conditions, if any, specified by the Government are complied with;](v)[The words "or educational institutions or hospital" were omitted by section 4(1) dated the Tamil Nadu land reforms on hand) Amendment under Tamil Nadu Act 55 of 1987.] [Substituted for the word on the 6th day of April 1960' by section 2 of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Third Amendment Act, 1974 (Tamil Nadu Act 30 of 1974).](vi)all plantations in existence [on the date of the commencement of this Act] [Substituted by section 2 of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Third Amendment Act, 1974 (Tamil Nadu Act 30 of 1974), which was deemed to have come into force on the 6th April 1960, for the expression 'on 6th day of April 1960', which in turn was substituted for the expression 'on the date of the commencement of this Act' by section 3(3) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Fifth Amendment Act 1972 (Tamil Nadu Act 10 of 1974), which was deemed to have come into force on the 6th April 1960.]:[Provided that such plantations shall be exempt only so long as they continue to be plantations;] [Proviso was added by section 2 of the Tamil Nadu Land Reforms (Fixation Ceiling on Land) Second Amendment Act, 1975 (Tamil Nadu Act 21 of 1975) which was deemed to have come into force on the 6th April 1960.](vii)lands converted on or before the 1st day of July 1959 into orchards or topes or areca nut gardens, whether or not such lands are contiguous or scattered:Provided that such land shall be exempt only so long as they continue to be orchards, topes or areca nut gardens;(viii)any land used exclusively for growing fuel trees [on the 6th day of April 1960] [Substituted for the words 'on the date of the commencement of this Act' by section 3(3) of the Tamil Nadu Land Reforms (Fixation Ceiling on Land) Fifth Amendment Act, 1972 (Tamil Nadu Act 10 of 1974) which was deemed to have come into force on the 6th April 1960.];Provided that such land shall be exempt only so long as such land is used for such purpose;(ix)Gramdan land and land donated for purposes of the Bhoodan Yagna;(x)[ [xxx] [Omitted by section 3(14) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Fourth Amendment Act, 1972 (Tamil Nadu Act 39 of 1972).](xi)any land-(a)interspersed among plantations, or(b)contiguous to any plantation,in existence [on the date of the commencement of this Act] [These words were re-substituted for the words, '6th day of April 1960' by section 3(3) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Fifth Amendment Act, 1972 (Tamil Nadu Act 10 of 1974).] in any area [xxx] [The words 'other than a hill area ' were omitted by section 3(11)(c) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Second Amendment Act, 1972 (Tamil Nadu Act 20 of 1972).] and in respect of which the Land Board has granted permission under section 31 and such permission continues in force;(xii)any land awarded for gallantry to defence personnel.Provided that such land shall be exempt only for the lifetime of the person to whom the award was granted.(xiii)[***] [Omitted by section 3(10) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1971 (Tamil Nadu Act 41 of 1971).]Provided that such approval shall be subject to such conditions as may be prescribed. Provided further that such land shall be exempt only so long as the said conditions are complied with;"[74 to 75. [Omitted by section 3(11) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1971 (Tamil Nadu Act 41 of 1971).][***]
