Section 19 in The Tamil Nadu Agricultural Lands Record Of Tenancy Rights Act, 1969
19. Exemption.
- Nothing contained in this Act shall apply to any land owned by the Central Government or any State Government, or any local authority.Explanation. - In this section "local authority" means,-(a)the Corporation of [Chennai] [Substituted for 'Madras' by the Tamil Nadu 28 of 1996.];(b)any municipal council;(c)any panchayat or panchayat union council constituted or deemed to have been constituted under the [Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958)] [This Act was repealed and re-enacted as the Tamil Nadu Panchayat Act, 1994 (Tamil Nadu Act 21 of 1994).];(d)any township committee constituted or deemed to have been constituted under any law for the time being in force; and(e)the Tamil Nadu State Housing Board constituted under the Tamil Nadu State Housing Board Act, 1961 (Tamil Nadu Act 17 of 1961).
