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State of Tamilnadu- Act

The Tamil Nadu Board of Revenue Abolition Act, 1980

TAMILNADU
India

The Tamil Nadu Board of Revenue Abolition Act, 1980

Act 36 of 1980

  • Published on 5 November 1980
  • Commenced on 5 November 1980
  • [This is the version of this document from 5 November 1980.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Tamil Nadu Board of Revenue Abolition Act, 1980Act No. 36 of 1980Statement of Objects and Reasons. - The Government have decided to abolish the Board of Revenue, they have also decided to make suitable provision for entrusting the powers now exercised by the Board of Revenue and the Members of the Board of Revenue under various enactments to the Government and Appropriate Authorities as may be specified by the Government. Among these authorise, the Government also propose to appoint separate whole time Commissioners.

2. The Bill seeks to give effect to the above objects.

Received the assent of the President on 1-11-1980 and Published in Part IV-Section 2 of the Tamil Nadu Government Gazette Extraordinary, dated 5-11-1980.An Act to provide for the abolition or the Board of Revenue and to provide for matters connected therewith.Be it enacted by the Legislature of the State of Tamil Nadu in the Thirty-First year of the Republic of India as follows:-

1. Short title and commencement.

(1)This Act may be called The Tamil Nadu Board of Revenue Abolition Act, 1980.
(2)It shall come into force on such date as the Government may, by notification appoint.

2. Definitions.

- In this Act, unless the context otherwise requires,-
(a)"Appropriate Authority" means-
(i)the Commissioner, or
(ii)any officer not below the rank of Additional Secretary to Government, or
(iii)any other officer not below the rank of District Collector, specified by the Government under sub-section (1) of section 4;
(b)"Commissioner" means a Commissioner appointed under section 5;
(c)"Government" means the State Government;
(d)"Law" includes any rule, by-law, regulation, notification, scheme, form or order.
(e)"Local area" means one or more revenue districts or part of a revenue district as may be specified in the notification under section 6.

3. Abolition of Board of Revenue.

- The Board of Revenue in the State of Tamil Nadu is hereby abolished.

4. Powers of Board of Revenue and Member of Board of Revenue to be exercised by Government or Appropriate Authority.

(1)The jurisdiction and powers vested in and duties performed by the Board of Revenue or any Member of the Board of Revenue immediately before the date of the commencement of this Act, by or under any Law, shall be vested in, and performed by-
(i)the Government; or
(ii)the Commissioner; or
(iii)any officer not below the rank of Additional Secretary to Government; or
(iv)any other officer not below the rank of District Collector;
as may be specified by the Government, by notification in this behalf in respect of such matters, and with effect from such date, as may be specified therein.
(2)The Government may, in like manner, modify or cancel any authorisation made under sub-section (1).Explanation. - For the purpose of this section, the jurisdiction and powers vested in, and the duties performed by any Member of the Board of Revenue shall include the jurisdiction and powers vested in and the duties performed by such Member either in the capacity of the Member of the Board of Revenue as such, or by virtue of an authorisation made by or under the law.

5. Appointment of Commissioners.

(1)For the purpose of authorisation under section 4, the Government may, by notification, appoint one or more officers as Commissioner with such designation as may be specified.
(2)The Government may, in like manner, modify or cancel any appointment made under sub-section (1).

6. Vesting of additional powers in the Government or Appropriate Authority.

- The Government may, by notification, also authorise the Government or the Appropriate Authority to exercise any powers vested by or under any law for tire time being in force in any officer or authority (other than the Board of Revenue) under the control of the Government and also specify the local area within the control of the Government and also specify the local area within which such powers may be exercised.

7. Conditions of service of the employees of Board of Revenue.

- Subject to the provisions of Article 311 of the Constitution, the Government may make rules regulating the conditions of service of the persons employed in the Board of Revenue, immediately before the date of the commencement of this Act.

8. Act to override other laws.

- The provision of this Act shall have effect not withstanding anything inconsistent therewith contained in any law for the time being in force.

9. Power to make rule.

(1)The Government may make rules to carry out all or any of the purposes of this Act.
(2)All rules made under this Act shall be published in the Tamil Nadu Government Gazette and unless they are expressed to come into force on a particular day, shall come into force on the day on which they are so published.
(3)Every rule made under this Act shall as soon as possible after it is made, be placed on the table of [the Legislative Assembly] [Substituted for the words 'both the Houses of the Legislature' by the Tamil Nadu Adaptation of Lows Order, 1987.], and if, before the expiry of the session in which it is so placed or the next session, [the Legislative Assembly agree] [Substituted for the words 'both the Houses agree' by the Tamil Nadu Adaptation of Lows Order, 1987.] in making any modification in any such rule or [the Legislative Assembly agree] [Substituted for the words 'both the Houses agree' by the Tamil Nadu Adaptation of Lows Order, 1987.] that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be, so, however that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.

10. Construction of references to "Board of Revenue" or "Member of Board of Revenue" or "Standing Orders of Board of Revenue".

(1)In the application of any law, any reference to the Board of Revenue Member of the Board of Revenue shall, unless the context otherwise requires, be deemed to be a reference to the Government or the Appropriate Authority specified in the notification under sub-section (1) of section 4.
(2)The "Standing Orders of the Board of Revenue" as in force on the date of the commencement of this Act shall, on and from the said date, be called "Revenue Standing Orders" and continue in force until altered, amended or rescinded by the Commissioner or the Government, as the case may be.

11. Power to remove difficulties.

(1)If any difficulty arises in giving effect to the provisions of this Act, the Government may make such order not inconsistent with the provisions of this Act as may appear to them to be necessary or expedient for the purpose of removing the difficulty:Provided that no such order shall be made after the expiration of two years from the date of the commencement of this Act.
(2)Every order made under this section shall, as soon as after it is made, be laid before each House of the Legislature.

12. Repeal.

(1)The Tamil Nadu Board of Revenue Regulation, 1803 (Tamil Nadu Regulation I of 1803), the Tamil Nadu Revenue Commissioner Act, 1849 (Central Act X of 1849) and the Tamil Nadu Board of Revenue Act, 1894 (Tamil Nadu Act I of 1894), are hereby repealed.
(2)Notwithstanding such repeal,-
(i)any application, appeal, revision or other proceeding pending before the Board of Revenue or any Member of the Board of Revenue under any law for the time being in force on the date of the commencement of this Act shall stand transferred to the Government or the Appropriate Authority specified in the notification under sub-section (1) of section 4.
(ii)anything done or any action or proceeding taken under any law for the time being in force, including any order passed or decision given by the Board of Revenue or any Member of Board of Revenue before the date of the commencement of this Act shall be deemed to have been done, taken, passed or given by the Government or the Appropriate Authority.