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State of Tamilnadu - Section

Section 53 in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963

53. Power to remove difficulties.

(1)If any difficulty arises in giving effect to the provisions of this Act, the Government may, as occasion may require, by order, do anything which appears to them to be necessary for the purpose of removing the difficulty.
(2)Every order issued under sub-section (1) shall, as soon as possible after it is issued, be placed on the table of [the Legislative Assembly] [Substituted for the expression 'both Houses of Legislature' by paragraph 3(2) of the Tamil Nadu Adaptation of Laws Order, 1987.], and if, before the expiry of the session in which it is so placed or the next session, [the Legislative Assembly agrees] [Substituted for the expression 'both Houses agree' by paragraph 3(2) of the Tamil Nadu Adaptation of Laws Order, 1987.] in making any modification in any such order or [the Legislative Assembly agrees] [Substituted for the expression 'both Houses agree' by paragraph 3(2) of the Tamil Nadu Adaptation of Laws Order, 1987.] that the order should not be issued, the order 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 order.The First Schedule[See section 1 (2)]
Serial number District Taluk Revenue number and name of village Extent of the lease-hold
(1) (2) (3) (4) (5)
1. Chingleput [Saidapet] [Now in Kancheepuram District.] 13. Grant Lyon Whole village
2. Do. Do. 55. Mukthapudupattu Do.
3. Do. [Ponneri] [Now in Thiruvallur District.] 146. Karadiputhur Do.
4. Do. Do. 147. Kannankottai Do.
5. Do. Do. 150. Thervoy Do.
6. Do. Do. 151. Kandigai Do.
7. Do. Do. 180. Pappankuppam alias Alame-lumangapuram. Do.
8. [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996(Tamil Nadu Act 28 of 1996).]   121. Ikkalluthangal Do.
9. Salem [Harur] [Now in Dharmapuri District.] 317. Hunisanahalli Do.
10. Salem Do. 318. Sillarahalli Whole village
11. Do. Do. 321. Regadahalli Do.
12. Do. Do. 322. Mottankurichi Do.
Second Schedule[See section 19(3)]Provisions Relating To The Determination Affair Rent