Section 21A in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
21A. [ Certain portions and transfers to be valid. [Inserted by section 2(7) of the Tamil Nadu Land Reforms (Reduction of Ceiling on Land) 1970 Tamil Nadu Act 17 of 1970).]
- Notwithstanding anything contained in section 22 or in any other provision of this Act and in any other law for the time being in force, where, [after the 15th day of February 1970, but before the 2nd day of October 1970]-(a)any person has effected by means of a registered instrument a partition of his holding or part thereof; or(b)any parent or grand-parent has voluntarily transferred any land on account of natural love and affection to any minor son, unmarried daughter minor grand-son, or unmarried grand-daughter in the male line; or(c)any person has voluntarily transferred any land-(i)to any educational institution; or(ii)hospital,of a public nature solely for the purposes of such institution or hospital; such partition or transfer shall be valid:Provided that in the case of transfer to such educational institutions or hospital, the land transferred absolutely vests in the institutions or hospital and the entire income from such land is appropriated for the institution or hospital.]
