Section 66 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
66. [Amount payable] [Substituted for the word 'compensation' by section 5(x)(a) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979), which was deemed to have come into force on the 20th April 1972.] to tenants in certain cases.
(1)Where, in respect of any land the possession of which has been taken by the authorised officer under section 62, the contract of tenancy provides for the continuance of the tenancy after the expiry of the agricultural year immediately succeeding the date of taking such possession, the Government shall pay to the tenant [an amount] [Substituted for the word 'compensation' by section 5(x)(b) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979), which was deemed to have come into force on the 20th April 1972.] as provided in sub-section (2).(2)The [amount] [Substituted for the word 'compensation ' by section 5(x)(c) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979).] payable to any tenant under sub-section (1) shall be one-eighth of [the annual value of the land calculated in the manner specified in Part I of Schedule III] [Substituted for 'the fair rent for the land calculated in the manner specified in paragraph 4 of Part I of Schedule III' by section 7(3) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979) which was deemed to have come into force on the 27th October 1978.]. Out of such [amount] [Substituted for the word'compensation' by section 5(x)(c) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979), which was deemed to have come into force on the 20th April 1972.], three-fourths shall be paid to the cultivating tenant and one-fourth to the intermediary, if any.(3)If any dispute arises in regard to the amount [xxx] [The words 'of compensation ' were, omitted by section 5(x)(d) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979), which was deemed to have come into force on the 20th April 1972.] payable under sub-section (2) either party may make an application to the Land Tribunal within whose jurisdiction the land or the major part thereof is situated for deciding such dispute.
