Section 4(1) in Tamil Nadu Estates Communal Forest and Private Lands (Prohibition of Alienation) Act, 1947
(1)Any transaction of the nature prohibited by section 3 which took place, in the case of any communal or forest land, on or after the 31st day of October 1939, and in the case of any private land in a notified estate, on or after the 1st day of November 1945, shall be void and inoperative and shall not confer or take away, or be deemed to have conferred or taken away, any right whatever on or from any party to the transaction:Provided that nothing contained in this sub-section shall be deemed to invalidate -(i)any such transaction in respect of any forest land entered into before the 27th day of June 1947, in favour of any religious, charitable or educational institution, or of any hospital, or of any [local board, municipal council or cooperative society registered] [Now the district board, panchayat union council and panchayat.] or deemed to be registered under the Madras Cooperative Societies Act, 1932 [Madras Act VI of 1932] [See now the Tamil Nadu Co-operative Societies Act, 1983 (Tamil Nadu Act 30 of 1983).], or of any other public body or institution;(ii)any such transaction in respect of any private land entered into before the date on which the impartible estate in which the land is situated is notified as specified in section 3(l)(b), in favour of any religious, charitable or educational institution, or of any hospital, or of any [local board, municipal council] [Now the district board, panchayat union council and panchayat.] or co-operative society registered or deemed to be registered under the Madras Co-operative Societies Act, 1932 [Madras Act VI of 1932] [See now the Tamil Nadu Co-operative Societies Act, 1983 (Tamil Nadu Act 30 of 1983).], or of any other public body or institution;(iii)any such transaction in respect of any forest or private land not exceeding twenty acres in extent, entered into, in the case of forest land, before the 27th day of June 1947, and in the case of private land, before the date on which the impartible estate in which the land is situated is notified as aforesaid;(iv)any such transaction in respect of any forest or private land exceeding twenty acres in extent, entered into before the respective dates specified in clause (iii), up to a limit of twenty acres chosen by the assignee or alienee, the choice being limited as far as possible to contiguous land;(v)any such transaction in respect of any forest or private land entered into before the respective dates specified in clause (iii), in favour of an assignee or alienee in good faith and for valuable consideration.
