Section 18(3) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(3)On the publication of the notification under sub-section (1), the land specified in the notification together with the trees standing on such land and building [machinery, plant, apparatus, wells, filter points or power lines] [Substituted for 'machinery, plant or apparatus' by section 3(8) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1971 (Tamil Nadu Act 41 of 1971).], constructed, erected or fixed on such land and used for agricultural purposes shall, subject to the provisions of this Act, be deemed to have been acquired for a public purpose and vested in the Government free from all encumbrances [with effect from the date of such publication] [Substituted for the words 'with effect from the date of the commencement of this Act' by section 4(1 )(a) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act 1978 (Tamil Nadu Act 25 of 1978).] and all right, title and interest of all persons in such land with effect from the said date, be deemed to have been extinguished:Provided that where there is any crop standing on such land [on the date of such publication] [Substituted for the words 'on the date of the publication of the notification under sub-section (1)' by section 4(1)(b) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1978 (Tamil Nadu Act 25 of 1978).], the authorised officer may, subject to such conditions as may be prescribed, permit the harvest of such crop by the person who had raised such crop.[(3-A) [***] [Omitted by section 4(l)(c) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1978 (Tamil Nadu Act 25 of 1978.]
