Section 3B(ii) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(ii)"notified date" means the date specified by the Government in a, notification, which shall be a date subsequent to the date of the publication of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Second Amendment Act, 1972 (Tamil Nadu Act 20 of 1972), in the Tamil Nadu Government Gazette.]
