Section 3(ii) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(ii)in the case of any inam land, on which full assessment of revenue has been levied under the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order 1969 as Amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Inams (Assessment) Act, 1956(Tamil Nadu Act XL of 1956), such assessment;
