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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(1)(iii) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(iii)the land in respect of which the question whether such land could be permitted to be used for the extension or for ancillary purposes, of the plantation in existence [on the date of the commencement of this Act] [Substituted for the words 'on the 6th day of April 1960' by section 2 of the Tamil Nadu Lind Reforms (Fixation of Ceiling Land) Third Amendment Act, 1974 (Tamil Nadu Act 30 of 1974).] in any area [xxx] [The words 'other than hill areas' were omitted by section 3(7) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Second Amendment Act, 1972 (Tamil Nadu Act 20 of 1972).] is pending before the Land Board;