Section 31 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
31. Decision of the Land Board in respect of land interspred among or contiguous to any plantation.
- On receipt of a copy of the return, additional particulars or information, as the case may be, forwarded by the authorised officer under clause (a) of sub-section (3) of section 9 or on receipt of the application under section 30, the Land Board shall, after making such enquiry and inspection of the land and the plantation specified in the application as it deems fit and after satisfying itself that the land in respect of which permission is required is necessary for the extension, or for ancillary purposes, of the plantation, grant the permission for the whole or part of such land and subject to such conditions as it deems fit, or refuse to grant such permission:Provided that the extent of land which is contiguous to any plantation and in respect of which land permission is granted under this section shall in no case exceed twenty per centum of the total extent of such plantation.
