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[Cites 0, Cited by 2] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(6) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(6)In calculating the extent of land held or deemed to be held by any person, the extent of land which may revert to such person, immediately after the death of any limited owner shall, during the lifetime of the limited owner, be excluded.