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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Tamilnadu - Subsection

Section 16(4) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(4)Where the possession of any land or any part thereof is likely to revert to the possessory mortgagor under sub-section (1), the authorised diall first fix the ceiling area of the possessory mortgagee.