Section 50(1) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(1)Every person whose right, title or interest in any land is acquired by the Government under Chapter II shall be paid [an amount] [Substituted for the word 'compensation' by section 5(1)(b) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979).] according to the rate specified in Schedule III [as in force on the date of acquisition of such right, title or interest in any such land] [Substituted for the word 'compensation' by section 5(1 )(b) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979).].[Explanation. - It is hereby declared that for the purposes of this sub-section "person" shall include family and that where any right, title or interest in any land held by a family or deemed to be held by a family under sub-section (2) of section 5, is acquired by the Government under Chapter II, the amount payable under this sub-section shall be determined in respect of the whole of such right, title or interest of the family in such land as a unit, whether such right, title or interest is held individually or jointly by some or all of the members of that family.] [This Explanation was added by section 4 of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979).]
