Section 73(viii) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(viii)any land used exclusively for growing fuel trees [on the 6th day of April 1960] [Substituted for the words 'on the date of the commencement of this Act' by section 3(3) of the Tamil Nadu Land Reforms (Fixation Ceiling on Land) Fifth Amendment Act, 1972 (Tamil Nadu Act 10 of 1974) which was deemed to have come into force on the 6th April 1960.];
