Section 10(2) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(2)(a)For the purpose of calculating for the first time [after the date of the commencement of this Act] [Inserted by Tamil Nadu Act 17 of 1970.], the ceiling area of a family holding land on the date of the commencement of this Act in excess of [15 standard acres] [Substituted for the figures and words '30 standard acres' by section 2(5)(a)(ii) of the Tamil Nadu Land Reforms (Reduction on Ceiling on Land) Act, 1970 (Tamil Nadu Act 17 of 1970).], the authorized officer shall take into account only those members of that family who are alive on the notified date. But, for the purpose of calculating the ceiling area of such family for the second or for any subsequent time, the authorized officer shall take into account only those members of that family who are alive on the date of the preparation of the draft statement under sub-section (1).(b)For the purpose of calculating the ceiling area of any other family [for the first time after the date of commencement of this Act, or for any subsequent time] [Substituted for the words 'for the first or for any subsequent time' by section 2(5)(b) of the Tamil Nadu Land Reforms (Reduction of Ceiling on Land) Act, 1970 (Tamil Nadu Act 17 of 1970).], the authorized officer shall take into account only those members of that family who are alive on the date of the preparation of the draft statement under sub-section (1).
