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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(1)(i) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(i)the land in respect of which any question of title is pending before a competent Court, or the [Land Tribunal] [Substituted for the words 'Land Tribunal' by section 3(b) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1983 (Tamil Nadu Act 3 of 1984).] [xxx] [The words 'or the Special Appellate Tribunal' were omitted by the Tamil Nadu Land Reforms (Fixation of Ceiling on Lani) Amendment Act, 2003 (Tamil Nadu Act 26 of 2003).] or other authority; [and] [Added by section 3(6)(a) of the Tamil Nadu and Reform (fixation of Ceiling on Land) Fourth Amendment]