Section 3E in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
3E. [ Certain special definitions. [Inserted by section 3(2) of the Tamil Nadu Land Reforms Fixation of Ceiling on Land) Second Amendment Act, 1972 (Tamil Nadu Act 20 of 1972).]
- Notwithstanding anything contained in this Act, if by virtue of the operation of section 3 of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Fifth Amendment Act, 1972 (Tamil Nadu Act 10 of 1974), the total extent of land held by any person exceeds the ceiling area, then, in relation to such person and in this Act, unless the context otherwise requires,-(i)"date of the commencement of this Act" means-(a)for the period before the 15th day of February 1970, the 6th day of April 1960;(b)for the period commencing on the 15th day of February 1970, the 15th day of February 1970;(ii)"notified date" means the date specified by the Government in a notification, which shall be a date subsequent to the date of the publication of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Fifth Amendment Act, 1972 (Tamil Nadu Act 10 of 1974), in the Tamil Nadu Government Gazette.]
