Section 14(2) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(2)As soon as may be after the Land Board has decided-(a)[ [***] [Clause (a) and the word 'or' at the end were omitted by section 3(7) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Fourth Amendment Act, 1972 (Tamil Nadu Act 39 of 1972) which was deemed to have come into force on the 1st March 1972.](b)under section 31 whether any land excluded under clause (iii) of subsection (1) of section 13 could be permitted to be used for extension, or for ancillary purposes of any plantation, the authorised officer shall-(i)amend the final statement published under section 12, or(ii)where there is no such final statement prepare a final statement, if necessary under section 12, in accordance with the decision of the Land Board.
