Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 4] [Section 5(1)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(1)(b) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(b)The ceiling area in the case of every family consisting of more than five members shall [subject to the provisions of sub-sections (3-A), (3-B), (3-C), (4) and (5)] [[Substituted for 'subject to the provisions of sub-sections (4) and (5)' by section 3(4)(a)(ii) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Third Amendment Act, 1972 (Tamil Nadu Act 37 of 1972), which was deemed to have come into force on the 1st March 1972.