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 Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 3] [Entire Act] State of Tamilnadu - Subsection Section 3(45) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 (45)"surplus land" means the land held by a person in excess of the ceiling area and declared to be surplus land under sections 12,13 or 14;
