Section 14 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
14. Amendment of final statement in certain cases.
(1)As soon as may be, after the final disposal of the proceeding or suit relating to the question of title of any land excluded under clause (i) of sub-section (1) of section 13, 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 Court or the 3 [Land Tribunal [xxx] [Substituted for the words 'Land Tribunal' by section 3(c) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1983 (Tamil Nadu Act 3 of 1984).]] or other authority, as the case may be.(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.(3)[ [***] [Omitted By Section 3(7)(I) Of The Tamil Nadu Land Reforms (Fixation Of Ceiling On Land) Amendment Act, 1971 (Tamil Nadu Act 41 Of 1971).](4)The final statement, amended or prepared under subsection [(1) or (2)] [This brackets, figures and words were substituted for the brackets figures and words '(1), (2) or (3)' by sub-section 3(7)(ii) by the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1971 (Tamil Nadu Act 41 of 1971).] shall be published and the authorized officer shall cause a copy of the final statement as so amended or prepared to be served on the persons referred to in subsection (5) of section 10.
