Section 3(34) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(34)"person" includes any [***] [Word 'trust' was omitted by Tamil Nadu Act 37 of 1972, which was deemed to have come into force on 1st March 1972.] company, family firm, society or association of individuals, whether incorporated or not [or any private trust or public trust] [Added by section 3(2)(a), 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.].
