Section 94A(4) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(4)Nothing in this section shall be construed as preventing the Government from making rules under section 94 providing for the manner of disposal of any surplus land acquired under this Act and held by any sugar factory immediately before the date of acquisition and accordingly the Government may make rules under section 94 providing for the disposal of such land.]
