Section 3A(ii) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(ii)"notified date" means the date specified by the Government in a notification which shall be a date subsequent to the date specified under sub-section (2) of section 1 of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1971 (Tamil Nadu Act 41 of 1971).]
