Section 3(18) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(18)[ [***] [Omitted '(18) hill area' means any local area specified in column (3) of Schedule I and such other local area comprising a hill as the Government may, by notification, from time to time, specify;' by section 3(l)(a) of this Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Second Amendment Act, 1972 (Tamil Nadu Act 29 of 1972), which was deemed to have come into force on the 1st day of March 1972]
