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[Cites 0, Cited by 0] [Section 94(2)] [Section 94] [Entire Act]

State of Tamilnadu - Subsection

Section 94(2)(a) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(a)In the disposal of the land acquired by the Government under this Act, the Government shall give preference to any person who completely dispossessed of his holding, or whose extent of holding is reduced below [three acres of dry land or one and a half acres of wet land] [Substituted for the words 'Three standard acres by section 3(i) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Second Amendment Act, 1980 (Tamil Nadu Act 8 of 1980).] held by him partly as cultivating tenant and partly as owner or wholly as cultivating tenant, by virtue of the provisions of this Act.