Section 3A in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
3A. [ Certain special definitions. [Inserted by section 3(2) of the Tamil Nadu Land Reforms Fixation of Ceiling on Land) Amendment Act, 1971 (Tamil Nadu Act 41 of 1971).]
- Notwithstanding anything contained in this Act, if, by virtue of the operation of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1971 (Tamil Nadu Act 41 of 1971), the total extent of land held by any person exceeds the ceiling area, then, in relation to such person and in this Act unless the context otherwise requires,-(i)"date of the commencement of this Act" means the date specified by the Government 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);(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).]
