Section 94 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
94. Disposal of land acquired by the Government.
(1)Subject to the provisions of sub-section (2), [and section 94-A] [Inserted by Tamil Nadu Act 41 of 1971.], the Government may, after taking into consideration the objects specified in the preamble, make rules providing for the manner in which any land acquired by the Government under this Act shall be disposed of.[***] [Proviso was omitted by section 7(6) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979), which was deemed to have come into force on the 27th October 1978.](2)(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.[***] [Clause (b) was omitted by section 3(14)(b) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1971 (Tamil Nadu Act 41 of 1971).][Explanation. [Added by section 3(ii) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Second Amendment Act, 1979 (Tamil Nadu Act 8 of 1980).] - Where a person holds both dry land and wet land, then, for the purpose of calculating the extent of his holding under this clause, one acre of wet land shall be deemed to be equal to two acres of dry land.]
