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[Cites 0, Cited by 2] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

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

(2)Notwithstanding anything contained in sub-section (1), no such religious institution or religious trust of a public nature as is referred to in sub-section (1) shall acquire by any means whatsoever any land after the date of the commencement of this Act.