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[Cites 0, Cited by 5] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(2) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(2)It shall be the duty of the authorised officer to include the land so transferred or sub-divided, within the ceiling area of the transferor or the person who held the land immediately before such sub-division, as the case may be, as if no such transfer or sub-division had taken place.]