Section 5(2) in Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965
(2)The total extent of land that may be assigned to any person referred to in clauses (i) to (viii) of sub-rule (1) together with the extent of other land, if any, already held by such person or if such person is a member of a family, by such family shall not exceed Three acres of dry land or one and a half acres of wet land:[Provided that in the case of any person falling under clause (i) or (iii) of sub-rule (1), the extent assigned or the total extent of his holding and the extent assigned, as the case may be, may exceed the above limit by a margin not exceeding half an acre of dry land or quarter acre of wet land wherever such assignment in excess over the limits is unavoidable for practical reasons.] [Added by G O. Ms. No. 56, dated the 12th January 1983.]]
