Section 2(24A) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
(24A)[ "Proclamation of Emergency" means the Proclamation issued under clause (1) of Article 352 of the Constitution on the 26th day of October, 1962;] [This clause was inserted by section 5(i)(c) of the Tamil Nadu Tenancy (Amendment) Act, 1965) (Tamil Nadu Act 9 of 1965).]
