Section 2(1) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(1)Subject to the provisions of sub-sections (2) and (3) and of section 6, nothing contained in this Act shall apply to lands held,-(i)by an religious institution, or(ii)by any religious trust of a public nature, which in existence on the date of the commencement of this Act.
