Section 15(3) in Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965
(3)The total extent of land that may be assigned to any person referred to in items (i) to (viii) in paragraph 2, 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.
