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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Tamilnadu - Subsection

Section 16(1)(b) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(b)in any case where the total holding of the possessory mortgagor is in excess of the ceiling area, and where he desires the land mortgaged by him or any part thereof to be included within his ceiling area in the return furnished by him under section 8, revert to him subject to the condition that the land so reverted together with the other land held by him does not exceed the ceiling area.