Section 4AA(3) in Tamil Nadu Cultivating Tenants Protection Act, 1955
(3)A landlord who is enrolled as a member of the Armed Forces shall, on discharge or retirement from service or on being sent to Reserve, be entitled to resume possession from any cultivating tenant for purposes of personal cultivation of that extent of land, which together with the extent of land, if any, already in his possession does not exceed the ceiling area which he is entitled to hold under the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws Second Amendment) Order, 1969.] Land Reforms (Fixation of Ceiling on Land) Act, 1961 ([Tamil Nadu] [Substituted and was deemed to have been substituted, with effect from the 5th July 1973, by section 3 of the Tamil Nadu Cultivating Tenants Protection (Amendment) Act, 1976 (President's Act is of 1976) for the following sub-section (4) inserted by section 3(ii) of the Tamil Nadu Tenancy (Amendment) Act, 1965 (by Tamil Nadu Act 9 of 1965). '(4) The provisions of sub-section (71 of section 4-A shall, as far may be, apply for the resumption of any land under sub-section (2) or sub-section (3) as they apply for the resumption of any land under sub section (1) of section 4-A.'] Act LVIII of 1961).
