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[Cites 0, Cited by 0] [Section 18(5)] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(5)(b) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(b)permitting any co-operative society registered or deemed to have been registered 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.] Co-operative Societies Act, 1932, [[Tamil Nadu] [Now Tamil Nadu Co-operative Societies Act, 1983 (Tamil Nadu Act 30 of 1983).] Act VI. of 1932)] or under the Travancore-Cochin Co-operative Societies Act, 1951 (Travancore-Cochin Act X of 1952) or any land mortgage bank to which 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.] Co-operative Land Mortgage Banks Act, 1934 [(Tamil Nadu Act X of 1934)] [Now the Tamil Nadu Co-operative Land Development Banks Act, 1934 (Tamil Nadu Act X of 1934).] applies or any agricultural company to continue in possession of the land notwithstanding anything contained in sections 5 and 7 even after the publication of the notification under sub-section (1). Such rules may also provide for the condition subject to which the person referred to in clause (a) and (b) may continue in possession of land.