Section 73(iv) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(iv)[ any land in respect of which the Government have granted permission to any industrial or commercial undertaking under section 37-B and such permission continues in force: [[Substituted for the original clause (iv) by section 3(11 )(a) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Second Amendment Act, 1972 (Tamil Nadu Act 20 of 1972), which was deemed to have come into force on the 1st March 1972. Before its substitution, read as follows:
