Section 3E(ii) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(ii)"notified date" means the date specified by the Government in a notification, which shall be a date subsequent to the date of the publication of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Fifth Amendment Act, 1972 (Tamil Nadu Act 10 of 1974), in the Tamil Nadu Government Gazette.]
