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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(1)(b) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(b)contiguous to plantations, if any in existence [on the date of the commencement] [Substituted for the words 'on 6th day of April 1969' by section 2 of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Third Amendment Act, 1972 (Tamil Nadu Act 30 of 1972), which was deemed to have' come into force on the 6th April 1960.] of this Act in any area [***] [The words 'other than a hill area ' were omitted by section 3(4) 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.] and which land such person desires to hold for extended or ancillary purposes of the plantation;