Section 94(1) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(1)Subject to the provisions of sub-section (2), [and section 94-A] [Inserted by Tamil Nadu Act 41 of 1971.], the Government may, after taking into consideration the objects specified in the preamble, make rules providing for the manner in which any land acquired by the Government under this Act shall be disposed of.[***] [Proviso was omitted by section 7(6) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979), which was deemed to have come into force on the 27th October 1978.]
