Section 3(b) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(b)1 acre of wet land assessed to land revenue at the rate of Rs.10 and above but not exceeding Rs.15 per acre; or(bb)[ 1.6 acres of wet land irrigated by any Government source other than a source mentioned in item (a); or] [Inserted by section 3(a) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1983 (Tamil Nadu Act 3 of 1984).]
