Section 32 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
32. Matters to be considered by the Land Board in granting or refusing permission under section 31.
- The Land Board shall, in deciding whether to grant or refuse permission under section 31, take into consideration, the following matters, namely:-(i)area under plantation and area required for ancillary purposes of the plantation;(ii)programme for extension of the plantation;(iii)lands necessary for factories, labour quarters, playgrounds, hospitals, schools and other ancillary buildings; and(iv)such other matters as may be prescribed.
