Section 16(1) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(1)Where any land held by any person as possessory mortgagor is in excess of the ceiling area of such person, the possession of the land in such excess shall, with effect from the date of publication of the final statement under section 12 or 14-(a)in any case where the total holding of the possessory mortgagor is not in excess of the ceiling area, revert to the possessory mortgagor;(b)in any case where the total holding of the possessory mortgagor is in excess of the ceiling area, and where he desires the land mortgaged by him or any part thereof to be included within his ceiling area in the return furnished by him under section 8, revert to him subject to the condition that the land so reverted together with the other land held by him does not exceed the ceiling area.
