Section 18B in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
18B. [ Power of Government to modify notification under section 18(1) consequent on correction under section 15. [Inserted by section 2 of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1974 (Tamil Nadu Act 15 of 1974).]
- Where the authorised officer has made any correction under section 15 in the final statement published under section 12 or 14, the Government may, by notification, make the necessary consequential or incidental modification in the notification published under subsection (1) of section 18.]
