Section 4(2) in Tamil Nadu Estates Communal Forest and Private Lands (Prohibition of Alienation) Act, 1947
(2)Any choice made under clause (iv) of the proviso to sub-section (1) shall be communicated to the Collector of the district or such officer as may be authorized by him, in the case of forest land within three months from the date on which this Act conies into force and in the case of private land, within three months from that date or from the date on which the impartible estate is notified as aforesaid, whichever is later.
