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[Cites 0, Cited by 0] [Section 3C] [Entire Act]

State of Tamilnadu - Subsection

Section 3C(ii) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(ii)"notified date" means the date specified by the Government in a notification which shall be a date subsequent to the date of publication of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Third Amendment Act, 1972, in the Tamil Nadu Government Gazette.]