Section 18E in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
18E. [ Vesting of land newly included. [Inserted by section 2 of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1974 (Tamil Nadu Act 16 of 1974).]
- Where any notification is modified under section 18-B or 18-C byway of inclusion, the land to which such inclusion relates shall be deemed to have vested in the Government as if such land were included in a notification issued under sub-section (1) of section 18 and accordingly, the provisions of this Act shall apply to the land so vested.]
