Section 3(31) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(31)[ "notified date" means the date specified by the Government in a notification, which shall be a date after the date of the publication of this Act;] [Substituted for the original clause (31) by section 2 (1)(d) of the Tamil Nadu Land Reforms (Reduction of Ceiling on Land) Act, 1970 ( Tamil Nadu Act 17 of 1970.]
