Section 58A(2) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(2)The provisions of sections 56 to 58 shall continue to apply to the Sreepadam land belonging to the Sreepadam Place.][Chapter VII] [The provision of the Chapter are made permanents by section 2 of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act 1972 (Tamil Nadu Act 10 of 1972).] Cultivating Tenants Ceiling Area
