Section 73(iii) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(iii)[ any land assigned by the Government to and held by, any Land Colonisation Co-operative Society;] [Substituted for the original clause (iii) by section 3(4) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Fifth Amendment Act, 1972 (Tamil Nadu Act 10 of 1974) which was deemed to have come into force on the 6th April 1960. Before its substitution, read as follows: '(iii) any land owned by such co-operative societies other than societies registered or deemed to have been registered under the Madras Co-operative Societies Act 1972 (Madras Act VI of 1932) or under the Travancore-Cochin Co-operative Societies Act, 1951 (Travan-core-Cochin Act X of 1952)] as are approved by the Government;]
