Section 14(1) in Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965
(1)Notwithstanding anything contained in these rules, the lands held by a sugar factory and acquired by the Government as surplus lands may be assigned to the landless agricultural labourers if such lands are not required by the Government on collection of market value, provided that the lands held by such landless agricultural labourers after such assignment do not exceed the ceiling limit specified in sub-rule (2) of rule 5.
