Section 5(1)(a) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

[Cites 0, Cited by 7] [Section 5(1)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(1)(a) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(a)holding land, on the date of the commencement of this Act, less than the extent specified in the corresponding entry in column (2) of the Table under sub-clause (i), shall acquire by any means whats over, after that date, any land in excess of the extent so held, and

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State of Tamilnadu - Subsection

Section 5(1)(a) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961