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[Cites 0, Cited by 0] [Section 94A] [Entire Act]

State of Tamilnadu - Subsection

Section 94A(2) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(2)The Government may make rules in respect of the lands referred to in sub-section (1) for the cultivation of sugarcane through a corporation (including a company) owned or controlled by the State and for such other matters in connection with the administration of such lands.