Section 6 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
6. Basis of calculation of the extent of land held by the founder of a [public trust] [This word 'public ' was inserted by section 3(5) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Third Amendment Act, 1972 (Tamil Nadu Act 37 of 1972), which was deemed to have come into force on the 1st March 1972.].
- Where under the terms of a [public trust] [This word 'public ' was inserted by section 3(5) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Third Amendment Act, 1972 (Tamil Nadu Act 37 of 1972), which was deemed to have come into force on the 1st March 1972.] interest either in the land in respect of which the [pubic trust] [This word 'public ' was inserted by section 3(5) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Third Amendment Act, 1972 (Tamil Nadu Act 37 of 1972), which was deemed to have come into force on the 1st March 1972.] is created or in the land income from such land is reserved in favour of the founder of such [public trust] [This word 'public ' was inserted by section 3(5) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Third Amendment Act, 1972 (Tamil Nadu Act 37 of 1972), which was deemed to have come into force on the 1st March 1972.] or of any other person. The authorized officer shall declare the extent of land which bears of a to the total extent of land in respect of which the [public trust] [This word 'public' was inserted by section 3(5) of the Tamil Nadu Land Reforms (Fixation if Ceiling on Land) Third Amendment Act, 1972 (Tamil Nadu Act 37 of 1972), which was deemed to have come into force on the 1st March 1972.] is created, the same proportion as such interest bears to the total interest in such land or the income therefrom. The extent of the land so declared shall, with effect from the date of such declaration, be deemed to be held by the founder or such other person and shall be taken into account in calculating the extent of land held by him. The extent so declared shall cease to be the [public trust] [This word 'public' was inserted by section 3(5) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Third Amendment Act, 1972 (Tamil Nadu Act 37 of 1972), which was deemed to have come into force on the 1st March 1972.] property from the date of such declaration, but shall be subject to any other liability that may be subsisting on such land:Provided that the extent of such liability shall bear same proportion to the entire liability as the extent so declared bears to the total extent.
