Section 5(5) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(5)Notwithstanding anything contained in sub-section (1) and in sub-section (4) and in Chapter VIII, the total extent of the land held or deemed to be held by any family [shall, in no case, exceed 30 standard acres] [Substituted for 'shall in no case exceed 40 standard acres' by section 3(2) of the Tamil Nadu Land Reforms (fixation of Ceiling on Land) Fourth Amendment Act, 1972 (Tamil Nadu Act 39 of 1972), which was deemed to have come into o force on the 1st March 1972 (The figures and words'40 standard acres' were earlier substituted for the figures and words '60 standard acres' by section 3(3) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Second Amendment Act, 1972 (Tamil Nadu Act 20 of 1972) which was deemed to have come into force on the 1st March 1972.].
