Section 94C in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
94C. [ Exemption in respect of land held by sugar factory for research purposes. [Sections 94-A, 94-B and 94-C were inserted by section 3(15) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1971 (Tamil Nadu Act 41 of 1971).]
- Except as otherwise provided in sub-sections (2) and (3) of section 5 and in section 6, nothing contained in this Act shall apply to any extent of land not exceeding 100 standard acres held by a sugar factory solely for research and seed farm purposes.(2)The question whether any land is held solely for research and seed farm purposes shall be decided by the Government.]
