Section 24(2)(c) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(c)[ The Chief Conservator of Forests, ex-officio;] [[Substituted for the original clauses (c) and (d) by section 3(a) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) 4th Amendment Act, 1972 (Tamil Nadu Act 39 of 1972). Before its substitution, clauses (c) and (d) read as follows: