Section 3D in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
3D. [ Certain special definitions. [Inserted by section 3(2) of the Tamil Nadu Land Reforms Fixation of Ceiling on Land) Second Amendment Act, 1972 (Tamil Nadu Act 20 of 1972).]
- Notwithstanding anything contained in this Act, if, by virtue of the operation of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Fourth Amendment Act, 1972, the total extent of land held by any person exceeds the ceiling area, then, in relation to such person and in this Act, unless the context otherwise requires,-(i)"date of the commencement of this Act" means the 1st day of March 1972;(ii)"notified date" means the date specified by the Government in a notification, which shall be a date subsequent to the date of the publication of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Fourth Amendment Act, 1972, in the Tamil Nadu Government Gazette.]
