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[Cites 0, Cited by 6] [Section 5(4)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(4)(a) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(a)Subject to the provisions of sub-section (5), where the stridhana land held by any female member of a family together with the other land held by all the members of that family, is in excess of [15 standard acres] [Substituted for the figures and words '30 standard acres ' by section 2(2)(b) of the Tamil Nadu (Reduction of Ceiling on Land) Act, 1970 (Tamil Nadu Act 17 of 1970), which was deemed to have come into force on the 15th February 1970.], the female member concerned may hold, in addition to the extent of land which the family is entitled to hold under sub-section (1), stridhana land not exceeding 10 standard acres: