Section 73(ii) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(ii)[ any land held by any University constituted by any law;] [Substituted for the original clause (ii) by section 3(9) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Third Amendment Act, 1972 (Tamil Nadu Act 37 of 1972), which was deemed to have come into force on the 1st March 1972.]
