Section 30 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
30. Application to the Land Board for future acquisition of land interspersed among or continuous to any plantation.
- Any owner of plantation in existence [on the date of the commencement of this Act] [Substituted for 'on the 6th day of April 1960' by section 1 of the Tamil Nadu Land Reforms (Fixation of Ceiling) on Land) Third Amendment Act, 1974 (Tamil Nadu Act 30 of 1974).] in any area [xxx] [The words 'other than hill areas ' were omitted by section 3(8) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Second Amendment Act, 1972 (Tamil Nadu Act 20 of 1972) which was deemed to have come into force on the 1st March 1972.] desiring to acquire in excess of the ceiling area land which is interspersed among plantations or is contiguous to any plantation and which may be required for the extension, or for ancillary purposes, of the plantation shall make an application to the Land Board for permission to acquire such land. Every such application shall be in writing and shall contain-(a)the extent and other particulars of the land proposed to be acquired and those of the land, if any, held by the applicant;(b)such other particulars as may be prescribed.
