Section 3(2) in Tamil Nadu Land Reforms (Reduction of Ceiling on Land) Act, 1970
(2)Nothing in sub-section (1) shall be deemed to entitle any person whether or not such persons is a party to any proceeding mentioned in sub-section (1) to hold after the 15th day of February 1970, land in excess of the ceiling area under the principal Act as modified by section 2 and the provisions of the principal Act as modified by section 2 shall, after the said date, apply to such person.
