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

State of Tamilnadu - Subsection

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

(d)A Christian family consists of the husband, his wife and his two minor sons. The husband, and the minor sons have no property. The wife has stridhana land of [20 standard acres] [Substituted for the words '40 standard acres ', '30 standard acres' and '10 standard acres ' by section 2(2)(f) of the Tamil Nadu Land Reforms (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 family can retain [15 standard acres] [Substituted for the words '40 standard acres ', '30 standard acres' and '10 standard acres ' by section 2(2)(f) of the Tamil Nadu Land Reforms (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 remaining [5 standard acres] [Substituted for the words '40 standard acres', '30 standard acres' and '10 standard acres' by section 2(2)(f) of the Tamil Nadu Land Reforms (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.] will be treated as surplus land and the wife is not entitled to hold any additional extent of stridhana land [section 5(4)].