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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(1)(b) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(b)contiguous to any plantation, in existence [on the date of the commencement of this Act] [Substituted for 'on the 6th day of April 1960' by section 2 of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Third Amendment Act, 1974 (Tamil Nadu Act 30 of 1974), which was deemed to have come into force on 6th April 1960.] in any area [***] [The words 'other than a hill area' were omitted by section 3(6) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Second Amendment Act, 1972 (Tamil Nadu Act 20 of 1972).] and which land such person desires to hold for extension or ancillary purposes, of the plantation;