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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(3)(a) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(a)
(i)any land interspersed among plantations, or
(ii)any land contiguous to any plantation, in existence [on the date of the commencement of this Act] [Substituted for 'on the 6th day of April I960' 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 the 6th April 1960.] in any area [xxx] [Substituted for the words 'other than a hill area' by section 3(5) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Second Amendment Act, 1972 (Tamil Nadu Act 20 of 1972).], [xxx] [The word 'or' was omitted by section 3(4)(a) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Fourth Amendment Act, 1972 (Tamil Nadu Act 39 of 1972).];