Section 94A(3) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(3)Notwithstanding anything contained in sub-section (1) or sub-section (2), the Government may, by notification, direct that it is not compulsory to cultivate sugarcane in any such land as is referred to in sub-section (1) and on the issue of such notification, the land concerned may be cultivated either with sugarcane or with any other crop.
