Section 6A in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
6A. [ Cultivating tenant's ceiling area of a person to include his spouse's, minor son's or unmarried daughter's holding. [This section was inserted by section 3 of the Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands Amendment Act, 1972 (Tamil Nadu Act 15 of 1973.)]
- In calculating the extent of the cultivating tenant's ceiling area of a person for the purposes of this Act, the extent of land held as cultivating tenant or as owner or as possessory mortgagee by such person, his spouse, minor son and unmarried daughter shall be taken into account and accordingly the aggregate, of the extent of land so held by such person, his spouse, minor son and unmarried daughter shall not exceed five standard acres.]
