Section 18C in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
18C. [ Power of Government to cancel or modify notification under section 18(1) in certain cases. [Inserted by section 2 of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1974 (Tamil Nadu Act 15 of 1974).]
- Where, as a result of any decision in any appeal or revision or other proceeding or in pursuance of a direction under section 18-A, the notification published under sub-section (1) of section 18 requires cancellation or modification, the Government may, by notification, cancel or modify such notification to give effect to such decision and nothing in this section shall be deemed to prevent the issue of a fresh notification by the Government under sub-section (1) of section 18 in accordance with the provisions of this Act.]
