Section 13(1) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(1)Notwithstanding anything contained in sections 11 and 12, the authorised officer shall, in calculating the extent of land held by any person, exclude-(i)the land in respect of which any question of title is pending before a competent Court, or the [Land Tribunal] [Substituted for the words 'Land Tribunal' by section 3(b) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1983 (Tamil Nadu Act 3 of 1984).] [xxx] [The words 'or the Special Appellate Tribunal' were omitted by the Tamil Nadu Land Reforms (Fixation of Ceiling on Lani) Amendment Act, 2003 (Tamil Nadu Act 26 of 2003).] or other authority; [and] [Added by section 3(6)(a) of the Tamil Nadu and Reform (fixation of Ceiling on Land) Fourth Amendment](ii)[ ***] [(Omitted by section 3(6)(b) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Fourth Amendment Act, 1972 (Tamil Nadu Act 39 of 1972) which was deemed to have come into force on the 1st March 1972).](iii)the land in respect of which the question whether such land could be permitted to be used for the extension or for ancillary purposes, of the plantation in existence [on the date of the commencement of this Act] [Substituted for the words 'on the 6th day of April 1960' by section 2 of the Tamil Nadu Lind Reforms (Fixation of Ceiling Land) Third Amendment Act, 1974 (Tamil Nadu Act 30 of 1974).] in any area [xxx] [The words 'other than hill areas' were omitted by section 3(7) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Second Amendment Act, 1972 (Tamil Nadu Act 20 of 1972).] is pending before the Land Board;and where after such exclusion, the land held by such person is in excess of the ceiling area, he shall declare the land in excess to be surplus land. The land so declared as surplus land shall be incorporated in the final statement published under section 12.
