Section 3(28) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(28)"limited owner" means any person entitled to a life estate in any land and includes persons deriving rights through him.[Explanation. [This Explanation was inserted by section 5 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 6th April 1960.] - A person who has a right to enjoy the land during his lifetime shall be deemed to be a limited owner notwithstanding that he has no power to alienate the land;]
