Section 31 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962
31. Additional matter to be considered by the Land Board when granting or refusing permission under section 31.
- In deciding whether to grant or refuse permission under section 31, the Land Board shall, in addition to the matters specified in section 32, take into consideration the suitability of the land proposed to be acquired for the extension, or for ancillary purposes, of the plantation.
