Section 21(2) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(2)If, as a result of marriage or adoption on or after the date of the commencement of this Act, the extent of land held by any person exceeds in the aggregate the ceiling area, then, he shall, within ninety days from the notified date or from the date of marriage or adoption, as the case may be, whichever date is later, furnish to the authorised officer within whose jurisdiction his holding or the major part thereof situated, a return containing the following particulars, namely:-(i)particulars of the land held before the date of the marriage or adoption;(ii)particulars of the land held after the date of marriage or adoption; and(iii)such other particulars as may be prescribed.[Explanation was omitted by section 2(6)(b) of the Tamil Nadu Land Reforms (Reduction of Ceiling on Land) Act, 1970 (Tamil Nadu Act 17 of 1970), which was deemed to have come into force on the 15th February 1970).] [This Explanation was omitted by section 2(6)(b) of the Tamil Nadu Land Reforms (Reduction of Ceiling on Land) Act, 1970 (Tamil Nadu Act 17 of 1970).]
