Section 5(3)(i) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

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State of Tamilnadu - Subsection

Section 5(3)(i) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(i)which, in case such share is held on the date of the commencement of this Act, would have been allotted to such member, person or family had such land been partitioned or divided, as the case may be, on such date; or

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State of Tamilnadu - Subsection

Section 5(3)(i) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961