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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(8) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948

(8)"landholder" includes (i) a joint Hindu family, where the right to collect the rents of the whole or any portion of the estate vests in such family; and (ii) a darmila inamdar;