Section 2(8)(ii) in The Tamil Nadu Agricultural Lands Record Of Tenancy Rights Act, 1969

[Cites 0, Cited by 1] [Section 2(8)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(8)(ii) in The Tamil Nadu Agricultural Lands Record Of Tenancy Rights Act, 1969

(ii)a possessory mortgagor, who, under a tenancy agreement, express or implied, with the possessory mortgagee, contributes his own physical labour or that of any member of his family in the cultivation of the land subject to possessory mortgage; and

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State of Tamilnadu - Subsection

Section 2(8)(ii) in The Tamil Nadu Agricultural Lands Record Of Tenancy Rights Act, 1969