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

State of Tamilnadu - Subsection

Section 2(2)(h) in Tamil Nadu Occupants of Kudiyiruppu (Conferment Of Ownership) Act, 1971

(h)growing of trees; and
(i)includes any land used for any purpose subservient to the above purposes, any forest land, pasture land, [xxx] [Omitted by Tamil Nadu Occupants of Kudiyiruppu (Conferment of Ownership) Amendment Act, 1974(Tamil Nadu Act 17 of 1974).] orchard and tope, but
(ii)does not include [plantation or land held for ancillary purposes of plantation or] [Substituted by Tamil Nadu Kudiyiruppu Laws Amendment Act, 1982 (Tamil Nadu Act 35 of 1982).] house-site or land used exclusively for non-agricultural purposes;