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[Cites 0, Cited by 7] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(19) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(19)"to hold land" , with its grammatical variations and cognate expressions, means to own land as owner or to possess or enjoy land as possessory mortgage or as tenant or as intermediary or in one or more of those capacities;