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[Cites 0, Cited by 0] [Section 3(28)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(28)(b) in Malabar Tenancy Act, 1929

(b)"Protected Ulkudi" means an ulkudi which has been in the continuous occupation of the holder or of any member of his tarwad, tavazhi, illom, kutumba, kavaru or family for not less than one year.