Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Tamilnadu - Subsection Section 3(v) in Tamil Nadu Survey and Boundaries Act, 1923 (v)Registered holder. - The "registered holder", of any Government land means the person in whose name the land in question is registered in the Government accounts of the village:
