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[Cites 0, Cited by 0] [Section 20A] [Entire Act]

State of Tamilnadu - Subsection

Section 20A(1) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961

(1)A cultivating tenant who is a member of the Armed Forces, on discharge or from service or on being sent to Reserve, shall, cation for resumption made within the prescribed to the authorized officer, be entitled to resume from his sub-tenant, of the land by him.