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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Tamilnadu - Subsection

Section 45(1) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961

(1)For the purposes of this Act, the tenant farming societies Specified in Schedule II shall be deemed to have-been registered under this Chapter on the notified date and the provisions of this Act shall, as far as may be, apply to such tenant farming societies.