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[Cites 0, Cited by 0] [Section 2(8)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(8)(b) in The Tamil Nadu Agricultural Lands Record Of Tenancy Rights Act, 1969

(b)means, in relation to any land to which the Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961 (Tamil Nadu Act 57 of 1961), applies, a cultivating tenant as defined in clause (5) of section 2 of that Act;