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State of Tamilnadu - Section

Section 43 in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961

43. Heirs deemed to be members of tenant fanning society.

- When a member the possession of whose land stands transferred to a tenant farming society dies, his heirs shall be deemed to have become the members of the tenant farming society subject to the same rights and liabilities of the first mentioned member.