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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(1)(c) in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963

(c)every person whether a ryot or the lessee shall be entitled to ryotwari patta in respect of all lands (other than owned lands) cultivated by him continuously for a period of not less than twelve fasli years immediately before the appointed day: