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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(j) in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963

(j)"ryot", in relation to a lease-hold, means any person who immediately before the appointed day had a permanent right of occupancy in respect of any land and who had been paying rent to the lessee in respect of that land;