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[Cites 0, Cited by 0] [Section 2(16)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(16)(ii) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948

(ii)an estate within the meaning of section 3, clause (2)(b) c (2)(c), of the Estates Land Act, after excluding therefrom every portion which is itself an estate under section 3, clause (2)(e), of the Act.