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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(2)(i) in Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965

(i)A person who has been cultivating the lands as on the date of the commencement of the Act and who is completely dispossessed of the land, which is declared as surplus as a result of the provisions of the Act: