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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 Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963

(ii)in relation to a new inam estate shall mean a person who holds for the purpose of agriculture ryoti land in such estate on condition of paying to the landholder the rent which is legally due upon it.