Section 8 in Tamil Nadu Cultivating Tenants Protection Act, 1955
8. Act not to apply to lands used by Central Government, State Government etc.
- Nothing contained in this shall apply to any land owned or taken on lease by:-(i)the Central Government or any state Government or any Local authority; or(ii)any company or corporation owned or controlled by the Central Government or any State government; or(iii)any university constituted by any law.
