Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Section 2] [Entire Act] State of Tamilnadu - Subsection Section 2(7) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969 (7)"janmi" means a person entitled to the absolute proprietorship of land and includes a trustee in respect thereof;
