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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(2)(i) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987

(i)"small farmer" means a person whose principal means of livelihood is income derived from agricultural land and who holds, whether as owner, tenant or mortgagee with possession, or partly in one capacity and partly in another, more than half a hectare of irrigated land or one hectare of unirrigated land, but not more than one hectare of irrigated land or two hectares of unirrigated land;