Section 3(33)(a) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

[Cites 0, Cited by 0] [Section 3(33)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(33)(a) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(a)means-

(i)any person holding land in severally or jointly or in common under a ryotwari settlement or in anyway subject to the payment of revenue direct to the Government, or

(ii)a landholder as defined in the .[Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969] Estates Land Act, 1908 [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act I of 1908], or a ryot as defined in that Act, or

(iii)an inamdar not being landholder defined as aforesaid, and

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State of Tamilnadu - Subsection

Section 3(33)(a) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961