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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(15) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961

(15)"land" means agricultural land; that is to say, land which is used or capable of being used for agricultural purposes or purposes subservient thereto and includes forest, pasture land, plantation, orchard and tope, but does not include house site or land used exclusively for non-agricultural purposes;