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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(27) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(27)" ease-hold village" means any village specified in column (4) of Schedule II and such other village or part thereof as the Government may by notification from time to time, specify;