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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(21) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(21)"intermediary" means any person who, not being an owner or a possessory mortgage, has an interest in land, and is entitled, by reason of such interest, to possession thereof, but has transferred such possession to others;