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[Cites 0, Cited by 0] [Section 2(12)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(12)(b) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948

(b)in the case of an impartible estate, means the person entitle to the possession of such estate immediately before that dab