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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(1)(iii) in Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965

(iii)A person whose extent of holding is reduced below [three acres] [The words 'three acres wet land' substituted by G.O. Ms. No. 715, dated the 24th March 1980.] of dry land or one and a half acres of wet land held by him partly as cultivating tenant and partly as owner or wholly as cultivating tenant by virtue of the provisions of the Act;