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[Cites 0, Cited by 16] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(1) in Malabar Tenancy Act, 1929

(1)"Agricultural year" means the year commencing with the 15th March in any calendar year and ending with the 14th March of the following calendar year, or the year between such other dates as the Collector may specify in that behalf by notification in the District Gazette, for [the Gudalur taluk]; [Substituted for the words 'the whole or any part of the district' by the Madras Adaptation of Laws Order, 1957.]