Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2(32)] [Section 2] [Entire Act] State of Puducherry - Subsection Section 2(32)(c) in Puducherry Land Reforms (Fixation of Ceiling on Land) Act, 1973 (c)"land revenue" means the land tax levied only in accordance with the Deliberation referred to in clause (b).