Section 3(8)(i) in Tamil Nadu Debt Relief Act, 1979

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State of Tamilnadu - Subsection

Section 3(8)(i) in Tamil Nadu Debt Relief Act, 1979

(i)the rent payable in respect of agricultural land by any tenant to the land owner and includes the fair rent payable to the land owner under the Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956 (Tamil Nadu Act XXIV of 1956) or the Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961 (Tamil Nadu Act 57 of 1961), or the rent or michavaram as defined by the Malabar Tenancy Act, 1929 (Tamil Nadu Act XIV of 1930), or quit rent, jodi, kattubadi, poruppu or the like payable to any person under any law relating to tenancy for the time being in force in this State; or

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State of Tamilnadu - Subsection

Section 3(8)(i) in Tamil Nadu Debt Relief Act, 1979