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[Cites 0, Cited by 0] [Section 3(17)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(17)(c) in Malabar Tenancy Act, 1929

(c)"Separable kudiyiruppu" means a kudiyiruppu which is included with other property in a holding and which is not necessary for the convenient enjoyment, as usual, of any other part of the holding;