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

State of Tamilnadu - Subsection

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

(v)[ A person who is, or who has been, a member of the Armed Forces including, the persons who had served in the Indian National Army or the Ex-Assam Rifles Personnel or any para-military force and members of Armed Forces, who retired or were disbanded before the 26th January 1950, and dependents of the persons of the above mentioned categories, killed in action, namely, wife, widowed mother, minor sons and minor daughters. The servicemen not killed in action, but disabled and alive, can get surplus lands in their own names;] [Substituted by GO. Ms. No. 1358A dated the 21st June 1979.]