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[Cites 0, Cited by 10] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(2) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(2)"agricultural company" means any company formed for the purpose of carrying on any business that has for its main object the acquisition of gain by the company from agricultural land and "non-agricultural company" means any other company;