Section 6(4)(d) in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Scheme, 2006

[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

(d)The Village Administrative Officer concerned, in respect of a farmer who owns wet land upto 2.50 acres or dry land upto 5.00 acres;

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