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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(29) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(29)"member of the Armed Forces" means a person in the service of the Air Force, Army or Navy of the Union of India and included a seaman: Provided that if a question arises whether any person is a member of the Armed Forces, such question shall be decided by the Government and their decision shall be final;