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

State of Tamilnadu - Subsection

Section 3(4) in Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956

(4)[ All the cultivation expenses inclusive of cost of seed, ploughing, manuring, harvesting and threshing shall be borne by the cultivating tenant.] [Substituted by Tamil Cultivating Tenants (Payment of Fair Rent) Amendment) Act, 1960 (Tamil Nadu Act 17 of 1980).]