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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(3) in Malabar Tenancy Act, 1929

(3)any building owned by a landlord including a house, shop or warehouse, and the site thereof, together with the garden or land appurtenant thereto, but not including a hut belonging to a landlord, in any ulkudi [xxx] [The words 'or kudikidappu' were omitted by the Madras Adaptation of Laws Order, 1957.].