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

State of Tamilnadu - Subsection

Section 2(1)(a) in Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956

(a)[ "added territories" means the territories specified in the Second Schedule to the Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959 (Central Act LVI of 1959);] [Clause (a) of sub-section (1) of section 2 was re-lettered as clause (aa) of that sub-section and this clause was inserted by section 4(ii) of the Tamil Nadu Cultivating tenants Protection and Payment of Fair Rent (Extension to Added Territories) Act, 1963 (Tamil Nadu Act 33 of 1963).]
(aa)[ "agricultural year" means the year commencing on the 1st day of April or, in respect of the whole or any part of any district on such other date as the Collector of the district may specify in that behalf by notification in the District Gazette;] [Clause (a) of sub-section (1) of section 2 was re-lettered as clause (aa) of that sub section and this clause was inserted by section 4(H) of the Tamil Nadu Cultivating tenants Protection and Payment of Fair Rent (Extension to Added Territories) Act, 1963 (Tamil Nadu Act 33 of 1963).]