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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(iii) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961

(iii)any person who not being already a cultivating tenant executes an agreement with the public trust that he will contribute his own physical labour or that of any member of his family in the cultivation of the land so leased out to him: