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State of Tamilnadu - Section

Section 2 in General Rules for the Management of Reserved and Unreserved Lands (I.E.) Rules

2.

Land at the disposal of Government may, for the purpose of these rules, be classed as follows:-
(a)Land of which the Government has acquired the ownership or possession by purchase, lease or otherwise,
(b)Assessed, but unoccupied land,
(c)Unassessed and unoccupied land.