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[Cites 0, Cited by 1] [Section 5(3)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(3)(b) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(b)In calculating the extent of land held by a family or by an individual person, the share of the family or of the individual person in the land held by a firm, society or association of individuals (whether incorporated or not) or by a company (other than a non-agricultural company) shall be taken into account.