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[Cites 0, Cited by 0] [Section 3(17)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(17)(a) in Malabar Tenancy Act, 1929

(a)"Kudiyiruppu" means and includes the site of any residential building, the site or sites of other buildings appurtenant thereto, such other lands as are necessary for the convenient enjoyment of such residential building, and the easements attached thereto, but does not include an ulkudi [xxx] [The words 'or kudikidappu ' were omitted by clause 3 of, and the Schedule to, the Madras Adaptation of Laws Order, 1957.];