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

State of Tamilnadu - Subsection

Section 3(2) in Malabar Tenancy Act, 1929

(2)"Commercial site" means any land [(not being a kudiyiruppu, or an ulkudi)] [These words and brackets were substituted for the words and brackets '(not being a kudiyiruppu, an ulkudi or a kudikidappu)' by the Madras Adaptation of Laws Order, 1957.] which is used principally for the purposes of any trade, commerce, industry, manufacture or business;