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[Cites 0, Cited by 2] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(4) in The Tamil Nadu Agricultural Lands Record Of Tenancy Rights Act, 1969

(4)"land" means a land used for purposes of agriculture or horticulture, or for purposes ancillary thereto, and includes any building or any waste, vacant or forest land appurtenant thereto and any house-site belonging to the land-owner and let to the tenant under the same tenancy agreement;