Section 2(1)(c) in Tamil Nadu Land Encroachment Act, 1905

[Cites 0, Cited by 21] [Section 2(1)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(1)(c) in Tamil Nadu Land Encroachment Act, 1905

(c)of any person holding under ryotwari tenure [including that of a janmi in the Gudalur taluk of the Nilgiris district] [Substituted for the words 'including that of a janmi in Malabar, or of a wargdar in South Kanara' by the Madras Adaptation of Laws Order, 1957.] [and in the transferred territory] [Inserted by section 4 of, and the Second Schedule to, the Tamil Nadu (Transferred Territory) Extension of Laws Act, 1960 (Tamil Nadu Act 23 of 1960).] or in any way subject to the payment of land-revenue direct to Government, or

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State of Tamilnadu - Subsection

Section 2(1)(c) in Tamil Nadu Land Encroachment Act, 1905