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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(1)(b) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961

(b)
(i)who has done any act or has been guilty of any negligence which is destructive of, or injurious to, the land or any crop thereon; or
(ii)who [not being a member of the Armed Forces in Service] [These words were inserted by section 5(iii) of the Tamil Nadu Tenancy (Amendment) Act, 1965 (Tamil Nadu Act 9 of 1965).] has altogether ceased to cultivate the land; or.