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[Cites 0, Cited by 0] [Section 17(5)] [Section 17] [Entire Act]

State of Puducherry - Subsection

Section 17(5)(a) in Puducherry Land Reforms (Fixation of Ceiling on Land) Act, 1973

(a)The Government may make rules -
(i)specifying the classes of tenants, who may be allowed to continue in possession of the land:
(ii)permitting any co-operative society registered or deemed to have been registered under the Puducherry Co-operative Societies Act, 1965 (Act 11 of 1965) or any land mortgage bank to which the Madras Co-operative Land Mortgage Bank Act, 1934 (Madras Act of 1934) in its application to the Union territory of Puducherry applies or any agricultural company to continue in possession of the land notwithstanding anything contained in sections 4 and 6, even after the publication of the notification under sub-section (1).