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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(2)(ii) in Tamil Nadu Cultivating Tenants Protection Act, 1955

(ii)if the landlord, after evicting such cultivating tenant from the land [has been carrying on personal cultivation on the land] [Substituted for the words 'has been cultivating the land by his own labour or by that of any other member of his family or hired labour under his supervision or control' by section 5(1) of the Tamil Nadu Cultivating Tenants Protection (Amendment) Act 1956 (Tamil Nadu Act XIV of 1956).], provided as follows: