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[Cites 0, Cited by 7] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(2) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(2)For the: purposes of this section, all the lands held individually by the members of a family or jointly by some or all of the members of such family shall be deemed to be held by the family.