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[Cites 0, Cited by 5] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(11) in Tamil Nadu Occupants of Kudiyiruppu (Conferment Of Ownership) Act, 1971

(11)"tenant" means any person who has paid or has agreed to pay rent or other consideration for his being allowed by another to enjoy the land of the latter under a tenancy agreement, express or implied, and includes his heirs and legal representatives;