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[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(4)(i) in Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965

(i)if the applicant has a wife, the assignment of the surplus land shall be ordered in the name of the wife;