Section 14(1)(b) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962

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State of Tamilnadu - Subsection

Section 14(1)(b) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962

(b)where a family or an individual person has opted to declare as surplus land, the share or part thereof, of the family or of the individual person in the land held by a firm, society, or association of individuals (whether incorporated or not) or by a company (other than a non-agricultural company); and

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State of Tamilnadu - Subsection

Section 14(1)(b) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962