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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(2)(vii) in Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965

(vii)A cultivating tenant who is holding land which is less than three acres of dry land or one and a half acres of wet land in extent;