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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(1)(i) in Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965

(i)[ A person who has been cultivating the land as on the date of the commencement of the Act and who is completely dispossessed of the land, which is declared surplus as a result of the provisions of the Act:]