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[Cites 0, Cited by 0] [Section 4AA(6)] [Section 4AA] [Entire Act]

State of Tamilnadu - Subsection

Section 4AA(6)(c) in Tamil Nadu Cultivating Tenants Protection Act, 1955

(c)a member of the Armed Forces in service shall be deemed to carry on personal cultivation on a land if such land is cultivated by the members of his family or by his own servants or by hired labour, with his own or hired stock.