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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(14) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961

(14)"Intermediary" means any person who, not being an owner or a possessory mortgagee, has an interest in land, and is entitled, by reason of such interest, to possession thereof but has transferred such possession to others;