Section 2(f) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1972

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State of Tamilnadu - Subsection

Section 2(f) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1972

(f)"landlord" means a landlord as defined in clause (e) of section 2 of the Tenants Protection Act and includes-

(i)a public trust as defined in clause (25) of section 2 of the Public Trusts Act; and

(ii)a land lord as defined in clause (19) of section 3 of the Malabar Tenancy Act;