Section 23(1)(a) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

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State of Tamilnadu - Subsection

Section 23(1)(a) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(a)any transfer, whether by sale (including sale in execution of a decree or order of a Civil Court or of an award or order of any other lawful authority) or by gift (other than gift made in contemplation of death), exchange, surrender, settlement or otherwise; or

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State of Tamilnadu - Subsection

Section 23(1)(a) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961