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

State of Tamilnadu - Subsection

Section 2(c) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965

(c)"Former irrigation work" in respect of a land means the irrigation work from which the land could be irrigated, before facilities for its irrigation from a Government irrigation work became available;