Section 10(2)(ii) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987

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State of Tamilnadu - Subsection

Section 10(2)(ii) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987

(ii)"marginal farmer" means a person whose principal means of livelihood is income derived from the agricultural land and who holds, whether as owner, tenant or mortgagee with possession, or partly in one capacity and partly in another, not more than half a hectare of irrigated land or one hectare of unirrigated land, and where any person holds both irrigated and unirrigated land, one hectare of irrigated land shall be deemed to be equal to two hectares of unirrigated land.

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State of Tamilnadu - Subsection

Section 10(2)(ii) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987