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State of Tamilnadu - Section

Section 104 in The Tamil Nadu Co-Operative Societies Act, 1983

104. Definitions.

- In this Chapter, unless the context otherwise requires,-
(1)"lift irrigation society" means a society, the principal object of which is to supply water by lift irrigation mainly for agricultural purposes;
(2)"small farmers lift irrigation society" means a lift irrigation society of which no member owns more than such extent of land as may be prescribed.