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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(iii) in Regulations made under the Tamil Nadu Bhoodan Yagna Act, 1958

(iii)who has been convicted for any criminal offence other than of political character or an offence involving moral delinquency, such sentence not having been reversed or pardoned or a period of 5 years from the date of expiration of such sentence has not elapsed.