Section 3(33)(b) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

[Cites 0, Cited by 1] [Section 3(33)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(33)(b) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(b)includes-

(i)full owner or limited owner, or

(ii)the lessee of any lease-hold village or his heirs, assignees, legal representatives or person deriving rights through him;