Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Tamilnadu - Subsection Section 3(h) in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963 (h)"owned land" means any land in which a ryot or the lessee had a permanent right of occupancy immediately before the appointed day;
