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[Cites 0, Cited by 0] [Section 2(6)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(6)(a) in The Tamil Nadu Agricultural Labourer Fair Wages Act, 1969

(a)in relation to a land personally cultivated means, the owner of such land and include the heirs, assignees and legal representatives of such owner or persons deriving rights through him, and