Section 4AA(6)(b) in Tamil Nadu Cultivating Tenants Protection Act, 1955

[Cites 0, Cited by 0] [Section 4AA(6)] [Section 4AA] [Entire Act]

State of Tamilnadu - Subsection

Section 4AA(6)(b) in Tamil Nadu Cultivating Tenants Protection Act, 1955

(b)a member of the Armed Forces who has been discharged or retired from service or who has been sent to Reserve is said to carry on personal cultivation on a land when contributes his own physical labour or that of the members of his family in the cultivation of that land; and

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State of Tamilnadu - Subsection

Section 4AA(6)(b) in Tamil Nadu Cultivating Tenants Protection Act, 1955