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[Cites 0, Cited by 3] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(B) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978

(B)land shall not be deemed to be used mainly for the purpose of agriculture, in such land is not entered in the revenue or land records before the commencement of this Act as for the purpose of agriculture;