Legal Document View

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
[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(1)(vii) in Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965

(vii)A cultivating tenant who is holding land which is less than [three acres of dry land or one and a half acres of wet land in extent;] [The words 'three acres wet land' substituted by G.O. Ms. No. 715, dated the 24th March 1980.]