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[Cites 0, Cited by 2] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(29) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961

(29)"tope" means any land containing groups of fruit or nut-bearing trees including palmyrah trees, constituting the main crop in such land, whether of Spontaneous or artificial growth and includes orchards, but does not include trees on such bunds as are not within or adjunct to such groups of trees;[Explanation. [This expiation was added by section 2 of the Tamil Nadu Public Trust (Regulation of Administration of Agricultural Lands Amendment Act, 1972 (Tamil Nadu Act 15 of 1973).] - The expression "fruit or nut-bearing trees "shall not Include plantain trees."].