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[Cites 0, Cited by 5] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(6) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961

(6)"cultivating tenant's ceiling area" means five standard acres held by any person -
(a)
(i)partly as cultivating tenant; and
(ii)partly as owner or possessory mortgagee; or
(b)wholly as cultivating tenant;