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[Cites 0, Cited by 0] [Section 2(19)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(19)(ii) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961

(ii)a landholder as defined in the [Tamil Nadu] [These words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Estates Land Act, 1908 ([Tamil Nadu] [These words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act I of 1908) or a ryot as defined to that Act, or