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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(3) in Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956

(3)For the purpose of computing the land owned or cultivated by a person all the lands owned or cultivated by him whether wet, dry or garden shall be taken into account and 3 acres of dry land or 1-½ acres of garden land shall be taken as equivalent to one acre of wet land.