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

State of Puducherry - Subsection

Section 2(21) in Puducherry Land Reforms (Fixation of Ceiling on Land) Act, 1973

(21)"member of the Armed forces" means a person in the service of the Air force, Army or Navy of the Union of India:Provided that it a question arises whether any person is a member of the Armed Forces, such question shall be decided by the Government and its decision thereon shall be final;