Section 3(10)(i) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

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State of Tamilnadu - Subsection

Section 3(10)(i) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(i)means a person who contributes his own physical labour or that of any member of his family in the cultivation of any land belonging to another, under a tenancy agreement, express or implied; and

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State of Tamilnadu - Subsection

Section 3(10)(i) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961