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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(1) in Tamil Nadu Agriculturists Relief Act, 1938

(1)The provisions of section 8 shall not apply to any person who, though an agriculturist as defined in section 3(ii), did not on the 1st March 1972, hold an interest in, or a lease or sub-lease of, any land as specified in that section.