[Cites 0, Cited by 0]
[Entire Act]
State of Tamilnadu - Section
Section 3 in The Tamil Nadu Bhoodan Yagna Rules, 1959
3. Definition of "limits of land to be owned by landless poor person".
- For the purpose of clause (f) of section 2, a person who owns land of the class specified in column (1) of the table below shall be a landless poor person, if such land does not exceed the limits specified in the corresponding entries in column (2) of that Table:-| Class of land | Limits |
| (1) | (2) |
| Wet or garden land | 1 acre |
| Any other class of land | 2 acres |