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[Cites 0, Cited by 17] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(22) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(22)"land" means agricultural land, that is to say, land which is used or capable of being used for agricultural purposes of purposes subservient thereto and includes forest land, pasture land, plantation and tope, but does not include house-site or land used exclusively for non-agricultural purposes;