Section 2(13)(b) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963

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State of Tamilnadu - Subsection

Section 2(13)(b) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963

(b)land which is proved to have been cultivated by the landholder himself, by his own servants or by hired labour, with his own or hired stock for a continuous period of twelve years immediately before the 1st day of April 1960, provided that the landholder has retained the kudiwaram ever since and has not converted the land into ryoti land; or

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State of Tamilnadu - Subsection

Section 2(13)(b) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963