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[Cites 0, Cited by 5] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(5) in The Tamil Nadu Agricultural Lands Record Of Tenancy Rights Act, 1969

(5)"land-owner" means the owner of the land let for cultivation by a tenant and includes the heirs, assignees or legal representatives of such owner or persons deriving rights through him;