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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Tamilnadu - Subsection

Section 25(2)(ii) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963

(ii)subject to the provisions of section 35, in so far as it relates to the amount in respect of which an order for payment has been made by the Tribunal or the Special Appellate Tribunal in favour of any person, cease to be enforceable.