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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(1) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969

(1)The Settlement Officer shall effect a ryotwari settlement of the janmam estate or part thereof, in accordance with a settlement notification framed and published by the Government for the purpose.