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[Cites 0, Cited by 0] [Section 65(2)] [Section 65] [Entire Act]

State of Tamilnadu - Subsection

Section 65(2)(ii) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963

(ii)Any such expression in a lease, patta or the like executed or issued before the 1st day of July 1918 in the case of an existing inam estate and the 19th day of April 1949 in the case of a new inam estate shall not, by itself, be sufficient for the purpose of proving that the land concerned was private land at the commencement of the tenancy.