Section 20(2)(a) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963

[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(2)(a) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963

(a)the rates of assessment set out in the resettlement notification in force on the date of the publication of this Act in the [Fort St. George Gazette] [Now, Tamil Nadu Government Gazette.], in the district in which the inam estate is situated, or

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State of Tamilnadu - Subsection

Section 20(2)(a) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963