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

State of Tamilnadu - Subsection

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

(b)if more than one such notification is in force in the district, or if the inam estate is situated in more than one district, the rates set out in one of those notifications, which the Government consider to be most appropriate to the case.