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[Cites 0, Cited by 0] [Section 56(1)] [Section 56] [Entire Act]

State of Tamilnadu - Subsection

Section 56(1)(ii) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963

(ii)In any suit or proceeding for the recovery of any arrears of rent due to a landholder from a ryot for any fasli year prior to fasli year 1371, the Court or authority concerned shall, upon deposit in the court or before the authority, or upon proof by the ryot of the payment to the landholder, of the rent due for the fasli years 1371 and 1372, dismiss the suit or proceeding.