Section 28(2)(a) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948

[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Tamilnadu - Subsection

Section 28(2)(a) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948

(a)five per cent of the gross annual ryotwari demand as computed above in respect of the lands referred to in the said clause (i) or (ii) as the case may be, on account of establishment charges, deficiencies in collection and the like; and

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State of Tamilnadu - Subsection

Section 28(2)(a) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948