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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(1)(iii) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1980

(iii)is deemed to have paid or deposited under this Act, the rent for the fasli year commencing on the 1st July 1971 and ending with the 30th June 1972 without interest (hereinafter referred to as the rent for the fasli year 1381).