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[Cites 0, Cited by 3] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(a) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948

(a)section 13, if it has been decided under section 10 that such estate was created before the date of the permanent or temporary settlement of the principal estate or the 13th day of July 1802, as the case may be; and