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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

Section 21(b) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963

(b)In respect of other lands in the existing inam estate and in respect of all lands in the new inam estate, the land revenue payable shall be calculated at such rate or rates as the Government may, by general or special order, determine.