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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Tamilnadu - Subsection

Section 26(2) in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963

(2)On the making of such deposit, the Government shall be deemed to have been completely discharged in respect of all claims to, or enforceable against, the compensation aforesaid.