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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(1)(b) in Tamil Nadu Estates Communal Forest and Private Lands (Prohibition of Alienation) Act, 1947

(b)any private land in an impartible estate notified by the [State] [Substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government in the [Fort St. George Gazette] [Now Tamil Nadu Government Gazette.], in pursuance of this clause or the corresponding clause in the Ordinance aforesaid, on or after the date on which the estate was so notified: