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[Cites 0, Cited by 0] [Section 23(5)] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(5)(o) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962

(o)All amounts payable by the lessee to the Government under these rules shall be recoverable as arrears of land revenue under the Revenue Recovery Act for the time being in force.