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State of Tamilnadu - Section

Section 40 in Tamil Nadu Land Improvement Schemes Act, 1959

40. Continuance of liability for land revenue, rates and cesses.

- The taking and retaining possession of any land on behalf of the Government under this Act shall not affect the liability of any person to pay land revenue, rate or cess in respect of such land for any period, whether before or after the date of taking possession.