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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Tamilnadu - Subsection

Section 17(1)(b) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969

(b)The person whose right has been so terminated shall be entitled to compensation from the Government which shall be determined by the Board of Revenue in such manner as may be prescribed, having regard to the value of the right and the period for which the right was created.