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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Tamilnadu - Subsection

Section 66(i) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948

(i)the Tamil Nadu Impartible Estates Act, 1904 (Tamil Nadu Act II of 1904), shall be deemed to have been repealed in its application to the estate, if the estate had been governed by that Act immediately before that date; and