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[Cites 0, Cited by 0] [Section 73B(1)] [Section 73B] [Entire Act]

State of Tamilnadu - Subsection

Section 73B(1)(ii) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963

(ii)any amount paid under the Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 (Tamil Nadu Act 30 of 1963) to any person in respect of that inam estate shall, with interest thereon at three per cent per annum, be recoverable as if it were an arrear of land revenue.