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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(1)(ii) in Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966

(ii)The balance of the interest shall be paid to the person from whom the surplus land was acquired, or the person denying rights through such person, as the case may be.