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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Tamilnadu - Subsection

Section 1(5) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948

(5)[ The Government may, by notification, cancel or modify any notification issued under sub-section (4) in respect of any estate, but the cancellation shall not be deemed to affect the power of the Government under sub-section (4) again to extend the rest of this Act to that estate.