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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(2)(c) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948

(c)Where any such right created before the 1st day of July 1945 is not determined under this sub-section, the transaction whereby such right was created shall be deemed to be valid and all rights and obligations arising thereunder, on or after the notified date, shall be enforceable by or against the Government: