Section 56(3)(iii) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963

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State of Tamilnadu - Subsection

Section 56(3)(iii) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963

(iii)If before the date of publication of this Act in the Fort St. George Gazette, any decree or order has been passed in any suit or proceeding for the recovery of any arrears of rent due from a ryot, which is inconsistent with the provisions of this sub-section, the Court or authority concerned shall, upon deposit in the Court or before the authority or upon proof of the payment of the arrears of rent due from the ryot for three fasli years and on the application of any person affected by such decree or order, whether or not he was a party thereto, vacate the decree or order:

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State of Tamilnadu - Subsection

Section 56(3)(iii) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963