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[Cites 0, Cited by 0] [Section 19A(2)] [Section 19A] [Entire Act]

State of Tamilnadu - Subsection

Section 19A(2)(i) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948

(i)the assessment or ground rent payable to the Government on the land for each fasli year commencing with the fasli year in which the estate is notified, and