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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Tamilnadu - Subsection

Section 16(2)(i) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963

(i)In the case of the City of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act. 28 of 1996).], the said notification shall embody the principles adopted in making ryotwari settlement in the adjoining district and shall adopt such rates of assessment as may be specified by the Government having regard to the rates under the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act. 28 of 1996).] City Land Revenue Act, 1851 (Central Act XII of 1851) and the settlement notification in force in the adjoining district; and