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[Cites 0, Cited by 1] [Section 17(1)] [Section 17] [Entire Act]

State of Tamilnadu - Subsection

Section 17(1)(c) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969

(c)Where any such right 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 appointed day, shall be enforceable by or against the Government: