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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Tamilnadu - Subsection

Section 40(5) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969

(5)On the making of such a deposit, the Government shall be deemed to have been completely discharged in respect of all claims to, or enforceable against, the amount so deposited.