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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Tamilnadu - Subsection

Section 26(2) in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973

(2)Where the arrears of rent payable by a person is in the shape of paddy, the value of the paddy so payable shall be fixed at the same rate adopted for the purpose of computation of compensation under the Act.