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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(2)(b) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948

(b)if more than one such notification is in force in the district, or if the estate is situated in more than one district, the rates set out in that one of those notifications, which the Government consider to be most appropriate to the case.