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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Tamilnadu - Subsection

Section 36(1)(b) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963

(b)the whole or any portion of the rents and excess collections referred to in the proviso to sub-section (3) of section 45 which cannot be adjusted by deduction under the said sub-section; and