Section 59(1)(a) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948

[Cites 0, Cited by 0] [Section 59(1)] [Section 59] [Entire Act]

State of Tamilnadu - Subsection

Section 59(1)(a) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948

(a)against the interim payments or the compensation or other sums paid or payable to him under this Act, to the same extent to which such claims and liabilities were enforceable against his interest in the estate immediately before the notified date; and

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State of Tamilnadu - Subsection

Section 59(1)(a) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948