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[Cites 0, Cited by 0] [Section 2(8)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(8)(iii) in The Tamil Nadu Additional Assessment and Additional Water-Cess Act, 1963

(iii)[ in the case of any land in respect of which a ryotwari settlement effected- [Substituted by section 2(ii) of the Tamil Nadu Additional Assessment and Additional Water-Cess (Amendment) Act, 1972 (Tamil Nadu Act 32 of 1972).]