Section 20(2)(a) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969

[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(2)(a) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969

(a)the rates of assessment set out in the re-settlement notification in force on the date of the publication of this Act in the[Fort St. George Gazette] [ Now the Tamil Nadu Government Gazette.] in the Nilgiris district; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tamilnadu - Subsection

Section 20(2)(a) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969