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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(1)(a) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963

(a)Every person who becomes entitled to a ryotwari patta under this Act (other than under section 11) in respect of any land shall, for each fasli year commencing with the fasli year in which the inam estate is notified, be liable to pay to the Government such assessment, as may be lawfully imposed on the land.