Section 2(9)(iv) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963

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State of Tamilnadu - Subsection

Section 2(9)(iv) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963

(iv)[ any inam in the transferred territory including any inam governed by the Service Inams Proclamation, dated the 13th May 1893 or by section 22 of the [Tamil Nadu] [Inserted by section 3(c) of the Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Amendment Act, 1964 (Tamil Nadu Act 33 of 1964).] (Transferred Territory) Incorporated and Unincorporated Devaswoms Act, 1959 [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act 30 of 1959); but not including lands held on any of the tenures specified below, namely :-

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State of Tamilnadu - Subsection

Section 2(9)(iv) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963