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

State of Tamilnadu - Subsection

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

(e)in pursuance of section 11 of the Kanyakumari Sreepandaravaka Lands (Abolition and Conversion into Ryotwari) Act, 1964 (Tamil Nadu Act 31 of 1964), read with the Tamil Nadu (Transferred Territory) Ryotwari Settlement Act, 1964 (Tamil Nadu Act 30 of 1964), has not been brought into force, the land revenue payable under sub-section (2) of section 12 of the former Act pending such ryotwari settlement;