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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Tamilnadu - Subsection

Section 17(1) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974

(1)An application for a copy of the data, on the basis of which the Director of Settlements proposes to determine the basic annual sum, shall be made by the Janmi or other persons interested, within two months from such date as may be notified by the Director of Settlements in this behalf.