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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(1)(vi) in The Tamil Nadu Bhoodan Yagna Rules, 1959

(vi)[ that the State Board has the right to take back temporarily from the grantees any land already granted, for development with the help of private voluntary organisations or of the Government machinery. In such cases the grantees shall for such time as the State Board decides involve themselves in the development activity. They shall be paid at the prevailing rates for their input in the shape of work or otherwise. They shall also be paid every year such share of the net income of the year as may be decided by the Chairman of the State Board in consultation with the grantees to the extent possible;] [Added by G.O.Ms. No. 118, RDLA, dated the 23rd January 1980.]