Section 39(2)(a) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963

[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Tamilnadu - Subsection

Section 39(2)(a) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963

(a)in the case of the impartible inam estates referred to in section 40, in accordance with the provisions contained in that section and in such rules, not inconsistent with that section, as may be made by the Government in this behalf; and

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State of Tamilnadu - Subsection

Section 39(2)(a) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963