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[Cites 0, Cited by 0] [Section 3F(3)] [Section 3F] [Entire Act]

State of Tamilnadu - Subsection

Section 3F(3)(i) in Tamil Nadu Estates Land (Reduction of Rent) Act, 1947

(i)In any suit or proceeding for the recovery of the amount and interest referred to in sub-section (2), the Court or authority concerned shall order that such amount and interest shall be paid in such number of annual instalments not exceeding ten and in such manner as may be determined by the Court or authority.