Section 9(1)(iii) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963

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State of Tamilnadu - Subsection

Section 9(1)(iii) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963

(iii)thirdly, if there is no such person as is referred to in clauses (i) and (ii), then, a person who had been personally cultivating that land on the 26th day of September 1955 and for a period of twelve years immediately before the date:

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State of Tamilnadu - Subsection

Section 9(1)(iii) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963