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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Tamilnadu - Subsection

Section 34(1) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963

(1)The Director shall determine, in accordance with the foregoing provisions,-
(a)the basic annual sitm in respect of an inam estate; and
(b)except in the case governed by section 32, also the total compensation payable in respect of such estate.