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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(1)(b) in Tamil Nadu Estates Land (Reduction of Rent) Act, 1947

(b)[] [Sub-section (1) of section 2 was lettered as clause (a) of that sub-section and clause (b) was added by section 2(i)of the Tamil Nadu Estates Land (Reduction of Rent) Amendment Act, 1961 (Tamil Nadu Act 15 of 1961).] The Special Officer so appointed shall also recommend fair and equitable rates of rent for all lands in such estate or estates which became ryoti lands after the commencement of this Act.