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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Tamilnadu - Subsection

Section 36(1)(a) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963

(a)all moneys, if any, still remaining due to them-
(i)in respect of quit-rent, jodi or other dues of a like nature, or
(ii)in respect of any claim which was secured immediately before the notified date by a mortgage of, or a charge on, the inam estate or any portion thereof;