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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(2)(c) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963

(c)Where any such right created before the 30th day of September 1961 is not determined under this sub-section, the transaction whereby such right was created shall be deemed to be valid and all rights and obligations arising thereunder, on or after the appointed day, shall be enforceable by or against the Government: