Section 13(1)(b) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969

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State of Tamilnadu - Subsection

Section 13(1)(b) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969

(b)every person who becomes entitled to a ryotwari patta under section 10 in respect of any land shall, for each fasli year commencing with the fasli year in which such patta is granted,

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State of Tamilnadu - Subsection

Section 13(1)(b) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969