Section 41(1)(c) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948

[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

State of Tamilnadu - Subsection

Section 41(1)(c) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948

(c)the whole or any portion of the rents and excess collections referred to in sub-clause (i) of clause (a) of sub-section (7) of section 50, which cannot be adjusted by deduction under the said sub-section; and

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State of Tamilnadu - Subsection

Section 41(1)(c) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948