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[Cites 0, Cited by 0] [Section 67(2)] [Section 67] [Entire Act]

State of Tamilnadu - Subsection

Section 67(2)(e) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948

(e)the application of the provisions of the Code of Civil Procedure, 1908 (Central Act V of 1908) [***] [The words and figures 'and the Indian Limitation Act, 1908' were omitted by section 12 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari), Estates Land (Reduction of Rent) and Estates (Supplementary) (Amendment) Act, 1958 (Tamil Nadu Act XXXIV of 1958).] to applications, appeals and proceedings under this Act;