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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Tamilnadu - Subsection

Section 45(8) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963

(8)No interim payment made under this section shall be deemed to constitute any part of the compensation which the Government are liable to deposit under sub-section (1) of section 36 or to any extent to be in lieu of such compensation.