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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(3) in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963

(3)All rates of assessment imposed at a ryotwari settlement under this section shall be liable to revision, from time to time, as laid down in the settlement or re-settlement notification aforesaid, as the case may be.