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[Cites 0, Cited by 0] [Section 19A(2)] [Section 19A] [Entire Act]

State of Tamilnadu - Subsection

Section 19A(2)(ii) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948

(ii)such special terms and conditions including the period for which such person may remain in possession of the land as the Government may consider necessary in the public interest.