Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Tamilnadu - Subsection

Section 24(1)(i) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969

(i)the whole of the gross annual rent demand in respect of all lands in the janmam estate occupied by any person other than the janmi on the appointed day as ascertained under section 25, less the deduction specified therein.