Section 20(10)(c) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974

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State of Tamilnadu - Subsection

Section 20(10)(c) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974

(c)

(i)The Tribunal shall, in determining the amount of the compensation payable to the maintenance-holders and apportioning the same among them, have regard, as far as possible, to the following considerations, namely:-

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State of Tamilnadu - Subsection

Section 20(10)(c) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974