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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(3) in Tamil Nadu Lease-holds (Abolition and Conversion Into Ryotwari) Rules, 1965

(3)On the transfer of the amount from the personal deposit or other account of the Tribunal to the account of the District Court, it shall be charged off as an expenditure in the account of the Tribunal.