Section 34(2)(a) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969

[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

State of Tamilnadu - Subsection

Section 34(2)(a) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969

(a)in the case of the janmam estates held by impartible tarwad referred to in section 35, in accordance with the provisions contained in that section and in such rules, not inconsistent with that section, as may be made by the Government in this behalf; and

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State of Tamilnadu - Subsection

Section 34(2)(a) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969