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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(3)(ii) in Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966

(ii)where the amount exceeds ten thousand rupees, but does not exceed nine thousand rupees, it shall be payable in equal annual instalments of rupees ten thousand each per annum;