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[Cites 0, Cited by 0] [Section 54A] [Entire Act]

State of Tamilnadu - Subsection

Section 54A(3) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948

(3)On the making of a deposit in pursuance of this section, the Government shall be deemed to have been completely discharged in respect of all claims to, or enforceable against, the amount deposited.