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State of Tamilnadu - Section

Section 5 in Tamil Nadu Inams (Assessment) Act, 1956

5. Resumption of service inams.

- Nothing contained in this Act shall be deemed to affect the power of the State Government to resume any inam on the ground that the holder of such inam has failed to perform or make the necessary arrangements for performing the charity or the service for performing which the inam had been made, confirmed or recognized as aforesaid.