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[Cites 0, Cited by 0] [Section 30A] [Entire Act]

State of Tamilnadu - Subsection

Section 30A(1) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948

(1)For the purposes of sections 27,28,29 and 30 any person who had, immediately before the notified-date, any right or interest in any land in a zamindari estate as a landholder, shall be deemed to be a landholder of such estate.