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

State of Tamilnadu - Subsection

Section 54(2) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(2)The [amount] [Substituted for the word ' compensation' by section 5(viii)(c) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979).] referred to in sub-section (1) shall he apportioned between the cultivating tenant and the intermediary concerned in the manner specified in Schedule IV.