Section 16(2)(ii) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963

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State of Tamilnadu - Subsection

Section 16(2)(ii) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963

(ii)in the case of other areas in the State [except the transferred territory] [Inserted by section 11 (ii) of the Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Amendment Act, 1964 (Tamil Nadu Act 33 of 1964).], the said notification shall embody the principles adopted in making ryotwari settlements in ryotwari areas and shall adopt -

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State of Tamilnadu - Subsection

Section 16(2)(ii) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963