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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(9) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974

(9)In the case of any such janmam estate, the Tribunal shall, first determine the compensation payable in respect of the janmam estate and then proceed in accordance with sub-rule (10) in respect of the compensation payable to the principal janmi.