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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(2) in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965

(2)The payments referred to in sub-rule (4) shall be subject to adjustment as provided in sub-sections (4), (5) and (6) of section 33 and shall be made before the end of the fasli year to which they relate.