Section 2(15)(ii) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963

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State of Tamilnadu - Subsection

Section 2(15)(ii) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963

(ii)in relation to a new inam estate shall mean whatever is lawfully payable in money or in kind or in both to a landholder by a ryot for the use or occupation of land for the purpose of agriculture and shall include whatever is lawfully payable on account of water supplied by the landholder o taken without his permission for cultivation of land when the charge for water has not been consolidated with the charge for the use or occupation of the land, and shall include -

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State of Tamilnadu - Subsection

Section 2(15)(ii) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963