Section 32(2)(a) in Tamil Nadu Land Improvement Schemes Act, 1959

[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Tamilnadu - Subsection

Section 32(2)(a) in Tamil Nadu Land Improvement Schemes Act, 1959

(a)in respect of such land as is referred to in clause (a) of sub-section (1), the amount determined under sub-clause (i) of that clause to the owner and the amount determined under sub-clause (ii) thereof to the tenant; and

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State of Tamilnadu - Subsection

Section 32(2)(a) in Tamil Nadu Land Improvement Schemes Act, 1959