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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Tamilnadu - Subsection

Section 25(2)(a) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969

(a)the fair rent as determined under the Malabar Tenancy Act and in force on the appointed day, and if no such fair rent is in force on the appointed day,- the fair rent as determined in accordance with the provisions of the said Act by such officer as may be authorised by the Government in this behalf and subject to such rules as may be prescribed;