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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(1)(d) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965

(d)The deductions specified in section 28 shall be apportioned between the institution or service-holder and other landholder or landholders, in the proportion in which the obligation to pay the amounts specified in that section, were shared between them by contract, custom or usage.