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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Tamilnadu - Subsection

Section 31(1)(b) in Tamil Nadu Land Improvement Schemes Act, 1959

(b)where the person to whom possession of the land is given is a tenant, determine in the manner prescribed the rent payable by him to the owner;