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[Cites 0, Cited by 2] [Section 17(1)] [Section 17] [Entire Act]

State of Tamilnadu - Subsection

Section 17(1)(a) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969

(a)Where at any time before the appointed day, the janmi has created by way of lease, rights in any lands for purposes of cultivation of plantation crops, the Government may, if in their opinion, it is in the public interest to do so, by notice given to the person concerned terminate the right with effect from such date as may be specified in the notice, not being earlier than three months from the date thereof.