Section 56(1)(iii) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963

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State of Tamilnadu - Subsection

Section 56(1)(iii) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963

(iii)If before the notified date, any decree or order has been passed in any suit or proceeding for the recovery of any arrears of rent due from a ryot for any fasli year prior to fasli year 1371, the Court or authority concerned shall, upon deposit in the Court or before the authority or upon proof of the payment to the landholder, of the rent due from the ryot for fasli years 1371 and 1372 and on the application of any person affected by such decree or order, whether or not he was a party thereto, vacate the decree or order:

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State of Tamilnadu - Subsection

Section 56(1)(iii) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963