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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(2)(a) in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963

(a)Where any such right was created before the 30th day of September 1961 for a period exceeding one year, 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.