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[Cites 0, Cited by 0] [Section 54B(1)] [Section 54B] [Entire Act]

State of Tamilnadu - Subsection

Section 54B(1)(b) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948

(b)all the under-tenure estates in respect of which there is no decision under section 10 either of the Settlement Officer or of the Tribunal on appeal from the Settlement Officer, that they were estates created before the dates of the permanent or temporary settlement of the principal estates concerned or before the 13th day of July 1802, as the case may be] if it is found that the aggregate of such amounts falls short of twelve and a half crores of rupees, the Government shall be under an obligation to distribute among the [zamindari estates and under-tenure estates aforesaid] [Substituted for the words 'Zamindari estates aforesaid' by section 3(b) of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Second Amendment Act, 1951) (Madras Act XXXV of 1951).] an amount equal to that by which the aggregate so falls short, the sum payable in respect of each such estate being in proportion to the amount of compensation as finally determined in respect thereof under section 39.