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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Tamilnadu - Subsection

Section 17(10) in Tamil Nadu Lease-holds (Abolition and Conversion Into Ryotwari) Rules, 1965

(10)The balance of the aggregate compensation shall, subject to the provisions of sub-section (3) of section 29, be divided among the lessees and any other persons interested in proportion to their respective interests in the leasehold, immediately before the appointed day.