Section 20(5)(i) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969

[Cites 0, Cited by 0] [Section 20(5)] [Section 20] [Entire Act]

(i)as entitling any person to a ryotwari patta for any land in respect of which he has not made any claim under section 12; or

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