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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(2)(ii) in The Tamil Nadu Bhoodan Yagna Rules, 1959

(ii)[ On such resumption, the land shall revest in the State Board and the State Board may regrant it to any other person who will be willing to take it subject to the loan granted by the Primary Land Development Bank. All such loans shall be guaranteed by the government.] [Substituted by G.O.Ms. No. 1529, RDLA, dated the 20th September 977.]