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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(2)(i) in Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965

(i)The assignee shall pay the difference of the land value and the interest thereon, if the amount payable to the land owner in respect of the land is revised by, or on the orders of, any competent authority.