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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Tamilnadu - Subsection

Section 35(6) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969

(6)The balance of the aggregate compensation shall be divided among the sharers, as if they owned such balance as a marumakkattayam tarward and a partition thereof had been effected among them on the appointed day.