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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(3) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969

(3)All rates of assessment imposed at ryotwari settlement under this section shall be liable to revision, from time to time, as laid down in the settlement or resettlement notification referred to in sub-sections (1) and (2).