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[Cites 0, Cited by 0] [Section 55A] [Entire Act]

State of Tamilnadu - Subsection

Section 55A(2) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948

(2)Pending the decision of the Tribunal, the amount due under sub-section (1) of section 55 [shall be deposited in the office of the Tribunal] and no interest shall accrue thereon.