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[Cites 0, Cited by 0] [Section 54A(2)] [Section 54A] [Entire Act]

State of Tamilnadu - Subsection

Section 54A(2)(b) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948

(b)one-half of the basic annual sum referred to in sub-section (3) of section 50, if the deposit in pursuance of this section is made in the fasli year in which the estate is notified but after the interim payment in respect of that fasli year has been deposited under section 50.