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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(2)(c) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963

(c)Where any such right created before (i) the 1st day of July 1950 in the case of an existing inam estate; and (ii) the 1st day of April 1960 in the case of a new inam estate is not determined under this sub-section, the transaction whereby such right was created shall be deemed to be valid and all rights and obligations arising thereunder, on or after the notified date, shall be enforceable by or against the Government: