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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(2)(b) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969

(b)if more than one such notification is in force in the district, the rates set out in one of those notifications which the Government consider to be the most appropriate to the case.