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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 Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961

(b)In passing an order under clause (a) also application, the authorized officer may impose suctions as he may consider just and equitable including conditions in regard to the reimbursement by the applicant public trust or any other person in possession of the respect of the expenses incurred or the labour contr him during the period when the applicant was possession, in respect of any crop which has harvested, if an agreement is not reached between parties as regards the amount and manner reimbursement.