Section 55(2)(i) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

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State of Tamilnadu - Subsection

Section 55(2)(i) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(i)in the case of any land held by any person referred to in clause (a) or (b) of sub-section (5) of section 18 with effect from the date of the publication of the notification under sub-section (1) of section 18; and

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State of Tamilnadu - Subsection

Section 55(2)(i) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961