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[Cites 0, Cited by 0] [Section 2(8)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(8)(a) in The Tamil Nadu Additional Assessment and Additional Water-Cess Act, 1963

(a)in pursuance of section 22 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 (Tamil Nadu Act XXVI of 1948), has not been brought into force, the land revenue payable under section 23 of that Act;