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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(5) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961

(5)The public trust shall be responsible for the payment of all due payable to the Government and local authorities in respect of the land subject to its right to recover from the cultivating tenant the public charges, which are expressly made payable by the cultivating tenant by this Chapter.