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[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

State of Tamilnadu - Subsection

Section 38(1)(b) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948

(b)in the case of a part of an inam estate, such portion of the basic annual sum as may, on a calculation in the prescribed manner, be ascribed to that part.