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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Tamilnadu - Subsection

Section 25(2)(b) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969

(b)in the case of lands to which the Malabar Tenancy Act is not applicable, the rent payable to the janmi by the person in occupation of the land for the agricultural year immediately preceding the agricultural year in which the appointed day falls.