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[Cites 0, Cited by 0] [Section 24(4)] [Section 24] [Entire Act]

State of Tamilnadu - Subsection

Section 24(4)(c) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962

(c)The rent chargeable for the land shall be an amount equal to the fair rent, calculated in the manner specified in paragraph 4 of Part I of Schedule III to the Act and shall be payable before such date or dates, as may be fixed by the authorized officer.