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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(3) in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963

(3)Where the rent in respect of any land exceeds the fair rent as determined in accordance with the provisions contained in the Second Schedule, such fair rent shall be deemed to be the rent in respect of that land for the purpose of clause (i) of sub-section (1).