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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Tamilnadu - Subsection

Section 17(2)(i) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963

(i)the assessment or ground-rent payable to the Government on the land for each fasli year commencing with the fasli year in which the inam estate is notified, and