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[Cites 0, Cited by 0] [Section 2(9)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(9)(c) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963

(c)an estate within the meaning of sub-clause (d) of clause (2) of section 3 of the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Estates Land Act, 1908 [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act I of 1908), as in force in the territories specified in the Second Schedule to the Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959 (Central Act 56 of 1959);