Section 14(2)(c) in Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965

[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(2)(c) in Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965

(c)All sums found due to the Government under, or by virtue of the order of assignment, shall be recovered from the assignee and his movable and immovable properties under the provisions of the Tamil Nadu Revenue Recovery Act, 1854 (Tamil Nadu Act II of 1864), as if such sums were arrears of land revenue, or in any other manner as the Government may deem fit.

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State of Tamilnadu - Subsection

Section 14(2)(c) in Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965