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[Cites 0, Cited by 0] [Section 73A(1)] [Section 73A] [Entire Act]

State of Tamilnadu - Subsection

Section 73A(1)(ii) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963

(ii)any amount paid under that Act to any person in respect of that inam village, shall, with interest thereon at three per cent per annum, be recoverable as if it were an arrear of land revenue.