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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

State of Tamilnadu - Subsection

Section 35(2)(b) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969

(b)other persons who, immediately before the appointed day, were entitled to maintenance out of the janmam estate and its income under any decree or order of a Court, award, or other instrument in writing, or contract or family arrangement, which is binding on the janmi (who are hereinafter called "maintenance-holders"):