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

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State of Tamilnadu - Subsection

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

(iii)[ in the case of a minor inam in the transferred territory, "appointed day" means the date appointed by the Government under the proviso to sub-section (4) of section 1;] [Added by section 3(a) of the Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Amendment Act, 1964 (Tamil Nadu Act 33 of 1964).]

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State of Tamilnadu - Subsection

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