Section 52(1)(a) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969

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State of Tamilnadu - Subsection

Section 52(1)(a) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969

(a)against the interim payments or the compensation or other sum or sums paid or payable to him under this Act to the same extent to which such claims and liabilities were enforceable against his interest in the janmam estate immediately before the appointed day; and

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State of Tamilnadu - Subsection

Section 52(1)(a) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969