Section 9(1)(ii) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963

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State of Tamilnadu - Subsection

Section 9(1)(ii) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963

(ii)secondly, if there is no such person as is referred to in clause (i), then, a person who had been lawfully admitted into possession of such land on or after the 27th day of September 1955 and who had been personally cultivating such land over since; and

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State of Tamilnadu - Subsection

Section 9(1)(ii) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963