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[Cites 0, Cited by 0] [Section 54(1)] [Section 54] [Entire Act]

State of Tamilnadu - Subsection

Section 54(1)(a) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948

(a)[ in respect of the fasli year in which the estate is notified, such sums as they may, on a rough calculation, determine to be payable to the institution under section 38, sub-sections (1) and (2): [Substituted for clause (a) of sub-section (1) of section 54 by section 8(i) of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1954 (Tamil Nadu Act XXXIV of 1954).]