Section 13(1)(a) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969

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State of Tamilnadu - Subsection

Section 13(1)(a) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969

(a)Every person, whether a janmi or not who becomes entitled to a ryotwari patta under this Act (other than under section 10) in respect of any land shall, for each fasli year commencing with the fasli year in which the appointed day falls; and

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State of Tamilnadu - Subsection

Section 13(1)(a) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969