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[Cites 0, Cited by 0] [Section 44(2)] [Section 44] [Entire Act]

State of Tamilnadu - Subsection

Section 44(2)(b) in Tamil Nadu Land Improvement Schemes Act, 1959

(b)the manner in which the rights or liabilities shown in the statement prepared under section 25 shall be entered in the record of rights or village record;