Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 49] [Entire Act] State of Tamilnadu - Subsection Section 49(2) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969 (2)The amount of contribution payable to the Government under this Act may be recovered as if it were an arrear of land revenue.
