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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Tamilnadu - Subsection

Section 17(5) in Tamil Nadu Lease-holds (Abolition and Conversion Into Ryotwari) Rules, 1965

(5)The Tribunal shall pass no orders regarding the apportionment of any amount deposited with it until after the expiry of one month from the date of publication of the notification in respect of the deposit on its notice board.