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[Cites 0, Cited by 1] [Section 50] [Entire Act]

State of Tamilnadu - Subsection

Section 50(8) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948

(8)No interim payment made under this section shall be deemed to constitute any part of the compensation which the Government is liable to deposit under section 41, sub-section (1), or to any extent to be in lieu of such compensation.