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[Cites 0, Cited by 0] [Section 18(4)] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(4)(ii) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948

(ii)in the case of a building which vests in a person other than a landholder, also to the payments which such person was liable immediately before the notified date to make to any landholder in respect thereof, whether periodically or not and whether by way of rent or otherwise, insofar as such payments may accrue due on or after the notified date.