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[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(3)(i) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963

(i)the aggregate of the tasdik allowance determined under sub-section (1) and of the appropriate fair rent in respect of the land covered by the minor inam, determined in accordance with the provisions contained in the Schedule; and