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[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(2)(a) in Tamil Nadu Estates Land (Reduction of Rent) Act, 1947

(a)the average rate of cash rent per acre prevailing at the commencement of this Act, [for each class of ryoti land which was in existence in the principal village at such commencement] [Substituted for the words 'for each class of ryoti land in the principal village' by section 2(ii) of the Tamil Nadu Estates Land (Reduction of Rent) Amendment Act, 1961 (Tamil Nadu Act 15 of 1961).], such as wet, dry and garden: