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[Cites 0, Cited by 0] [Section 2(7)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(7)(ii) in The Tamil Nadu Additional Assessment and Additional Water-Cess Act, 1963

(ii)[ any person liable to pay land revenue under- [Substituted and was deemed always to have been substituted for the following sub-clause by set lion 2(i)of the Tamil Nadu Additional Assessment and Additional Water-cess (Amendment) Act, 1972 (Tamil Nadu Act 32 of 1972):-(ii) any person liable to pay land revenue under section 23 of the Tamil Nadu Estates (Abolition and Conversion into Ryotivari) Act, 1948 (Tamil Nadu Act XXVI of 1948);']