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[Cites 0, Cited by 3] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

Section 21(1) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963

(1)The provisions of this section shall apply in respect of any minor inam which was held immediately before the appointed day by an individual (hereinafter referred to in this section as the service-holder) on condition of rendering service to a religious, educational or charitable institution.