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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Tamilnadu - Subsection

Section 16(2)(i) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969

(i)the assessment of ground rent payable to the Government on the land for each fasli year commencing with the fasli year in which the appointed day falls, and