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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Tamilnadu - Subsection

Section 34(2) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963

(2)Any landholder or other person interested may, within such time as may be prescribed or such further time as the Director may in his discretion allow, apply in writing to the Director for a copy of the data on the basis of which he purposes to determine the basic annual sum.