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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Tamilnadu - Subsection

Section 29(2) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948

(2)The deduction referred to in section 27, clause (iii), shall be such amount as may be prescribed on account of remissions for bad seasons and the like, in the same manner as in the case of Government lanka lands.