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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Tamilnadu - Subsection

Section 16(1) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969

(1)Except where the Government otherwise direct, no person admitted by a janmi into possession of any land of the description specified in section 11, shall be entitled to any rights in, or to remain in possession of, such land.