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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Tamilnadu - Subsection

Section 66(ii) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948

(ii)the [Madras Tenants and Ryots Protection Act, 1946 (Tamil Nadu II of 1946),] [See now the Tamil Nadu Tenants and Ryots Protection Act, 1949 (Tamil Nadu Act XXIV of 1949).] shall be deemed to have been repealed in its application to private lands in the estate.