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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Tamilnadu - Subsection

Section 26(1)(ii) in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963

(ii)in respect of any claim which was secured immediately before the appointed day by a mortgage of, or a charge on, the lease-hold or any portion thereof: