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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(ii) in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963

(ii)in relation to a lease-hold added to the First Schedule by a notification under sub-section (1) of section 2, "appointed day" means the date on which the said notification was published in the [Fort St. George Gazette;] [Now the Tamil Nadu Government Gazette.]