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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(2)(h) in Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965

(h)The assignee shall pay, on the due dates, the land revenue assessment, cesses and local taxes, in force, from time to time in respect of the land assigned, with effect from the year in which the assignment is sanctioned.