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[Cites 0, Cited by 0] [Section 29(5)] [Section 29] [Entire Act]

State of Tamilnadu - Subsection

Section 29(5)(ii) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969

(ii)A copy of every order passed under this sub-section shall be communicated to the Board of Revenue and also to the janmi concerned and every applicant under this sub-section and sub-section (2).