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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(2)(c) in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963

(c)Where any such right created before the 30th day of September 1961 is not determined under this sub-section, the transaction where by such right was created shall be deemed to be valid and all rights and obligations arising thereunder, on or after the appointed day, shall be enforceable by or against the Government: