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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(3) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963

(3)All rates of assessment imposed at a ryotwari settlement shall be liable to revision, from time to time, as laid down in the settlement notification referred to in sub-sections (1) and (2).