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[Cites 0, Cited by 0] [Section 27(2)] [Section 27] [Entire Act]

State of Tamilnadu - Subsection

Section 27(2)(ii) in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963

(ii)subject to the provisions of section 36, in so far as it relates to the amount in respect of which an order for payment has been made by the Tribunal or the Special Appellate Tribunal in favour of any person, cease to be enforceable.