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State of Tamilnadu - Section

Section 56 in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948

56.

[***] [Substituted for the words 'with effect on and from the date on which an estate is notified' by section 23 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) (Amendment) Act, 1956 (Tamil Nadu Act XLIV of 1956), which was deemed to have come into force on the 19th April 1949.]