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[Cites 0, Cited by 0] [Section 23(5)] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(5)(c) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962

(c)The lessee shall, within fifteen days from the date of sanction of the lease, deposit one year's rent as security for the due observance and fulfilment of the terms and conditions of the lease and such security deposit shall, unless otherwise dealt with under these rules, be refunded to the lessee after the expiry of the lease.