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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

Section 21(ii) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963

(ii)where the rent has not been so determined, the rent which would have been payable to the landholder in respect of the fasli year in which the inam estate is notified; or