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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(1) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963

(1)The Settlement Officer shall, by order in writing, determine in respect of each inam, the compensation payable under section 19 or, as the case may be, the tasdik allowance payable under section 20.