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[Cites 0, Cited by 0] [Section 44(2)] [Section 44] [Entire Act]

State of Tamilnadu - Subsection

Section 44(2)(a) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948

(a)in the case of the impartible estates referred to in section 45, in accordance with the provisions contained in that section and in such rules, not inconsistent with that section, as may be made by the Government in this behalf; and