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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(1)(b) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963

(b)every person who becomes entitled to a ryotwari patta imder section 9 in respect of any inam land shall, for each fasli year commencing with the fasli year in which such patta is granted, be liable to pay to the Government, the assessment under the ryotwari settlement of the inam land under section 16 [or under section 16-A, as the case may be] [Inserted by section 9(1) of the Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Amendment Act, 1964 (Tamil Nadu Act 33 of 1964).] and pending such ryotwari settlement be liable to pay land revenue -
(i)in case such land is already assessed under the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Inams (Assessment) Act 1956 [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act XL of 1956) or under the Andhra Assessment Act, 1955 (Andhra Act XVII of 1955), at the rate of such assessment;