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[Cites 0, Cited by 2] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(3) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963

(3)Any arrear of the amount due from any person under clause (i)(b) of subsection (2) shall be recovered together with such interest as may be prescribed as if it were an arrear of land revenue.