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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Tamilnadu - Subsection

Section 47(1) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948

(1)Every maintenance holder entitled to a portion of the compensation under section 45 shall also be entitled to the grant of a ryotwari patta in respect of a portion of the lands referred to in section 12 or 14, as the case may be.