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[Cites 0, Cited by 2] [Section 10(2)] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(2)(ii) in Tamil Nadu Agriculturists Relief Act, 1938

(ii)any liability for which a charge is provided under section 55, clause 4, sub-clause (b) of the Transfer of Property Act; [* * *] [Word 'or' was omitted by section 10(ii)(b) of the Tamil Nadu Agriculturists Relief (Amendment) Act, 1972 (Tamil Nadu Act 8 of 1973).]