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[Cites 0, Cited by 4] [Section 21(3)] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

Section 21(3)(ii) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963

(ii)The option referred to in clause (i) shall be twenty times the difference between the fair rent in respect of such land determined in accordance with the provisions contained in the Schedule and the land revenue due on such land.