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

State of Tamilnadu - Subsection

Section 2(2)(ii) in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963

(ii)any amount paid under this Act to the lessee or other person in respect of that lease-hold shall, with interest thereon at three per cent per annum, be recoverable as if it were an arrear of land revenue.