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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(1)(iv) in The Tamil Nadu Bhoodan Yagna Rules, 1959

(iv)[ that the grant of the land shall be liable to cancellation if it be found that it was grossly inequitable or was made under a mistake of fact or owing to fraud or misrepresentation.] [Original sub-clause (iv) was omitted and sub-clauses (v) and (vi) renumbered as sub-clause (iv) ad (v) by G.O.Ms. No. 2566, RDLA, dated the 9th December 1972.]