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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Tamilnadu - Subsection

Section 33(9) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963

(9)The amount referred to in sub-section (8) shall be twenty times the difference between the fair rent in respect of such land determined in accordance with the provisions contained in Schedule II and the land revenue due on such land.