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[Cites 0, Cited by 0] [Section 73B(1)] [Section 73B] [Entire Act]

State of Tamilnadu - Subsection

Section 73B(1)(i) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963

(i)the provisions of the said Acts shall be deemed never to have applied to a Pudukkottai inam estate specified in Schedule I-A, and every order passed in any proceeding taken under the said Acts in respect of that inam estate shall be deemed to be of no effect and if any proceeding under the said Acts is pending on the date of the publication of the Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1969 in the [Fort St. George Gazette], such proceeding shall abate; and