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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Tamilnadu - Subsection

Section 32(2)(ii) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969

(ii)subject to the provisions of section 45, in so far as it relates to the amount in respect of which an order for payment has been made by the Tribunal or the Special Appellate Tribunal in favour of any person, cease to be enforceable.