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

State of Tamilnadu - Subsection

Section 15(1)(c) in Tamil Nadu Agriculturists Relief Act, 1938

(c)In the same case, the ryot or tenant does not pay the landholder within the 30th September 1938, the whole of the rent for fasli 1347, no portion of the arrears for fasli 1345 and prior faslis is discharged, and the ryot loses the benefit of this section.