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State of Tamilnadu - Section

Section 2 in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Amendment Act, 1954

2. to 9.

- [The amendments made by sections 2 to 9 have been incorporated in the Principal Act, namely, the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 (Tamil Nadu Act XXVI of 1948)].