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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(1)(b) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963

(b)Every person who becomes entitled to a ryotwari patta under section 11 in respect of any land shall, for each year commencing with the fasli year in which such patta is granted, be liable to pay to the Government such assessment, as may be lawfully imposed on the land.