Section 14(2)(a) in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963

[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(2)(a) in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963

(a)the rates of assessment set out in the resettlement notification in force on the date of the publication of this Act in the [Fort St. George Gazette] [Now the Tamil Nadu Government Gazette.] in the district in which the lease-hold situated; or

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State of Tamilnadu - Subsection

Section 14(2)(a) in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963