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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Tamilnadu - Subsection

Section 53(9) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962

(9)Any amount due to the Government from the person to whom possession of land is distributed under section 64, shall be recoverable as arrears of land revenue under the Revenue Recovery Act for the time being in force.