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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(2)(a) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961

(a)A cultivating tenant under any public trust may deposit before the authorized officer the rent, or if the rent be payable in kind, its market value on the date of deposit, to the account of the public trust-
(i)in the case of rent in arrear on the date of the commencement of this Act, within a month after such date;
(ii)in the case of rent accrued due after the date of the commencement of this Act, within a month after the date on which rent accrued due.