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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Tamilnadu - Subsection

Section 29(1) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969

(1)The Director shall, by order in writing, determine in accordance with the provisions of sections 24,25,26,27 and 28 the basic annual sum in respect of each janmam estate and the compensation payable in respect thereof.