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[Cites 0, Cited by 0] [Section 82(1)] [Section 82] [Entire Act]

State of Tamilnadu - Subsection

Section 82(1)(c) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(c)the compensation awarded by the Tribunal shall not exceed the amount, if any, payable by the lessee or licensee for the unexpired period of the lease or licence and in the case of a mortgage, the amount secured by the mortgage together with the interest due thereon.