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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Tamilnadu - Subsection

Section 45(2)(b) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948

(b)other persons who, immediately before the notified date, were entitled to maintenance out of the estate and its income either under section 9 or 12 of the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Impartible Estates Act, 1904 (Tamil Nadu Act II of 1904) or under any decree or order of a Court, award, or other instrument in writing or contract or family arrangement, which is binding on the principal landholder (who are hereinafter called "maintenance-holders"):