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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(iii) in The Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Rules, 1979

(iii)The annual income from the land which may be capitalised for a certain number of years of purchase, the number of years being determined on the nature of the land, the state of the money market and other relevant circumstances.