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[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

State of Tamilnadu - Subsection

Section 41(1)(b) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948

(b)all moneys, if any, still remaining due to them -
(i)in respect of peshkash, quit-rent, jodi or other dues of a like nature, or
(ii)in respect of any claim which was secured immediately before the notified date by a mortgage of, or a charge on, the estate or any portion thereof;