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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(2)(a) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963

(a)Where any such right was created before the 30th day of September 1961 for a period exceeding one year, the Government may, if in their opinion it is in the pubic interest to do so, by notice given to the person concerned, terminate the right with effect from the such date as may be specified in the notice, not being earlier than three months from the date thereof.