Section 15(3)(b) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963

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State of Tamilnadu - Subsection

Section 15(3)(b) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963

(b)

(i)which on that date was being used by him as an office in connection with the administration of the inam estate, and for no other purpose, or

(ii)the whole or principal part whereof was on that date in the occupation of any religious, educational or charitable institution, or