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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Tamilnadu - Subsection

Section 31(1)(a) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969

(a)all moneys, if any, still remaining due, to them-
(i)in respect of any amount payable by the janmi including assessment, if any, to the Government;
(ii)in respect of any claim which was secured immediately before the appointed day by a mortgage of, or a charge on, the janmam estate or any portion thereof;