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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Tamilnadu - Subsection

Section 49(1)(a) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963

(a)in respect of the fasli year in which the inam estate is notified, such sums as they may, on a rough calculation, determine to be payable to the institution under sub-sections (1) and (2) of section 32: