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[Cites 0, Cited by 0] [Section 54A(2)] [Section 54A] [Entire Act]

State of Tamilnadu - Subsection

Section 54A(2)(a) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948

(a)[ (I) one-half of all moneys, if any, due to them -
(i)in respect of peshkash, quit-rent, jodi or other amount, if any, 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; and
(II)the rents, if any, collected before the notified date by the landholder from the ryots in respect of the fasli year in which the estate is notified and any amount collected by him from the ryots in excess of the rent determined under the [Tamil Nadu] Estates Land (Reduction of Rent) Act, 1947 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act XXX of 1947), and outstanding to the credit of the ryots on the first day of that fasli year.]