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[Cites 0, Cited by 0] [Section 35A] [Entire Act]

State of Tamilnadu - Subsection

Section 35A(1) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948

(1)For the purposes of sections 31,32,33,34 and 35, any person who had, immediately before the notified date, any right or interest in any land in an inam estate as landholder, shall be deemed to be a landholder of such estate.