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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(1)(d) in Tamil Nadu Agriculturists Relief Act, 1938

(d)In the same case, the ryot or tenant pays the landholder within 30th September 1938 the rent for fasli 1347, but pays within 30th September 1939 only Rs. 50 being half the rent for fasli 1346. He has thus paid Rs. 150 out of Rs. 200 being the rent of both the faslis 1346 and 1347, before 30th September 1939. A sum of Rs. 375, or three-fourths of the rent of faslis prior to, and inclusive of, fasli 1345 will be allowed to be discharged.