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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(c) in General Rules for the Management of Reserved and Unreserved Lands (I.E.) Rules

(c)by or under the authority of a duly appointed panchayat or by any person holding the right under a lease, contract or permit granted by the Collector, or by any officer duly authorised by him.