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State of Tamilnadu - Section

Section 8 in The Rules Under Tamil Nadu Agriculturists Relief Act, 1938

8.

(1)A memorandum granted to a creditor under section 26 of the Act shall be in Form A appended to these rules with such variations as circumstances may require.
(2)A certificate granted to a creditor under section 27 of the Act shall be in Form B appended to these rules with such variations as circumstances may require.