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State of Tamilnadu - Section
Section 18G in Tamil Nadu Prohibition Act, 1937
18G. [ ***] [Omitted by Tamil Nadu Act No. 33 of 1986.]
| 18G. Farmer may let or assign.- In the absence of any contract or condition to the contrary, any grantee of any exclusive or other privilege may let or assign the whole or any portion of his privilege or farm. But no such lessee or assignee shall exercise any rights as such unless and until the grantee or farmer, as the case may be, shall have applied to tie prescribed authority for a licence to be given to such lessee or assignee, and such lessee or assignee shall have received the same. |