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State of Tamilnadu - Section

Section 15 in Tamil Nadu Permanent Settlement Regulation, 1802

15. Zamindars to assist in keeping the peace.

- [Zamindars] [Zamindari estate has been abolished. See Section 3 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 (Tamil Nadu Act XXVI of 1948).] shall aid and assist the [officers of the Government] [The words 'officers of the Crown' were substituted for the words 'officers of the Government' by the Adaptation Order of 1937 and the word 'Government' was substituted for Crown' by the Adaptation Order of 1950.] in apprehending and securing offenders of all descriptions, and they shall inquire and give notice to the Magistrates of robbers or other disturbers of the public peace who may be found, or who may seek refuge, in their [zamindaris] [Zamindari estate has been abolished. See Section 3 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 (Tamil Nadu Act XXVI of 1948).].