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State of Tamilnadu - Section

Section 9 in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Rules, 1990

9. Court-fee.

- Every application under these rules shall bear a Court-fee stamp of two rupees and shall be accompanied by sufficient number of copies of the application for service on the landlords, cultivating tenants or other persons likely to be affected, as the case may be.