Section 6 in The Rules Under Tamil Nadu Agriculturists Relief Act, 1938
6.
There shall be affixed to every application under section 15(4) read with rules 2, 18, 19, [19-A] [The expression '19-A' was inserted by G. O. Ms. No. 2309, dated the 20th September, 1943 which deemed to have been and to have come into force on 27th October 1939.], 20, 22, 23 or 26 of the Act a Court-fee stamp of the value of [one rupee] [Substituted by G.O. Ms. No. 782, Industries Labour and Co-operation, dated the 23rd February 1959.].
