Section 8 in The Tamil Nadu Agricultural Lands Record Of Tenancy Rights Act, 1969
8. Amendment of approved record of tenancy rights to give effect to the orders under section 6 or section 7.
- Where, as a result of an order passed under section 6 or section 7, any change becomes necessary in the approved record of tenancy rights, the appellate authority or [the District Collector or the officer referred to in section 7,] [Words and figure were Substituted for 'the District Collector' by section 4 of the Tamil Nadu Agricultural Lands Record of Tenancy Rights (Amend.) Act, 1972 (Tamil Nadu Act 34 of 1972).] as the case may be, shall direct the record officer to amend the approved record of tenancy rights accordingly, and the record officer shall give effect to such direction.
