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[Cites 0, Cited by 0] [Section 3(8)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(8)(b) in The Tamil Nadu Agricultural Lands Record Of Tenancy Rights Act, 1969

(b)If the record officer decides that there is no case for effecting the 1 rectification or inclusion in the draft record of tenancy rights, he shall reject the application.