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[Cites 0, Cited by 0] [Section 24(4)] [Section 24] [Entire Act]

State of Tamilnadu - Subsection

Section 24(4)(i) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962

(i)The lessee shall see that the marks, if any, made by the officers of the Government on trees or other improvements, are preserved and not tampered with.