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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(3) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Rules, 1980

(3)Where the competent authority is absent, the application in Form I and the deposit shall be made before the chief ministerial officer in the office of the competent authority, authorized in this behalf by the competent authority.