Section 15(3) in Tamil Nadu Occupants of Kudiyiruppu (Conferment Of Ownership) Act, 1971
(3)The notice to be given under this section shall be in such form as may be prescribed and the transferee or the person to whom the title passes, as the case may be, shall, if so required, be bound to produce before the officer mentioned in sub-section (1) any document evidencing such transfer or succession.
