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State of Tamilnadu - Section

Section 7 in Rules under Tamil Nadu Estates Communal Forest and Private Lands (Prohibition of Alienation) Act, 1947

7.

All notices under section 4(4) of the Act to the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall be served on the Collector of the district concerned.