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[Cites 0, Cited by 22] [Section 3(4)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(4)(a) in Tamil Nadu Cultivating Tenants Protection Act, 1955

(a)Every landlord seeking to evict a cultivating tenant falling under subsection (2) shall, whether or not there is an order or decree of a Court for the eviction of such cultivating tenant, make an application to the Revenue Divisional Officer and such application shall bear a Court-fee stamp of one rupee.