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State of Tamilnadu - Section

Section 5 in Resumption and Regrant of Inams Rules

5. Deed of alienation, if any, to accompany application.

- If the application is made on the ground specified in sub-clause (i) of clause (a), it shall be accompanied by an authenticated copy of the deed, if any, under which the inam or portion thereof was gifted, exchanged, sold, mortgaged or leased.