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

State of Tamilnadu - Subsection

Section 3(1) in Application and Appeals Rules

(1)An application to the Government, the Commissioner, the Joint Commissioner, the Deputy Commissioner or an Assistant Commissioner not being an application under section 21, 21-A or section 114 shall be headed with a cause title as set out in Form I appended to these Rules. The names of the parties shall be separately numbered and described as applicants and respondents, as the case may be.