Section 2(1)(b) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Rules, 1990

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State of Tamilnadu - Subsection

Section 2(1)(b) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Rules, 1990

(b)"authorised agent" means -

(i)a person holding a power of attorney, authorising him to act on behalf of his principal; or

(ii)an agent empowered by written authority under the hand of his principal to act on his behalf;