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[Cites 0, Cited by 0] [Section 17(5)] [Section 17] [Entire Act]

State of Tamilnadu - Subsection

Section 17(5)(b) in The Tamil Nadu Bhoodan Yagna Act, 1958

(b)As soon as may be after the receipt of the order referred to in clause (a) the State Board shall-
(i)publish such order in the [Fort St. George Gazette] [Now Tamil Nadu Government Gazette.]; and
(ii)send a copy of such order duly authenticated by any officer authorised by the State Board in this behalf to the registering officer under the [Indian Registration Act, 1908] [Short title renamed as Registration Act, 1908.] (Central Act XVI of 1908), within the local limits of whose jurisdiction the land to which the order relates is situate and such registering officer shall register such order: