Section 6D in Tamil Nadu Cultivating Tenants Protection Rules, 1955
6D.
(i)In every case of tenancy agreement entered into after the 1st October, 1956, between a cultivating tenant and a landlord, a lease deed in Form VII shall be executed in triplicate within a fortnight after the commencement of such tenancy or such later date as the Government may in any case or class of cases, deem fit to allow. Wherever fresh lease deeds are necessary in future, they shall be executed within a fortnight of the commencement of the agricultural year:Provided that in the case of tenancy agreement entered into after 1st October, 1956, and before the date of coming into force of these rules, the lease deeds shall be executed within a fortnight from the date of coming into force of these rules:[Provided further that in the Shencottah taluk of the Tirunelveli district and in the added territories in the cast' of tenancy agreements entered into before the date of coming into fore of these rules in that taluk or [in the added territories] [Added by G.O. Ms. No. 5181, Revenue, dated the 30th November 1961.], as the case may be, and remaining in force on that date, the lease deed shall be executed within a fortnight from that date.](ii)A register in the following form shall be maintained in each taluk office for the registry of lease deeds executed under section 4-B with a village-war index at the beginning:-(i)Serial number.(ii)Name of the village.(iii)Name and address of the landlord.(iv)Name of the tenant.(v)Survey numbers and description of lands.(vi)Date of execution of the lease deed.(vii)Date of declaration, in case one of the parties did not sign the lease deed.(viii)Date of receipt in the taluk office.(ix)Date of issue of the acknowledgment.(x)Remarks (initials of the Officer issuing the acknowledgment with date).(iii)[ On receipt of copies of such lease deeds in the taluk office, these shall be registered in serial order in the register and an acknowledgment containing an extract of columns (i) to (v) of the register relating to that entry shall be given to the landlord or his agent, as the case may be.] [Added by G. O. Ms. No. 232, Revenue, dated the 18th January 1957.]
