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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(1) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974

(1)Every application for grant of ryotwari patta in respect of any land under section 8,9 or 10 shall be in Form No. 4 and shall be either presented in person or sent by registered post, to the Settlement Officer, within six months from the appointed day.