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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(2) in Tamil Nadu Cyclone and Flood Affected Areas Cultivating Tenants (Special Provisions) Act, 1986

(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for-
(a)the procedure to be followed by the competent authority;
(b)the fees to be paid in respect of applications under this Act.