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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(6) in Tamil Nadu Cultivating Tenants (Special Provisions) Act, 1984

(6)The provisions of sub-section (1) shall for the purposes of execution, be deemed to be a subsequent order of Court within the meaning of the entry in the third column against Article 136 of the Schedule to the Limitation Act, 1963 (Central Act 36 of 1963).