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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(3)(a) in Tamil Nadu Cultivating Tenants (Special Provisions) Act, 1968

(a)in relation to a cultivating tenant as defined in the Tenants Protection Act, and in relation to a cultivating verumpattamdar as defined in the Malabar Tenancy Act, the Revenue Divisional Officer in whose jurisdiction the holding in question or part thereof is situate, or an officer of the Revenue Department not lower in rank than the Revenue Divisional Officer empowered by the State Government in this behalf; and