Section 6A in Tamil Nadu Cultivating Tenants Protection Rules, 1955
6A. [ [Inserted by G.O. No. 3510, Revenue, dated the 12th November 1955.]
Every application for restoration of possession under section 4 (5) shall be in Form IV and shall be presented in person or by authorised agent or sent by registered post to the Revenue Divisional Officer, having jurisdiction over the area (and in his absence to the Head Ministerial Officer of his office), who shall endorse thereon the date of receipt:Provided that the applications made under section 4(5) before the date of coming into force of these rules shall not require and shall not be deemed to have ever required to conform to this rule and Form IV, and that these applications be dealt with for .ill purposes as though this rule and Form IV do not exist.
