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State of Tamilnadu - Section

Section 8 in Tamil Nadu Debt Relief Rules, 1980

8. Register of statements received, etc.

- The Tahsildar shall maintain,-
(i)a register of applications received under clause (a) of sub-section (1) of section 5 and under clause (a) of sub-section (1) of section 6 in Form V.
(ii)a register of movable properties produced, recovered or deposited under the Act in Form VI.