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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Tamilnadu - Subsection

Section 34(3) in Tamil Nadu State Housing Board Act, 1961

(3)Where any instrument is so executed, the registering officer to whom such instrument is presented for registration may, if he thinks fit, refer to the Chairman or an officer of the Board referred to in sub-section (1) for information respecting the same and shall, on being satisfied of the execution thereof, register the instrument.